Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30

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High Courts29 Nov 1991Dismissed

Hitendra Kumar Singh Vs Vice Chancellor, G.B. Pant University of Agriculture and Technology and Another

Allahabad High Court · (1992) 1 AWC 421

Constitution of India, 1950 — Article 14

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High Courts29 Nov 1991Allowed

Super House Limited Vs Prescribed Authority, under the Payment of Wages Act, 1936, U.P. Kanpur Region and Others

Allahabad High Court · (1991) 2 AWC 382

Payment of Bonus Act, 1965 — Section 2(21)

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High Courts28 Nov 1991Allowed

Deep Mala Sharma Vs Mahesh Sharma

Allahabad High Court · (1992) 1 AWC 235 : (1992) 1 DMC 374

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Family Courts Act, 1984 — Section 10Hindu Marriage Act, 1955 — Section 13

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High Courts28 Nov 1991Disposed Of

Bhaiya Lal Vs State of U.P.& Ors.

Allahabad High Court · (1991) 11 AHC CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Nov 1991Dismissed

M.K.Tandon Vs Shanti Swaroop Srivastava

Allahabad High Court · (1991) 11 AHC CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 170, 406, 419, 420

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High Courts27 Nov 1991Allowed

Babu Khan and Ors. Vs State of U.P.

Allahabad High Court · (1991) 11 AHC CK 0049

Penal Code, 1860 (IPC) — Section 147, 148, 327

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High Courts27 Nov 1991Allowed

Sharda Agarwal and Others Vs Additional Chief Metropolitan Magistrate

Allahabad High Court · (1993) 78 CompCas 123 : (1992) CriLJ 1442 : (1992) 3 RCR(Criminal) 499

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts27 Nov 1991Allowed

Ram Govind Vs Zila Parishad and Others

Allahabad High Court · (1991) 2 AWC 236

Evidence Act, 1872 — Section 114

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High Courts27 Nov 1991

Suresh Chand Vs District Inspector of Schools and Others

Allahabad High Court · (1991) 2 AWC 238

Constitution of India, 1950 — Article 226

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High Courts27 Nov 1991Dismissed

Municipal Board Vs District Magistrate and Others

Allahabad High Court · (1991) 2 AWC 345

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 34, 86, 86(4), 90, 93

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