Constitution of India, 1950 — Article 19(1), 19(6)Industrial Disputes Act, 1947 — Section 25O, 25O(1), 25O(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6W

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High Courts28 Mar 1990

Dr. Dvijendra Nath Vs Director of Medical Education, U.P. Lucknow and others

Allahabad High Court · AIR 1990 All 131

Constitution of India, 1950 — Article 226

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High Courts28 Mar 1990

B.P. Misra Vs State of U.P. and Others

Allahabad High Court · (1990) 14 ACR 460

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 27, 29, 3, 30

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High Courts27 Mar 1990Disposed Of

Sri. Ram Mishra Vs State of U.P. and Others

Allahabad High Court · (1990) 1 AWC 590

Contract Act, 1872 — Section 78

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High Courts27 Mar 1990

Miss Meera Gupta and Another Vs Kanchan Gupta and Another

Allahabad High Court · (1990) 1 AWC 730

Criminal Procedure Code, 1973 (CrPC) — Section 104, 176, 186, 187, 190Evidence Act, 1872 — Section 113A, 114APenal Code, 1860 (IPC) — Section 109, 228A, 375, 376, 494

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High Courts26 Mar 1990Allowed

Jagdish Prasad Sinha Vs Presiding Officer, Labour Court and Others

Allahabad High Court · (1991) 62 FLR 562 : (1992) 2 LLJ 33

Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts26 Mar 1990Allowed

Wing Commander Ramesh Chandra (Retd.) Vs State of U.P.and Others

Allahabad High Court · (1990) 03 AHC CK 0039

Constitution of India, 1950 — Article 226Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 29, 30(2), 55

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High Courts22 Mar 1990Dismissed

Committee of Management of Ram Krishna Mahila Vidya Mandir and Another Vs U.P. Madhyamik Shiksha Sewa Ayog and Others

Allahabad High Court · (1990) 1 AWC 656

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(8)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21

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High Courts21 Mar 1990Partly Allowed

Kundan Vs The 1st Additional District Judge and Others

Allahabad High Court · (1990) 1 AWC 676

Agra Tenancy Act, 1926 — Section 15Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 11, 8

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