Allahabad High Court Rules, 1952 — Rule 2, 6Constitution of India, 1950 — Article 134A, 141, 21, 215, 225Criminal Procedure (Amendment) Act, 1923 — Section 561A

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High Courts20 May 1988Dismissed

Modi Steels and Another Vs Employees State Insurance Corporation and Others

Allahabad High Court · (1988) 2 AWC 980

Employees State Insurance Act, 1948 — Section 45A, 45A(1), 45A(2), 45B, 75

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High Courts20 May 1988Partly Allowed

Sheo Ji Ojha and Another Vs State

Allahabad High Court · (1988) 12 ACR 475

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

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High Courts20 May 1988

Union of India (UOI) Vs Ram Devi and Another

Allahabad High Court · (1988) 2 ACC 416 : (1989) ACJ 896 : (1988) 2 AWC 950

Railways Act, 1890 — Section 82A

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High Courts19 May 1988Disposed Of

Smt. Meena Vs State of U.P. and Others

Allahabad High Court · (1999) 3 ACR 2642

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366

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High Courts19 May 1988Allowed

Ranveer Singh Vs Sub-Divisional Magistrate and Others

Allahabad High Court · (1988) 2 AWC 957

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(2)

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High Courts19 May 1988Disposed Of

COMMISSIONER OF WEALTH-TAX Vs RAMA SHANKER GUPTA.

Allahabad High Court · (1988) 72 CTR 37 : (1988) 174 ITR 134 : (1988) 40 TAXMAN 116

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High Courts19 May 1988Allowed

U.P. Electronics Corpn. Karamchari Sangh Vs Uptron India Ltd. and Another

Allahabad High Court · (1989) 59 FLR 842 : (1991) 1 LLJ 316

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4(1)

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High Courts19 May 1988Dismissed

Shiv Pal Karan Kholi and Others Vs State of U.P. and Others

Allahabad High Court · AIR 1988 All 268 : (1988) 2 AWC 1047

Contract Act, 1872 — Section 9Evidence Act, 1872 — Section 115

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High Courts19 May 1988Dismissed

Satish Chandra Shukla Vs Mr. Ganga Bux Singh

Allahabad High Court · (1989) 2 AWC 958

Constitution of India, 1950 — Article 124(4), 141, 215, 216Contempt of Courts Act, 1971 — Section 12, 14, 16, 2Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts17 May 1988Disposed Of