CHAIRMAN U.P STATE BRIDGE CORPORATION LTD. LKO.& ANR. Vs NAWAB SINGH & ORS.

Allahabad High Court 7 May 2018 SERVICE BENCH No. - 21716, 21756 of 2016 (2018) 05 AHC CK 0054
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

SERVICE BENCH No. - 21716, 21756 of 2016

Hon'ble Bench

DR. DEVENDRA KUMAR ARORA, VIRENDRA KUMAR-II

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 142, 226
  • Limitation Act, 1908 - Article 58, 113, 119(b), 120, 134A, 134B
  • U.P. State Public Service Tribunal Act, 1976 - Section 5(1)(b)
  • Tribunal Act, 1976 - Section 4, 5(1)(a), 5(1)(b)
  • Limitation Act 1963 - Section 5
  • CODE OF CRIMINAL PROCEDURE, 1973 - Section 115, 133
  • Waqf Act, 1954 - Section 66G
  • Indore Municipal Act, 1909 - Section 8(1)(b), 135
  • Central Provinces and Berar Municipalities Act, 1922 - Section 48

Judgement Text

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Case Metadata
  • Ck Citation: (2018) 05 AHC CK 0054
  • Coram: DR. DEVENDRA KUMAR ARORA, VIRENDRA KUMAR-II
  • Bench: Division Bench
  • Result: Allowed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 142, 226
  • Limitation Act, 1908 - Article 58, 113, 119(b), 120, 134A, 134B
  • U.P. State Public Service Tribunal Act, 1976 - Section 5(1)(b)
  • Tribunal Act, 1976 - Section 4, 5(1)(a), 5(1)(b)
  • Limitation Act 1963 - Section 5
  • CODE OF CRIMINAL PROCEDURE, 1973 - Section 115, 133
  • Waqf Act, 1954 - Section 66G
  • Indore Municipal Act, 1909 - Section 8(1)(b), 135
  • Central Provinces and Berar Municipalities Act, 1922 - Section 48
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