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Allahabad High Court judgments, 2000

1,529 judgments · page 12 of 77

High Courts24 Oct 2000Dismissed

Ratan Kumar Dixit and others Vs State of U.P. and others

Allahabad High Court · AIR 2001 All 81 : (2000) 4 AWC 3433 : (2001) 1 UPLBEC 390

Constitution of India, 1950 — Article 226, 243C, 243K, 243O, 243PDelimitation Act, 1972 — Section 2Uttar Pradesh Municipal Corporation Act, 1959 — Section 2(53A), 32(1), 32(2), 7
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High Courts24 Oct 2000Disposed Of

Pratap Narayan Vs State of U.P. and others

Allahabad High Court · (2001) 1 AWC 99

Constitution of India, 1950 — Article 226, 243PUttar Pradesh Municipalities (Reservation and Allotment of Seats and Officers) Rules, 1994 — Rule 4(1)Uttar Pradesh Municipalities Act, 1916 — Section 2(16), 296, 9A
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High Courts24 Oct 2000Dismissed

Vidyanand Vs State of U.P. and others

Allahabad High Court · (2001) 1 AWC 46 : (2001) 1 UPLBEC 513

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities (Reservation and Allotment of Seats and Officers) Rules, 1994 — Rule 4Uttar Pradesh Municipalities Act, 1916 — Section 296, 9A
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High Courts19 Oct 2000

Pramod Vs State of U.P.

Allahabad High Court · (2001) CriLJ 925

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 323
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High Courts18 Oct 2000Partly Allowed

Shyama Vs State of U.P.

Allahabad High Court · (2001) CriLJ 1419

Childrens Act, 1960 — Section 18, 2(4)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 325, 326, 34
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