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Allahabad High Court judgments, 2000

1,529 judgments · page 77 of 77

High Courts05 Jan 2000Allowed

Brij Raj Meena Vs State of U.P.

Allahabad High Court · (2000) 2 CompLJ 1678

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 100, 120B, 147, 148, 176Prevention of Corruption Act, 1988 — Section 5(2), 5(A)
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High Courts05 Jan 2000Allowed

Balbir Vs Satvir

Allahabad High Court · (2000) 01 AHC CK 0060

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
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High Courts04 Jan 2000Disposed Of

Param Hans Singh Vs State of U.P. and others

Allahabad High Court · (2000) 2 AWC 1056 : (2000) 1 UPLBEC 312

Constitution of India, 1950 — Article 14Uttar Pradesh Excise Constables, Drivers and Tari Supervisors Service Rules, 1983 — Rule 13Uttar Pradesh Subordinate Excise Service Rules, 1992 — Rule 10, 13
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