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Allahabad High Court judgments, 2006

2,487 judgments · page 53 of 125

High Courts19 Aug 2006Allowed

Rajendra Kumar Vs State of Uttar Pradesh and Bhikhari

Allahabad High Court · (2006) 08 AHC CK 0137

Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 363, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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High Courts19 Aug 2006Dismissed

Anil Kumar and Ram Autar Vs State of U.P. and Gaon Sabha, Piprauli

Allahabad High Court · (2006) 7 ADJ 668 : (2006) 4 AWC 3833 : (2006) 2 RD 510

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4A), 122B(4F), 3(4), 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 5
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High Courts18 Aug 2006Dismissed

Ram Chander (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 08 AHC CK 0225

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts18 Aug 2006Dismissed

In Re: State of U.P. and Others

Allahabad High Court · (2006) 6 AWC 5533

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Uttar Pradesh Palika and Jal Sansthan Jal Kal Adhiniyantran (Centralized) Service Niyamawali, 1996 — Rule 2, 27
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