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Allahabad High Court judgments, 2006

2,487 judgments · page 95 of 125

High Courts28 Mar 2006Dismissed

Liyakat Ali Vs State of U.P. and Others

Allahabad High Court · (2006) 3 AWC 2820

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 10(5)
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High Courts27 Mar 2006Disposed Of

Shiv Pujan Prasad Vs State of U.P.

Allahabad High Court · (2006) 7 AWC 6824

Constitution of India, 1950 — Article 226, 311(2)Consumer Protection Act, 1986 — Section 13, 22Penal Code, 1860 (IPC) — Section 409, 420, 463, 464, 465
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High Courts27 Mar 2006

Pappu Vs State of U.P. and Others

Allahabad High Court · (2006) 2 ACR 1857

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
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High Courts27 Mar 2006Disposed Of

Bhupendra Singh Vs State of U.P. and others

Allahabad High Court · (2006) 03 AHC CK 0132

Uttar Pradesh Police Act, 1861 — Section 2, 46(2), 46(3), 7Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 — Rule 4(1)(b)(i)
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High Courts27 Mar 2006Dismissed

Neel Kanth Tiwari Vs State of U.P.

Allahabad High Court · AIR 2006 All 243 : (2006) 3 AWC 2299 : (2006) 2 RD 171

Advocates Act, 1961 — Section 48A, 49(1), 6Constitution of India, 1950 — Article 14, 16, 19, 19(1), 226
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High Courts27 Mar 2006Allowed

Man Singh Vs Dharam Singh

Allahabad High Court · (2006) 9 ADJ 687 : (2006) 4 AWC 3453 : (2006) 2 RD 15

Evidence Act, 1872 — Section 68Registration Act, 1866 — Section 14, 16, 17, 18, 28Succession Act, 1925 — Section 63
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