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Allahabad High Court judgments, 2010

4,510 judgments · page 113 of 226

High Courts29 Jul 2010Dismissed

State of U.P. and Others Vs Sunil Kumar Verma and Others

Allahabad High Court · (2010) 07 AHC CK 0235

Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporation in Government Service (Rescission of Rules) Rules, 1991 — Rule 3Uttar Pradesh General Clauses Act, 1904 — Section 6
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High Courts29 Jul 2010

Abhai Shankar Vs State of U.P. and Others

Allahabad High Court · (2010) 07 AHC CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts28 Jul 2010

Kanhaiya Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 751

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26, 8Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 376
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