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Allahabad High Court judgments, 2010

4,510 judgments · page 196 of 226

High Courts23 Feb 2010Dismissed

Bhopal Singh Vs State of U.P. and Others

Allahabad High Court · (2010) 5 AWC 4687 : (2010) 126 FLR 115 : (2010) 2 UPLBEC 1035

Constitution of India, 1950 — Article 12Uttar Pradesh Ganna Kisan Sansthan Sewa Niyamawali, 1979 — Rule 7.7
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High Courts23 Feb 2010Partly Allowed

Sanjay Vs State of U.P.

Allahabad High Court · (2010) 02 AHC CK 0280

Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts23 Feb 2010Dismissed

U.P.S.R.T.C. Vs A. Srivastava

Allahabad High Court · (2011) ACJ 1873 : (2010) 5 AWC 4602

Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 279, 304A, 427
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High Courts23 Feb 2010Allowed

Ram Babu Vs State of U.P.

Allahabad High Court · (2010) 02 AHC CK 0119

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34, 504
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High Courts23 Feb 2010Allowed

Seema Rai Vs State of U.P. and Others

Allahabad High Court · (2010) 3 AWC 2905 : (2010) 2 CivCC 514 : (2010) 2 UPLBEC 1155

Stamp Act, 1899 — Section 47A(3), 56(1A)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
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High Courts22 Feb 2010Dismissed

Dr. Shafiq Ellahi Vs State of U.P. and Others

Allahabad High Court · (2010) 4 AWC 3373

Constitution of India, 1950 — Article 14, 15, 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 133Uttar Pradesh Municipal Corporation Act, 1959 — Section 422, 423, 438, 438(1), 438(2)
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