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Allahabad High Court judgments, 2010

4,330 judgments · page 36 of 217

High Courts26 Oct 2010Allowed

Ramjan Vs State of U.P.

Allahabad High Court · (2011) 2 ACR 1249

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(2), 50, 50(1), 54, 8Penal Code, 1860 (IPC) — Section 207
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High Courts26 Oct 2010

Rajjan @ Narendra Bahadur and Another Vs State of U.P.

Allahabad High Court · (2010) 10 AHC CK 0304

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 304, 308, 323, 34, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(2)(5)
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High Courts26 Oct 2010Allowed

Pawan Kumar Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ADJ 448

Uttar Pradesh Intermediate Education Act, 1921 — Section 16AUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 2
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High Courts26 Oct 2010

Rama Products Vs Union of India and Others

Allahabad High Court · (2010) 10 AHC CK 0282

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13
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High Courts26 Oct 2010Dismissed

Narendra Kumar Vs IVth A.D.J. and Others

Allahabad High Court · (2011) 2 ADJ 451 : (2011) 112 RD 222

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(1), 10(2), 9(2A)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3
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