Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Ordinance, 1975 — Section 27(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13(2)

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High Courts05 Oct 2010Disposed Of

Committee of Management of Cutting Memorial Inter College, Varanasi Through Its Manager and Another Vs State of U.P.Through Principal Secretary (Secondary Education), U.P.Shasan, Lucknow and Others

Allahabad High Court · (2010) 10 AHC CK 0174

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High Courts05 Oct 2010

Takreem Ahmad Khan and Others Vs Vice-Chancellor, Aligarh Muslim University and Others

Allahabad High Court · (2011) 1 ADJ 500 : (2011) 2 AWC 1146

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High Courts05 Oct 2010

Committee of Management, Cutting Memorial Inter College and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ADJ 782 : (2011) 2 AWC 1532 : (2011) 1 UPLBEC 803

Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974 — Section 4, 4(1), 4(2), 4(3), 4(4)

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High Courts05 Oct 2010Dismissed

Subhash Chand Sharma and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 1141 : (2011) 2 Crimes 528

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195

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High Courts05 Oct 2010Dismissed

Shivani Gupta Vs State of U.P. and Others

Allahabad High Court · (2011) 2 AWC 1545

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10, 10(1)Uttar Pradesh Secondary Education Services Commission Rules, 1998 — Rule 11(1), 12, 12(1), 13, 13(5)

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High Courts05 Oct 2010Dismissed

Ved Ram Sharma Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 1084 : (2011) 1 UPLBEC 742

Penal Code, 1860 (IPC) — Section 420

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High Courts05 Oct 2010Allowed

V.K. Pathak Vs Food Corporation of India and Others

Allahabad High Court · (2011) 1 ADJ 762 : (2011) 2 UPLBEC 1552

Constitution of India, 1950 — Article 309Food Corporation of India Staff Regulations, 1971 — Section 54, 58, 59, 59(2)Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Section 7(2)

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High Courts05 Oct 2010Allowed

Raj Kumar Vs Joint Director of Education, Gorakhpur and Others

Allahabad High Court · (2011) 1 ADJ 129 : (2011) 128 FLR 792

Allahabad High Court Rules, 1952 — Rule 12Uttar Pradesh Intermediate Education Act, 1921 — Regulation 101, 103, 105, 107Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 7

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High Courts05 Oct 2010Dismissed

Atma Ram Shukla Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (2011) 2 AWC 1541

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 3, 30, 8(2)

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High Courts04 Oct 2010Allowed

Tribhuwan Yadav Vs State of U.P. and Another

Allahabad High Court · (2011) 2 ACR 1952

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 64, 7A, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)

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High Courts04 Oct 2010

Nagar Palika Parishad Vs State of U.P. and Others

Allahabad High Court · (2010) 10 AHC CK 0400

Constitution of India, 1950 — Article 243WUttar Pradesh Municipalities Act, 1916 — Section 30, 34

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High Courts04 Oct 2010Dismissed

Ashfaque Brother and Others Vs Additional District Judge and Others

Allahabad High Court · (2011) 1 RCR(Rent) 193

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts04 Oct 2010Dismissed

Mohd. Idarish Vs Additional District Judge (IX) and Others

Allahabad High Court · (2011) 2 AWC 1560

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 21(1), 30(1)

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High Courts04 Oct 2010Allowed

Dr. Jay Prakash Yadav Vs State of U.P. and Others

Allahabad High Court · (2011) 1 ADJ 507 : (2011) 2 AWC 1215

Constitution of India, 1950 — Article 16(4)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1)Uttar Pradesh State Universities Act, 1973 — Section 68

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High Courts04 Oct 2010

Akhilesh Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 866

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52, 53, 6(2), 7APenal Code, 1860 (IPC) — Section 201, 302, 342, 363, 364

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High Courts04 Oct 2010Allowed

Smt. Chankali Vs Doodh Nath Mani and Others

Allahabad High Court · (2011) 2 ADJ 661 : (2011) 2 AWC 1526

Civil Procedure Code, 1908 (CPC) — Section 9Specific Relief Act, 1963 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 331

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