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Allahabad High Court judgments, 2010

4,330 judgments · page 66 of 217

High Courts20 Sept 2010Dismissed

Shankar Swaroop Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ACR 1379

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 345, 346Penal Code, 1860 (IPC) — Section 175, 178, 179, 180, 228
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High Courts17 Sept 2010Dismissed

Ram Paras Yadav Vs State of U.P. and Others

Allahabad High Court · (2011) 1 UPLBEC 753

Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 12, 12(1)
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High Courts17 Sept 2010Allowed

Ram Lal and Others Vs State of U.P. and Others

Allahabad High Court · (2010) 6 AWC 6327

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(A), 48, 9, 9(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25(A)
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High Courts17 Sept 2010Allowed

Gyanendra Singh @ Dungari Vs State

Allahabad High Court · (2011) 2 ADJ 756 : (2011) 8 RCR(Criminal) 1710

Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 225, 226, 227Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 36, 36C
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