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Allahabad High Court judgments, 2010

4,330 judgments · page 74 of 217

High Courts09 Sept 2010Dismissed

Ram Singh and Others Vs Sughar Singh

Allahabad High Court · (2011) 1 ADJ 470 : (2010) 6 AWC 6331 : (2011) 1 CivCC 766

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 3Registration Act, 1908 — Section 17, 49Specific Relief Act, 1963 — Section 16, 16(C), 20
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High Courts08 Sept 2010

Satru Ghan Vs State of U.P.

Allahabad High Court · (2010) 09 AHC CK 0546

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 143, 326, 341, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts08 Sept 2010Disposed Of

Yashoda Raj Kumari Kunjil Vs State of U.P. and Others Committee of Management, Uchattar Madhyamik Vidyalaya Samiti and Another Vs Director of Education (Secondary) and Others

Allahabad High Court · (2011) 1 UPLBEC 370

Constitution of India, 1950 — Article 14, 19, 19(1), 19(1)(C), 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 3, 4, 5, 6, 6(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16(4), 16A, 16B, 16C, 16CC
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High Courts08 Sept 2010Disposed Of

Nav Nath Vs State of U.P.

Allahabad High Court · (2010) 09 AHC CK 0525

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 143, 326, 341, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
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