High Courts27 Aug 2010Dismissed

Rekha Singh Vs State of U.P. and Others

Allahabad High Court · (2010) 08 AHC CK 0268

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 29Uttar Pradesh Kshetra Panchayat and Zila Panchayats (Removal of Pramukhs, Up-Pramukhs, Adhyakshas and Upadhyakshas) Enquiry Rules, 1977 — Rule 3(2), 4(2), 6
High Courts27 Aug 2010Allowed

Molhay and Another Vs State of U.P.

Allahabad High Court · (2011) 3 AWC 211 : (2011) CriLJ 535

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396, 399, 402
High Courts27 Aug 2010Allowed

Vijay Pal Singh Vs State of U.P. and others

Allahabad High Court · (2011) 2 UPLBEC 1005

Constitution of India, 1950 — Article 310, 311, 311(1), 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)
High Courts26 Aug 2010Dismissed

Vinay Tyagi Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ACR 1947

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302