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Allahabad High Court judgments, 2011

4,609 judgments · page 106 of 231

High Courts19 Jul 2011Dismissed

Vinod Kumar Upadhyaya Vs State of U.P. and Others

Allahabad High Court · (2011) 8 ADJ 588 : (2011) 6 AWC 6387

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(1)Uttar Pradesh Intermediate Education Ordinance, 2000 — Ordinance 19Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33C, 33F
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High Courts18 Jul 2011Allowed

Lala Ram Vs Commissioner Agra and Others

Allahabad High Court · (2011) 7 ADJ 711 : (2012) 2 AWC 1811

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 122(6), 122C, 333, 333AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 13, 14, 163, 194, 211Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115M, 115P
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High Courts18 Jul 2011Dismissed

Jaiprakash Associates Limited Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 556 : (2011) 5 AWC 5432 : (2011) 3 UPLBEC 1994

Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15, 18, 25, 9Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 103, 142(1), 143, 2(10), 2(37)Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 12
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High Courts18 Jul 2011

Madan Lal Sahu Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3327 : (2011) 7 ADJ 444

Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities Act, 1955 — Section 3, 6A, 6B, 6C, 7
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High Courts18 Jul 2011Allowed

Shiva @ Suryakant Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 2982 : (2011) 7 ADJ 384 : (2011) 7 RCR(Criminal) 2290

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts18 Jul 2011Dismissed

Ashok Kumar Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 748 : (2011) 5 AWC 5026 : (2011) 113 RD 823

Uttar Pradesh Land Revenue Act, 1901 — Section 33, 34, 39Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 133, 194, 202, 212AUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 171A(2), 176A, 176A(2)
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High Courts18 Jul 2011Dismissed

Brij Bhushan Sharma Vs Kamla Prasad

Allahabad High Court · (2011) 8 ADJ 564 : (2011) 6 AWC 5475

Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 20(2), 21, 21(1), 3
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High Courts18 Jul 2011Allowed

Pushpendra @ Brij Bihari @ Pappi Vs State of U.P. and Another

Allahabad High Court · (2011) 3 ACR 2987 : (2011) 7 ADJ 453 : (2012) 1 DMC 486 : (2011) 7 RCR(Criminal) 2270

Dowry Prohibition Act, 1961 — Section 3, 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52, 53Penal Code, 1860 (IPC) — Section 304B, 498A
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