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Allahabad High Court judgments, 2011

4,609 judgments · page 108 of 231

High Courts15 Jul 2011Dismissed

Naseer Vs Union of India and Others

Allahabad High Court · (2011) 07 AHC CK 0132

Multi-State Cooperative Societies Act, 2002 — Section 45(6)Multi-State Cooperative Societies Rules, 2002 — Rule 19(1)
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High Courts15 Jul 2011Allowed

Smt. Ayesha Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 864

Constitution of India, 1950 — Article 226, 243K, 243O, 324, 329Registration of Electors Rules, 1960 — Rule 22, 24Representation of the People Act, 1950 — Section 22, 23(3)
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High Courts14 Jul 2011Allowed

Balvir Singh Vs Vijay Pal and others

Allahabad High Court · (2011) 5 AWC 5317 : (2011) 114 RD 271

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11(1), Order 41 Rule 13, Order 41 Rule 3A, 96Limitation Act, 1963 — Section 5
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High Courts14 Jul 2011Dismissed

Sister Lily Mathew Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 506 : (2011) 5 AWC 5420 : (2011) 114 RD 94

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 56(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142
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High Courts14 Jul 2011Disposed Of

Harbilash Vs State of U.P. and Another

Allahabad High Court · (2011) 07 AHC CK 0208

Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 218, 323, 325, 34, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 2, 3(I)(X)
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