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Allahabad High Court judgments, 2011

4,609 judgments · page 127 of 231

High Courts31 May 2011Allowed

Virendra Prasad and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 235 : (2011) 5 AWC 4828 : (2011) 113 RD 567

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A, 5(6), 5(8)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229B
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High Courts31 May 2011Allowed

U.P. State Sugar Corporation Ltd. Vs Ram Niranjan and Others

Allahabad High Court · (2011) 6 ADJ 363 : (2011) 5 AWC 4520 : (2011) 8 RCR(Civil) 518

Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 2, 3, 3B, 4, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
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High Courts31 May 2011Dismissed

Chhotey Lal Vs State of U.P.

Allahabad High Court · (2012) 1 ACR 1013

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 157, 161, 313Evidence Act, 1872 — Section 134
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High Courts30 May 2011

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

Allahabad High Court · (2011) 6 ADJ 140 : (2011) 5 AWC 4633

Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 4Uttar Pradesh Industrial Area Development Act, 1976 — Section 3, 9, 9(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
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