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Allahabad High Court judgments, 2011

4,609 judgments · page 128 of 231

High Courts30 May 2011Allowed

Rama Dental Hospital and Research Centre Vs Union of India (UOI) and Others

Allahabad High Court · (2011) 05 AHC CK 0160

Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and increase of Admission Capacity in Dental Colleges) Regulations, 2006 — Regulation 19Dental Council of India Act, 2006 — Section 19Dentists (Amendment) Act, 1993 — Section 10A(4), 16A, 20
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High Courts30 May 2011Allowed

Ramai and Another Vs State of U.P. and Another

Allahabad High Court · (2012) ACR 2834 : (2012) 8 ADJ 586

Criminal Procedure Code, 1973 (CrPC) — Section 161, 221Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 3, 304, 304B, 306, 4
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High Courts30 May 2011Dismissed

Satya Narayan Vs State of U.P.

Allahabad High Court · (2012) 2 ACR 1959

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(b), 20(b)(ii)(c), 35, 42
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High Courts30 May 2011Dismissed

Ved Ram Sharma Vs State of U.P. and Another

Allahabad High Court · (2012) 2 ACR 2128

Criminal Procedure Code, 1973 (CrPC) — Section 161, 239, 420Land Acquisition Act, 1894 — Section 17(4), 4(1), 6Penal Code, 1860 (IPC) — Section 120B, 417, 42, 420
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High Courts27 May 2011Allowed

Jagnnath Vs State of U.P and Others

Allahabad High Court · (2011) 6 ADJ 89 : (2011) 5 AWC 4854

Constitution of India, 1950 — Article 300AUttar Pradesh Consolidation of Holdings Act, 1953 — Section 11C, 19A(2), 42A, 44AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132
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High Courts27 May 2011Allowed

Peer Baksha Vs Regional Manager, Uttar Pradesh Road Transport Corporation and Others

Allahabad High Court · (2011) 6 ADJ 220 : (2011) 5 AWC 4452 : (2011) 130 FLR 495 : (2012) 1 LLJ 215

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 72Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 17, 17(2)
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High Courts27 May 2011Dismissed

Ravi Kant Gupta Vs Union of India and Others

Allahabad High Court · (2011) 3 ACR 2679 : (2011) CriLJ 4482

Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 302Penal Code, 1860 (IPC) — Section 306
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