Criminal Law (Amendment) Act, 1932 — Section 7, 9Criminal Procedure Code, 1973 (CrPC) — Section 207, 437, 437(1), 439, 482Penal Code, 1860 (IPC) — Section 147, 148, 336, 353, 427

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High Courts18 May 2011Dismissed

Shiv Prakash Vs Deputy Director of Consolidation Allahabad and Others

Allahabad High Court · (2011) 6 ADJ 326

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 42A, 52Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109

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High Courts18 May 2011Dismissed

Constable No. 980600812 Vipin Kumar Singh and Others Vs State of U.P.

Allahabad High Court · (2011) 05 AHC CK 0135

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High Courts18 May 2011Allowed

Hari Shankar Sharma Vs State of U.P. and Others

Allahabad High Court · (2011) 5 ADJ 770 : (2011) 130 FLR 810

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A, 33A

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High Courts18 May 2011Dismissed

Ram Chandra Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 114 RD 213

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High Courts18 May 2011

Escotel Mobile Communications Ltd. Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 167 : (2011) 5 AWC 4836

Stamp Act, 1899 — Section 47A

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High Courts18 May 2011Dismissed

Santosh Kumar Navman and others Vs Raja Amar Pratap Singh

Allahabad High Court · (2011) 9 ADJ 152 : (2011) 6 AWC 6077 : (2011) 4 CivCC 741 : (2011) 114 RD 318

Allahabad High Court Rules, 1952 — Rule 1, 1(2), 12, 13, 20Civil Procedure Code, 1908 (CPC) — Section 27Constitution of India, 1950 — Article 226

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High Courts18 May 2011Allowed

Haji Ismail Degree College Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 23

Constitution of India, 1950 — Article 142, 30, 30(1)National Commission for Minority Educational Institutions Act, 2004 — Section 2Uttar Pradesh Admission to Educational Institutions Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes Act, 2006 — Section 2

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High Courts18 May 2011

Dharam Singh Vs State of U.P. and Another

Allahabad High Court · (2011) 6 ADJ 542 : (2011) 7 RCR(Criminal) 269

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2(1), 20, 68, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(4)

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High Courts18 May 2011Dismissed

Harendra Bahadur Singh Vs U.P.S.R.T.C.

Allahabad High Court · (2011) 131 FLR 1068

Constitution of India, 1950 — Article 14, 226

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