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Allahabad High Court judgments, 2011

4,609 judgments · page 180 of 231

High Courts25 Mar 2011Allowed

Ramzani Vs State of U.P. and Another

Allahabad High Court · (2011) 2 ACR 2053 : (2011) 4 ADJ 880 : (2011) 8 RCR(Criminal) 2210

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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High Courts25 Mar 2011

Janardan Singh Vs D.M./DDC and Others

Allahabad High Court · (2011) 5 ADJ 251 : (2011) 4 AWC 3331

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 19, 21, 21(4), 4
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High Courts25 Mar 2011Dismissed

Laxmi Narain Pandey Vs State of U.P. and Others

Allahabad High Court · (2011) 4 ADJ 242 : (2011) 8 RCR(Criminal) 1048

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 406, 407Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 5, 6, 7
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High Courts24 Mar 2011Disposed Of

Mahmood Alam Vs Kamta

Allahabad High Court · (2011) 03 AHC CK 0278

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
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