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Allahabad High Court judgments, 2011

4,609 judgments · page 185 of 231

High Courts15 Mar 2011Allowed

Mohd. Aslam Vs IVth A.D.J. Barabanki and Others

Allahabad High Court · (2011) 4 ADJ 19 : (2011) 6 AWC 6191 : (2011) 2 RCR(Rent) 469

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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High Courts15 Mar 2011

Nagina and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 4 ADJ 110 : (2011) 8 RCR(Civil) 2021 : (2011) 112 RD 758

Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 27
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High Courts15 Mar 2011Allowed

Rohit Malik and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 4 ADJ 86

Constitution of India, 1950 — Article 14, 16(1)Uttar Pradesh Animal Husbandry Department Livestock Extension and Poultry Development Service Rules, 2002 — Rule 15, 4Uttar Pradesh Public Service Commission (First Amendment) Rules, 2003 — Rule 5(3), 5(4), 5(5), 5(6), 57
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High Courts14 Mar 2011Disposed Of

Pragyesh Misra Vs The State of U.P

Allahabad High Court · (2011) 03 AHC CK 0305

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(3), 7
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High Courts14 Mar 2011Allowed

Riyasat Vs State of U.P.

Allahabad High Court · (2011) 8 RCR(Criminal) 1187

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300
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