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Allahabad High Court judgments, 2011

4,609 judgments · page 193 of 231

High Courts03 Mar 2011

Prem Pal Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ADJ 703 : (2011) 113 RD 25

Electricity Act, 2003 — Section 14, 164, 2(39)Telegraph Act, 1885 — Section 10, 3(6)Works of Licensees Rules, 2006 — Rule 13, 13(1), 15, 3
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High Courts03 Mar 2011Dismissed

Nar Singh Vs State of U.P.

Allahabad High Court · (2011) 2 ACR 1725

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302
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High Courts03 Mar 2011Allowed

Rishi Pal Vs State of U.P.

Allahabad High Court · (2011) 4 ADJ 530

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 146, 146(3), 148, 7Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 302
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High Courts01 Mar 2011Dismissed

Jai Bhagwan Sharma Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 720 : (2011) 3 ADJ 570 : (2011) 5 AWC 4928

Uttar Pradesh Basic Education Act, 1972 — Section 2Uttar Pradesh Basic Schools (Junior High Schools) (Recruitment and, Conditions of Service of Teachers) Rules, 1978 — Rule 18
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High Courts01 Mar 2011Disposed Of

Antoo Vs The Collector

Allahabad High Court · (2011) 03 AHC CK 0313

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4F)
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High Courts01 Mar 2011Disposed Of

Dushyant and Another Vs State of U.P.

Allahabad High Court · (2011) 4 ADJ 25 : (2011) 3 Crimes 41

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 13, 14Penal Code, 1860 (IPC) — Section 323, 376Uttar Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2004 — Rule 51
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