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Allahabad High Court judgments, 2011

4,609 judgments · page 195 of 231

High Courts28 Feb 2011Dismissed

Sitaram Vs Gopal and Another

Allahabad High Court · (2011) 02 AHC CK 0177

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)
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High Courts28 Feb 2011Allowed

Meraj Beg and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 3 ADJ 846 : (2011) 3 AWC 209(1) : (2011) CriLJ 2351 : (2011) 8 RCR(Criminal) 850

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 200, 202, 482Penal Code, 1860 (IPC) — Section 147, 307, 323, 384, 506
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High Courts28 Feb 2011Dismissed

Sita Ram Vs Gopal and Another

Allahabad High Court · (2011) 3 ADJ 552 : (2011) 3 AWC 3203 : (2011) 2 RCR(Rent) 484

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 16, 16(1), 16(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)
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High Courts25 Feb 2011Dismissed

Ram Sukh Sharma Vs Kanpur Development Authority, Kanpur Nagar

Allahabad High Court · (2011) 9 ADJ 10

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 21 Rule 97, Order 7 Rule 11, Order 8 Rule 10, 100Town Improvement Act, 1991 — Section 36(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
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High Courts25 Feb 2011Allowed

Sonu Prajapati Vs State of U.P.

Allahabad High Court · (2011) 3 ADJ 581 : (2011) 3 AWC 211(1) : (2011) 3 Crimes 474 : (2011) 5 RCR(Criminal) 436

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 201, 302, 364, 394, 411
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High Courts25 Feb 2011Dismissed

Mohd. Usman Vs Dr. Satyawan

Allahabad High Court · (2011) 3 ADJ 419 : (2011) 8 RCR(Civil) 2016

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 100Contempt of Courts Act, 1971 — Section 10, 12
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High Courts25 Feb 2011Dismissed

Ikram Husain Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ADJ 353 : (2011) CriLJ 1780 : (2011) 8 RCR(Criminal) 2074

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 173(2), 173(8), 231General Clauses Act, 1897 — Section 21, 6
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High Courts25 Feb 2011Dismissed

M. Tiwari Vs P. Authority and Others

Allahabad High Court · (2011) 02 AHC CK 0270

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
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