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Allahabad High Court judgments, 2011

4,609 judgments · page 206 of 231

High Courts11 Feb 2011Disposed Of

Chandra Prakash Rai and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 02 AHC CK 0346

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482
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High Courts11 Feb 2011Disposed Of

Vinayendra Nath Upadhyay Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ADJ 84 : AIR 2011 All 100 : (2011) 4 AWC 3804 : (2011) 6 RCR(Civil) 848 : (2011) 112 RD 636 : (2011) 1 UPLBEC 634

General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 2(6)Stamp Act, 1899 — Article 23, 2(16), 31
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High Courts11 Feb 2011Dismissed

Islamuddin Vs State of U.P.

Allahabad High Court · (2011) 02 AHC CK 0326

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
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High Courts11 Feb 2011Dismissed

India Exports Vs State of U.P. and Others

Allahabad High Court · (2011) 02 AHC CK 0310

Central Sales Tax Act, 1956 — Section 2, 5(1), 5(2), 8(1), 8(6)Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 12, 3, 7
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High Courts11 Feb 2011Allowed

Sudha Tiwari Vs Union of India (UOI) and Others

Allahabad High Court · (2011) 2 ADJ 819

Constitution of India, 1950 — Article 14, 141, 15, 15(3), 15(4)Uttar Pradesh Admission to Educational Institutions Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes Act, 2006 — Section 4
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