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COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 229 of 231

High Courts05 Jan 2011Disposed Of

Chandra Pal Vs State of U.P.

Allahabad High Court · (2011) 3 AWC 214 : (2011) CriLJ 1124 : (2011) 3 RCR(Criminal) 374 : (2011) 3 RCR(Criminal) 374

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 187(2), 209Penal Code, 1860 (IPC) — Section 302, 307
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High Courts05 Jan 2011Allowed

Mehi Lal Vs The State of U.P.

Allahabad High Court · (2011) 2 ACR 2190 : (2011) 1 ADJ 695 : (2011) CriLJ 1440

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 100, 304
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High Courts04 Jan 2011Allowed

Ram Bahadur Dhobi and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ADJ 100 : (2011) 3 AWC 197 : (2011) 8 RCR(Criminal) 740

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 229, 245Penal Code, 1860 (IPC) — Section 120B, 182, 364, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10)
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High Courts04 Jan 2011Disposed Of

Ram Pyare Gupta and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 8 ADJ 364

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Penal Code, 1860 (IPC) — Section 161, 302Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 10, 25(1), 3, 5
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High Courts04 Jan 2011

Surat Nishad Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ADJ 158 : (2011) 3 AWC 2313 : (2011) 114 RD 67

Mines and Minerals (Development and Regulation) Act, 1957 — Section 23(C)Uttar Pradesh General Clauses Act, 1904 — Section 19AUttar Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2002 — Rule 2, 4, 4(2), 5, 5(1)
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