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Allahabad High Court judgments, 2011

4,609 judgments · page 230 of 231

High Courts04 Jan 2011Dismissed

Naveen Vs Vibhu Kumar and Others

Allahabad High Court · (2012) 1 RCR(Rent) 171

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
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High Courts03 Jan 2011Allowed

Raghvendra Singh @ Babua Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 1007 : (2011) 1 ADJ 824 : (2011) 8 RCR(Criminal) 2182

Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 313, 397, 401Penal Code, 1860 (IPC) — Section 363, 366, 376, 506
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High Courts03 Jan 2011Dismissed

Pankaj Kumar Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ADJ 551 : (2011) 2 AWC 1308

Constitution of India, 1950 — Article 226Food Inspectors Service Rules, 1992 — Rule 20Prevention of Food Adulteration Act, 1954 — Section 9
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High Courts03 Jan 2011Dismissed

Rakesh and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 1004

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 162, 164, 173(2)Penal Code, 1860 (IPC) — Section 302, 34, 504
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High Courts03 Jan 2011Dismissed

Chanda Devi Vs Santosh Kumar and others

Allahabad High Court · (2011) 8 RCR(Civil) 3155

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Provincial Small Cause Courts Act, 1887 — Section 18, 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
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High Courts03 Jan 2011Allowed

Ram Sajiwan Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 1009 : (2011) 1 ADJ 868 : (2011) CriLJ 1121

Dowry Prohibition Act, 1961 — Section 3 , 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)
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High Courts03 Jan 2011Allowed

Ramdheeraj and Others Vs State of U.P.

Allahabad High Court · (2011) 01 AHC CK 0139

Criminal Procedure Code, 1973 (CrPC) — Section 374, 389Penal Code, 1860 (IPC) — Section 323, 379, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
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