Conduct of Elections Rules, 1961 — Rule 86, 87, 88, 89Constitution of India, 1950 — Article 101, 101(2), 101(3), 101(4), 102Representation of the People Act, 1951 — Section 10A, 123(6), 7, 77(1), 77(2)

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High Courts17 Nov 2011Dismissed

Dr. Pankaj Garg Vs Yaduraj Narain and Others

Allahabad High Court · (2011) 11 AHC CK 0196

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 2, 2(2), 20(4), 25

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High Courts17 Nov 2011Dismissed

Ram Ganesh Singh Vs State of U.P. and Others

Allahabad High Court · (2012) 2 ADJ 123

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18

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High Courts17 Nov 2011Disposed Of

Mahabir Singh and others Vs State of U. P.

Allahabad High Court · (2012) 1 ACR 700

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 379, 399, 402

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High Courts16 Nov 2011Dismissed

Mithlesh Kumari Vs State of U.P. and Others

Allahabad High Court · (2012) 2 ADJ 102

Constitution of India, 1950 — Article 14, 16

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High Courts16 Nov 2011Dismissed

Iqbal Ahmad Vs State of U.P. and others

Allahabad High Court · (2011) 11 AHC CK 0350

Constitution of India, 1950 — Article 226, 309Penal Code, 1860 (IPC) — Section 156, 380, 457, 89Police Act, 1861 — Section 7

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High Courts16 Nov 2011Disposed Of

Kanhaiya Lal Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ADJ 166 : (2012) 4 AWC 3747 : (2012) 2 EFLT 108

Forest Act, 1927 — Section 17, 20, 3, 4, 5Land Acquisition Act, 1894 — Section 11, 16

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High Courts16 Nov 2011Dismissed

Syed Haseen Ashraf "Sajjada Nasheen" Vs District Judge, Ambedkar Nagar and Others

Allahabad High Court · (2011) 11 AHC CK 0249

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15(2), Order 7 Rule 11(d)

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High Courts16 Nov 2011Dismissed

Anisa and others Vs District Judge, Kanpur Nagar and another

Allahabad High Court · (2011) 11 AHC CK 0242

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High Courts16 Nov 2011Dismissed

Jaibunisha and Others Vs State of U.P.and Others

Allahabad High Court · (2011) 11 AHC CK 0235

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High Courts16 Nov 2011

Ramesh Prasad Sharma and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 11 AHC CK 0189

Constitution of India, 1950 — Article 226

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High Courts16 Nov 2011

Munni Lal Vs State of U.P.

Allahabad High Court · (2011) 11 AHC CK 0188

Criminal Procedure Code, 1973 (CrPC) — Section 161, 389Penal Code, 1860 (IPC) — Section 302, 34

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