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Allahabad High Court judgments, 2011

4,609 judgments · page 39 of 231

High Courts14 Nov 2011Dismissed

Amit Chandra Vs State of U.P. and Others

Allahabad High Court · (2011) 11 AHC CK 0021

Uttar Pradesh Municipalities Accounts Rules — Rule 5Uttar Pradesh Municipalities Act, 1916 — Section 57, 58, 59, 59(1), 59(2)Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 31, 40(2), 41, 42, 442
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High Courts11 Nov 2011

State of U.P. Vs Vichittra Singh and Others

Allahabad High Court · (2011) 11 AHC CK 0457

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 5
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High Courts11 Nov 2011Dismissed

Abhishek Kumar Pandey and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 200

Right of Children to Free and Compulsory Education Act, 2009 — Section 2, 23, 23(1)Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 4, 5
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High Courts11 Nov 2011Disposed Of

Nityanand Pandey Vs State Bank of India and Others

Allahabad High Court · (2011) 11 AHC CK 0313

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
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High Courts11 Nov 2011

Mustaq Qureshi Vs The State of U.P. and Others

Allahabad High Court · (2011) 11 AHC CK 0203

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
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High Courts11 Nov 2011

State of U.P. Vs Vinay Kumar and Others

Allahabad High Court · (2011) 11 AHC CK 0175

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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