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Allahabad High Court judgments, 2011

4,609 judgments · page 40 of 231

High Courts11 Nov 2011

Zahid Ali Vs Union of India and Others

Allahabad High Court · (2011) 11 AHC CK 0150

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 2011Allowed

Suhail Fasih Vs State of U.P. and Another

Allahabad High Court · (2012) 1 ACR 607 : (2012) 1 ADJ 86 : (2012) 3 Crimes 295

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 227, 397, 401Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts09 Nov 2011Dismissed

Raj Veer Vs State of U. P.

Allahabad High Court · (2012) 1 ACR 206

Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts09 Nov 2011Dismissed

Mayank Gautam Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 74

Constitution of India, 1950 — Article 309Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) (Amendment) Rules, 2009 — Rule 6, 6(1), 6(2)
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High Courts09 Nov 2011

Zulfikar Ahmad Khan Vs State of U.P. And Others

Allahabad High Court · (2011) 11 AHC CK 0334

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 Courts09 Nov 2011Dismissed

Seikh Barik Ali Vs IX A.D.J., Kanpur and 20 Others

Allahabad High Court · (2012) 115 RD 842

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Transfer of Property Act, 1882 — Section 116Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 25, 60(1)
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