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Allahabad High Court judgments, 2011

4,609 judgments · page 48 of 231

High Courts31 Oct 2011Dismissed

Shri Ram Janm Vs Bansh Raj and Another

Allahabad High Court · (2011) 10 AHC CK 0182

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6, Order 41 Rule 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
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High Courts31 Oct 2011Dismissed

State Of U.P. Vs Ram Naresh Singh

Allahabad High Court · (2011) 10 AHC CK 0175

Penal Code, 1860 (IPC) — Section 332, 353, 504, 506Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5(1)
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High Courts31 Oct 2011

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

Allahabad High Court · (2011) 10 AHC CK 0127

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 Courts31 Oct 2011

Mohd. Umar Vs State Of U.P.

Allahabad High Court · (2011) 10 AHC CK 0077

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 307, 379, 380, 395, 397
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High Courts31 Oct 2011Dismissed

Shiv Nath Vs Xth A.D.J.

Allahabad High Court · (2011) 10 AHC CK 0069

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
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High Courts31 Oct 2011Dismissed

Ram Sunder Vs State of U.P.

Allahabad High Court · (2012) 1 ACR 59

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
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