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Allahabad High Court judgments, 2011

4,609 judgments · page 65 of 231

High Courts23 Sept 2011Dismissed

Hanumant Singh Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3523

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 504
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High Courts22 Sept 2011

Satpal Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3516

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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High Courts22 Sept 2011

Mahesh Vs State of U.P.

Allahabad High Court · (2011) 09 AHC CK 0514

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 50, 9
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High Courts22 Sept 2011

Smt. Santosh Mishra Vs State of U.P. and Others

Allahabad High Court · (2011) 09 AHC CK 0449

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 Courts22 Sept 2011

Saddam Vs State of U.P.

Allahabad High Court · (2011) 09 AHC CK 0414

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 8
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High Courts22 Sept 2011Dismissed

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

Allahabad High Court · (2011) 09 AHC CK 0410

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
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High Courts22 Sept 2011Dismissed

Raj Kishore Vaish Vs State of U.P. and Others

Allahabad High Court · (2011) 9 ADJ 198 : (2012) 1 AWC 644

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 2, Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 2, Order 43 Rule 1Contempt of Courts Act, 1971 — Section 2(C)Sales Tax Act — Section 4A
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