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Allahabad High Court judgments, 2016

3,056 judgments · page 133 of 153

High Courts09 Feb 2016Allowed

Durgesh Kumar Vs State of U.P. and Others

Allahabad High Court · (2016) 02 AHC CK 0131

Constitution of India, 1950 - Article 21, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 164, Section 200, Section 482Penal Code, 1860 (IPC) - Section 361, Section 363, Section 366, Section
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High Courts08 Feb 2016Dismissed

Santosh Kumari Vs State of U.P. and Ors.

Allahabad High Court · (2016) 3 ADJ 388

Constitution of India, 1950 — Article 14Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4
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High Courts05 Feb 2016Dismissed

Girvar and Others Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 341 : (2016) 4 ADJ 1

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 154, Section 161, Section 313Penal Code, 1860 (IPC) - Section 302, Section 307, Section 323, Section 34
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High Courts05 Feb 2016Dismissed

Sonu Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 374 : (2016) 4 ADJ 11 : (2016) 5 AllLJ 465

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313Penal Code, 1860 (IPC) - Section 376
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High Courts05 Feb 2016Dismissed

State of U.P. Vs Amrit Bhusan Singh

Allahabad High Court · (2016) 2 UPLBEC 1207

National Council for Teacher Education Act, 1993 - Section 16National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2007 - Regulation 11, 14, 15, 16, 7, 8, 9
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