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Allahabad High Court judgments, 2016

3,056 judgments · page 31 of 153

High Courts29 Sept 2016Disposed Off

Soni Devi Vs State of U.P.

Allahabad High Court · (2016) 133 RD 628

Constitution of India, 1950 - Article 226, Article 243O(6)Uttar Pradesh Panchayat Raj Act, 1947 - Section 1(b)(i), Section 12-C
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High Courts29 Sept 2016Allowed

Ram Niwas Vs State of U.P.

Allahabad High Court · (2016) 97 ACrC 678 : (2016) 10 ADJ 10

Penal Code, 1860 (IPC) - Section 302, Section 326, Section 34, Section 452
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High Courts29 Sept 2016Dismissed

Shabbir Vs Addl. Commissioner Meerut

Allahabad High Court · (2016) 133 RD 782

Constitution of India, 1950 - Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 132, Section 198(4)
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High Courts28 Sept 2016Allowed

Munni Lal Yadav Vs State of U.P.

Allahabad High Court · (2017) 3 ADJ 67 : (2017) 1 AllLJ 746 : (2017) 1 AllWC 288 : (2017) 120 ALR 71 : (2017) 134 RD 472 : (2016) 2 RJ 1704 : (2016) 4 UPLBEC 3299

Uttar Pradesh Panchayati Raj (Maintenance of Family Registers) Rules, 1970 - Rule 5, Rule 6, Rule 6-A
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High Courts28 Sept 2016Allowed

Rajendra Sood @ Rajinder Paul Vs State of U.P.

Allahabad High Court · (2017) 98 ACrC 521 : (2017) 2 CriCC 375

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 498A
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High Courts28 Sept 2016Dismissed

Ashok Kumar Lohia - Petitioner @HASH Union of India And 3 Others

Allahabad High Court · (2016) 11 ADJ 295 : (2017) 1 AllWC 1072 : (2017) 1 CLR 373 : (2017) 152 FLR 614 : (2017) LabLR 553 : (2016) 4 UPLBEC 3263

Building and Other Construction Workers (Regulation of Employment and Conditions of Services) Act, 1996 - Section 1(4), Section 14, Section 2(g)
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