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Allahabad High Court judgments, 2016

3,056 judgments · page 94 of 153

High Courts03 May 2016Allowed

Anni Bibi Vs Kaish Ali

Allahabad High Court · (2016) 2 ARC 423

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(1)(a)
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High Courts03 May 2016Dismissed

Azad Chaudhary Vs Jai Kumar

Allahabad High Court · (2016) 5 ADJ 758 : (2016) 166 AIC 931 : (2016) 5 AllLJ 35 : (2016) 117 ALR 568 : (2016) 2 ARC 482

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
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High Courts02 May 2016Allowed

Aneeta Yadav Vs State of U.P.

Allahabad High Court · (2017) 6 ADJ 273 : (2016) 2 RSJ 620

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Section 29(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1)
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High Courts02 May 2016Allowed

Harikesh Rai Vs State of U.P. & 4 Ors.

Allahabad High Court · (2016) 4 AllLJ 484 : (2016) LIC 3331

Constitution of India, 1950 - Article 226, 309, 311Uttar Pradesh State Public Services (Tribunals) Act, 1976 - Section 4
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High Courts02 May 2016Disposed Off

Rohit Singh Vs State of U.P.

Allahabad High Court · (2016) 95 ACrC 350 : (2016) 164 AIC 828

Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 34Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 - Section 12
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