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Allahabad High Court judgments, 2017

1,517 judgments · page 75 of 76

High Courts04 Jan 2017Dismissed

Smt. Bhanati Devi Vs State of Uttar Pradesh

Allahabad High Court · (2017) 2 AllLJ 374

Uttar Pradesh Panchayat Raj (Removal of Pradhan, Up-Pradhans and Members) Enquiry Rules, 1997 - Rule 256, Rule 257, Rule 258Uttar Pradesh Panchayat Raj Act, 1947 - Section 110, Section 27(2), Section 95(1)(g)
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High Courts03 Jan 2017Dismissed

SUAIB AHMAD Vs UNION OF INDIA

Allahabad High Court · (2017) 01 AHC CK 0310

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 8, Section 22 - Prohibition of certain operations - Punishment for contravention in relation to psychotropic substances
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High Courts03 Jan 2017Dismissed

Sudhakar Vs State of Uttar Pradesh

Allahabad High Court · (2017) 134 RD 594

Constitution of India, 1950 - Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 122-C(3), Section 123(1)
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High Courts03 Jan 2017Disposed Off

Asma Vs State of Uttar Pradesh

Allahabad High Court · (2017) 98 ACrC 743 : (2017) 1 AllCrlRulings 729

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302
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High Courts03 Jan 2017Dismissed

Aasey Vs D.D.C.

Allahabad High Court · (2017) 134 RD 542

Constitution of India, 1950 - Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 9A(2)
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