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Allahabad High Court judgments, 2019

1,081 judgments · page 49 of 55

High Courts15 Feb 2019Allowed

Ajay Kumar Pandey And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 02 AHC CK 0039

Constitution Of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunity Protection of Rights and Full Participation) Act, 1995 — Section 2(i), 32, 33U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 — Section 3
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High Courts15 Feb 2019Allowed

Aniruddha Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0036

Indian Penal Code, 1860 — Section 147, 148, 149, 201, 210, 302, 404, 427Code Of Criminal Procedure, 1973 — Section 164, 437AUttar Pradesh Dacoity Affected Areas Act, 1983 — Section 14
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High Courts15 Feb 2019Disposed Off

Pramod Yadav And Ors Vs State Of Uttar Pradesh And Anr

Allahabad High Court · (2019) 02 AHC CK 0034

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 323, 332, 336, 337, 341, 342, 353, 427, 504, 506Criminal Law (Amendment) Act, 2013 — Section 7
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High Courts15 Feb 2019Dismissed

Kishan Vs G.Sabha

Allahabad High Court · (2019) 02 AHC CK 0028

Constitution Of India, 1950 — Article 226, 227U.P. Zamindari Abolition And Land Reforms Rules, 1952 — Rule 115(C)U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 9, 115C, 117, 122B, 122B(4A)
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High Courts14 Feb 2019Allowed

Wasid Ali & Another Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0030

Evidence Act, 1872 — Section 114, 134Code Of Criminal Procedure, 1973 — Section 226, 231, 313, 374(2), 540Indian Penal Code, 1860 — Section 34, 201, 302, 307
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High Courts14 Feb 2019Dismissed

Sangam Pasi And Othrs Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0029

Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 161, 313, 354(3), 366, 374(2)Indian Penal Code, 1860 — Section 34, 120B, 149, 302Arms Act, 1959 — Section 3, 25, 27
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High Courts14 Feb 2019Dismissed

Pradeep And Others Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 02 AHC CK 0025

Uttar Pradesh Fire Service Subordinate Officers/Employees Service Rules, 2016 — Rule 15Andhra Pradesh Registration and Subordinate Service Rules, 1976 — Rule 2, 4(a)(1)(i), 7Constitution Of India, 1950 — Article 14, 16
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High Courts13 Feb 2019Allowed

Padma Agarwal And Others Vs Premvida Jaitley And Others

Allahabad High Court · (2019) 02 AHC CK 0023

Code Of Civil Procedure, 1908 — Section 2(2), 145, 151, Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 12(1)(ba), Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 7, 21(1)(a), 30, 30(1)
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