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Allahabad High Court judgments, 2019

1,081 judgments · page 52 of 55

High Courts23 Jan 2019

Gajraj Singh & Anr Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 01 AHC CK 0058

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 302, 307, 364, 365, 395, 396, 397, 412Code Of Criminal Procedure, 1973 — Section 82, 83, 161, 164, 294, 313, 437AArms Act, 1959 — Section 19(f), 25, 27
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High Courts22 Jan 2019Allowed

Noida Vs Charan Kaur

Allahabad High Court · (2019) 01 AHC CK 0052

Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Land Acquisition Act, 1894 — Section 4(1), 6(1), 18, 28, 28A
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High Courts21 Jan 2019Dismissed

Geeta Devi Vs N.K. Jauhari And Others

Allahabad High Court · (2019) 01 AHC CK 0051

Constitution Of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106Code Of Civil Procedure, 1908 — Section 47, 151, Order 21 Rule 29
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High Courts21 Jan 2019Disposed Off

Satti Lal And Another Vs Raj Kumari

Allahabad High Court · (2019) 01 AHC CK 0050

Code Of Civil Procedure, 1908 — Section 47, 100, 104, 143, Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331
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High Courts18 Jan 2019Disposed Off

Brij Kishor Vs State of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0045

Indian Penal Code, 1860 — Section 302, 392, 412Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 103, 134
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High Courts16 Jan 2019

Rana Vijendra Pratap Singh & Anr Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0048

Uttar Pradesh Intermediate Education Act, 1921 — Section 2(b), 7, 7A, 7A(a), 7A(b), 7AA, 7AB, 7(4), 16, 16E, 16F, 16FFUttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971 — Section 2(ii)(c), 2(c), 9(4)Uttar Pradesh Junior High Schools (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 3(3), 5(1), 6(3), 13A, 16A
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High Courts16 Jan 2019Disposed Off

Vipin Kumar Maurya And ors Vs State Of Uttar Pradesh And Ors

Allahabad High Court · (2019) 01 AHC CK 0047

Constitution Of India, 1950 — Article 5, 14, 15, 15(1), 15(3), 16, 16(1), 16(2), 16(3), 16(4), 16(5), 29(2)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22A(2)Rajasthan Panchayati Raj Rules, 1996 — Rule 273
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High Courts16 Jan 2019Disposed Off

Kashiram Vs State of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0043

Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304I, 307, 379, 409,427Code Of Criminal Procedure, 1973 — Section 161, 164, 294, 313
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