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Allahabad High Court judgments, 2019

1,081 judgments · page 6 of 55

High Courts04 Dec 2019Allowed

Awdhesh Kumar Vs Rajendra Kumar

Allahabad High Court · (2019) 12 AHC CK 0009

Code Of Civil Procedure — Section 96, 107, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 31, Order 43 Rule 1(u)Specific Relief Act, 1963 — Section 16(c)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
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High Courts02 Dec 2019Disposed Of

Ajay Singh Vs Union Of India And Others

Allahabad High Court · (2019) 12 AHC CK 0006

Banaras Hindu University Act, 1915 — Section 60Aligarh Muslim University [Amendment] Act, 1981 — 35(5)Institutes Of Technology Act, 1961 — Section 17(2)
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High Courts02 Dec 2019Allowed

Satyam Rai Vs Banaras Hindu University And Others

Allahabad High Court · (2019) 12 AHC CK 0002

Indian Penal Code, 1860 — Section 34, 147, 148, 323, 341, 427, 435Prevention Of Damage To Public Property Act, 1984 — Section 3, 4Banaras Hindu University Act, 1915 — Section 60
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High Courts02 Dec 2019Allowed

Anant Narayan Mishra Vs Union Of India And Others

Allahabad High Court · (2019) 12 AHC CK 0001

Indian Penal Code, 1860 — Section 120B, 147, 323Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(da)Banaras Hindu University Act, 1915 — Section 60
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High Courts27 Nov 2019Allowed

Ravindra Pal Yadav Vs Badami Devi And Ors.

Allahabad High Court · (2019) 11 AHC CK 0106

Motor Vehicles Act, 1988 — Section 2(14), 2(15), 2(21), 2(35), 2(41), 2(47), 2(48), 10, 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h)Central Motor Vehicles Rules, 1989 — Rule 8
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