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Allahabad High Court judgments, 2020

216 judgments · page 6 of 11

High Courts20 Aug 2020Dismissed

Prakash Chandra Vs Ritesh Bhargawa

Allahabad High Court · (2020) 08 AHC CK 0011

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 2(2), 21, 21(a), 21(2), 30Hindu Succession Act, 1956 — Section 3Code Of Civil Procedure, 1908 — Section 11, Order 8 Rule 5Evidence Act, 1872 — Section 58
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High Courts25 Feb 2020Dismissed

Gyanveer Singh Vs State Of U.P. And 5 Others

Allahabad High Court · (2020) 02 AHC CK 0073

U.P. Panchayat Raj Act, 1947 — Section 5A, 5(d), 5(f), 5(g), 5(i), 5(k), 5(l), 5(m), 5A(c), 6A, 6(A)(b), 6(1), 95(1)U.P. Panchayat Raj (Computation Of period Of Five years for removal Of Disqualification, Fixation Of period Of Dues etc and Settlement Of Dispute Of Disqualification) Rules, 1994 — Rule 4, 4(2), 4(3), 5, 6Constitution Of India, 1950 — Article 191(a), 191, 226, 227, 243F, 243ZG, 243ZG(b)
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High Courts25 Feb 2020Dismissed

Uma Kant Pandey Vs State Of U.P. & Ors

Allahabad High Court · (2020) 02 AHC CK 0072

Code Of Criminal Procedure, 1973 — Section 313, 372Indian Penal Code, 1860 — Section 34, 307, 452, 504Evidence Act, 1872 — Section 134
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High Courts25 Feb 2020Dismissed

Pathan @ Salamuddin Vs State Of U.P.

Allahabad High Court · (2020) 02 AHC CK 0065

Uttar Pradesh Prevention Of Cow Slaughter Act, 1955 — Section 3, 5, 8Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 82
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High Courts02 Feb 2020Disposed Of

Amit Vs State Of Uttar Pradesh and Another

Allahabad High Court · (2020) 02 AHC CK 0081

Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 307, 323, 324, 354, 498ADowry Prohibition Act, 1961 — Section 3, 4
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