COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,388 of 5,025

High Courts10 Mar 1987

Zafar Alam Vs State of Uttar Pradesh and Anr

Allahabad High Court · (1987) 11 ACR 398

Constitution of India, 1950 — Article 22(1), 39ACriminal Procedure Code, 1973 (CrPC) — Section 397, 402Penal Code, 1860 (IPC) — Section 323

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High Courts09 Mar 1987Allowed

Smt. Sudha Singh Vs Chancellor, Meerut University and Others

Allahabad High Court · (1987) 03 AHC CK 0109

Uttar Pradesh State Universities Act, 1973 — Section 68

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High Courts09 Mar 1987Dismissed

Smt. Ram Kumari alias Polo Vs State of Uttar Pradesh and Another

Allahabad High Court · (1987) 11 ACR 374

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 407Hindu Marriage (Amendment) Act, 1956 — Section 10, 19, 21, 24, 9

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High Courts09 Mar 1987

Rajendra Kumar Vs Dy. Director of Consolidation A.D.M. (F) and Another

Allahabad High Court · (1987) 1 AWC 766 : (1989) RD 119

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(1), 3(2), 4, 5, 5C

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High Courts09 Mar 1987

Smt. Ram Kumari alias Polo Vs State of U.P. and Another

Allahabad High Court · (1987) 11 ACR 374

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 407Hindu Marriage (Amendment) Act, 1956 — Section 10, 19, 21, 24, 9

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High Courts09 Mar 1987Dismissed

Deva Ram Ramesh Chand Vs Krishsi Utpadan Mandi Parishad and Another

Allahabad High Court · (1987) 1 AWC 688

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2

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High Courts06 Mar 1987Dismissed

Ashok Kumar and Another Vs The VIth Additional District Judge and Others

Allahabad High Court · (1987) 1 AWC 727

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 44Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 23

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High Courts06 Mar 1987Allowed

Raghubir Singh Vs State of U.P. and Another

Allahabad High Court · (1987) 11 ACR 409

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 250, 252, 253, 254, 255Penal Code, 1860 (IPC) — Section 500, 501, 502

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High Courts06 Mar 1987Dismissed