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Allahabad High Court judgments

1,00,483 judgments · page 3,411 of 5,025

High Courts18 Jul 1986Allowed

Rajendra Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 495

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
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High Courts18 Jul 1986Dismissed

Shish Ram and Another Vs Board of Revenue and Others

Allahabad High Court · (1987) 1 AWC 69 : (1986) RD 298

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 28, 49, 5, 5(2), 52Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 210, 229B
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High Courts14 Jul 1986Dismissed

Jagardeo Vs Board of Revenue and Others

Allahabad High Court · (1986) RD 292

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 5(1), 52, 9, 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
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High Courts09 Jul 1986

Dudh Nath Dubey Vs District Judge and Others

Allahabad High Court · (1986) RD 301

Arbitration Act, 1940 — Section 20, 20(2), 46Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3(4)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 278, 287A, 330
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High Courts23 Jun 1986Partly Allowed

Brij Bihari Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 638

Criminal Procedure Code, 1973 (CrPC) — Section 446, 482Penal Code, 1860 (IPC) — Section 399, 402
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High Courts23 May 1986Allowed

Bharsa Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 441

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 412
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