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COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 15 of 53

High Courts30 Aug 1991

Narendra Kumar Rai Vs State of U.P. and Others

Allahabad High Court · (1991) 15 ACR 700

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 15, 3, 3(1)
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High Courts29 Aug 1991Disposed Of

Anand Vs State

Allahabad High Court · (1991) 15 ACR 719

Penal Code, 1860 (IPC) — Section 302
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High Courts29 Aug 1991Disposed Of

Kalyan Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 552

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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High Courts29 Aug 1991Allowed

Ram Charan Vs State of U.P.

Allahabad High Court · (1992) CriLJ 1567

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304Criminal Procedure Code, 1973 (CrPC) — Section 313
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High Courts29 Aug 1991Allowed

Tikam Vs State of U.P.

Allahabad High Court · (1992) CriLJ 1381

Penal Code, 1860 (IPC) — Section 365, 368Penal Code, 1860 (IPC) — Section 365, 368Penal Code, 1860 (IPC) — Section 365, 368
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High Courts29 Aug 1991Allowed

Ishtiaq Ali Vs State of U.P.and others

Allahabad High Court · (1991) 08 AHC CK 0046

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)
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High Courts29 Aug 1991Dismissed

Daya Shanker Dubey Vs Subhas Kumar

Allahabad High Court · (1992) CriLJ 319

Contempt of Courts Act, 1971 — Section 12Evidence Act, 1872 — Section 126, 127, 128, 129Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 114
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