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Allahabad High Court judgments, 2003

2,325 judgments · page 104 of 117

High Courts19 Feb 2003

Pankaj Vs State of U.P.

Allahabad High Court · (2003) 1 ACR 835

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 304, 323, 504, 506
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High Courts18 Feb 2003Allowed

Viresh Pratap Shah and Another Vs A.D.J. and Others

Allahabad High Court · (2005) 2 AWC 1136 : (2005) 98 RD 419

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(2), 3(17), 5, 9Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8
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High Courts18 Feb 2003Dismissed

Khillu and Another (in Jail) Vs State

Allahabad High Court · (2003) 2 ACR 1547

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 34, 394, 397
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High Courts18 Feb 2003Dismissed

Shri Abdul Waheed and Others Vs U.P. State

Allahabad High Court · AIR 2003 All 220 : (2003) 5 AWC 3841 : (2003) 94 RD 319

Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3Stamp Act, 1899 — Section 3, 47A(3)Stamp Rules, 1925 — Rule 340, 341
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