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Allahabad High Court judgments, 2005

2,844 judgments · page 13 of 143

High Courts29 Nov 2005Dismissed

Jagdish and Others Vs Shaukeen and Others

Allahabad High Court · (2006) 2 AWC 1523 : (2006) 1 RD 175

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, 30Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 198(4), 198(5), 341
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High Courts28 Nov 2005Dismissed

Smt. Neera Yadav Vs C.B.I. (Bharat Sangh)

Allahabad High Court · (2005) 11 AHC CK 0191

Cattle Trespass Act, 1871 — Section 20Constitution of India, 1950 — Article 12, 356Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 2, 226, 227
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High Courts28 Nov 2005

Ramesh (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 11 AHC CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34Uttar Pradesh Children Act, 1951 — Section 2(4), 27
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High Courts25 Nov 2005Allowed

Sheo Mohan Vs State of U.P.

Allahabad High Court · (2005) 11 AHC CK 0217

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts25 Nov 2005Allowed

Smt. Neera Yadav Vs C.B.I. (Bharat Sangh)

Allahabad High Court · (2005) 11 AHC CK 0170

Cattle Trespass Act, 1871 — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 197, 197(1), 2Penal Code, 1860 (IPC) — Section 120B
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