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Allahabad High Court judgments, 2007

2,596 judgments · page 45 of 130

High Courts03 Aug 2007Allowed

Ram Pratap Singh Vs Union of India (UOI)

Allahabad High Court · (2007) 08 AHC CK 0099

National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 120B, 463, 464, 467, 468Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
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High Courts03 Aug 2007Partly Allowed

Ashok Kumar Gupta Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 3544

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50, 52, 57
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High Courts03 Aug 2007

Bachcha Vs State of U.P.

Allahabad High Court · (2008) 1 ACR 203

Criminal Procedure Code, 1973 (CrPC) — Section 222, 313Penal Code, 1860 (IPC) — Section 122, 302, 306, 34, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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High Courts02 Aug 2007Dismissed

Ari Vijay Singh Vs State of U.P.

Allahabad High Court · (2008) CriLJ 121

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 50
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High Courts02 Aug 2007Dismissed

Prahlad Sharma Vs State of U.P. and Others

Allahabad High Court · (2007) 7 AWC 7478 : (2007) 103 RD 498

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13
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