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Allahabad High Court judgments, 2007

2,596 judgments · page 96 of 130

High Courts30 Mar 2007Allowed

State Bank of India Vs Harbans Lal Dua

Allahabad High Court · (2007) 5 ADJ 20 : (2007) 78 AWC 2319 : (2007) 3 AWC 2319

Limitation Act, 1963 — Section 10, 11, 12, 13, 14Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
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High Courts29 Mar 2007Allowed

Manish Tyagi Vs State of U.P. and Sri Om

Allahabad High Court · (2007) 5 ADJ 102 : (2007) CriLJ 3165 : (2008) 1 RCR(Criminal) 863

Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52, 6Penal Code, 1860 (IPC) — Section 201, 302
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High Courts28 Mar 2007

Yogesh Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2760

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Goondas Act, 1923 — Section 2, 3, 4
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High Courts28 Mar 2007

Sakir alias Saket Vs State of U.P.

Allahabad High Court · (2007) 3 ACR 2549

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
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High Courts28 Mar 2007Dismissed

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

Allahabad High Court · (2007) 03 AHC CK 0218

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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