Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 482, 82Penal Code, 1860 (IPC) — Section 147, 148, 149, 308, 323

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High Courts18 Sept 2008Dismissed

Ram Babu Dixit, Suraj Singh, Prem Narayan and Ram Bharose Vs State of U.P. and Udal

Allahabad High Court · (2008) 09 AHC CK 0225

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 169, 172, 173Penal Code, 1860 (IPC) — Section 177, 182, 195, 211

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High Courts18 Sept 2008Allowed

Ram Lakhan Rai Vs District Basic Education Officer, Maharajganj and another

Allahabad High Court · (2008) 09 AHC CK 0125

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High Courts18 Sept 2008Allowed

Jiyawan Vs Addl.District Magistrate/Deputy Director of Consolidation, Siddharth Nagar and others

Allahabad High Court · (2008) 09 AHC CK 0124

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts18 Sept 2008

Jay Kumar Shah Vs Union of India (UOI)

Allahabad High Court · (2008) 09 AHC CK 0112

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 37, 8

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High Courts18 Sept 2008Dismissed

Devi Prasad Vs Girijesh Kumar

Allahabad High Court · (2008) 09 AHC CK 0095

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts18 Sept 2008Allowed

Triloki Nath Agarwal (D) through L.Rs. and Others Vs Yogendra Nath Dixit and Others

Allahabad High Court · (2009) 1 AWC 302

Provincial Small Cause Courts Act, 1887 — Section 23

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High Courts18 Sept 2008Dismissed

Smt. Krishna Devi and Others Vs Mahavir Prasad and Others

Allahabad High Court · (2008) 4 AWC 3656

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

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High Courts18 Sept 2008

Smt. Gulab Devi Vs Additional District Judge and Others

Allahabad High Court · (2008) 4 AWC 3720

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21

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High Courts18 Sept 2008

Mohd. Tariq Anwar Vs State of U.P. and Another

Allahabad High Court · (2009) 1 ACR 527

Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 170, 482Penal Code, 1860 (IPC) — Section 307, 326, 392, 504, 506

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High Courts18 Sept 2008Allowed

Ashok Kumar Dubey Vs State of U.P. and Others

Allahabad High Court · (2008) 4 AWC 3718 : (2008) 105 RD 514

Stamp Act, 1899 — Section 47A

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High Courts18 Sept 2008

Rajaram Dwivedi Vs State of U.P. and Another

Allahabad High Court · (2009) 1 ACR 533

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 304

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