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Allahabad High Court judgments, 2010

4,510 judgments · page 174 of 226

High Courts07 Apr 2010

Subhash Chandra Vs State of U.P.

Allahabad High Court · (2010) 2 ACR 1863 : (2010) 4 Crimes 498 : (2011) 6 RCR(Criminal) 2574 : (2001) 1 UPLBEC 129

Penal Code, 1860 (IPC) — Section 307, 34Probation of Offenders Act, 1958 — Section 12, 3, 4
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High Courts06 Apr 2010Dismissed

Vakil Vs Sakir

Allahabad High Court · (2010) 4 AWC 3826

Civil Procedure Code, 1908 (CPC) — Section 100, 100(5)Easements Act, 1882 — Section 60(6)Evidence Act, 1872 — Section 68, 90
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High Courts06 Apr 2010Allowed

Sanjeev Kumar Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 459 : (2010) 7 RCR(Criminal) 1375

Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 201Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
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High Courts06 Apr 2010Allowed

Tejpal and Another Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 486

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 336, 34, 504
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