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Allahabad High Court judgments, 2010

4,330 judgments · page 40 of 217

High Courts22 Oct 2010Dismissed

Rajveer Singh Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 955

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 216(1), 217, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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High Courts22 Oct 2010Dismissed

Varun Sharma and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 1151

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 323, 325, 394, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts22 Oct 2010Allowed

Rohit alias Abhishek Shukla Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 1148 : (2011) 7 RCR(Criminal) 823

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53, 7A, 7A(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)
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High Courts22 Oct 2010Dismissed

Smt. Rajiya Begum Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 1048

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)
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High Courts21 Oct 2010Allowed

Megh Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 1 AWC 603

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 95, Order 21 Rule 96Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226General Clauses Act, 1897 — Section 21
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