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Allahabad High Court judgments, 2014

3,313 judgments · page 101 of 166

High Courts08 May 2014Dismissed

Alaska Tech Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 591 : (2014) 105 ALR 127 : (2015) 1 AWC 557

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 37, 9Constitution of India, 1950 — Article 226
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High Courts08 May 2014Dismissed

Munna Lal Mittal Vs Board of Revenue

Allahabad High Court · (2014) 124 RD 170

Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A, 6Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 6
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High Courts08 May 2014Dismissed

Tej Pal Singh Vs Premwati

Allahabad High Court · (2014) 4 ACC 136 : (2014) 6 ALJ 106 : (2014) 105 ALR 892 : (2014) 5 AWC 5262

Motor Vehicles Act, 1988 — Section 163-A, 166, 168, 2(30)
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High Courts08 May 2014Allowed

Rani Vs Pawan Kumar Yadav

Allahabad High Court · (2014) 4 ACC 118 : (2014) 5 ADJ 164 : (2014) 6 ALJ 231 : (2015) 2 AnWR 621

Criminal Procedure Code, 1973 (CrPC) — Section 313Motor Vehicles Act, 1988 — Section 163-A, 166, 168, 173, 184Penal Code, 1860 (IPC) — Section 279, 304-A
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High Courts08 May 2014Dismissed

Hridaya Narain Tiwari Vs State of U.P.

Allahabad High Court · (2014) 4 ADJ 744 : (2014) 5 ALJ 414 : (2014) 86 ALLCC 757 : (2015) 111 ALR 825

Arms Act, 1959 — Section 13, 13(2A), 14, 17, 17(3)Constitution of India, 1950 — Article 19, 21Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
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High Courts07 May 2014Allowed

Ratti Pal Vs Additional District Judge

Allahabad High Court · (2014) 7 ADJ 510 : (2014) 124 RD 195

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 4, 4(2), 40, 5(2)
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High Courts06 May 2014

Champa Devi Vs Rama

Allahabad High Court · (2014) 106 ALR 491 : (2014) 6 AWC 6016 : (2014) 125 RD 662

Registration Act, 1908 — Section 34, 35, 60, 60(2)
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High Courts06 May 2014Partly Allowed

State of U.P. Vs Ghanshyam Singh

Allahabad High Court · (2014) 105 ALR 395 : (2014) 6 AWC 5537 : (2014) 124 RD 669 : (2014) 3 UPLBEC 2467

Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(1-A), 23(2)
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High Courts06 May 2014

Dara Nishad Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2481 : (2014) 86 ALLCC 749

Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
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High Courts06 May 2014

Mohd. Waqar Vs State of U.P.

Allahabad High Court · (2014) 4 ALJ 513 : (2014) 86 ALLCC 782

Criminal Procedure Code, 1973 (CrPC) — Section 125, 156(3), 379, 380, 381Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 3(2), 4Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 12(2), 17, 18
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High Courts06 May 2014Dismissed

Vikram Singh Vs State of U.P.

Allahabad High Court · (2014) 124 RD 18

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
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