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Allahabad High Court judgments, 2014

3,313 judgments · page 103 of 166

High Courts05 May 2014Dismissed

Virendra Nath Singh Vs D.D.C.

Allahabad High Court · (2014) 124 RD 59

Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 26Transfer of Property Act, 1882 — Section 53(2)
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High Courts05 May 2014Dismissed

Komal Singh Vs Board of Revenue

Allahabad High Court · (2014) 124 RD 25

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 47 Rule 1, 114Constitution of India, 1950 — Article 136, 226, 32Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 161
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High Courts05 May 2014Dismissed

Shiv Murat Vs State of U.P.

Allahabad High Court · (2014) 106 ALR 202 : (2014) 5 AWC 5295 : (2014) 124 RD 216

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 114, 4
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High Courts02 May 2014

Ravindra Kumar Verma Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 2204 : (2014) 6 ALJ 612

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 344, 433AEvidence Act, 1872 — Section 101, 102, 103, 104, 105Penal Code, 1860 (IPC) — Section 302
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High Courts02 May 2014Dismissed

Pushpa Builders Limited Vs State of U.P.

Allahabad High Court · (2014) 105 ALR 386 : (2014) 6 AWC 5689 : (2014) 124 RD 662

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, 80, 96Evidence Act, 1872 — Section 102General Clauses Act, 1897 — Section 6
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High Courts02 May 2014Dismissed

Brij Lal Vs State of U.P.

Allahabad High Court · (2014) 105 ALR 35 : (2014) 6 AWC 5783 : (2014) 142 FLR 873

Constitution of India, 1950 — Article 226Provident Funds Act, 1925 — Section 7
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High Courts02 May 2014Dismissed

Mahangi Ram Vs State of U.P.

Allahabad High Court · (2014) 4 ADJ 753

Arms Act, 1959 — Section 7Constitution of India, 1950 — Article 14, 17(3), 309, 310(1), 311Evidence Act, 1872 — Section 123, 124
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High Courts02 May 2014Partly Allowed

Afzal Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 2295 : (2014) 4 ADJ 722 : (2014) 85 ALLCC 836

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts02 May 2014Disposed Off

Taramati Devi Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 609 : (2014) 104 ALR 682 : (2014) 4 ESC 2145 : (2014) 142 FLR 559

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 364
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