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Allahabad High Court judgments, 2014

3,313 judgments · page 105 of 166

High Courts30 Apr 2014

Virendra Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 629 : (2014) 6 ADJ 694

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 18, 18(1), 53Penal Code, 1860 (IPC) — Section 302, 376
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High Courts30 Apr 2014Dismissed

Budh Gramin Sansthan Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 29 : (2014) 105 ALR 280 : (2014) 124 RD 626

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 37Constitution of India, 1950 — Article 226
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High Courts30 Apr 2014Allowed

State of U.P. Vs Lakhan Singh

Allahabad High Court · (2014) 2 ACR 2272 : (2014) 86 ALLCC 82

Criminal Procedure Code, 1973 (CrPC) — Section 157, 162, 162(1), 313, 378Evidence Act, 1872 — Section 60Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
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High Courts30 Apr 2014

Surendra Singh Vs Mukesh and 6 Others

Allahabad High Court · (2014) 04 AHC CK 0199

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 5
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High Courts30 Apr 2014

State of U.P. Vs Chiraunji Lal

Allahabad High Court · (2014) 2 ACR 2285 : (2014) 86 ALLCC 66

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1), 313, 378, 397Penal Code, 1860 (IPC) — Section 302, 34
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High Courts30 Apr 2014Partly Allowed

Pyare Lal Vs State of U.P.

Allahabad High Court · (2014) 123 RD 718

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(2)Uttar Pradesh Land Revenue Act, 1901 — Section 28
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High Courts30 Apr 2014Dismissed

Rajesh Vs State of U.P.

Allahabad High Court · (2014) 123 RD 582

Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39, 52Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 52, 9A(2)
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High Courts30 Apr 2014Dismissed

State of U.P. Vs Kathule

Allahabad High Court · (2014) 2 ACR 2229 : (2014) 86 ALLCC 47

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
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High Courts30 Apr 2014

State of U.P. Vs Hanifa Khursheed

Allahabad High Court · (2015) 1 ALJ 596

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378Evidence Act, 1872 — Section 113A, 113-APenal Code, 1860 (IPC) — Section 302
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High Courts29 Apr 2014Disposed Off

Jamal Aara Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 350 : (2014) 5 AWC 4734 : (2014) 124 RD 227

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 4A, 54, 6, 6AUttar Pradesh General Clauses Act, 1904 — Section 4(33-A)
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