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Allahabad High Court judgments, 2014

3,313 judgments · page 106 of 166

High Courts29 Apr 2014Allowed

Paper and Board Convertors Vs U.P. State Micro and Small Enterprises

Allahabad High Court · (2014) 5 ADJ 184 : (2014) 6 ALJ 89 : (2014) 105 ALR 50 : (2014) 5 AWC 4844

Arbitration and Conciliation Act, 1996 — Section 15, 16, 17, 18, 18(1)Industries (Development and Regulation) Act, 1951 — Section 11B, 29BMicro, Small and Medium Enterprises Development Act, 2006 — Section 18
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High Courts29 Apr 2014Disposed Off

Ashok Kumar Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 278 : (2014) 105 ALR 33 : (2014) 6 AWC 5788 : (2014) 124 RD 415

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11(A), 11A, 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts29 Apr 2014Dismissed

Aziz Uddin Vs Laxmi Devi

Allahabad High Court · (2014) 4 ADJ 667 : (2014) 105 ALR 25 : (2014) 124 RD 408

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 1(d), Order 7 Rule 11, Order 7 Rule 11(d), 96
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High Courts28 Apr 2014

State of U.P. Vs Kamruddin

Allahabad High Court · (2014) 2 ACR 2201

Arms Act, 1959 — Section 25, 4Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
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High Courts28 Apr 2014Dismissed

Acharaj Nath Vs State

Allahabad High Court · (2014) 3 ACR 3116 : (2014) 85 ALLCC 840

Criminal Procedure Code, 1973 (CrPC) — Section 145, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts28 Apr 2014

Vishal Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 1893 : (2014) 5 ADJ 377 : (2014) 4 ALJ 294

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
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High Courts28 Apr 2014Dismissed

Shamim Vs State of U.P.

Allahabad High Court · (2014) 105 ALR 146 : (2014) 5 AWC 4994

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 32Evidence Act, 1872 — Section 115
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