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Allahabad High Court judgments, 2014

3,313 judgments · page 119 of 166

High Courts07 Apr 2014Dismissed

Hazrat Ali Vs State of U.P.

Allahabad High Court · (2014) 4 ADJ 779 : (2014) 4 ALJ 3 : (2014) 104 ALR 307 : (2014) 4 AWC 3297 : (2014) 123 RD 818

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 90(1), Order 21 Rule 92(4)Constitution of India, 1950 — Article 226
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High Courts07 Apr 2014Allowed

Nisar Vs State

Allahabad High Court · (2014) 3 ACR 3128 : (2014) 85 ALLCC 899

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 366
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High Courts07 Apr 2014Dismissed

Umardeen Vs State of U.P.

Allahabad High Court · (2014) 123 RD 524

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts07 Apr 2014Dismissed

State of U.P. Vs Rakesh

Allahabad High Court · (2014) 2 ACR 2365 : (2015) 3 ALJ 671 : (2014) 85 ALLCC 564 : (2015) 1 Crimes 65

Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Penal Code, 1860 (IPC) — Section 201, 302
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High Courts04 Apr 2014Dismissed

Nagar Mahapalika Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 568 : (2014) 107 ALR 565 : (2015) 126 RD 415 : (2015) 2 UPLBEC 940 : (2014) 2 UPLBEC 1356

Constitution of India, 1950 — Article 21, 243, 243 (a), 243 (d), 243 (W)Uttar Pradesh Municipal Corporation Act, 1959 — Section 112 a, 112-A, 114, 115, 3 (2) (b)Uttar Pradesh Municipalities Act, 1916 — Section 69B
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High Courts04 Apr 2014

Jitendra Pal Singh Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 260 : (2014) 85 ALLCC 749

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(2), 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) — Section 307
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High Courts04 Apr 2014Dismissed

Ramesh Chand Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 473 : (2014) 5 ADJ 344 : (2014) 87 ALLCC 17

Constitution of India, 1950 — Article 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 340
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