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Allahabad High Court judgments, 2014

3,313 judgments · page 137 of 166

High Courts27 Feb 2014Allowed

Dhruv Ji Pandey Vs State of U.P. and Others

Allahabad High Court · (2014) 3 ADJ 550 : (2014) 104 ALR 159 : (2014) 4 AWC 4218 : (2014) 2 UPLBEC 1317

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 13, 14, 16, 31-C, 31-C(1)
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High Courts26 Feb 2014Dismissed

Sayeed Vs State of U.P.

Allahabad High Court · (2014) 85 ALLCC 833

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 10, 3(3), 3(5)
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High Courts25 Feb 2014Allowed

Babeeta and Others Vs State of U.P. and Another

Allahabad High Court · (2014) 4 ADJ 352 : (2014) 86 ALLCC 735

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(2)(i), 173(8), 190(1)(a), 190(1)(b)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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High Courts25 Feb 2014Dismissed

Mustaq Ullah Vs State of U.P.

Allahabad High Court · (2014) 4 ADJ 546 : (2014) 4 ALJ 616 : (2014) 4 AWC 3946 : (2014) 3 UPLBEC 2112

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 26 Rule 13, Order 26 Rule 14(2), 151Constitution of India, 1950 — Article 226
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High Courts25 Feb 2014Dismissed

Ashik Rameshchandra Shah Vs State of U.P.

Allahabad High Court · (2014) 85 ALLCC 411

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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