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Allahabad High Court judgments, 2014

3,313 judgments · page 141 of 166

High Courts19 Feb 2014Allowed

Rajesh Kumar Vs State of U.P. and Others

Allahabad High Court · (2014) 122 RD 747

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
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High Courts18 Feb 2014Allowed

Chandra Shekhar Singh Vs District Judge and Others

Allahabad High Court · (2014) 103 ALR 464

Arbitration and Conciliation Act, 1996 — Section 34, 36Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106(3), Order 21 Rule 21, Order 47 Rule 1, 114, 151Limitation Act, 1963 — Section 5
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High Courts18 Feb 2014Dismissed

Salim Asgar Vs State of U.P.

Allahabad High Court · (2014) 4 AWC 3435

Motor Vehicles Act, 1988 — Section 177, 48, 50, 50(2)Penal Code, 1860 (IPC) — Section 147, 323, 379, 406, 504
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High Courts18 Feb 2014Allowed

R.P. Mishra and Others Vs State of U.P. and Another

Allahabad High Court · (2014) 2 ACR 1462 : (2014) 3 ADJ 215 : (2014) 3 ALJ 523

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162(1), 164, 207(3)Evidence Act, 1872 — Section 10, 11, 12, 13, 14
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