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Allahabad High Court judgments, 2014

3,313 judgments · page 142 of 166

High Courts18 Feb 2014

Iqbal Chaudhary Vs State of U.P. and Others

Allahabad High Court · (2014) 4 ADJ 15 : (2014) 4 AWC 4332

Constitution of India, 1950 — Article 19, 19(1)(g), 19(6)Uttar Pradesh Municipal Corporation Act, 1959 — Section 114(xxi), 2(42), 421, 423, 541(29)Water (Prevention and Control of Pollution) Act, 1974 — Section 33A
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High Courts18 Feb 2014

Indrajeet Singh Vs D.D.C. and Others

Allahabad High Court · (2014) 4 ADJ 349 : (2014) 3 AWC 2796 : (2014) 123 RD 254

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 21 Rule 21, Order 41 Rule 3A, Order 43 Rule 1A, 96(3)Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 12, 12(2), 53-B, 9A
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High Courts18 Feb 2014Disposed Off

Mohd. Suhaib Vs State of U.P. and Another

Allahabad High Court · (2014) 02 AHC CK 0054

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 374Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1) 6 3(1)6
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High Courts17 Feb 2014Dismissed

Prakash Chandra Gupta Vs State of U.P.

Allahabad High Court · (2014) 4 ADJ 570 : (2014) 85 ALLCC 431

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
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High Courts17 Feb 2014Dismissed

Harish Chandra Pandey Vs Kamala Devi

Allahabad High Court · (2014) 4 ADJ 542 : (2014) 5 ALJ 18 : (2014) 104 ALR 135 : (2014) 4 AWC 3957 : (2014) 123 RD 665

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Limitation Act, 1963 — Section 5
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