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Allahabad High Court judgments, 2014

3,313 judgments · page 144 of 166

High Courts13 Feb 2014

Kasim @ Bhura Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 1649 : (2014) 85 ALLCC 122

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 304(I), 307, 34
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High Courts13 Feb 2014Dismissed

Anand Kumar Sharma Vs State of U.P. and Others

Allahabad High Court · (2014) 2 ADJ 742 : AIR 2014 All 106 : (2014) 3 ALJ 427 : (2014) 103 ALR 369 : (2014) 3 AWC 2807 : (2014) 123 RD 138 : (2014) 1 UPLBEC 561

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 78A
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High Courts13 Feb 2014Partly Allowed

Raj Pal and Others Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 2036 : (2014) 3 ADJ 323 : (2014) 4 ALJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 2(k), 20, 7(A)Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 304(I)
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High Courts13 Feb 2014

Shaukat Saifi Vs State of Uttar Pradesh

Allahabad High Court · (2015) 2 ALJ 139 : (2014) 85 ALLCC 16

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302
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High Courts13 Feb 2014Dismissed

Khichru Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 1790

Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 313Penal Code, 1860 (IPC) — Section 302, 323, 34
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