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Allahabad High Court judgments, 2014

3,263 judgments · page 152 of 164

High Courts21 Jan 2014Allowed

Mohd. Azahar Vs State of U.P.

Allahabad High Court · (2014) 2 ALJ 169 : (2014) 84 ALLCC 923

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 379, 41, 411, 413, 419
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High Courts21 Jan 2014

State of U.P. Vs Dhara

Allahabad High Court · (2014) 1 ACR 997 : (2014) 86 ALLCC 164

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 337, 34
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High Courts21 Jan 2014Dismissed

Nanhey Lal Sharma Vs State of U.P. and Others

Allahabad High Court · (2014) 2 ADJ 45 : (2014) 2 AWC 1749 : (2014) 1 UPLBEC 780

Penal Code, 1860 (IPC) — Section 120B, 376, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)12
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High Courts21 Jan 2014Disposed Off

Madho Raj Vs Collector/D.D.C. and Others

Allahabad High Court · (2014) 122 RD 582

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 189(a), 194
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