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Allahabad High Court judgments, 2014

3,263 judgments · page 154 of 164

High Courts17 Jan 2014Dismissed

M/s. Santosh Sheetgrah Pvt. Ltd. Vs Syndicate Bank and Others

Allahabad High Court · (2014) 2 ADJ 236 : AIR 2014 All 44 : (2014) 2 ALJ 547 : (2014) 103 ALR 502 : (2014) 4 BC 79 : (2014) 3 BC 160 : (2014) 122 RD 680

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3A), 13(4)
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High Courts17 Jan 2014

Rayis Ahmad Vs State of U.P. and Another

Allahabad High Court · (2014) 1 ACR 401 : (2014) 1 ADJ 713 : (2014) 2 ALJ 166 : (2014) 87 ALLCC 115 : (2014) 2 BC 457

Criminal Procedure Code, 1973 (CrPC) — Section 468, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)
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High Courts17 Jan 2014Dismissed

State of U.P. Vs Khacheru and Others

Allahabad High Court · (2014) 2 ACR 1231 : (2014) 84 ALLCC 877 : (2014) 3 Crimes 537

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 34
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High Courts17 Jan 2014

Vikas Rastogee Vs State of U.P. and Another

Allahabad High Court · (2014) 1 ACR 675 : (2014) 2 ADJ 568 : (2014) 2 DMC 470

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 468Penal Code, 1860 (IPC) — Section 498-AProtection of Women From Domestic Violence Act, 2005 — Section 12, 27, 27(1)(a), 28, 3
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High Courts17 Jan 2014Allowed

Kabutar @ Indrasen Singh Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 1224 : (2014) 2 ADJ 219

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 14, 15, 15 (g), 20Penal Code, 1860 (IPC) — Section 302
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High Courts17 Jan 2014Allowed

Dhakku and Others Vs State of U.P.

Allahabad High Court · (2014) 1 ACR 765 : (2014) 3 ADJ 5 : (2014) 85 ALLCC 44

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 374(2)Penal Code, 1860 (IPC) — Section 395, 397, 412
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High Courts16 Jan 2014

Nanhe Lal and Others Vs State of U.P. and Another

Allahabad High Court · (2014) 1 ACR 726 : (2014) 2 ADJ 731 : (2014) 2 ALJ 293 : (2014) 84 ALLCC 944 : (2014) CriLJ 1405 : (2014) 3 RCR(Criminal) 141

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 200, 201, 202Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
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