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Allahabad High Court judgments, 2014

3,263 judgments · page 155 of 164

High Courts16 Jan 2014Allowed

Ramesh Chand Gupta Vs State of U.P.

Allahabad High Court · (2014) 1 ADJ 524 : (2014) 125 RD 12

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54(1-A), Order 21 Rule 66(2), Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 348Uttar Pradesh General Clauses Act, 1904 — Section 21
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High Courts16 Jan 2014

Ram Prasad Jaiswal and etc. Vs Central Bureau of Investigation

Allahabad High Court · (2014) 2 ADJ 103 : (2014) 2 ALJ 491 : (2014) 2 CCR 151

Constitution of India, 1950 — Article 21, 225, 39, 42, 47Criminal Procedure Code, 1973 (CrPC) — Section 164, 362, 389(3), 439, 439(2)Prevention of Corruption Act, 1988 — Section 13(1)(d)(ii), 13(2), 8, 9
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High Courts16 Jan 2014

State of U.P. Vs Murli Dhar Pathak

Allahabad High Court · (2014) 1 ACR 952 : (2014) 4 ADJ 127

Criminal Procedure Code, 1973 (CrPC) — Section 207, 209, 313, 378, 82Penal Code, 1860 (IPC) — Section 302, 34
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High Courts16 Jan 2014

Vishram Vs State of U.P.

Allahabad High Court · (2014) 1 ACR 1163 : (2014) 4 ALJ 210 : (2014) 85 ALLCC 475

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 313Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts16 Jan 2014Allowed

Mam Chand Vs Pramodini Srivastava

Allahabad High Court · (2014) 5 ADJ 231 : (2014) 5 ALJ 106 : (2014) 104 ALR 324

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1Transfer of Property Act, 1882 — Section 54Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 11(1), 11(1)(c), 2, 2(c)
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