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Allahabad High Court judgments, 2014

3,313 judgments · page 158 of 166

High Courts16 Jan 2014Dismissed

State of U.P. Vs Harish Chandra Gupta and Others

Allahabad High Court · (2014) 2 ACR 1226 : (2014) 3 ADJ 43 : (2014) 84 ALLCC 879 : (2014) 3 Crimes 540

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 378Penal Code, 1860 (IPC) — Section 302, 307, 320, 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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High Courts15 Jan 2014

State of U.P. and Others Vs Mahipat Singh

Allahabad High Court · (2014) 2 ACR 1605 : (2014) 2 ADJ 134 : (2014) 2 ALJ 443 : (2014) 85 ALLCC 803

Arms Act, 1959 — Section 13, 13(2A), 13(3)(c), 14, 17Constitution of India, 1950 — Article 21, 226Penal Code, 1860 (IPC) — Section 302
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