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Allahabad High Court judgments, 2014

3,313 judgments · page 2 of 166

High Courts22 Dec 2014

Mala Bansal Vs State of U.P.

Allahabad High Court · (2015) 1 ADJ 473 : (2015) 88 ALLCC 582 : (2015) 2 BC 227

Criminal Procedure Code, 1973 (CrPC) — Section 177, 182(1), 184, 220, 220(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts22 Dec 2014

Alim Vs State

Allahabad High Court · (2015) 1 ACR 366

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
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High Courts22 Dec 2014

State of U.P. Vs Omvir and Others

Allahabad High Court · (2015) 1 ACR 681 : (2015) 88 ALLCC 732 : (2015) 3 Crimes 367

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(3)Penal Code, 1860 (IPC) — Section 302, 34
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High Courts22 Dec 2014Dismissed

Pradeep Rawat and Others Vs State of U.P.

Allahabad High Court · (2015) 89 ALLCC 856

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164 — Evidence Act, 1872 - Section 114-A — Penal Code, 1860 (IPC) - Section 376, 376(2), 376(2)(g)
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High Courts22 Dec 2014

Bhagwandas and Others Vs D.D.C. and Others

Allahabad High Court · (2015) 126 RD 331

Evidence Act, 1872 — Section 68Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 48, 5, 9A-2Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
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High Courts22 Dec 2014

Anil Vs State of U.P. and Others

Allahabad High Court · (2015) 1 ACR 693 : (2015) 88 ALLCC 530

Criminal Procedure Code, 1973 (CrPC) — Section 372Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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High Courts19 Dec 2014

Mohit Kumar Kankar Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 360 : (2015) 1 ADJ 477 : (2015) 1 ALJ 781 : (2015) 88 ALLCC 576

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 192, 200, 202, 244Evidence Act, 1872 — Section 138, 24, 3Penal Code, 1860 (IPC) — Section 323, 379, 504, 506
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High Courts19 Dec 2014

Munna Lal Sharma Vs State of U.P.

Allahabad High Court · (2015) 2 ADJ 223 : (2015) 109 ALR 126 : (2015) 2 AWC 2005 : (2015) 145 FLR 1014 : (2015) 1 UPLBEC 402

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 2(i), 47, 72, 8Uttar Pradesh Co-operative Societies Act, 1965 — Section 71
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High Courts19 Dec 2014

Krishan Lal Vs Vishav Deepak

Allahabad High Court · (2015) 2 ADJ 486 : (2015) 108 ALR 815

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 115Limitation Act, 1963 — Section 3
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High Courts19 Dec 2014

Het Ram Vs State of U.P.

Allahabad High Court · (2015) 1 ADJ 586 : (2015) 3 ALJ 50

Criminal Procedure Code, 1973 (CrPC) — Section 207, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
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