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Allahabad High Court judgments, 2014

3,313 judgments · page 20 of 166

High Courts17 Nov 2014

Rajmani Maurya Vs State of U.P. and Others

Allahabad High Court · (2014) 11 ADJ 170 : (2015) 108 ALR 453 : (2015) 1 AWC 842 : (2015) 127 RD 9 : (2014) 4 UPLBEC 3294

Land Acquisition Act, 1894 — Section 30, 4, 48, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 11, 24, 24(2)
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High Courts17 Nov 2014

Rajesh Kumar Vs Dushyant Kumar

Allahabad High Court · (2015) 1 ADJ 95 : (2015) 3 ALJ 79 : (2015) 108 ALR 510 : (2015) 1 AWC 838

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13, 2, 2(2), 20
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High Courts17 Nov 2014

Paplu Vs State of U.P. and Others

Allahabad High Court · (2015) 2 ALJ 92

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 52, 53Penal Code, 1860 (IPC) — Section 376(2)(g)Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts17 Nov 2014

Satya Prakash Singh Vs Dinesh Prakash Singh and Others

Allahabad High Court · (2014) 11 ADJ 660 : (2015) 4 ALJ 441 : (2015) 2 AWC 1374

Arbitration Act, 1940 — Section 11, 11(1), 8(1)(b)Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 12Constitution of India, 1950 — Article 226, 227
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High Courts14 Nov 2014

Hashmi Vs Ali Ahmad

Allahabad High Court · (2015) 2 ADJ 657 : (2015) 109 ALR 284 : (2015) 127 RD 357

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 100(a), Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 21
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High Courts14 Nov 2014

Nempal Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3353 : (2015) 88 ALLCC 175

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 376
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High Courts14 Nov 2014Dismissed

Meena and Others Vs State of U.P. and Others

Allahabad High Court · (2015) 89 ALLCC 80

Criminal Procedure Code, 1973 (CrPC) - Section 319, 482 — Dowry Prohibition Act, 1961 - Section 4, 6 — Penal Code, 1860 (IPC) - Section 323, 498-A, 504, 506
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High Courts14 Nov 2014

Ram Prakash Sunar Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 184 : (2015) 89 ALLCC 11 : (2015) 88 ALLCC 503

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 354, 376, 511
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High Courts13 Nov 2014

Chaudhary Gajanan Pratap Patel Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 518 : (2015) 2 ALJ 134 : (2015) 89 ALLCC 143

Constitution of India, 1950 — Article 145, 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Penal Code, 1860 (IPC) — Section 120B, 406, 419, 420, 467
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