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Allahabad High Court judgments, 2014

3,313 judgments · page 31 of 166

High Courts15 Oct 2014

Shashi Kant Chaurasiya Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 111

Criminal Procedure Code, 1973 (CrPC) — Section 110Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8Penal Code, 1860 (IPC) — Section 406, 41, 411, 420
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High Courts15 Oct 2014

Biresh Kumar Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 768 : (2015) 1 ALJ 451

Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 147, 149, 324, 325, 452
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High Courts15 Oct 2014

Ashok Kumar Vs Union of India

Allahabad High Court · (2015) 2 ALJ 193 : (2015) 89 ALLCC 824

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 18(c), 18B, 26A, 28ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 2(xi), 2(xi)(b), 2(xiv), 2(xvi)(c)
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High Courts15 Oct 2014

Mithilesh Kumari Vs U.P.S.R.T.C.

Allahabad High Court · (2014) 10 ADJ 183 : (2015) 1 ESC 199 : (2015) 144 FLR 21 : (2014) 4 UPLBEC 3150

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17-B
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High Courts14 Oct 2014

Anil Kumar Vs The State of U.P.

Allahabad High Court · (2014) 10 AHC CK 0159

Criminal Procedure Code, 1973 (CrPC) — Section 41, 41(1)(b)(ii), 41A, 437Penal Code, 1860 (IPC) — Section 323, 325, 420, 467, 468
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High Courts14 Oct 2014

Phaya Nath Pandey Vs Union of India

Allahabad High Court · (2014) 9 ADJ 629 : (2015) 4 ALJ 102

Arms Act, 1959 — Section 17, 27Companies Act, 1956 — Section 267Constitution of India, 1950 — Article 141, 311, 311(1), 311(2)
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High Courts14 Oct 2014

Ambar Kumar Vs The State of U.P.

Allahabad High Court · (2014) 10 AHC CK 0147

Criminal Procedure Code, 1973 (CrPC) — Section 41, 41(1)(b)(ii), 41A, 437Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A, 498A
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High Courts14 Oct 2014

Amar Singh Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 126 : (2015) 6 ALJ 59

Uttar Pradesh Intermediate Education Act, 1921 — Section 16, 16E(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 2006 — Section 3
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High Courts14 Oct 2014

Haneef Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 39 : (2015) 1 ALJ 501

Criminal Procedure Code, 1973 (CrPC) — Section 41, 41(1)(b)(ii), 41A, 437Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
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High Courts14 Oct 2014

Jogendra Prasad Vs State of U.P. and Others

Allahabad High Court · (2014) 11 ADJ 579 : (2015) 89 ALLCC 197

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304-B, 498-A, 506
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High Courts14 Oct 2014Dismissed

Sanjeev Gupta Vs State of U.P. and Others

Allahabad High Court · (2015) 89 ALLCC 586

Civil Procedure Code, 1908 (CPC) - Section 24 — Constitution of India, 1950 - Article 227, 235 — Criminal Procedure Code, 1973 (CrPC) - Section 407 — Penal Code, 1860 (IPC) - Section 120-B, 419, 420, 467, 468
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