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Allahabad High Court judgments, 2014

3,313 judgments · page 32 of 166

High Courts14 Oct 2014

Basant Lal Vs State of U.P.

Allahabad High Court · (2014) 11 ADJ 566 : (2015) 108 ALR 9 : (2015) 126 RD 576

Cantonments Act, 1924 — Section 3Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 2, 3, 4
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High Courts13 Oct 2014

Lalmati Devi Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 177 : (2014) 87 ALLCC 714

Criminal Procedure (Amendment) Act, 2008 — Section 2(wa)Criminal Procedure Code, 1973 (CrPC) — Section 24, 357A, 372, 378, 378(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 325
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High Courts13 Oct 2014

Toran Singh Vs State of U.P.

Allahabad High Court · (2014) 10 AHC CK 0148

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 308, 323, 324
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High Courts13 Oct 2014

Ram Chandra Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 1004

Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 307, 324, 34, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
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High Courts13 Oct 2014

Ketika Devi Vs State of U.P.

Allahabad High Court · (2014) 10 AHC CK 0111

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
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High Courts13 Oct 2014

Bijendra Vs State of U.P.

Allahabad High Court · (2014) 10 AHC CK 0086

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts13 Oct 2014Partly Allowed

Naeam Vs State

Allahabad High Court · (2015) 89 ALLCC 54

Criminal Procedure Code, 1973 (CrPC) - Section 30 — Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 18, 22, 42, 67 — Penal Code, 1860 (IPC) - Section 63, 64, 65, 66, 67
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High Courts13 Oct 2014

State of U.P. Vs Sharif and Others

Allahabad High Court · (2014) 11 ADJ 303 : (2015) 89 ALLCC 378

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 407Dowry Prohibition Act, 1961 — Section 3, 5
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High Courts13 Oct 2014

Raj Kumar Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 844

Criminal Procedure Code, 1973 (CrPC) — Section 313, 372Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 304, 304A, 34
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High Courts13 Oct 2014

State of U.P. Vs Bheem and Others

Allahabad High Court · (2015) 4 ALJ 311 : (2015) 88 ALLCC 86

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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High Courts10 Oct 2014

Shiv Lal Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 61 : (2014) 87 ALLCC 860

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374Penal Code, 1860 (IPC) — Section 149, 201, 302
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High Courts10 Oct 2014

Ramwati Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 841

Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 120B, 201, 302, 313, 364
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High Courts10 Oct 2014

Malti Devi Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 1002

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 120A, 120B, 302, 34
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High Courts10 Oct 2014

Ram Dass Vs Jagat Singh

Allahabad High Court · (2014) 11 ADJ 95 : (2014) 10 ADJ 294 : (2015) 4 ALJ 46 : (2014) 107 ALR 424 : (2015) 2 AWC 1278 : (2015) 126 RD 273

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Registration Act, 1908 — Section 60Specific Relief Act, 1963 — Section 16(1), 16(c), 20, 20(2), 34
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