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Allahabad High Court judgments, 2014

3,313 judgments · page 4 of 166

High Courts18 Dec 2014

Roop Ram Vs State of U.P.

Allahabad High Court · (2014) 12 AHC CK 0249

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313, 357Penal Code, 1860 (IPC) — Section 307, 324, 34
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High Courts18 Dec 2014

Shyam Behari Singh Vs State of U.P.

Allahabad High Court · (2014) 12 AHC CK 0238

Criminal Procedure Code, 1973 (CrPC) — Section 251, 262, 263, 263, 264Essential Commodities Act, 1955 — Section 3, 3(2), 7, 7(1)(a)(ii)
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High Courts18 Dec 2014Partly Allowed

Sri Keshan Vs State of U.P.

Allahabad High Court · (2015) 89 ALLCC 847 : (2015) 89 ALLCC 26

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 313, 374(2) — Dowry Prohibition Act, 1961 - Section 2, 3, 4 — Evidence Act, 1872 - Section 113-A, 113-B, 114 — Penal Code, 1860 (IPC) - Section 304-B, 342, 498-A
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High Courts18 Dec 2014

Ravi Gautam Vs State of U.P.

Allahabad High Court · (2015) 1 ADJ 129 : (2015) 3 ALJ 82 : (2015) 108 ALR 499 : (2015) 1 AWC 621 : (2015) 1 UPLBEC 793

Constitution of India, 1950 — Article 14, 226
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High Courts18 Dec 2014

National Insurance Comp. Ltd. Vs Ram Kumar

Allahabad High Court · (2015) 1 ACC 947 : (2016) ACJ 307 : (2015) 1 ADJ 53 : (2015) 3 ALJ 95 : (2015) 108 ALR 905 : (2015) 2 AnWR 781

Civil Procedure Code, 1908 (CPC) — Section 115, 151Motor Vehicles Act, 1988 — Section 165(3), 169, 173, 174, 175
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High Courts17 Dec 2014

Ratan Singh Vs State of U.P.

Allahabad High Court · (2014) 12 AHC CK 0259

Criminal Procedure Code, 1973 (CrPC) — Section 294, 374Penal Code, 1860 (IPC) — Section 302, 304, 308
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High Courts17 Dec 2014

Bhup Singh Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 702 : (2015) 1 ADJ 713 : (2015) 88 ALLCC 539

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
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High Courts17 Dec 2014

Juggi and Others Vs State of U.P.

Allahabad High Court · (2015) 2 ADJ 17 : (2015) 88 ALLCC 554

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302, 396, 460
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High Courts17 Dec 2014

Reeta Srivastava Vs District Magistrate, Lucknow

Allahabad High Court · (2015) 1 ADJ 42 : AIR 2015 All 23 : (2015) 2 ALJ 551 : (2015) 109 ALR 132 : (2015) 2 BC 75 : (2015) 126 RD 380

Constitution of India, 1950 — Article 226Enforcement of Security Interest and Recovery of Debts Laws (Amendment) Act, 2012 — Section 6Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 14(1)(A)
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