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Allahabad High Court judgments, 2014

3,313 judgments · page 68 of 166

High Courts01 Aug 2014

Amar Nath Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 236 : (2014) 8 ADJ 362

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(3), 16, 7
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High Courts01 Aug 2014

Prem Pal Vs Nek Ram

Allahabad High Court · (2014) 3 ACR 3245 : (2014) 8 ADJ 342

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 361General Clauses Act, 1897 — Section 8(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
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High Courts31 Jul 2014Allowed

Dharamveer Singh Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3318 : (2014) 7 ADJ 500

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190(1)(a), 190(1)(b), 200Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 504
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High Courts31 Jul 2014

Ramesh Chandra Vs State of U.P.

Allahabad High Court · (2015) 1 ALJ 496 : (2014) 87 ALLCC 231

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 41, 42, 43
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High Courts31 Jul 2014

Vijay Randhar Vs State of U.P.

Allahabad High Court · (2014) 6 ALJ 299

Criminal Procedure Code, 1973 (CrPC) — Section 317, 482Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 19(3)
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High Courts31 Jul 2014

Anil Kumar Yadav Vs State of U.P.

Allahabad High Court · (2014) 6 AWC 6518 : (2014) 4 UPLBEC 2871

Constitution of India, 1950 — Article 21, 21A, 45, 51ARight of Children to Free and Compulsory Education Act, 2009 — Section 3
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High Courts31 Jul 2014Allowed

Neelu Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 116 : (2014) 7 ADJ 503

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(V)
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High Courts31 Jul 2014

Abdul Wahab Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 778 : (2014) 10 ADJ 83 : (2014) 87 ALLCC 771

Criminal Procedure Code, 1973 (CrPC) — Section 169, 193, 200, 201, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 304B, 498A
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High Courts31 Jul 2014Dismissed

Amit Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2708 : (2014) 7 ADJ 507

Criminal Procedure Code, 1973 (CrPC) — Section 11, 16, 26, 319, 6Penal Code, 1860 (IPC) — Section 307, 34, 504, 506
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High Courts31 Jul 2014Allowed

IDU Ansari Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3321 : (2014) 7 ADJ 168

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 22(c), 50, 8
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High Courts31 Jul 2014

Jitendra Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3072

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 376D
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High Courts31 Jul 2014Disposed Off

Saurabh Gupta Vs D.D.C.

Allahabad High Court · (2014) 124 RD 582

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 41(1)(a), 53, 9B
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High Courts31 Jul 2014Disposed Off

Rajeshwari Vs State of U.P.

Allahabad High Court · (2014) 124 RD 580

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 198, 198(4)
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