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Allahabad High Court judgments, 2014

3,313 judgments · page 72 of 166

High Courts23 Jul 2014

Raj Kumar Adalkha Vs State of U.P.

Allahabad High Court · (2014) 8 ADJ 410 : (2014) 6 ALJ 161 : (2014) 87 ALLCC 592

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 190Penal Code, 1860 (IPC) — Section 120B, 323, 420, 467, 468
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High Courts22 Jul 2014

Manoj Vs State of U.P.

Allahabad High Court · (2014) 07 AHC CK 0322

Dowry Prohibition Act, 1961 — Section 3, 4Juvenile Justice Act, 1986 — Section 12, 12(1)Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts22 Jul 2014Dismissed

Hari Shyam Pande Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 227 : (2014) 86 ALLCC 994

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 363, 366, 375, 376, 90
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High Courts22 Jul 2014Disposed Off

Jagdish Prasad Sharma Vs District Magistrate

Allahabad High Court · (2014) 07 AHC CK 0165

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 17Transfer of Property Act, 1882 — Section 111, 65A
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High Courts21 Jul 2014

Dilip Raj Balwani Vs Union of India

Allahabad High Court · (2014) 10 ADJ 505

Constitution of India, 1950 — Article 173, 173(c), 193, 226, 329(b)Representation of the People Act, 1951 — Section 100, 100(1)(d), 101, 14, 36
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High Courts21 Jul 2014

Prabha Construction Vs Bank of Baroda

Allahabad High Court · (2014) 11 ADJ 519 : (2015) 3 ALJ 279 : (2015) 2 BC 462 : (2014) 125 RD 615

Constitution of India, 1950 — Article 13(2), 13(4), 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1)
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High Courts21 Jul 2014Allowed

Dinesh Kumar Raizada Vs Satya Narain

Allahabad High Court · (2014) 3 ACR 3325 : (2014) 7 ADJ 506 : (2014) 87 ALLCC 186

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 204, 204(2), 498, 87
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High Courts21 Jul 2014

Salik Ram Vs State of U.P.

Allahabad High Court · (2014) 10 ADJ 377 : (2014) 125 RD 756

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 3A(3)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331
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