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Allahabad High Court judgments, 2014

3,313 judgments · page 78 of 166

High Courts11 Jul 2014Disposed Off

Amar Nath Pandey Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2413 : (2014) 7 ADJ 49 : (2014) 5 ALJ 235 : (2014) 87 ALLCC 156 : (2015) 1 Crimes 494

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 156(3), 157, 158Penal Code, 1860 (IPC) — Section 120B, 306, 506
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High Courts11 Jul 2014

State of U.P. Vs Reshmani

Allahabad High Court · (2014) 87 ALLCC 29 : (2015) 2 Crimes 300

Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 223Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 324, 354, 375, 376
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High Courts11 Jul 2014

G R. Gulati Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 3081 : (2014) 5 ALJ 249

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Evidence Act, 1872 — Section 60, 64, 91Penal Code, 1860 (IPC) — Section 120B, 201, 302, 364
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High Courts11 Jul 2014

Chandrasen Vs Surendra Verma

Allahabad High Court · (2014) 8 ADJ 396 : (2015) 1 ALJ 582 : (2014) 5 AWC 5159 : (2014) 125 RD 673

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 34, 41
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High Courts11 Jul 2014

Reena Tripathi Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 282 : (2014) 8 ADJ 349 : (2015) 1 BC 219

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts10 Jul 2014Allowed

Chandra Bhushan Singh Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 97 : (2014) 6 ALJ 711 : (2014) 86 ALLCC 985

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 23, 25, 28, 42
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High Courts10 Jul 2014Allowed

Neelam Chaudhary Vs Khajan Singh

Allahabad High Court · (2014) 8 ADJ 62 : (2014) 5 ALJ 199 : (2014) 106 ALR 416 : (2015) 1 AWC 110 : (2014) 125 RD 575

Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 52Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 6 Rule 17
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High Courts10 Jul 2014

Sudhir Singh Vs Suresh Singh

Allahabad High Court · (2015) 1 ACR 96 : (2014) 9 ADJ 324 : (2015) 1 ALJ 402 : (2014) 106 ALR 445 : (2015) 126 RD 191

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 146Specific Relief Act, 1963 — Section 41Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
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High Courts10 Jul 2014Allowed

Manjit Singh Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2554 : (2014) 7 ADJ 291 : (2014) 87 ALLCC 11

Criminal Procedure Code, 1973 (CrPC) — Section 244, 362, 482Hindu Marriage Act, 1955 — Section 24Penal Code, 1860 (IPC) — Section 109, 494
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