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Allahabad High Court judgments, 2014

3,313 judgments · page 86 of 166

High Courts12 Jun 2014Disposed Off

Arun Kumar Yadav Vs State of U.P.

Allahabad High Court · (2014) 06 AHC CK 0010

Constitution of India, 1950 — Article 141, 144Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jun 2014Allowed

Prakash Ahirwar Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 2190 : (2014) 6 ADJ 635 : (2014) 5 ALJ 31 : (2014) 86 ALLCC 768

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 323, 387, 504, 506
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High Courts10 Jun 2014Dismissed

Pt. Nawin Sharma Vs Union of India

Allahabad High Court · (2014) 6 ADJ 275 : AIR 2014 All 163 : (2014) 5 ALJ 351 : (2014) 6 AWC 6006 : (2014) 4 BC 469

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17
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High Courts09 Jun 2014Dismissed

Umrao Vs State of U.P.

Allahabad High Court · (2014) 124 RD 229

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 6, 6(1)
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High Courts06 Jun 2014

Pt. Naveen Sharma Vs Union of India

Allahabad High Court · (2014) 125 RD 93

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17
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High Courts05 Jun 2014Disposed Off

Rajeev Kumar Gupta Vs State of U.P.

Allahabad High Court · (2014) 06 AHC CK 0041

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 323, 406, 420, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
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High Courts05 Jun 2014Dismissed

Prakash Chand Srivastav Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 560 : (2014) 5 ALJ 149 : (2014) 3 ESC 1665 : (2014) LabIC 4101

Constitution of India, 1950 — Article 16, 21, 226, 312, 315Penal Code, 1860 (IPC) — Section 120B, 120-B, 409, 411, 420
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High Courts05 Jun 2014Disposed Off

Tassavar Vs State of U.P.

Allahabad High Court · (2014) 06 AHC CK 0002

Constitution of India, 1950 — Article 141, 144Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
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High Courts04 Jun 2014Disposed Off

Matloob Vs State of U.P.

Allahabad High Court · (2014) 06 AHC CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 139
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High Courts04 Jun 2014Dismissed

Santosh Kumar Shukla Vs Syndicate Bank

Allahabad High Court · (2014) 5 ADJ 370 : (2014) 142 FLR 659 : (2014) 3 LLJ 636 : (2014) 4 LLN 325 : (2014) LLR 1059

Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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High Courts03 Jun 2014Disposed Off

Kishan Lal Gulati Vs Lakhi Daryani

Allahabad High Court · (2014) 5 ADJ 590

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
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High Courts30 May 2014Dismissed

State of U.P. Vs Badar

Allahabad High Court · (2014) 3 ACR 3215 : (2014) 6 ALJ 561 : (2014) 86 ALLCC 375

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313, 378Penal Code, 1860 (IPC) — Section 302, 34
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High Courts30 May 2014Dismissed

Ram Mohan Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 604 : (2014) 6 ALJ 275 : (2014) 86 ALLCC 404

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1)(b), 207, 313Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts30 May 2014Dismissed

Krishna Kant Mishra Vs State of U.P.

Allahabad High Court · (2014) 105 ALR 779 : (2014) 5 AWC 4987 : (2014) 125 RD 243

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3Powers of Attorney Act, 1882 — Section 1(a), 1A, 2
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