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Allahabad High Court judgments, 2014

3,313 judgments · page 87 of 166

High Courts30 May 2014

Jasvir Singh Vs Land Acquisition Officer

Allahabad High Court · (2014) 5 ADJ 686 : (2014) 105 ALR 858

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 64, 65Land Acquisition Act, 1894 — Section 11, 17(1), 18, 23(1A), 34
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High Courts30 May 2014Allowed

Bekaru Vs Mithai Lal

Allahabad High Court · (2014) 6 ADJ 210

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27Specific Relief Act, 1963 — Section 34
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High Courts30 May 2014Allowed

Sukhlal Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2637 : (2014) 5 ALJ 485 : (2014) 86 ALLCC 425

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 372, 373, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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High Courts30 May 2014Dismissed

Lal Singh Vs Union of India

Allahabad High Court · (2015) 1 ACR 635 : (2014) 6 ADJ 120

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 190, 190(1)(a), 191Penal Code, 1860 (IPC) — Section 193, 201, 234, 302, 307
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High Courts30 May 2014Dismissed

Vinay Kumar Vs State of U.P.

Allahabad High Court · (2014) 105 ALR 436 : (2014) 5 AWC 5270 : (2014) 124 RD 705

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 218
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High Courts30 May 2014

Jasveer Singh Vs State of U.P.

Allahabad High Court · (2014) 105 ALR 502 : (2014) 5 AWC 4435 : (2014) 125 RD 39 : (2014) 125 RD 264

Constitution of India, 1950 — Article 19(1)(g), 226, 300ALand Acquisition Act, 1894 — Section 11, 11(2), 11A, 16, 17(1)
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High Courts30 May 2014Allowed

Mohammad Nasir Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2611 : (2014) 5 ADJ 736 : (2014) 86 ALLCC 120

Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(4), 313Penal Code, 1860 (IPC) — Section 302, 399, 402Uttar Pradesh Excise Act, 1910 — Section 60
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High Courts30 May 2014Allowed

Anara Devi Vs Ayukt

Allahabad High Court · (2014) 5 ADJ 454 : (2014) 6 ALJ 159 : (2014) 3 ESC 1674

Constitution of India, 1950 — Article 309
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High Courts30 May 2014Dismissed

Faiyaj Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 710 : (2014) 6 ALJ 586 : (2014) 86 ALLCC 414

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 307
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High Courts30 May 2014Dismissed

Mahendra Singh Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2461 : (2014) 6 ADJ 657 : (2015) 1 ALJ 182

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 134, 138, 146Penal Code, 1860 (IPC) — Section 302, 307, 34, 37
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High Courts30 May 2014

Faiyaz Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2571

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 307
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High Courts30 May 2014Dismissed

Ashyana Sahkari Awas Samiti Ltd. Vs State of U.P.

Allahabad High Court · (2015) 3 ADJ 737 : (2014) 105 ALR 439 : (2014) 5 AWC 4826

Constitution of India, 1950 — Article 14, 226, 229, 301, 304Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 17, 4
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High Courts30 May 2014Partly Allowed

Deen Bandhu Paswan Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 449 : (2014) 105 ALR 351 : (2015) 1 AWC 474 : (2014) 3 UPLBEC 2522

Constitution of India, 1950 — Article 14, 16, 21, 229, 309Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151
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