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Allahabad High Court judgments, 2014

3,313 judgments · page 88 of 166

High Courts30 May 2014

Laxman Singh Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 242 : (2014) 5 AWC 4382

Constitution of India, 1950 — Article 19(1)(c)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7)
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High Courts30 May 2014Allowed

Jai Karan Singh Vs Balak Ram

Allahabad High Court · (2014) 6 ADJ 781 : (2014) 105 ALR 500 : (2014) 125 RD 36

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 145
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High Courts30 May 2014Dismissed

Jasvir Singh Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 433 : (2014) 5 AWC 5281

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

Mahendra Harizan Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 193

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 6, 8Penal Code, 1860 (IPC) — Section 376, 376(2)(e), 506
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High Courts29 May 2014Disposed Off

Ram Sware and 3 Others Vs State of U.P. and Another

Allahabad High Court · (2014) 05 AHC CK 0360

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(X)
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High Courts29 May 2014Dismissed

Swaroop Chand Singh Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 210 : (2015) 1 ALJ 1 : (2014) 105 ALR 865 : (2014) 5 AWC 4691 : (2014) 3 ESC 1545 : (2014) 143 FLR 553 : (2015) 1 SCT 661 : (2014) 3 UPLBEC 2067

Constitution of India, 1950 — Article 15(4), 16(4-A), 341, 341(1), 341(2)
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High Courts29 May 2014Dismissed

Laxmi Kant Dwivedi Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 549 : (2014) 3 ESC 1819 : (2014) 3 UPLBEC 1853

Constitution of India, 1950 — Article 226, 243-ZJ, 243-ZTLimitation Act, 1963 — Section 5Uttar Pradesh Co-operative Societies Act, 1965 — Section 14(2), 20, 20(aa), 29, 29(5)
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High Courts29 May 2014

Middu Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 474

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 34, 392, 393, 394, 395
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High Courts29 May 2014Dismissed

Kapil Gupta Vs U.P. Power Corporation Ltd.

Allahabad High Court · (2014) 6 ADJ 742 : (2015) 2 ALJ 496 : (2014) 105 ALR 772 : (2014) 6 AWC 5774

Criminal Procedure Code, 1973 (CrPC) — Section 173(20)Electricity Act, 2003 — Section 126, 127, 135
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High Courts29 May 2014Dismissed

Sukhlal Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2810 : (2014) 6 ALJ 462 : (2014) 86 ALLCC 363

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433-APenal Code, 1860 (IPC) — Section 302
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High Courts29 May 2014

Mukesh Gupta Vs Vidit Kalsi

Allahabad High Court · (2014) 8 ADJ 733 : (2014) 6 ALJ 540

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 1(5), Order 14 Rule 3, Order 20 Rule 4Provincial Small Cause Courts Act, 1887 — Section 17(1)
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