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Allahabad High Court judgments, 2014

3,313 judgments · page 93 of 166

High Courts22 May 2014Allowed

Shila Devi Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2632 : (2014) 6 ADJ 461 : (2014) 86 ALLCC 800

Penal Code, 1860 (IPC) — Section 120B, 120-B, 306, 323, 506
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High Courts22 May 2014Dismissed

Ranveer Singh Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 87 : (2014) 105 ALR 566 : (2014) 4 AWC 4341 : (2014) 125 RD 60

Constitution of India, 1950 — Article 299Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 11(4), 12
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High Courts22 May 2014Dismissed

Mahendra Singh Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 501 : (2014) 105 ALR 586 : (2014) 5 AWC 4726 : (2014) 125 RD 70 : (2015) 1 UPLBEC 493

Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)
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High Courts22 May 2014

C.B.I. Vs Yogendra Kumar

Allahabad High Court · (2014) 3 ACR 3407 : (2014) 6 ALJ 786 : (2014) 86 ALLCC 454

Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 35Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52, 53, 7-A
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High Courts21 May 2014

Madan Mohan Garg Vs Praduman Kumar Vipin Kumar

Allahabad High Court · (2014) 7 ADJ 274 : (2014) 106 ALR 69 : (2014) 5 AWC 4782 : (2014) 125 RD 396

Transfer of Property Act, 1882 — Section 106, 111, 111(g), 114Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(bb), 20(2), 20(4), 30
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