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Allahabad High Court judgments, 2014

3,313 judgments · page 94 of 166

High Courts21 May 2014Dismissed

Ramjas Vs Sunder Devi

Allahabad High Court · (2014) 7 ADJ 317 : (2014) 106 ALR 9 : (2014) 5 AWC 4774 : (2014) 125 RD 376

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5, 2(11)Succession Act, 1925 — Section 2(f), 213, 220, 222
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High Courts21 May 2014

Jain Video On Wheels Ltd. Vs State of U.P.

Allahabad High Court · (2014) 5 AWC 4869

Constitution of India, 1950 — Article 14, 226, 32Penal Code, 1860 (IPC) — Section 120B, 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
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High Courts21 May 2014

Bhagwat Prasad Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 115 : (2014) 6 AWC 5858 : (2014) 4 ESC 2217

Constitution of India, 1950 — Article 14, 16, 309Industrial Disputes Act, 1947 — Section 25F
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High Courts21 May 2014Dismissed

Shushila Devi Vs Union of India

Allahabad High Court · (2014) 6 ADJ 11 : (2014) 124 RD 649

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Railway Claims Tribunal Act, 1987 — Section 17(1)(b)Railways Act, 1989 — Section 124-A
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High Courts21 May 2014Allowed

Vandana Srivastava Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 279 : (2014) 7 ADJ 679 : (2014) 4 ALJ 728 : (2014) 87 ALLCC 428

Criminal Procedure Code, 1973 (CrPC) — Section 36Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498-A, 504
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High Courts21 May 2014Disposed Off

Mukesh Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 702 : (2014) 86 ALLCC 212 : (2015) 1 DMC 174

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7-A
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High Courts21 May 2014

Pooran Chand Vs Om Prakash

Allahabad High Court · (2015) 108 ALR 16

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
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High Courts20 May 2014Dismissed

Rajpal Sharma Vs State of UP

Allahabad High Court · (2014) 105 ALR 140

Constitution of India, 1950 — Article 14, 246(3), 277, 278, 32Uttar Pradesh Co-operative Societies Act, 1965 — Section 120, 121, 121(1), 121(1], 122
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High Courts20 May 2014Allowed

Siraju Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2791 : (2014) 6 ADJ 71

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
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High Courts20 May 2014Partly Allowed

Tribhuwan Singh Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 587 : (2014) 5 ADJ 652 : (2014) 6 ALJ 241 : (2014) 3 DMC 677

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 106, 114, 114(g)
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High Courts20 May 2014

Mohammad Mukhtar Ahmad Vs Ghulam Abdul Qadir Alvi

Allahabad High Court · (2014) 9 ADJ 193 : (2015) 1 ALJ 217 : (2014) 105 ALR 595 : (2014) 5 AWC 4885 : (2014) 125 RD 78

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(u), Order 7 Rule 11Waqf Act, 1995 — Section 6, 6(5), 7, 7(5), 83
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