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Allahabad High Court judgments, 2014

3,313 judgments · page 95 of 166

High Courts20 May 2014

State of U.P. Vs Raja Ram

Allahabad High Court · (2014) 3 ACR 3544 : (2014) 86 ALLCC 824 : (2015) 1 Crimes 409

Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 202, 313, 378Evidence Act, 1872 — Section 113-APenal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts20 May 2014Dismissed

Alok Kumar Vs Board of Revenue

Allahabad High Court · (2014) 6 ADJ 383 : (2014) 125 RD 210

Limitation Act, 1963 — Section 5Uttar Pradesh Land Revenue Act, 1901 — Section 201, 39
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High Courts20 May 2014Dismissed

State of U.P. Vs Udairaj

Allahabad High Court · (2014) 86 ALLCC 146

Criminal Procedure Code, 1973 (CrPC) — Section 145, 161, 378Penal Code, 1860 (IPC) — Section 302, 34
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High Courts19 May 2014Allowed

Khadi Evam Gramodyog Board Vs Purvanchal Janta Gram Sewa Sansthan

Allahabad High Court · (2014) 6 ADJ 101 : (2014) 105 ALR 786 : (2014) 5 AWC 4525 : (2014) 125 RD 250

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 19, Order 20 Rule 4, Order 39 Rule 2(g), Order 47 Rule 1, Order 7 Rule 11Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 41
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High Courts19 May 2014Dismissed

Mool Singh Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1809 : (2014) 6 ADJ 207

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 210, 210(2), 210(3)Penal Code, 1860 (IPC) — Section 323, 325, 395, 504
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High Courts19 May 2014

P.N.C. Infratech Ltd. Vs State of U.P.

Allahabad High Court · (2014) 74 VST 20

Constitution of India, 1950 — Article 366(29A), 366(29A)(b)Uttar Pradesh Trade Tax Act, 1948 — Section 2(e-1), 2(ee), 2(h), 4, 4(1)(c)Uttar Pradesh Value Added Tax Act, 2008 — Section 13, 13(1), 13(1)(a), 13(1)(e), 2(t)
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High Courts19 May 2014

Rajesh Talwar Vs State of U.P. and Others

Allahabad High Court · (2015) 1 ACR 427

Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 190(1)(b), 313, 374(2)Evidence Act, 1872 — Section 106, 45, 8Penal Code, 1860 (IPC) — Section 106, 201, 203, 302, 34
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High Courts19 May 2014

Ram Ganesh Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 212

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
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High Courts16 May 2014Disposed Off

Zoya Junaid Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 756 : (2014) 6 ALJ 201 : (2014) 105 ALR 579 : (2014) 5 AWC 5411 : (2014) 4 FLT 666 : (2014) 3 UPLBEC 2508

Constitution of India, 1950 — Article 21, 226, 48-A, 51-A
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High Courts16 May 2014

Ram Bilas Vs Raj Kumar

Allahabad High Court · (2014) 106 ALR 489 : (2014) 125 RD 660

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10
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