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Allahabad High Court judgments, 2014

3,313 judgments · page 96 of 166

High Courts16 May 2014Allowed

Ram Shri Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2652 : (2014) 86 ALLCC 796

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 482Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts16 May 2014Dismissed

Ramakant Pandey Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 85 : (2014) 6 ALJ 703 : (2014) 6 AWC 5797

Constitution of India, 1950 — Article 136, 226, 311Penal Code, 1860 (IPC) — Section 409, 419, 420, 467, 468
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High Courts16 May 2014Dismissed

Sudarshan Pandey Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2795 : (2014) 7 ADJ 63

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)(a)(i), 195(1)(b)(i), 203Penal Code, 1860 (IPC) — Section 182, 211, 500
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High Courts16 May 2014Dismissed

Raj Kumar Vs State of U.P.

Allahabad High Court · (2014) 86 ALLCC 485

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 120-B, 147, 148, 149
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High Courts15 May 2014Dismissed

Dhanwanti Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 59 : (2014) 107 ALR 134 : (2014) 105 ALR 555 : (2014) 5 AWC 5439 : (2014) 124 RD 593

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, Order 9 Rule 8, Order 9 Rule 9
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High Courts15 May 2014Allowed

Udai Veer Singh Vs State of U.P.

Allahabad High Court · (2014) 9 ADJ 314 : (2014) 106 ALR 43 : (2014) 5 AWC 4451 : (2014) 125 RD 380

Land Acquisition Act, 1894 — Section 11, 11-A, 17, 17(1), 17(3-A)
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High Courts15 May 2014Allowed

Kapur Chand Gupta Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2797 : (2014) 6 ADJ 262 : (2014) 86 ALLCC 216

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420
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High Courts15 May 2014Dismissed

Teerath Vs Lalji

Allahabad High Court · (2014) 105 ALR 1 : (2014) 124 RD 393

Evidence Act, 1872 — Section 102Uttar Pradesh Land Revenue Act, 1901 — Section 41
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High Courts15 May 2014Dismissed

Minna Vs State of U.P. and Others

Allahabad High Court · (2015) 90 ALLCC 523

Constitution of India, 1950 - Article 22(5) 226 32National Security Act, 1980 - Section 3 3(2) 3(3)Penal Code, 1860 (IPC) - Section 120B 120-B 147 148 149
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High Courts14 May 2014Dismissed

Kehri Singh Vs Mangal Singh

Allahabad High Court · (2014) 105 ALR 376 : (2014) 124 RD 661

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
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High Courts14 May 2014Partly Allowed

Kaptan Singh Vs State of U.P.

Allahabad High Court · (2014) 8 ADJ 16 : (2014) 4 ALJ 440 : (2014) 105 ALR 377 : (2014) 5 AWC 5171 : (2014) 4 ESC 1905 : (2014) 142 FLR 899 : (2014) 3 UPLBEC 2458

Constitution of India, 1950 — Article 14, 311
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