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Allahabad High Court judgments, 2014

3,313 judgments · page 97 of 166

High Courts14 May 2014

Kiran Dhar Vs Alok Berman

Allahabad High Court · (2015) 1 ACR 945 : (2015) 1 ALJ 391 : (2014) 86 ALLCC 807 : (2014) 106 ALR 405 : (2015) 1 Crimes 607 : (2015) 2 DMC 357

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Marriage Act, 1955 — Section 11, 13, 18, 18(1), 18(2)(d)
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High Courts14 May 2014Dismissed

Arvind Kumar Dwivedi Vs Union of India

Allahabad High Court · (2014) 6 ADJ 236 : (2014) 4 ALJ 657 : (2014) 3 ESC 1797

Constitution of India, 1950 — Article 14, 16, 309, 352, 372Government of India Act, 1935 — Section 241
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High Courts14 May 2014Dismissed

Sipttar Vs State of U.P.

Allahabad High Court · (2014) 2 ACR 1995 : (2014) 5 ADJ 475 : (2014) 5 ALJ 393 : (2014) 86 ALLCC 53

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 308
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High Courts14 May 2014Dismissed

Ganga Prasad Vs Ram Das

Allahabad High Court · (2014) 6 ADJ 677 : (2014) 4 ALJ 492 : (2014) 105 ALR 429 : (2014) 5 AWC 4508 : (2014) 124 RD 701

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 19Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(2)
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High Courts14 May 2014

Ashok Kumar Rana Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 374

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 173(2), 190, 190(1)(a)Penal Code, 1860 (IPC) — Section 120-B, 420, 471
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High Courts14 May 2014Disposed Off

Prakash Sahu Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2794 : (2014) 86 ALLCC 214

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20
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High Courts14 May 2014Allowed

Shabnam Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2625 : (2014) 6 ADJ 136 : (2015) 1 ALJ 101 : (2014) 86 ALLCC 171 : (2015) 1 Crimes 517

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
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High Courts14 May 2014

Neeraj Agarwal Vs State of U.P. and Others

Allahabad High Court · (2015) 2 ALJ 308

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 202, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts13 May 2014Dismissed

Om Prakash Vs State of U.P.

Allahabad High Court · (2014) 7 ADJ 378 : (2015) 2 ALJ 516 : (2014) 6 AWC 5600

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Uttar Pradesh Co-operative Societies Act, 1965 — Section 65
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High Courts13 May 2014Allowed

Ram Mahesh Yadav Vs State of U.P.

Allahabad High Court · (2014) 3 ACR 2789 : (2014) 6 ADJ 202 : (2014) 86 ALLCC 494 : (2015) 1 Crimes 643

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
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