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Allahabad High Court judgments, 2014

3,313 judgments · page 99 of 166

High Courts12 May 2014

Anamika Vs State of U.P.

Allahabad High Court · (2014) 4 ALJ 634

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1)(a), 190(1)(b), 200, 202Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts12 May 2014Disposed Off

Samarjeet Singh Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1805 : (2014) 6 ADJ 205 : (2014) 86 ALLCC 505

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 452, 457Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
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High Courts12 May 2014Dismissed

Suresh Chandra Vs State of U.P.

Allahabad High Court · (2014) 5 ADJ 457 : (2014) 5 ALJ 375 : (2014) 105 ALR 312 : (2014) 5 AWC 4893 : (2014) 142 FLR 907 : (2014) 3 UPLBEC 2292

Constitution of India, 1950 — Article 15, 15(4), 16, 16(4), 16(4-A)
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High Courts12 May 2014Dismissed

Mahesh Gupta Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 940 : (2014) 86 ALLCC 466

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 306, 376
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High Courts12 May 2014Allowed

Ram Pal Vs State of U.P.

Allahabad High Court · (2014) 6 ADJ 476 : (2014) 5 AWC 4476 : (2014) 124 RD 221

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21Limitation Act, 1963 — Section 10, 11, 12, 13, 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 198, 198(2), 198(4), 198(5)
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High Courts09 May 2014

Hashim Vs State of U.P.

Allahabad High Court · (2014) 87 ALLCC 196

Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 323, 498A, 504Prevention of Corruption Act, 1988 — Section 13, 3, 4, 5, 6
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