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Allahabad High Court judgments, 2015

2,401 judgments · page 116 of 121

High Courts19 Jan 2015Partly Allowed

Prahlad Singh Vs State of U.P.

Allahabad High Court · (2015) 01 AHC CK 0065

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2)Penal Code, 1860 (IPC) - Section 307, 324, 34, 504, 506
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High Courts19 Jan 2015Allowed

Shadhna Shukla Vs Debts Recovery Appellate Tribunal, Allahabad and Others

Allahabad High Court · (2015) 2 ADJ 157 : (2015) 109 ALR 492 : (2015) 2 AWC 1212 : (2015) 2 BC 238 : (2015) 126 RD 698

Registration Act, 1908 - Section 13, 17(1), 17(2)(xii)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 13(4), 13(8), 17(1), 18Transfer of Property Act, 1882 - Section 60
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High Courts19 Jan 2015Allowed

Ramey Vs State of U.P. and Others

Allahabad High Court · (2015) 2 ADJ 392 : (2015) 2 AWC 1121 : (2015) 126 RD 694

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 131-B, 157-AA, 166, 167
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High Courts17 Jan 2015Allowed

Ram Ji Vs Vijay Krishna and Others

Allahabad High Court · (2015) 3 ADJ 416 : (2015) 109 ALR 350 : (2015) 2 AWC 1107 : (2015) 1 RCR(Rent) 613

Civil Procedure Code, 1908 (CPC) - Order 4 Rule 1, Order 7 Rule 10Limitation Act, 1963 - Section 10, 11, 12, 13, 14, 14Provincial Small Cause Courts Act, 1887 - Section 25
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High Courts17 Jan 2015Allowed

Kamla Vs Gulabi Devi and Others

Allahabad High Court · (2015) 1 ADJ 594 : (2015) 2 AWC 1301 : (2015) 127 RD 110

Criminal Procedure Code, 1973 (CrPC) - Section 145Evidence Act, 1872 - Section 110, 114, 35Penal Code, 1860 (IPC) - Section 154, 158
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High Courts17 Jan 2015Allowed

Roop Kishore Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 1061 : (2015) 5 ALJ 355 : (2015) 89 ALLCC 779 : (2015) CriLJ 4453

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 313, 374(2)Evidence Act, 1872 - Section 113-A, 113-B, 114-A, 35
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High Courts17 Jan 2015Allowed

Vikram Capoor Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1978

Civil Procedure Code, 1908 (CPC) - Section 10Constitution of India, 1950 - Article 136, 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 156(3), 200, 202
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High Courts17 Jan 2015Allowed

Chandra Shekhar Trivedi Vs State of Uttar Pradesh

Allahabad High Court · (2015) 2 ACR 2214 : (2015) 88 ALLCC 766

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154(1), 155(2), 156(1), 156(3), 173Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 17
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High Courts17 Jan 2015Dismissed

Rakesh Kumar Vs State of U.P.

Allahabad High Court · (2015) 89 ALLCC 577

Criminal Procedure Code, 1973 (CrPC) - Section 300, 482Evidence Act, 1872 - Section 34, 40, 40, 40, 40Penal Code, 1860 (IPC) - Section 363, 366, 368, 376, 466
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High Courts17 Jan 2015Allowed

Vikram Capoor Vs State of U.P. and Others

Allahabad High Court · (2015) 88 ALLCC 888

Civil Procedure Code, 1908 (CPC) - Section 10Constitution of India, 1950 - Article 136, 227Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 156(3), 200, 202
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High Courts16 Jan 2015Disposed off

Babu Ram Vs State of U.P.

Allahabad High Court · (2015) 01 AHC CK 0075

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2)Penal Code, 1860 (IPC) - Section 307, 323, 325, 34, 504
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High Courts16 Jan 2015Dismissed

Asharfi Vs State

Allahabad High Court · (2015) 2 ACR 1644 : (2015) 2 ADJ 169 : (2015) 88 ALLCC 745

Penal Code, 1860 (IPC) - Section 302
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