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Allahabad High Court judgments, 2015

2,401 judgments · page 117 of 121

High Courts16 Jan 2015

Chawali Vs State of U.P. and Others

Allahabad High Court · (2015) 1 ADJ 387

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 3, 114, 151, 152Constitution of India, 1950 - Article 13, 13(1), 13(3), 14, 15(1)Criminal Procedure Code, 1973 (CrPC) - Section 164, 197, 362
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High Courts16 Jan 2015

Chawali Vs State of U.P.

Allahabad High Court · (2015) 2 ALJ 402 : (2015) CriLJ 2144 : (2015) 2 DMC 182 : (2015) 1 UPLBEC 531

Civil Procedure Code, 1908 (CPC) - Order 20 Rule 3, 114, 151, 152Criminal Procedure Code, 1973 (CrPC) - Section 197, 362
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High Courts16 Jan 2015Dismissed

Sajid Akbar and Others Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1655 : (2015) 2 ADJ 134 : (2015) 88 ALLCC 875

Criminal Procedure Code, 1973 (CrPC) - Section 161, 164, 207, 313Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, 307, 34
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High Courts16 Jan 2015Dismissed

Rubi and Others Vs State of U.P. and Others

Allahabad High Court · (2015) 3 ADJ 98 : (2015) 2 ALJ 241 : (2015) 2 AWC 1838 : (2015) 3 DMC 30

Constitution of India, 1950 - Article 154, 162, 226Criminal Procedure Code, 1973 (CrPC) - Section 156(3)Hindu Marriage Act, 1955 - Section 5
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High Courts15 Jan 2015

Lalloo Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 1054 : (2015) 90 ALLCC 515

Criminal Procedure Code, 1973 (CrPC) - Section 360, 362, 397, 401, 433Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 2, 2(k), 2(l), 20, 7APrevention of Food Adulteration Act, 1954 - Section 16, 20 (AA), 20(AA), 20AA, 7
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High Courts15 Jan 2015Partly Allowed

Raj Kumar Vs State of U.P.

Allahabad High Court · (2015) 1 ACR 1073 : (2015) 88 ALLCC 854

Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(4)Evidence Act, 1872 - Section 35Penal Code, 1860 (IPC) - Section 354, 375, 376, 506, 506(2)
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High Courts15 Jan 2015Allowed

Nankau Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1422 : (2015) 88 ALLCC 829

Criminal Procedure Code, 1973 (CrPC) - Section 107, 116, 151, 313, 374(2)Evidence Act, 1872 - Section 113-A, 113-B, 114-A, 118Penal Code, 1860 (IPC) - Section 375, 376, 376(2)(f), 511
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High Courts15 Jan 2015Dismissed

Sushil Aggarwal Vs State of U.P.

Allahabad High Court · (2015) 2 ACR 1796 : (2015) 3 ALJ 19 : (2015) 89 ALLCC 372

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), 190(1)(b), 204, 319, 397Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 120-B, 34, 406, 415, 420
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High Courts15 Jan 2015Disposed off

Anil Thatera Vs State of U.P.

Allahabad High Court · (2015) 01 AHC CK 0062

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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