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Allahabad High Court judgments, 2015

2,401 judgments · page 9 of 121

High Courts30 Nov 2015

Sanjay Saxena and Others Vs State of U.P. and Others

Allahabad High Court · (2015) 11 AHC CK 0009

Criminal Procedure Code, 1973 (CrPC) - Section 201, 302, 319, 362, 364Penal Code, 1860 (IPC) - Section 201, 302, 364-A, 411Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(V)
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High Courts27 Nov 2015

In Re: Ajay Kumar Pandey

Allahabad High Court · (2016) 1 ADJ 457 : (2016) 115 ALR 199

Civil Procedure Code, 1908 (CPC) - Section 24Constitution of India, 1950 - Article 227, 235Contempt of Courts Act, 1971 - Section 13(b), 17, 17(2), 2(c)
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High Courts27 Nov 2015Partly Allowed

Arun Vs State of U.P.

Allahabad High Court · (2016) 1 ACR 595 : (2016) 92 ALLCC 761

Criminal Procedure Code, 1973 (CrPC) - Section 164, 313Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15, 15(1)(g), 2, 20, 64Penal Code, 1860 (IPC) - Section 323, 376, 506
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High Courts27 Nov 2015Allowed

Chaddha and Co. Vs U.P. Jal Nigam and Others

Allahabad High Court · (2015) 11 ADJ 572 : (2016) 2 ALJ 204 : (2016) 1 AWC 688

Arbitration and Conciliation Act, 1996 - Section 2(a)II, 34, 34(3), 37, 7Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Limitation Act, 1963 - Section 5
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High Courts27 Nov 2015

Ishaq Vs Champa Devi

Allahabad High Court · (2015) 11 AHC CK 0012

Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 7 Rule 11, 57Provincial Small Cause Courts Act, 1887 - Section 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 143, 156, 9
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High Courts26 Nov 2015Disposed Off

Mata Prasad and Others Vs State of U.P.

Allahabad High Court · (2016) 92 ALLCC 691

Criminal Procedure Code, 1973 (CrPC) - Section 313, 360, 361General Clauses Act, 1897 - Section 8(1)Penal Code, 1860 (IPC) - Section 307, 324, 34, 379, 380
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High Courts26 Nov 2015

Mohammad Hayat Vs State and Others

Allahabad High Court · (2015) 11 AHC CK 0015

Criminal Procedure Code, 1973 (CrPC) - Section 145Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 229-B
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High Courts24 Nov 2015Allowed

Kesheo Singh Vs State of U.P.

Allahabad High Court · (2016) 92 ALLCC 620

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Penal Code, 1860 (IPC) - Section 301, 302, 304, 307
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High Courts24 Nov 2015Allowed

Mohan Lal Vs State of U.P.

Allahabad High Court · (2015) 11 AHC CK 0084

Criminal Procedure Code, 1973 (CrPC) - Section 161, 313Evidence Act, 1872 - Section 27Penal Code, 1860 (IPC) - Section 302
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High Courts24 Nov 2015Partly Allowed

Rajapoot Vs State of U.P.

Allahabad High Court · (2015) 11 AHC CK 0017

Criminal Procedure Code, 1973 (CrPC) - Section 437-APenal Code, 1860 (IPC) - Section 299, 300, 302, 324, 504
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