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Allahabad High Court judgments, 2016

3,056 judgments · page 108 of 153

High Courts04 Apr 2016Dismissed

Vartika Agrahari Vs S.B.I., S.A.R.B. And Another

Allahabad High Court · (2016) 6 ADJ 207 : (2016) 166 AIC 938 : (2016) 117 ALR 635 : (2016) 3 BankJ 613 : (2016) 3 CivilLJ 849 : (2016) 133 RD 79 : (2016) 2 RJ 1136

Security Interest (Enforcement) Rules, 2002 - Rule 9(2), 9(3), 9(4), 9(5)
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High Courts03 Apr 2016Dismissed

Smt. Dr. Shahnaz and others Vs Jafar Husain

Allahabad High Court · (2016) 5 ADJ 803 : (2016) 117 ALR 616 : (2016) 3 ARC 107 : (2016) 4 CivCC 851 : (2016) 133 RD 69

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 41(h)
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High Courts01 Apr 2016Dismissed

Badan Singh Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 630 : (2016) 5 ADJ 641 : (2016) 5 RCRCriminal 916

Criminal Procedure Code, 1973 (CrPC) - Section 360, Section 361, Section 397, Section 401General Clauses Act, 1897 - Section 8(1)Penal Code, 1860 (IPC) - Section 379, Section 380, Section 381, Section 404, Section 420
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High Courts01 Apr 2016Dismissed

Raj Kumar Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 372 : (2016) 5 ADJ 252

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313Penal Code, 1860 (IPC) - Section 376, Section 376(2)(f), Section 376(2)f
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High Courts01 Apr 2016Dismissed

State of U.P. and Others Vs Satya Deo Pandey and Others

Allahabad High Court · (2016) 4 ADJ 675 : (2016) 4 AllLJ 136 : (2016) 2 UPLBEC 1598

Civil Procedure Code, 1908 (CPC) - Section 9Constitution of India, 1950 - Article 14, Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 - Section 12
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High Courts01 Apr 2016Partly Allowed

Malti Devi Singh and Others Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 517 : (2016) 5 ADJ 12

Criminal Procedure Code, 1973 (CrPC) - Section 102, Section 299, Section 313Evidence Act, 1872 - Section 105, Section 3, Section 5Penal Code, 1860 (IPC) - Section 100, Section 100, Section 101, Section 102, Section 103, Section 104,
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High Courts01 Apr 2016Disposed Off

Smt. Rekha Sharma Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 549

Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
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