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Allahabad High Court judgments, 2016

3,056 judgments · page 11 of 153

High Courts02 Dec 2016Allowed

Jagan Vs State of U.P.

Allahabad High Court · (2017) 98 ACrC 584 : (2017) 98 ACrC 263 : (2017) 170 AIC 911 : (2017) 1 AllCrlRulings 1133

Criminal Procedure Code, 1973 (CrPC) - Section 235Penal Code, 1860 (IPC) - Section 304
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High Courts02 Dec 2016Allowed

Iqbal Vs State

Allahabad High Court · (2017) 98 ACrC 260 : (2017) 5 ADJ 176 : (2017) 1 AllCrlRulings 449

Arms Act, 1959 - Section 25(I)(a)Criminal Procedure Code, 1973 (CrPC) - Section 385(2)
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High Courts02 Dec 2016Allowed

Baburam Vs State of U.P.

Allahabad High Court · (2017) 98 ACrC 220 : (2017) 1 AllCrlRulings 442

Penal Code, 1860 (IPC) - Section 302, Section 304, Section 323, Section 34, Section 34
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High Courts02 Dec 2016Allowed

Subhash Chand Vs Smt. Baikunthi Devi

Allahabad High Court · (2017) 1 ARC 47

Provincial Small Cause Courts Act, 1887 - Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 2
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High Courts02 Dec 2016Disposed Off

Shashi Prabha Dwivedi Vs State of U.P.

Allahabad High Court · (2016) 11 ADJ 425 : (2017) 1 AllLJ 726 : (2017) 120 ALR 836 : (2017) 1 ESC 1 : (2017) LIC 921 : (2017) 2 SCT 258

Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 - Rule 29
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High Courts02 Dec 2016Disposed Off

State of U.P. Vs Ashok Kumar Chaudhary

Allahabad High Court · (2016) 11 ADJ 430 : (2017) 1 AllLJ 438 : (2017) 1 AllWC 1 : (2017) 120 ALR 827 : (2017) 1 ESC 37 : (2017) LIC 929 : (2017) 2 SCT 261

Constitution of India, 1950 - Article 309Police Act, 1861 - Section 46(2)(c), Section 7
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High Courts01 Dec 2016Allowed

Ashok Kumar Agarwal Vs State of Uttar Pradesh

Allahabad High Court · (2017) 4 ADJ 180 : (2017) 1 AllWC 1070 : (2017) 121 ALR 574 : (2017) 2 CivCC 46 : (2017) 134 RD 551 : (2017) 1 RJ 197

Constitution of India, 1950 - Article 226Stamp Act, 1899 - Section 29C
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High Courts01 Dec 2016Disposed Off

Deepak Sharma Vs State of U.P.

Allahabad High Court · (2017) 1 ADJ 141 : (2017) 1 AllLJ 445 : (2017) 2 AllWC 1453 : (2017) 1 ESC 279

National Council for Teacher Education Act, 1993 - Section 12A, Section 2, Section 3Right of Children to Free and Compulsory Education Act, 2009 - Section 23
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High Courts01 Dec 2016Dismissed

Sanjeev Kumar Vs State of U.P.

Allahabad High Court · (2016) 11 ADJ 438 : (2017) 1 AllWC 9 : (2017) 135 RD 310

Constitution of India, 1950 - Article 226Mines and Minerals (Development and Regulation) Act, 1957 - Section 15, Section 9Uttar Pradesh Minor Minerals Concession Rules, 1963 - Rule 21, Rule 3
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