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Allahabad High Court judgments, 2016

3,056 judgments · page 117 of 153

High Courts09 Mar 2016Allowed

Dharmendra Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 854 : (2016) 4 ADJ 20 : (2017) 1 AllLJ 733

Criminal Procedure Code, 1973 (CrPC) - Section 145, Section 164, Section 313, Section 437APenal Code, 1860 (IPC) - Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5)
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High Courts09 Mar 2016Allowed

Ayyub Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0065

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 437-APenal Code, 1860 (IPC) - Section 363, Section 366, Section 376
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High Courts09 Mar 2016Allowed

Sangeeta Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0007

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 302
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High Courts09 Mar 2016Partly Allowed

Ram Nihore Tewari and Others Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0006

Criminal Procedure Code, 1973 (CrPC) - Section 354(2), Section 428Dowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 112, Section 113A, Section 113B, Section 113-B, Section 4
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High Courts09 Mar 2016Allowed

Surendra and Others Vs The State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0005

Arms Act, 1959 - Section 25Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374, Section 386, Section 437-APenal Code, 1860 (IPC) - Section 396, Section 412
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High Courts09 Mar 2016Partly Allowed

Kamlesh and Others Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0004

Arms Act, 1959 - Section 25, Section 3Criminal Procedure Code, 1973 (CrPC) - Section 374, Section 386, Section 428Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 323, Section 34, Section 504
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High Courts09 Mar 2016Allowed

Sandeep and Others Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0003

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302
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High Courts09 Mar 2016Allowed

Ravi Shankar Maurya Vs State of U.P.

Allahabad High Court · (2016) 03 AHC CK 0002

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 313, Section 437APenal Code, 1860 (IPC) - Section 315, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 6
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