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Allahabad High Court judgments, 2016

3,056 judgments · page 122 of 153

High Courts29 Feb 2016Allowed

Tauseef Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 202 : (2016) 4 ADJ 26

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 437AEvidence Act, 1872 - Section 61Penal Code, 1860 (IPC) - Section 294, Section 304, Section 323, Section 354, Section 376, Section 386
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High Courts29 Feb 2016Allowed

Flipkart India Pvt. Ltd. Vs State of U.P. and Others

Allahabad High Court · (2016) 4 ADJ 210 : (2016) 92 UPTC 232

Constitution of India, 1950 - Article 226Uttar Pradesh Value Added Tax Act, 2008 - Section 14(1), Section 17, Section 17(1), Section 17(14), Section 17(14)(a), Section 18, Section 25, Section 32, Section 40, Section 50, Section 55, Section 57
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High Courts29 Feb 2016Allowed

Vinod Kurmi Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 210 : (2016) 4 ADJ 496 : (2017) 2 AllLJ 286

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 313, Section 437-APenal Code, 1860 (IPC) - Section 363, Section 366, Section 376, Section 506
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High Courts29 Feb 2016Dismissed

Kalpi Devi Vs Consolidation Commissioner and Others

Allahabad High Court · (2016) 02 AHC CK 0155

Civil Procedure Code, 1908 (CPC) - Order 21 Rule 35, Order 21 Rule 36Constitution of India, 1950 - Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 10, Section 11, Section 14(1), Section 16(1), Section 19, Secti
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High Courts29 Feb 2016Dismissed

Subedar Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0150

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374, Section 386Penal Code, 1860 (IPC) - Section 201, Section 302
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High Courts29 Feb 2016Dismissed

Roop Singh Pandey and Others Vs The State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0148

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 433, Section 82, Section 83Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304, Section 307, Section 323, Section 326, Section 34, Section 379, Section 457, Section 504, S
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High Courts29 Feb 2016Partly Allowed

Rajesh Kumar Kurmi Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0147

Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376, Section 376(2)(f)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3 (2) (v), Section 3(2)(v)
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High Courts29 Feb 2016Allowed

Karan Singh Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0144

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313, Section 437A, Section 82Penal Code, 1860 (IPC) - Section 164, Section 313, Section 328, Section 34, Section 376Scheduled Castes and the Scheduled Tribes (Prevention of
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