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Allahabad High Court judgments, 2016

3,056 judgments · page 132 of 153

High Courts10 Feb 2016Allowed

Bhoora Yadav and Others Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 597 : (2016) 3 ADJ 829

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313, Section 437-AEvidence Act, 1872 - Section 114(g)Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376
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High Courts10 Feb 2016Dismissed

Shamshad Khan Vs Prem Singh

Allahabad High Court · (2016) 2 AllWC 1912

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2 (2), 20
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High Courts09 Feb 2016Allowed

Tejveer Vs State

Allahabad High Court · (2016) 93 ACrC 785 : (2016) 4 ADJ 6 : (2016) 161 AIC 729 : (2016) 6 AllLJ 678

Criminal Procedure Code, 1973 (CrPC) - Section 215, Section 221, Section 221(2), Section 222, Section 222(1), Section 313, Section 464Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113-B
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High Courts09 Feb 2016Dismissed

Pragya Rai Vs State of U.P. and Others

Allahabad High Court · (2016) 3 ADJ 508 : (2016) 3 AllLJ 108 : (2016) 3 AllWC 2464 : (2016) 34 LCD 838 : (2016) LIC 2201

Constitution of India, 1950 - Article 21-AUttar Pradesh Intermediate Education Act, 1921 - Section 16, Section 16-E, Section 16-E(11), Section 18
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High Courts09 Feb 2016Allowed

Girand Singh and Others Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 626 : (2016) 4 ADJ 1 : (2016) 5 AllLJ 495

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 437-APenal Code, 1860 (IPC) - Section 342, Section 376, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(12)
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