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Allahabad High Court judgments, 2016

3,056 judgments · page 139 of 153

High Courts28 Jan 2016Allowed

Bimla Lal Vs State of U.P. and Others

Allahabad High Court · (2016) 3 ADJ 290 : (2016) 2 AllLJ 551 : (2016) 4 AllWC 3378 : (2016) LIC 1819 : (2016) 2 UPLBEC 1504

Constitution of India, 1950 - Article 19(6), Article 30, Article 30(1)Uttar Pradesh Intermediate Education Act, 1921 - Section 16-A, Section 16-A(7)
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High Courts28 Jan 2016Allowed

Azad Vikram Singh Vs Union of India

Allahabad High Court · (2016) 93 ACrC 870 : (2016) 3 ADJ 257

Arms Act, 1959 - Section 25, Section 3Criminal Procedure Code, 1973 (CrPC) - Section 161National Security Act, 1980 - Section 3(1)(a), Section 3(2)
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High Courts28 Jan 2016Partly Allowed

Jai Prakash Vs State of U.P.

Allahabad High Court · (2016) 01 AHC CK 0119

Criminal Procedure Code, 1973 (CrPC) - Section 354(2), Section 428Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113B
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High Courts27 Jan 2016Dismissed

Khoob Chandra Kedia Vs Addl. Dist. Judge Iii and Others

Allahabad High Court · (2016) 4 AllLJ 318 : (2016) 2 AllWC 2044 : (2016) 115 ALR 777 : (2016) 1 ARC 582 : (2016) 1 RCRRent 333

Arbitration and Conciliation Act, 1996 - Section 37Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 - Section 10General Clauses Act, 1897 - Section 3(17)
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High Courts27 Jan 2016Dismissed

Rais Vs State

Allahabad High Court · (2016) 95 ACrC 363 : (2016) 3 ADJ 402 : (2016) 4 AllLJ 380

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302
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High Courts27 Jan 2016Disposed Off

Musa Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 366

Criminal Procedure Code, 1973 (CrPC) — Section 439Foreigners Act, 1946 — Section 14Passports Act, 1967 — Section 3C, 6B
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High Courts27 Jan 2016Dismissed

Kamla Singh and Others Vs State of U.P. and Others

Allahabad High Court · (2016) 01 AHC CK 0121

Arms Act, 1959 - Section 27Constitution of India, 1950 - Article 20, Article 21, Article 22, Article 226Criminal Procedure Code, 1973 (CrPC) - Section 156 (1), Section 156 (3), Section 173 (8), Section 482
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High Courts27 Jan 2016Allowed

Champat Singh and Others Vs State of U.P.

Allahabad High Court · (2016) 01 AHC CK 0116

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374, Section 386, Section 437AEvidence Act, 1872 - Section 25, Section 27, Section 30Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 323
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