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Allahabad High Court judgments, 2016

3,056 judgments · page 141 of 153

High Courts25 Jan 2016Allowed

Doodh Nath Pandey Vs State of U.P. and Others

Allahabad High Court · (2016) 01 AHC CK 0107

Forest Act, 1927 - Section 4Uttar Pradesh Consolidation of Holdings Act, 1953 - Section 10, Section 20, Section 23, Section 27, Section 4 (2), Section 4-A, Section 4-A (2), Section 52, Section 52 (1), Section 52 (2), Section 9Uttar P
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High Courts25 Jan 2016Allowed

Kallu Vs Union of India and Others

Allahabad High Court · (2016) 01 AHC CK 0105

Constitution of India, 1950 - Article 21Criminal Procedure Code, 1973 (CrPC) - Section 156(3)National Security Act, 1980 - Section 3(2)
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High Courts25 Jan 2016Allowed

Jagmohan Vs State of U.P. and Others

Allahabad High Court · (2016) 01 AHC CK 0104

Arms Act, 1959 - Section 25, Section 27, Section 29Criminal Procedure Code, 1973 (CrPC) - Section 110Penal Code, 1860 (IPC) - Section 153, Section 153B, Section 294, Section 302, Section 34, Section 452
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High Courts22 Jan 2016Disposed Off

Iqbal Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 155

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324, 504, 506
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High Courts22 Jan 2016Partly Allowed

Ekram and Others Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 53 : (2016) 4 ADJ 12 : (2016) 5 AllLJ 386

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 360Penal Code, 1860 (IPC) - Section 307, Section 324, Section 34Probation of Offenders Act, 1958 - Section 4
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High Courts22 Jan 2016Disposed Off

Syed Wasif Husain Rizvi Vs Hasan Raza Khan and Others

Allahabad High Court · (2016) 2 ADJ 571 : (2016) 163 AIC 919 : (2016) AIR(Allahabad) 52 : (2016) 3 AllLJ 529 : (2016) 2 AllWC 1525 : (2016) 116 ALR 693 : (2016) 1 ARC 872 : (2016) 4 CivCC 65 : (2016) 2 ICC 706 : (2016) 2 KLT 45 : (2016) 34 LCD 373 : (2016) 3 RCRCivil 562 : (201

Civil Procedure Code, 1908 (CPC) - Order 19 Rule 19, Order 19 Rule 3, Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 3, Order 6 Rule 15Constitution of India, 1950 - Article 226, Article 227, Article 32Negotiable Instruments Act, 1881 (
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High Courts22 Jan 2016Dismissed

Hargovind Singh Vs State of U.P. and Others

Allahabad High Court · (2016) 3 ADJ 77 : (2016) 2 AllLJ 430

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 223, Section 224, Section 419, Section 420, Section 467, Section 468, Section 471
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High Courts22 Jan 2016Partly Allowed

Vikas Sharma and Others Vs State of U.P. and Others

Allahabad High Court · (2016) 3 ADJ 696 : (2016) 4 AllLJ 561

Constitution of India, 1950 - Article 161, Article 72Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 433-AEvidence Act, 1872 - Section 27, Section 8
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High Courts22 Jan 2016Allowed

Suman and Others Vs State of U.P. and Others

Allahabad High Court · (2016) 96 ACrC 797 : (2016) 2 ADJ 737 : (2017) 2 AICLR 148 : (2017) 1 CriCC 192

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), Section 156(1), Section 164, Section 482Penal Code, 1860 (IPC) - Section 361, Section 363, Section 366
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High Courts22 Jan 2016Allowed

Sanjai Bawariya Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 436 : (2016) 4 ADJ 35 : (2016) 6 AllLJ 684

Arms Act, 1959 - Section 25, Section 3Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 437-APenal Code, 1860 (IPC) - Section 323, Section 376, Section 452, Section 506
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High Courts22 Jan 2016Dismissed

Shiv Nath Singh and Others Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 699 : (2016) 3 ADJ 756

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307, Section 323, Section 392
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