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Allahabad High Court judgments, 2016

3,056 judgments · page 144 of 153

High Courts20 Jan 2016Dismissed

Mohan Ram Vs State of U.P. and Others

Allahabad High Court · (2016) 3 ADJ 337

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 222, Section 224, Section 419, Section 420, Section 467, Section 468, Section 471
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High Courts20 Jan 2016Allowed

Dalveer and Others Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 398 : (2016) 3 ADJ 722

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 313, Section 319Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302
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High Courts20 Jan 2016Partly Allowed

Arshad Husain and Others Vs State of U.P.

Allahabad High Court · (2016) 01 AHC CK 0096

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, Section 22, Section 22 (c), Section 22(c), Section 22(II)(C), Section 32B, Section 32-B, Section 50
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High Courts20 Jan 2016Allowed

Subesh Chandra and Others Vs State of U.P.

Allahabad High Court · (2016) 01 AHC CK 0089

Arms Act, 1959 - Section 25, Section 25(1-B), Section 3Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 364, Section 506(2)
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High Courts19 Jan 2016Allowed

Onkar Singh and Others Vs Om Prakash

Allahabad High Court · (2016) 4 ADJ 522 : (2017) 1 ARC 277 : (2016) 131 RD 492 : (2016) 1 RJ 817

Evidence Act, 1872 - Section 101, Section 102, Section 103Limitation Act, 1963 - Section 2, Section 2(i)(i), Section 9Transfer of Property Act, 1882 - Section 54, Section 55
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