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Allahabad High Court judgments, 2016

3,056 judgments · page 30 of 153

High Courts03 Oct 2016Dismissed

Chandan Prasad Vs State of U.P.

Allahabad High Court · (2016) 133 RD 648

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 131-B, Section 198Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 - Rule 176, Rule 176-A
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High Courts03 Oct 2016Allowed

Ajit Singh Vs State of U.P.

Allahabad High Court · (2017) 98 ACrC 550 : (2016) 10 ADJ 13

Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16, Section 7
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High Courts03 Oct 2016Allowed

Daya Chandra Sharma Vs State of U.P.

Allahabad High Court · (2016) 10 ADJ 15 : (2016) 6 AllLJ 454 : (2017) 2 CriCC 567 : (2017) CriLJ 1027

Criminal Procedure Code, 1973 (CrPC) - Section 216, Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 308, Section 504, Section 506
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High Courts30 Sept 2016Disposed Off

Mahesh Yadav Vs State of U.P.

Allahabad High Court · (2016) 133 RD 670

Constitution of India, 1950 - Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 198(4)
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High Courts30 Sept 2016Dismissed

Dheeraj Singh Vs State of U.P.

Allahabad High Court · (2016) 10 ADJ 141 : (2017) 1 AllWC 369 : (2017) 120 ALR 343 : (2017) 134 RD 634 : (2016) 4 UPLBEC 3324

Land Acquisition Act, 1894 — Section 7, 9Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 15, 16, 17(1), 28, 31(2), 32(1), 49, 55
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High Courts29 Sept 2016Dismissed

Kripa Shankar Vs State of U.P.

Allahabad High Court · (2017) 1 AllLJ 192

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 2(d), Section 204, Section 319, Section 319
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