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Allahabad High Court judgments, 2016

3,056 judgments · page 45 of 153

High Courts01 Sept 2016Disposed Off

Rajesh Kumar Gupta Vs State of Uttar Pradesh

Allahabad High Court · (2017) 2 ADJ 781

Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 - Section 47Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2008 - Rule 28
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High Courts01 Sept 2016Dismissed

Pankaj Vs State of Uttar Pradesh

Allahabad High Court · (2017) 98 ACrC 750 : (2017) 172 AIC 826

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 12Penal Code, 1860 (IPC) - Section 376DProtection of Children from Sexual Offences Act, 2012 - Section 4
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High Courts01 Sept 2016Allowed

Sudhir Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 914 : (2016) 9 ADJ 541 : (2016) 5 AllLJ 754

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 352, 427, 504, 506Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 4
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High Courts01 Sept 2016Dismissed

Man Mohan Rastogi @ Boby Vs D.J., Meerut

Allahabad High Court · (2017) 120 ALR 21 : (2016) 3 ARC 416

Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
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High Courts31 Aug 2016Dismissed

Smt. Munesh Singh Vs Vinay Pal Singh

Allahabad High Court · (2017) 4 ADJ 368 : (2017) 172 AIC 956 : (2017) 121 ALR 198 : (2017) 135 RD 247 : (2017) 1 RJ 348

Civil Procedure Code, 1908 (CPC) - Section 115Guardians And Wards Act, 1890 - Section 7, Section 8, Section 9
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High Courts31 Aug 2016Dismissed

Nawab Begum Vs State of U.P.

Allahabad High Court · (2016) 11 ADJ 12

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B, Section 34, Section 420, Section 467, Section 468, Section 471, Section 506
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