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Allahabad High Court judgments, 2016

3,056 judgments · page 52 of 153

High Courts16 Aug 2016Allowed

Mahesh Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 775 : (2016) 8 ADJ 580 : (2016) 167 AIC 855

Penal Code, 1860 (IPC) — Section 364A
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High Courts16 Aug 2016Disposed Off

State of U.P. Vs Shere Azam

Allahabad High Court · (2016) 8 ADJ 288 : (2016) 6 AllWC 6200 : (2016) 119 ALR 285 : (2016) 4 UPLBEC 2681

Constitution of India, 1950 - Article 226
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High Courts12 Aug 2016Allowed

Kamleshwar Kumar Tripathi Vs State of U.P.

Allahabad High Court · (2017) 99 ACrC 122 : (2016) 9 ADJ 5

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 418, 420
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High Courts12 Aug 2016Partly Allowed

Munish Vs State

Allahabad High Court · (2016) 97 ACrC 7 : (2016) 9 ADJ 14

Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts12 Aug 2016Disposed Off

Babu Ram Yadav Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 743 : (2017) 1 ADJ 1

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 149, 307, 307
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High Courts12 Aug 2016Partly Allowed

Ali Ahmad Vs State

Allahabad High Court · (2016) 96 ACrC 731 : (2016) 11 ADJ 19

Penal Code, 1860 (IPC) — Section 299, 300, 302, 34
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