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Allahabad High Court judgments, 2016

3,056 judgments · page 55 of 153

High Courts09 Aug 2016Allowed

Satnam Vs State of U.P.

Allahabad High Court · (2016) 5 AllLJ 667

Evidence Act, 1872 — Section 3, 32, 8Penal Code, 1860 (IPC) — Section 300
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High Courts09 Aug 2016Disposed Off

Jagdish Kumar Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 835 : (2016) 11 ADJ 19 : (2016) 4 CriCC 696

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
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High Courts09 Aug 2016Dismissed

State of U.P. Vs Khempal

Allahabad High Court · (2017) 2 ADJ 494 : (2016) 8 ADJ 262 : (2017) 169 AIC 941 : (2016) 119 ALR 665

Land Acquisition Act, 1894 - Section 18, 23, 4, 6
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High Courts08 Aug 2016Disposed Off

Deep Narayan Vs State of U.P.

Allahabad High Court · (2016) 10 ADJ 1

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 323, Section 498A, Section 504, Section 506
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High Courts08 Aug 2016Allowed

Raju Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 866 : (2017) 1 ADJ 4

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)
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