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Allahabad High Court judgments, 2016

3,056 judgments · page 73 of 153

High Courts30 Jun 2016Partly Allowed

Suresh Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 88 : (2016) 166 AIC 856

Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts30 Jun 2016Dismissed

Pranvesh Vs Union of India

Allahabad High Court · (2016) 5 AllWC 5192

Cigarettes and Other Tobacco Products (Packing and Labelling) Rules, 2008 — Rule 3Cigarettes and Other Tobacco Products (Prohibition of Advertisement and Regulation of Trade and Commerce, Production, Supply and Distribution) Act, 2003 &
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High Courts30 Jun 2016Disposed Off

Birendra Singh Vs State of U.P. & Ors.

Allahabad High Court · (2016) 7 ADJ 1 : (2016) 6 AllLJ 493 : (2016) 3 UPLBEC 1838

Constitution of India, 1950 - Article 226, 348(2), 351Official Languages Act, 1963 - Section 7U.P.H.J.S. Examination 2016 - Rule 11
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High Courts29 Jun 2016Disposed Off

Vikram Vs State of U.P. And 6 Ors.

Allahabad High Court · (2016) 6 ADJ 835 : (2016) 5 AllWC 5195 : (2016) 6 FLT 883 : (2016) 132 RD 447

Constitution of India, 1950 - Article 226Mines and Minerals (Development and Regulation) Act, 1957 - Section 21, 23A
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High Courts28 Jun 2016Partly Allowed

Ram Murat Vs State

Allahabad High Court · (2016) 96 ACrC 129

Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
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High Courts22 Jun 2016Dismissed

Nagesh Shukla Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 781

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
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