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Allahabad High Court judgments, 2016

3,056 judgments · page 78 of 153

High Courts30 May 2016Dismissed

Arvind Kumar Pathak Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 33

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 376, 498A, 504
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High Courts30 May 2016Dismissed

Smt. Surendra Bala Vs Smt. Bhagwan Devi And 20 Ors.

Allahabad High Court · (2016) 6 ADJ 650 : (2016) 6 AllWC 5824 : (2017) 121 ALR 434 : (2016) 118 ALR 789 : (2017) 1 ARC 75 : (2017) 135 RD 422 : (2017) 1 RJ 107

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 2, Order 41 Rule 31, 100, 64
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High Courts30 May 2016Allowed

Punjab National Bank Vs State of Uttar Pradesh

Allahabad High Court · (2016) 11 ADJ 582 : (2016) 118 ALR 765 : (2017) 2 BC 500 : (2017) 1 DRTC 342 : (2016) 132 RD 665

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), 14
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High Courts30 May 2016Dismissed

Abhishek Kumar Vs State of U.P. & Another

Allahabad High Court · (2016) ACD 584 : (2016) 96 ACrC 25 : (2016) 6 ADJ 16 : (2016) 166 AIC 874 : (2016) ALLMRCri 421 : (2016) 3 DCR 377 : (2017) 1 NIJ 19

Negotiable Instruments Act, 1881 (NI) - Section 138(c), 142
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High Courts30 May 2016Allowed

Sahaj Ram Vs Rajendra Prasad

Allahabad High Court · (2016) 6 ADJ 626 : (2016) 6 AllLJ 594 : (2016) 5 AllWC 5067 : (2016) 117 ALR 833 : (2016) 2 ARC 652

Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 116Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 20(4), 20(f)
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