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Allahabad High Court judgments, 2016

3,056 judgments · page 84 of 153

High Courts19 May 2016Dismissed

Shri. Sukhan Vs Brij Veer Singh

Allahabad High Court · (2016) 166 AIC 891 : (2017) 3 AllLJ 396 : (2016) 118 ALR 162 : (2016) 3 ARC 40 : (2017) 1 CivCC 102 : (2016) 133 RD 319 : (2016) 2 RJ 1516

Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 54Transfer of Property Act, 1882 - Section 58, 83
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High Courts19 May 2016Dismissed

Ram Niwas Vs Ramesh Chand

Allahabad High Court · (2016) 8 ADJ 22 : (2016) 118 ALR 584 : (2016) 3 ARC 22 : (2016) 133 RD 551 : (2016) 2 RJ 1169

Civil Procedure Code, 1908 (CPC) - Section 100Hindu Succession Act, 1956 - Section 63
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High Courts18 May 2016Dismissed

Masood Pravej Vs State of U.P.

Allahabad High Court · (2016) 11 ADJ 623 : (2016) 167 AIC 943 : (2016) 6 AllLJ 546 : (2016) 118 ALR 636

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195(2)Registration Act, 1908 — Section 40, 41, 81, 82, 83, 84
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High Courts18 May 2016Dismissed

Sohanveer - Appellant @HASH Chaman Lal Kapoor

Allahabad High Court · (2017) 4 ADJ 136 : (2017) 173 AIC 949 : (2017) 2 AllLJ 390 : (2016) 119 ALR 341 : (2016) 3 ARC 747 : (2017) 134 RD 92 : (2016) 2 RJ 1660

Civil Procedure Code, 1908 (CPC) - Section 100Easements Act, 1882 - Section 60
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High Courts18 May 2016Allowed

Satendra Kumar Verma Vs State of U.P.

Allahabad High Court · (2017) 6 ADJ 20 : (2016) 6 AllLJ 621

Constitution of India, 1950 - Article 226I.P. Police Officers of the Subordinate Rank (Punishment and Appeal) Rules, 1991 - Rule 8(2)(b)Police Act, 1861 - Section 7, Section 7
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High Courts18 May 2016Disposed Off

Shiv Gaur Vs State of U.P.

Allahabad High Court · (2016) 5 AllWC 5260 : (2016) 119 ALR 412 : (2016) 3 UPLBEC 2152

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2)
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High Courts18 May 2016Partly Allowed

Virendra Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 418 : (2016) 6 ADJ 6 : (2016) 5 RCRCriminal 920

Evidence Act, 1872 - Section 32, 32(1)Penal Code, 1860 (IPC) - Section 306, 354, 376
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High Courts18 May 2016Dismissed

Manoj Kumar Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 632 : (2017) 1 ADJ 7 : (2017) 169 AIC 894 : (2017) 1 ECrC 678

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(2), 245(2)Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
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High Courts18 May 2016Dismissed

Mohd. Yaseen Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 647 : (2016) 11 ADJ 20 : (2016) 167 AIC 879

Criminal Procedure Code, 1973 (CrPC) — Section 154, 291A, 293, 294Penal Code, 1860 (IPC) — Section 34, 363, 366, 368, 376
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