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Allahabad High Court judgments, 2016

3,056 judgments · page 93 of 153

High Courts04 May 2016Dismissed

Chhotey Lal Vs State of U.P. & 2 Others

Allahabad High Court · (2016) 6 ADJ 135 : (2016) 3 AllWC 3177 : (2016) 132 RD 8 : (2016) 2 RJ 1144

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 157A, 157AA, 166, 167Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 - Rule 338
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High Courts04 May 2016Dismissed

Devi Prasad Vs Munni Lal

Allahabad High Court · (2016) 2 ARC 436

Civil Procedure Code, 1908 (CPC) - Section 47Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 21(1)(a)
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High Courts04 May 2016Partly Allowed

Anju Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 618 : (2016) 5 ADJ 611

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 118, 3Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12
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High Courts04 May 2016Partly Allowed

Ram Dular and Others Vs State of U.P.

Allahabad High Court · (2016) 94 ACrC 612 : (2016) 5 ADJ 635

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 118, 3, 8Penal Code, 1860 (IPC) — Section 147, 149, 307, 323
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High Courts03 May 2016Allowed

Raj Pal Singh Malik Vs State of U.P.

Allahabad High Court · (2016) 11 ADJ 575 : (2017) 1 ESC 171

Constitution of India, 1950 - Article 226Uttar Pradesh Nagar Palika (Centralised) Service Rules, 1966 - Rule 21-A(7), Rule 31
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High Courts03 May 2016Allowed

Arun Kumar Gupt Vs State of U.P.

Allahabad High Court · (2016) 96 ACrC 813 : (2016) 11 ADJ 21 : (2017) 1 AllCrlRulings 213

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Corruption Act, 1988 — Section 19(1), 7
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High Courts03 May 2016Dismissed

Khazan Singh Vs State of U.P. and 8 Others

Allahabad High Court · (2016) 95 ACrC 162 : (2016) 6 ADJ 51 : (2016) 6 AllLJ 632

Criminal Procedure Code, 1973 (CrPC) - Section 197Penal Code, 1860 (IPC) - Section 120B, 419, 420, 467, 468, 471Prevention of Corruption Act, 1988 - Section 13(2)
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