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Allahabad High Court judgments, 2018

246 judgments · page 12 of 13

High Courts12 Jan 2018Dismissed

Rajveer Pal Vs State Of U.P.

Allahabad High Court · (2018) 01 AHC CK 0002

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 342, Sect
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High Courts11 Jan 2018

Sahab Deen Vs Keshav Prasad & Ors.

Allahabad High Court · (2018) 01 AHC CK 0044

Code of Civil Procedure, 1908, Order 39Rule 2A -Code of Criminal Procedure, 1973, Section 152 - Prevention of injury to public property
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High Courts10 Jan 2018Dismissed

Khurshid Vs State Of U.P.

Allahabad High Court · (2018) 01 AHC CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderArms Act, 1
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High Courts09 Jan 2018Allowed

Geeta Vs State Of U.P.

Allahabad High Court · (2018) 01 AHC CK 0063

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Ac
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High Courts09 Jan 2018Dismissed

Reeta Gupta Vs State Of U.P. And Others

Allahabad High Court · (2018) 01 AHC CK 0062

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 161 - Savin
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High Courts08 Jan 2018

Jai Singh @ Bade Vs State Of U.P.

Allahabad High Court · (2018) 01 AHC CK 0059

Indian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathEvidence Act, 1872,
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High Courts08 Jan 2018

R.S. Tyagi Vs State Of U.P. & Others

Allahabad High Court · (2018) 01 AHC CK 0056

Constitution of India, Article 226, Article 311 - Power of High Courts to Issue certain writs - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union
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High Courts05 Jan 2018Dismissed

Gajendra Singh Vs State

Allahabad High Court · (2018) 01 AHC CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Se
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