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Allahabad High Court judgments, 2018

246 judgments · page 6 of 13

High Courts30 Nov 2018Dismissed

Wahid @APPELLANT@Hash State

Allahabad High Court · (2018) 11 AHC CK 0085

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 313
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High Courts04 Sept 2018Allowed

Sudhir Vs Union Of India And Others

Allahabad High Court · (2018) 09 AHC CK 0048

National Security Act, 1980 — Section 3(2)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 327, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)
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High Courts26 Jul 2018Allowed

Ram Chandra Vs Shaboo Ali And Anr

Allahabad High Court · (2018) 07 AHC CK 0114

Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — 30, 30(1)Code Of Civil Procedure, 1908 — Order 15 Rule 5, Order 15 Rule 5(1)
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High Courts26 Jul 2018Allowed

State Of Uttar Pradesh Vs Kamla Devi

Allahabad High Court · (2018) 07 AHC CK 0112

Indian Penal Code, 1860 — Section 312, 313, 341, 342, 376, 504, 506Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12
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High Courts23 Feb 2018Dismissed

Kedar Mukhiya Vs State Of U.P.

Allahabad High Court · (2018) 02 AHC CK 0036

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 20
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