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Allahabad High Court judgments, 2019

1,081 judgments · page 54 of 55

High Courts07 Jan 2019Allowed

Bilqeesh Begum And Others Vs Brij & Company Pvt. Ltd

Allahabad High Court · (2019) 01 AHC CK 0038

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulations of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 12(5), 20(4), 21(1), 21(1A) 21(1)(b), 24A, 24B, 24C, 24(2), 29(3), 30Indian Contract Act, 1872 — Section 23
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High Courts07 Jan 2019Partly Allowed

Ram Babu Vs State of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0028

Indian Penal Code, 1860 — Section 299, 300, 302, 304, 304I, 304II, 323Code Of Criminal Procedure, 1973 — Section 311, 313, 357
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High Courts04 Jan 2019Allowed

Ram Babu Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0010

Indian Penal Code, 1860 — Section 201, 302, 363, 364, 376, 511Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 313, 437A
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High Courts04 Jan 2019Dismissed

Dipty Singh Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 01 AHC CK 0006

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 114(1)(g)
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High Courts04 Jan 2019Dismissed

Ram Das Mehra Vs Sunil Kumar Gupta

Allahabad High Court · (2019) 01 AHC CK 0004

Constitution Of India, 1950 — Article 227U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 4, 4(2), 5, 6, 7, 8, 9, 10, 21(1)(a), 21(1)(g)Uttar Pradesh Municipalities Act, 1916 — Section 149
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High Courts04 Jan 2019Dismissed

Bharat Jhunjhunwala Vs Union Of India And Others

Allahabad High Court · (2019) 01 AHC CK 0003

Constitution Of India, 1950 — Article 14, 32, 48A, 51A(g), 226, 249, 250, 252(1)Wild Life (Protection) Act, 1972 — Section 3, 4, 5A, 5B, 5C, 6, 6(1), 7, 8, 18, 18(1), 19, 20, 21, 21(b), 24, 24(2)(c), 26A, 26A(3), 27, 28, 29, 30, 31, 33, 34, 35, 35(1), 38, 66(3)
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High Courts02 Jan 2019Allowed

Arun Pandey Vs State Of Uttar Pradesh & Another

Allahabad High Court · (2019) 01 AHC CK 0012

Arms Act, 1959 — Section 13, 14, 14(1)(b), 14(1)(b)(i)(1), 14(1)(b)(i)(2), 14(1)(b)(i)(3), 14(1)(b)(i), 14(1)(b)(ii), 14(3), 15, 16, 17, 17(3)(a), 17(3)(b)Indian Penal Code, 1860 — Section 332, 342, 384Income Tax Act, 1961 — Section 34
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