COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,413 of 5,025

High Courts13 May 1986Allowed

Satya Deo Singh Vs Regional Deputy Director of Education and Others

Allahabad High Court · (1986) 05 AHC CK 0025

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(6), 16E(7), 16E(8), 16EEUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16, 18, 33

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High Courts13 May 1986

Sirtaj and Others Vs State

Allahabad High Court · (1987) 11 ACR 20

Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts08 May 1986

Pratap Narain Kureel Vs State

Allahabad High Court · (1986) 10 ACR 521

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts06 May 1986Allowed

Ram Abhilakh Dubey Vs State of U.P. & Others

Allahabad High Court · (1986) 05 AHC CK 0018

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High Courts06 May 1986

Mahesh Vs Union of India (UOI) and Another

Allahabad High Court · (1986) 10 ACR 406

Central Excises and Salt Act, 1944 — Section 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 153, 154, 156, 157, 167Evidence Act, 1872 — Section 25

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High Courts05 May 1986Dismissed

Brahm Singh Vs State of U.P.

Allahabad High Court · (1987) 11 ACR 95

Criminal Procedure Code, 1973 (CrPC) — Section 319, 393, 397, 482

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High Courts30 Apr 1986Dismissed

Indra Narain and Others Vs State of U.P. and Others

Allahabad High Court · (1987) 11 ACR 94

Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137

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High Courts30 Apr 1986

Puran and Others Vs State

Allahabad High Court · (1986) 10 ACR 448

Criminal Procedure Code, 1973 (CrPC) — Section 107, 313Penal Code, 1860 (IPC) — Section 302, 34, 45Uttar Pradesh Children Act, 1951 — Section 27, 33

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High Courts29 Apr 1986Allowed

Vijendra Vijai Vs State of U.P.

Allahabad High Court · (1986) 10 ACR 395

Arms Act, 1959 — Section 19(1), 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 209, 228, 228(1), 323, 397Evidence Act, 1872 — Section 27

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High Courts25 Apr 1986

Anand prakash Pandey Vs Commissioner Faizabad Region and Others

Allahabad High Court · (1986) 10 ACR 560

Arms Act, 1959 — Section 17, 17(3), 18Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116

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High Courts24 Apr 1986Dismissed

Ram Das Vs V Additional District Judge and Others

Allahabad High Court · (1986) 04 AHC CK 0013

Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12c, 12C(6), 12J

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High Courts21 Apr 1986Allowed

Nanka Vs 1st Addl.Distt.Judge, Bahraich and Others

Allahabad High Court · (1986) 04 AHC CK 0007

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13, 20, 21

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High Courts16 Apr 1986Allowed

Ran Vijai Pratap Singh Vs State

Allahabad High Court · (1986) 10 ACR 389

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 202, 313, 319Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 120B, 406, 409, 419, 420

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High Courts05 Apr 1986Allowed