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Allahabad High Court judgments

1,00,478 judgments · page 3,477 of 5,024

High Courts29 Mar 1984Disposed Of

Jairani Devi Vs Krishna Kumar Jauhari

Allahabad High Court · (1985) CriLJ 64

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 200, 244, 397, 468, 469Penal Code, 1860 (IPC) — Section 405, 406
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High Courts29 Mar 1984

Ram Asrey Tripathi Vs State of U.P.

Allahabad High Court · (1982) 8 ACR 342

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Criminal Procedure Code, 1973 (CrPC) — Section 340, 341, 342Penal Code, 1860 (IPC) — Section 109, 114, 120
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High Courts23 Mar 1984Partly Allowed

Surendra Tripathi Vs State

Allahabad High Court · (1985) ACR 255

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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High Courts23 Mar 1984Dismissed

Union of India (UOI) Vs Mashih alias Masicharan

Allahabad High Court · (1984) AWC 457 Supp

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 16, 17, 18Penal Code, 1860 (IPC) — Section 323, 325Railway Protection Force Rules, 1987 — Rule 47
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High Courts13 Mar 1984

Bhola and Others Vs State

Allahabad High Court · (1982) 8 ACR 349

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 164, 164(1), 461Penal Code, 1860 (IPC) — Section 148, 307
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