Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)

Read judgment

High Courts26 Sept 2011Dismissed

Ashok Kumar and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 09 AHC CK 0328

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts26 Sept 2011Dismissed

Sudesh Ahluwalia (Smt.) and others Vs A.D.J., Court No.16, Meerut and others

Allahabad High Court · (2011) 09 AHC CK 0287

Provincial Small Cause Courts Act, 1887 — Section 23

Read judgment

High Courts26 Sept 2011Dismissed

Lala Ram Vs Board of Revenue, U.P.at Allahabad and others

Allahabad High Court · (2011) 09 AHC CK 0249

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Transfer of Property Act, 1882 — Section 52

Read judgment

High Courts26 Sept 2011

Smt. Ram Kumari @ Bitan Devi Vs State of U.P.

Allahabad High Court · (2011) 09 AHC CK 0203

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(7), 21, 50, 8

Read judgment

High Courts26 Sept 2011

Azaruddin Alias Ajju Vs State of U.P.

Allahabad High Court · (2011) 09 AHC CK 0202

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 22, 50Penal Code, 1860 (IPC) — Section 392, 411

Read judgment

High Courts26 Sept 2011Allowed

Smt. Bai Vs Smt. Nirmala and Others

Allahabad High Court · (2011) 10 ADJ 691 : (2012) 1 AWC 686

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 171(1), 171(2), 174, 229B

Read judgment

High Courts26 Sept 2011Allowed

Ghanshyam Das Jaiswal and Another Vs State of U.P. and Another

Allahabad High Court · (2011) 10 ADJ 490

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 306, 504, 506

Read judgment

High Courts26 Sept 2011

Pradeep and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 10 ADJ 553 : (2012) CriLJ 1459 : (2012) 3 Crimes 640

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307

Read judgment

High Courts26 Sept 2011Allowed

Nainapati Vs State of U.P.

Allahabad High Court · (2012) 1 ACR 119 : (2011) 9 ADJ 677 : (2012) 1 AWC 210

Criminal Procedure Code, 1973 (CrPC) — Section 233, 397, 401Penal Code, 1860 (IPC) — Section 272, 273

Read judgment