CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2016

3,056 judgments · page 127 of 153

High Courts19 Feb 2016Allowed

Beila Devi and Others Vs State of U.P.

Allahabad High Court · (2016) 93 ACrC 582 : (2016) 3 ADJ 521 : (2016) 4 Crimes 151 : (2016) 2 DMC 389

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 437ADowry Prohibition Act, 1961 - Section 4Evidence Act, 1872 - Section 113B, Section 113-B, Section 114, Section 32, Section 32(1), Section 8
Read judgment
High Courts19 Feb 2016Allowed

Rishi and Others Vs The State of U.P.

Allahabad High Court · (2016) 93 ACrC 694 : (2016) 3 ADJ 839 : (2016) 4 AllLJ 694

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313, Section 437-APenal Code, 1860 (IPC) - Section 376-D, Section 506(2)
Read judgment
High Courts19 Feb 2016Allowed

Smt. Shakeela Bano Vs Saleem Uddin

Allahabad High Court · (2016) 94 ACrC 378 : (2016) 4 ADJ 652 : (2016) 162 AIC 901 : (2016) 116 ALR 759 : (2016) 2 CriCC 818 : (2016) 4 Crimes 355 : (2016) 2 DMC 791 : (2016) 2 HLR 775

Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
High Courts19 Feb 2016Allowed

Dinesh Kumar Maurya Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0126

Criminal Procedure Code, 1973 (CrPC) - Section 164, Section 313, Section 437AEvidence Act, 1872 - Section 114, Section 118Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376, Section 376(1), Section 506
Read judgment
High Courts19 Feb 2016Allowed

Prem Pal and Others Vs State of U.P.

Allahabad High Court · (2016) 02 AHC CK 0125

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 437-APenal Code, 1860 (IPC) - Section 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(vii)
Read judgment
High Courts19 Feb 2016Dismissed

State of U.P. and Others Vs Sushil Kumar Katiyar

Allahabad High Court · (2016) 02 AHC CK 0124

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 195, Section 197, Section 227, Section 482, Section 82, Section 83Penal Code, 1860 (IPC) - Section 120-B, Section 172, Section 173, Section 174, Section 174-A, Section 175, Section 1
Read judgment
High Courts19 Feb 2016Allowed

Ramesh Chandra Maji Vs State

Allahabad High Court · (2016) 02 AHC CK 0123

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 190(1)(b), Section 190(1)(c), Section 197, Section 200, Section 202, Section 203, Section 319, Section 482Penal Code, 1860 (IPC) - Section 120-B, Section 420, Section 467, Section 46
Read judgment
High Courts19 Feb 2016Allowed

Dr. P. Kumar Vs State Of U.P.

Allahabad High Court · (2016) 93 ACrC 753 : (2016) 4 ADJ 7 : (2016) 161 AIC 735 : (2017) 1 AllLJ 52

Criminal Procedure Code, 1973 (CrPC) — Section 229Penal Code, 1860 (IPC) — Section 304A
Read judgment