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Allahabad High Court judgments, 2017

1,517 judgments · page 1 of 76

High Courts22 Dec 2017

Guddu Kumar Gupta Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0063

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 20, Section 8, Section 50 - Report of arrest and seizure - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations - Conditions under which search of persons shall be conducted
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High Courts22 Dec 2017

Idrish Alias Khaura Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0062

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 33, Section 20, Section 8, Section 54, Section 50 - Report of arrest and seizure - Application of Section 360 of the Code of Criminal Procedure, 1973 and of the Probation of Offenders Act, 1958 - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations - Presumption from possession of illicit articles - Conditions under which search of persons shall be conducted
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High Courts22 Dec 2017

Tilisara Rai Magar Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0060

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 57, Section 23, Section 8, Section 59, Section 52, Section 54, Section 58, Section 50, Section 53, Section 55 - Presumption of culpable mental state - Report of arrest and seizure - Punishment for illegal import into India, export from India or transhipment of narcotic drugs and psychotropic substances - Prohibition of certain operations - Failure of officer in duty or his connivance at the contravention of the provisions of this Act - Disposal of persons arrested and articles seized - Presumption from possession of illicit articles - Punishment/or vexations entry, search, seizure or arrest - Conditions under which search of persons shall be conducted - Power to invest officers of certain departments with powers of an officer-in-charge of a police station - Police to take charge of articles seized and delivered
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High Courts21 Dec 2017Dismissed

State Of U.P. And 4 Others Vs Gorakh Nath Pandey And 15 Others

Allahabad High Court · (2017) 12 AHC CK 0059

Industrial Employment (Standing Orders) Act, 1946, Section 2 (d) (ii), Section 241 (2)(b) -Civil Services Regulations, 1920, Regulation 361 -Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporations in Government Service Rules, 1991, Rule 7-B
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High Courts21 Dec 2017Dismissed

Rajendra Kumar Malhotra And Another Vs Ashok Kumar Jain And 3 Others

Allahabad High Court · (2017) 12 AHC CK 0058

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 6Rule 15, Order 41Rule 33, Order 41Rule 22, Order 6Rule 15(4), Order 6Rule 14, Order 6Rule 15(2) -Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 10, Section 22, Section 34, Section 21(1), Section 21(1)(a) -
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High Courts21 Dec 2017Allowed

Co-Operative Cane Development Society Ltd. And Anr. Vs State Of U.P. And 2 Ors.

Allahabad High Court · (2017) 12 AHC CK 0056

Constitution of India, Article 14, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of certain rights regarding freedom of speech, etcUttar Pradesh General Clauses Act, 1904, Section 21, Section 21 -Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953, Section 21, Section 7, Section 18 (3), Section 17 (2), Section 28 (2 (o), Section 2 (i) -
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High Courts21 Dec 2017Allowed

Mohammad And Others Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0055

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathEvidence Act, 1872, Section 113B - Presumption as to dowry death
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High Courts20 Dec 2017Dismissed

Laxmi Kant Gupta @ Mangru Gupta Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0052

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 52, Section 20 (b)(2)(C) - Disposal of persons arrested and articles seized - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts18 Dec 2017

Bankey Bihari Rastogi and others. Vs The State

Allahabad High Court · (2017) 12 AHC CK 0046

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 200, Section 399, Section 202, Section 203 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revision - Examination of complainant - Sessions Judges powers of revision - Postponement of issue of process - Dismissal of complaintIndian Penal Code, 1860, Section 323, Section 506, Section 406, Section 504, Section 498-A - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peaceDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts18 Dec 2017

Lakhandar Patel Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0045

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 229A, Section 174A - Failure by person released on bail or bond to appear in court - Non-appearance in response to a proclamation under Sec. 82 of Act 2 of 1974.
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