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Allahabad High Court judgments, 2017

1,517 judgments · page 10 of 76

High Courts28 Aug 2017

Shatrujeet Singh Vs Krishan Veer And 3 Others

Allahabad High Court · (2017) 08 AHC CK 0032

Uttar Pradesh Panchayat Raj Act, 1947, Section 10, Section 9, Section 9(2), Section 12-C -Uttar Pradesh Panchayat Raj (Registration of Electors) Rules, 1994, Rule 10, Rule 8, Rule 5, Rule 2(e) -Uttar Pradesh Kshettra Panchayats and Zila Panchayats Adhiniyam, 1961, Section 6, Section 13, Section 27, Section 17, Section 18-B, Section 18-C(4), Section 18-C(6)
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High Courts24 Aug 2017Dismissed

Himanshu Kumar And Another Vs Union Of India And 3 Others

Allahabad High Court · (2017) 08 AHC CK 0031

Land Acquisition Act, 1894, Section 4, Section 6 - Publication of preliminary notification and powers of officers thereupon. - Declaration that land is required for a public purposeNational Highways Act, 1956, Section 3D(1), Section 3-A (1), Section 3C (2), Section 3G (1) - Declaration of acquisition - Hearing of objections - Determination of amount payable as compensation
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High Courts16 Aug 2017

Raj Kumar Pal Vs State Of U.P. & Anr.

Allahabad High Court · (2017) 08 AHC CK 0028

Hindu Marriage Act, 1955, Section 9, Section 13(1)(III) - Restitution of conjugal rights - DivorceFamily Courts Act, 1984, Section 19 - Appeal
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High Courts11 Aug 2017

Sanjeev Kohli Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0026

Code of Criminal Procedure, 1973, Section 100 - Person in charge of closed place to allow searchIndian Penal Code, 1860, Section 308 - Attempt to commit culpable homicideNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 8, Section 43, Section 50, Section 2(3), Section 2(23)(a) - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations - Power of seizure and arrest in public places - Conditions under which search of persons shall be conducted - Definitions - Definitions
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High Courts11 Aug 2017Allowed

Manjoor, & Ors. Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0025

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304, Section 34, Section 300, Section 323, Section 304(1), Section 304(2) - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention - Murder - Punishment for voluntarily causing hurt - Punishment for culpable homicide not amounting to murder - Punishment for culpable homicide not amounting to murderEvidence Act, 1872, Section 32(1) - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts11 Aug 2017Allowed

Shoib Alias Chhotey Mian Ansari Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0024

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 342, Section 363, Section 366 - Punishment for rape - Punishment for wrongful confinement - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts10 Aug 2017Dismissed

Smt. Nisha Devi, & Anr. Vs State Of U.P., & Anr.

Allahabad High Court · (2017) 08 AHC CK 0023

Code of Criminal Procedure, 1973, Section 401, Section 319 - High Courts powers of revision - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 506 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for criminal ,intimidation
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High Courts09 Aug 2017Allowed

Mateshwari Purva Madhyamik Vidyalaya Vs State Of U.P. And 3 Others

Allahabad High Court · (2017) 08 AHC CK 0022

Constitution of India, Article 21, Article 41, Article 309, Article 45, Article 38, Article 39(a) - Amendment of the Schedule - Right to work, to education and to public assistance in certain cases - Recruitment and conditions of service of persons serving the Union or a State - Provision for early childhood care and education to children below the age of six years. - State to secure a social order for the promotion of welfare of the people - Certain principles of policy to be followed by the StateUttar Pradesh Basic Education Act, 1972, Section 13 -Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978, Rule 7, Rule 9
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High Courts09 Aug 2017

Furqan & Another Vs State Of U.P. & Another

Allahabad High Court · (2017) 08 AHC CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 203, Section 204, Section 190(1)(a) - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of process - Dismissal of complaint - Issues of process - Cognizance of offences by MagistratesIndian Penal Code, 1860, Section 420, Section 468, Section 467, Section 506, Section 504, Section 363, Section 366, Section 120-B, Section 376-D - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts09 Aug 2017Allowed

Sudheer Kumar Vs State Of U.P. And 3 Others

Allahabad High Court · (2017) 08 AHC CK 0020

Right Of Children To Free And Compulsory Education Act, 2009, Section 12(1), Section 2(d), Section 2(f), Section 2(n), Section 2(e), Section 12(1)(c), Section 2(n)(IV) -Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011, Rule 10, Rule 4, Rule 7(4), Rule 2(f)
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High Courts04 Aug 2017

Nar Singh alias Singh Yadav Vs State Of U.P. Thru. Prin. Secy.(Home), Civil Sectt. and 12 Ors.

Allahabad High Court · (2017) 08 AHC CK 0016

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 154, Section 200, Section 156(3), Section 203, Section 397(2) - Saving of inherent powers of High Court - Cognizance of offences by Magistrates - Information in cognizable cases - Examination of complainant - Police officers power to Investigate cognizable case - Dismissal of complaint - Calling for records to exercise powers of revision
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High Courts04 Aug 2017

Pappi Yadav, & Anr. Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0015

Code of Criminal Procedure, 1973, Section 313, Section 311 - Power to examine the accused - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Section 34, Section 300, Section 304(2) - Punishment for murder - Acts done by several persons in furtherance of common intention - Murder - Punishment for culpable homicide not amounting to murderArms Act, 1959, Section 25, Section 27 - Punishment for certain offences - Punishment for using arms, etc
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High Courts04 Aug 2017

Ravindra, & Ors. Vs State Of U.P.

Allahabad High Court · (2017) 08 AHC CK 0014

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Section 324, Section 300, Section 323, Section 304(2) - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or means - Murder - Punishment for voluntarily causing hurt - Punishment for culpable homicide not amounting to murder
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