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Allahabad High Court judgments, 2017

1,517 judgments · page 11 of 76

High Courts04 Aug 2017

Ateeq Ahamd Khan Vs State Of U.P., & Ors.

Allahabad High Court · (2017) 08 AHC CK 0012

Code of Criminal Procedure, 1973, Section 294 - No formal proof of certain documentsIndian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts04 Aug 2017Dismissed

Awadhesh Singh Vs Addl. Commissioner, & Ors.

Allahabad High Court · (2017) 08 AHC CK 0011

Evidence Act, 1872, Section 67 - Proof of signature and handwriting of person alleged to have signed or written document producedUttar Pradesh Land Revenue Act, 1901, Section 35, Section 40, Section 34, Section 210, Section 40(a) -Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1951, Section 171
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High Courts04 Aug 2017Dismissed

State Of U.P. Vs Tahir Khan, & Ors.

Allahabad High Court · (2017) 08 AHC CK 0008

Code of Criminal Procedure, 1973, Section 294 - No formal proof of certain documentsIndian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts04 Aug 2017Allowed

Dabbu Singh Parihar Vs State Of U.P., & Anr.

Allahabad High Court · (2017) 08 AHC CK 0006

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302 - Punishment for murderScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(5) - Punishments for offences of atrocities
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High Courts03 Aug 2017

Neelam Devi Vs State Of U.P. & Ors.

Allahabad High Court · (2017) 08 AHC CK 0004

Code of Criminal Procedure, 1973, Section 190, Section 200, Section 156(3), Section 202, Section 397(2) - Cognizance of offences by Magistrates - Examination of complainant - Police officers power to Investigate cognizable case - Postponement of issue of process - Calling for records to exercise powers of revision
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High Courts31 Jul 2017Allowed

Laxmi Devi & Ors Vs State of U.P. & Anr

Allahabad High Court · (2017) 07 AHC CK 0068

Code of Criminal Procedure, 1973, Section 173(2), Section 200, Section 156(3), Section 202 - Report of police officer on completion of Investigation - Examination of complainant - Police officers power to Investigate cognizable case - Postponement of issue of processIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 506, Section 419, Section 504 - 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 - Punishment for cheating by personation - Intentional insult with intent to provoke breach of the peace
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High Courts31 Jul 2017

Abid Khan Vs Smt. Maya Devi

Allahabad High Court · (2017) 07 AHC CK 0067

Provincial Small Cause Courts Act, 1887, Section 25, Section 23 - Revision of decrees and orders of Courts of Small Causes - Return of plaints in suits involving questions of title
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High Courts31 Jul 2017

Munna @ Nikhlesh Sharma, & Ors. Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0066

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 304, Section 34, Section 147, Section 300, Section 307, Section 307, Section 323, Section 148, Section 506, Section 149, Section 504, Section 299 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention - Punishment for rioting - Murder - Attempt to murder - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peace - Culpable homicide
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High Courts31 Jul 2017

Aquil Ahmad Vs State

Allahabad High Court · (2017) 07 AHC CK 0065

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21(c), Section 32B, Section 22(c) - Punishment for contravention in relation to manufactured drugs and preparations - Factors to be taken into account for imposing higher than the minimum punishment - Punishment for contravention in relation to psychotropic substances
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High Courts31 Jul 2017

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

Allahabad High Court · (2017) 07 AHC CK 0064

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 57, Section 20, Section 42, Section 18, Section 50 - Presumption of culpable mental state - Report of arrest and seizure - Punishment for contravention in relation to cannabis plant and cannabis - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to opium poppy and opium - Conditions under which search of persons shall be conducted
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High Courts31 Jul 2017

Savita Devi & Another Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0063

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 Courts28 Jul 2017

Vinod Kumar (Unsound Mind) And Another Vs Tarachand And Others

Allahabad High Court · (2017) 07 AHC CK 0062

Code of Civil Procedure, 1908, Section 107, Section 107, Section 107, Section 107, Section 107, Order 41Rule 27, Order 41Rule 27, Order 41Rule 27, Order 41Rule 27, Order 41Rule 27, Order 32 Rule 15, Order 32 Rule 15, Order 32 Rule 15, Order 32 Rule 15, Order 32 Rule 15 - Powers of Appellate Court - Powers of Appellate Court - Powers of Appellate Court - Powers of Appellate Court - Powers of Appellate Court
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