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Allahabad High Court judgments, 2017

1,517 judgments · page 12 of 76

High Courts28 Jul 2017Dismissed

Dr. Ranjeet Singh & Ors. Vs State of U.P. Thru. Secy. Deptt. of Ayush & Ors.

Allahabad High Court · (2017) 07 AHC CK 0060

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsUttar Pradesh General Clauses Act, 1904, Section 21, Section 21 -United Provinces Indian Medicine Act, 1939, Section 14, Section 8, Section 11, Section 7, Section 10(2), Section 5(1)(i), Section 5(1)(ii)
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High Courts28 Jul 2017Allowed

Bachchu @ Tinda @ Nabab Singh Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0059

Code of Criminal Procedure, 1973, Section 302, Section 201, Section 376, Section 313 - Permission to conduct prosecution - Procedure by Magistrate not competent to take cognizance of the case - No appeal in petty cases - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Section 376, Section 300, Section 375, Section 299 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for rape - Murder - Rape - Culpable homicide
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High Courts28 Jul 2017Dismissed

Balendra Bhushan Singh Vs Shekhar Singh, & Ors.

Allahabad High Court · (2017) 07 AHC CK 0058

Code of Criminal Procedure, 1973, Section 439, Section 397, Section 401 - Special powers of High Court or Court of Session regarding bail - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 120B, Section 302, Section 34 - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of common intention
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High Courts28 Jul 2017

Jayanti Prasad, & Anr. Vs State Of U.P., & Ors.

Allahabad High Court · (2017) 07 AHC CK 0057

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 239, Section 240, Section 320 - Calling for records to exercise powers of revision - High Courts powers of revision - When accused shall be discharged - Framing of charge - Compounding of offencesIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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High Courts28 Jul 2017

Rajesh Kumar, & Anr. Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0056

Constitution of India, Article 72, Article 161 - Power of President to grant pardons, etc., and to suspend, remit or commute sentences in certain cases - Power to Governor to grant pardons, etc., and to suspend,remit or commute sentences in certain casesCode of Criminal Procedure, 1973, Section 313, Section 432, Section 433A - Power to examine the accused - Power to suspend or remit sentences - Restriction on powers of remission or commutation in certain casesIndian Penal Code, 1860, Section 302, Section 308 - Punishment for murder - Attempt to commit culpable homicide
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High Courts28 Jul 2017Allowed

Shri Laxminarain Khetan Vs The Income Tax Officer Hathras

Allahabad High Court · (2017) 07 AHC CK 0055

Income Tax Act, 1961, Section 28, Section 28, Section 28, Section 28, Section 44, Section 44, Section 44, Section 44, Section 80HHC, Section 80HHC, Section 80HHC, Section 80HHC, Section 80HHC(1), Section 80HHC(1), Section 80HHC(1), Section 80HHC(1), Section 80HHC(1B), Section 80HHC(1B), Section 80HHC(1B), Section 80HHC(1B), Section 89A, Section 89A, Section 89A, Section 89A, Section 80HHC(4C), Section 80HHC(4C), Section 80HHC(4C), Section 80HHC(4C), Section 80HHC(18), Section 80HHC(18), Section 80HHC(18), Section 80HHC(18) - Profits and gains of business or profession - Insurance business - Deduction in respect of profits retained for export business - Deduction in respect of profits retained for export business - Deduction in respect of profits retained for export business - Tax relief in relation to export turnover - Deduction in respect of profits retained for export business - Deduction in respect of profits retained for export business
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High Courts24 Jul 2017

Badlau And Others Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0050

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 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder
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High Courts24 Jul 2017Allowed

Jalaluddin Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0049

Code of Criminal Procedure, 1973, Section 31, Section 313, Section 31(1) - Sentence in cases of conviction of several offences at one trial - Power to examine the accused - Sentence in cases of conviction of several offences at one trialIndian Penal Code, 1860, Section 468, Section 471, Section 71, Section 415, Section 464 - Forgery for purpose of cheating - Using as genuine a forged document - Limit of punishment of offence is made up of several offences - Cheating - Making a false documentForeigners Act, 1946, Section 14 - Penalty for contravention of provisions of the Act, etc
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High Courts24 Jul 2017Allowed

Smt. Raj Kumari Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0048

Indian Penal Code, 1860, Section 302, Section 34, Section 326 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing ievous hurt by dangerous weapons or means
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High Courts24 Jul 2017Dismissed

Alwar Dhanuk Vs State Of U.P.

Allahabad High Court · (2017) 07 AHC CK 0047

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
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High Courts21 Jul 2017Dismissed

Panna Lal & Others Vs Presiding Officer & Another

Allahabad High Court · (2017) 07 AHC CK 0046

Constitution of India, Article 226 - Power of High Courts to Issue certain writsUttar Pradesh Industrial Disputes Act, 1947, Section 2(a), Section 6B, Section 2(t), Section 2(z) - Definitions - Definitions - Definitions
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High Courts21 Jul 2017

Bhura & Another Vs State

Allahabad High Court · (2017) 07 AHC CK 0045

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 147, Section 307, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common objectProvincial Small Cause Courts Act, 1887, Section 23, Section 23(1) - Return of plaints in suits involving questions of title - Return of plaints in suits involving questions of title
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High Courts20 Jul 2017Allowed

Amerika & Anr. Vs State Of U.P. & Anr.

Allahabad High Court · (2017) 07 AHC CK 0044

Code of Criminal Procedure, 1973, Section 82, Section 83, Section 446 - Proclamation for person absconding - Attachment of property of person absconding - Procedure when bond has been forfeitedIndian Penal Code, 1860, Section 302 - Punishment for murderScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)V - Punishments for offences of atrocities
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High Courts20 Jul 2017Dismissed

Hari Kishore Gupta Vs Rama Nand Agarwal

Allahabad High Court · (2017) 07 AHC CK 0043

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 41Rule 27 -Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 21(1)(a)
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High Courts20 Jul 2017Allowed

Santosh Kumar Gupta Vs State of U.P.

Allahabad High Court · (2017) 07 AHC CK 0041

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20, Section 50 - Punishment for contravention in relation to cannabis plant and cannabis - Conditions under which search of persons shall be conducted
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High Courts20 Jul 2017Dismissed

Bauwa @ Dashrath Nandan Shukla Vs State Of U.P. Thru. Secy. Home, Ors.

Allahabad High Court · (2017) 07 AHC CK 0040

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 8, Section 50 - Punishment for contravention in relation to manufactured drugs and preparations - Prohibition of certain operations - Conditions under which search of persons shall be conducted
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High Courts20 Jul 2017

Smt. Jagrani [In Fir Smt. Leelwati] Vs State Of Up Thru. Prin. Secy. Home Deptt., & Ors.

Allahabad High Court · (2017) 07 AHC CK 0039

Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathDowry Prohibition Act, 1961, Section 3, Section 4 - Penalty for giving or taking dowry - Penalty for demanding dowry
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