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Allahabad High Court judgments, 2017

1,517 judgments · page 2 of 76

High Courts15 Dec 2017Dismissed

Vitta Devi And 2 Others Vs Atul Singh And 4 Others

Allahabad High Court · (2017) 12 AHC CK 0042

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 115, Section 372, Section 384, Section 373, Section 388(3), Section 384(3) - Revision
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High Courts15 Dec 2017Allowed

Nathu Ram Vs Thakur Ramjanki Ji Virajman Mandir

Allahabad High Court · (2017) 12 AHC CK 0040

Transfer of Property Act, 1882, Section 106 - Duration of certain leases in absence of written contract or local usage.Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, Section 20(2), Section 25, Section 2(1) (bb)
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High Courts14 Dec 2017Allowed

Pankaj Kumar And Another Vs State Of U.P. Thru. Secy. Home And Others

Allahabad High Court · (2017) 12 AHC CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 164 - Saving of inherent powers of High Court - Recording of confessions and statementsIndian Penal Code, 1860, Section 363, Section 366, Section 361 - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Kidnapping from lawful guardianship
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High Courts14 Dec 2017Allowed

Shyam Dhar Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0037

Indian Penal Code, 1860, Section 376, Section 375, Section 363, Section 366 - Punishment for rape - Rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts14 Dec 2017Dismissed

Jai Pal Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0036

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 511, Section 376 (2) (i) - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for rape
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High Courts14 Dec 2017Disposed Off

Khalid And 8 Others Vs State Of U.P. And Another

Allahabad High Court · (2017) 12 AHC CK 0035

Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202 - Saving of inherent powers of High Court - Examination of complainant - Postponement of issue of processIndian Penal Code, 1860, Section 323, Section 506, Section 504 - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts14 Dec 2017

Kunwar Pal Saini Vs State

Allahabad High Court · (2017) 12 AHC CK 0034

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 437-A - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts13 Dec 2017Allowed

Umakant Dubey Vs State Of U.P. And Another

Allahabad High Court · (2017) 12 AHC CK 0031

Indian Penal Code, 1860, Section 498A, Section 323, Section 506, Section 504 - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts13 Dec 2017

Veer Pal And Anr Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0030

Indian Penal Code, 1860, Section 120B, Section 147, Section 379, Section 307, Section 148, Section 149, Section 411 -Uttar Pradesh Gangster and Prevention of Anti Social Activities Act, 1986, Section 3
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High Courts13 Dec 2017Allowed

Chhotkau & Another Vs The State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0029

Code of Criminal Procedure, 1973, Section 360 - Order to release on probation of good conduct or after admonitionIndian Penal Code, 1860, Section 34, Section 323, Section 506, Section 427, Section 504 - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Intentional insult with intent to provoke breach of the peaceProbation of Offenders Act, 1958, Section 3 - Power of Court to release certain offenders after admonition
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High Courts12 Dec 2017Allowed

Santosh Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0026

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 498A, Section 304B - Punishment for murder - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathDowry Prohibition Act, 1961, Section 2 - Definition of "dowry"
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High Courts12 Dec 2017Disposed Off

Satguru Alias Bachcha And 3 Others Vs State Of U.P. And 2 Others

Allahabad High Court · (2017) 12 AHC CK 0025

Indian Penal Code, 1860, Section 506, Section 504, Section 493 - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace - Cohabitation caused by a man deceitfully inducing a belief of lawful marriage
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High Courts12 Dec 2017Dismissed

Satya Deo Rai Vs Union Of India And Another

Allahabad High Court · (2017) 12 AHC CK 0024

Constitution of India, Article 14, Article 21, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional CouncilCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14, Rule 10, Rule 10(6), Rule 23 -Recovery of Debts Due to Banks and Financial Institutions Act, 1993, Section 8(1), Section 8(1) - Establishment of Appellate Tribunal
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