CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2017

1,517 judgments · page 3 of 76

High Courts08 Dec 2017Allowed

Santosh Kumar Sonkar Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0018

Code of Criminal Procedure, 1973, Section 164 - Recording of confessions and statementsIndian Penal Code, 1860, Section 363, Section 366 - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcProtection Of Children From Sexual Offences Act, 2012, Section 8, Section 7
Read judgment
High Courts07 Dec 2017

Thakurdeen & 2 Others Vs State Of U.P. & Another

Allahabad High Court · (2017) 12 AHC CK 0014

Code of Criminal Procedure, 1973, Section 319, Section 437(1 - Power to proceed against other persons appearing to be guilty of offence - When bail may be taken in case of non-bailable offenceIndian Penal Code, 1860, Section 302, Section 323, Section 506, Section 504, Section 498-A - Punishment for murder - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - 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
Read judgment
High Courts07 Dec 2017Dismissed

Praveen & Another Vs State Of U.P. & 2 Others

Allahabad High Court · (2017) 12 AHC CK 0013

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 111, Section 122, Section 107, Section 116, Section 446, Section 116(3), Section 122(1)(b), Section 122(b) - Order to be made - Imprisonment in default of security - Security for keeping the peace in other cases - Inquiry as to truth of information - Procedure when bond has been forfeited - Inquiry as to truth of information - Imprisonment in default of security - Imprisonment in default of securityIndian Penal Code, 1860, Section 147, Section 307, Section 148, Section 149, Section 452, Section 504 - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace
Read judgment
High Courts07 Dec 2017

Rajendra Singh Gurjer & Others Vs State Of U.P. & Another

Allahabad High Court · (2017) 12 AHC CK 0012

Code of Criminal Procedure, 1973, Section 133, Section 43, Section 156(3) - Conditional order for removal of nuisance - Arrest by private person and procedure on such arrest - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 406, Section 472 - 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 breach of trust - Making or possessing counterfeit seal, etc. with intent to commit forgery punishable under Sec. 467
Read judgment
High Courts06 Dec 2017Allowed

Suraj Prasad Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0008

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 57, Section 20, Section 54, Section 20(B)(II) - Presumption of culpable mental state - Report of arrest and seizure - Punishment for contravention in relation to cannabis plant and cannabis - Presumption from possession of illicit articles - Punishment for contravention in relation to cannabis plant and cannabis
Read judgment
High Courts06 Dec 2017Allowed

Om Prakash Solanki Vs State Of U.P. And 4 Others

Allahabad High Court · (2017) 12 AHC CK 0006

Indian Penal Code, 1860, Section 471, Section 217, Section 218, Section 196, Section 119, Section 285, Section 120-B - Using as genuine a forged document - Public servant disobeying direction of law with intent to save person from punishment or property from forfeiture - Public servant framing incorrect record orriting with intent to save person from punishment or property from forfeiture - Using evidence known to be false - Public servant concealing design to commit offence which it is his duty to prevent - Negligent conduct with respect to fire or combustible matter
Read judgment
High Courts05 Dec 2017

Nahar Singh and Nihal Singh Vs State Of U.P.

Allahabad High Court · (2017) 12 AHC CK 0004

Code of Criminal Procedure, 1973, Section 161, Section 437-A - Examination of witnesses by policeIndian Penal Code, 1860, Section 376, Section 396 - Punishment for rape - Dacoity with murder
Read judgment