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Allahabad High Court judgments, 2017

1,517 judgments · page 4 of 76

High Courts29 Nov 2017Allowed

Rajveer Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0049

Indian Penal Code, 1860 &mdash, Section 354, Section 452Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 8Protection Of Children From Sexual Offences Act, 2012 — Section 3 (2), 7, 8
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High Courts24 Nov 2017Allowed

Irashad Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0047

Code of Criminal Procedure, 1973, Section 464(1) - Effect of omission to frame, or absence of, or error in, chargeIndian Penal Code, 1860, Section 498A, Section 306, Section 304B, Section 498B - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde - Dowry deathEvidence Act, 1872, Section 113B - Presumption as to dowry death
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High Courts23 Nov 2017Dismissed

Kapil Verma Vs State of U.P. & Another

Allahabad High Court · (2017) 11 AHC CK 0044

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 376 - Punishment for rapeJuvenile Justice (Care and Protection of Children) Act, 2000, Section 12 - Bail of juvenile
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High Courts23 Nov 2017

Raj Kumar Goel Vs State Of U.P., & Anr.

Allahabad High Court · (2017) 11 AHC CK 0043

Code of Criminal Procedure, 1973, Section 313, Section 357(3), Section 357 - Power to examine the accused - Order to pay compensation - Order to pay compensationEvidence Act, 1872, Section 114 - Court may presume existence of certain factsNegotiable Instruments Act, 1881, Section 138, Section 139, Section 118 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder - Presumptions as to negotiable instruments of consideration
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High Courts22 Nov 2017Dismissed

Gulsher @ Bhoot Vs State

Allahabad High Court · (2017) 11 AHC CK 0042

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 433, Section 432, Section 433A - Power to examine the accused - Power to commute sentence - Power to suspend or remit sentences - Restriction on powers of remission or commutation in certain casesIndian Penal Code, 1860, Section 57, Section 302, Section 201, Section 34, Section 325, Section 55 - Fractions of terms of punishment - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing grievous hurt - Commutation of sentence of imprisonment for life
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High Courts21 Nov 2017Dismissed

Devendra Singh Vs State Of U.P. And 3 Others

Allahabad High Court · (2017) 11 AHC CK 0041

Uttar Pradesh Municipalities Act, 1916, Section 87-A(3), Section 87-A(3) -Uttar Pradesh General Clauses Act, 1904, Section 27, Section 27 -Uttar Pradesh Kshettra Panchayats and Zila Panchayats Act, 19611, Section 15(2), Section 237
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High Courts17 Nov 2017Dismissed

In The Matter Of: Sh. Arnold Harvey Vs Smt. Krishna Kumari

Allahabad High Court · (2017) 11 AHC CK 0037

Code of Civil Procedure, 1908, Section 47, Order 9Rule 13, Section 151, Order 47Rule 1 - Questions to be determined by the Court executing decree - Saving of Inherent powers of CourtProvincial Small Cause Courts Act, 1887, Section 17 - Application of the Code of Civil Procedure
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High Courts15 Nov 2017Dismissed

Arti & Another Vs State Of U.P. & 3 Others

Allahabad High Court · (2017) 11 AHC CK 0035

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, etcJuvenile Justice (Care and Protection of Children) Rules, 2007, Rule 12(3) -
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High Courts15 Nov 2017Dismissed

Chandra Bhan Singh Vs State Of U.P. And 2 Others

Allahabad High Court · (2017) 11 AHC CK 0034

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMines and Minerals (Regulation and Development) Act, 1957, Section 14, Section 15, Section 15-A, Section 9-B -Uttar Pradesh Minor Minerals (Concession) Rules, 1963, Rule 55, Rule 54
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High Courts14 Nov 2017

Arif Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0033

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 57, Section 8, Section 42, Section 50, Section 21(c) - Punishment for contravention in relation to manufactured drugs and preparations - Report of arrest and seizure - Prohibition of certain operations - Power of entry, search, seizure and arrest without warrant or authorisation - Conditions under which search of persons shall be conducted - Punishment for contravention in relation to manufactured drugs and preparations
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