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Allahabad High Court judgments, 2017

1,517 judgments · page 6 of 76

High Courts07 Nov 2017Dismissed

Sanjay Alias Chhotey Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0011

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offenderArms Act, 1959, Section 25 - Punishment for certain offences
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High Courts06 Nov 2017Disposed Off

Janhit Degree College Vs State Of U.P. And 5 Others

Allahabad High Court · (2017) 11 AHC CK 0009

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsNational Council for Teachers Education Act, 1993, Section 32(2) - Power to make regulations
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High Courts06 Nov 2017

Smt. Aamna Khan Vs Smt. Anita Burman

Allahabad High Court · (2017) 11 AHC CK 0008

Transfer of Property Act, 1882, Section 106, Section 114, Section 109, Section 107 - Duration of certain leases in absence of written contract or local usage. - Relief against forfeiture for non-payment of reni - Rights of lessors transferee - Leases how made
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High Courts06 Nov 2017

Surendra Singh Yadav Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0007

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 375, Section 376(2)(f), Section 376(2)(I) - Punishment for rape - Rape - Punishment for rape - Punishment for rape
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High Courts03 Nov 2017Allowed

Kamlesh Vs State

Allahabad High Court · (2017) 11 AHC CK 0003

Code of Criminal Procedure, 1973, Section 161, Section 161, Section 313, Section 313, Section 437A, Section 437A - Examination of witnesses by police - Examination of witnesses by police - Power to examine the accused - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 302, Section 397, Section 397, Section 34, Section 34, Section 394, Section 394 - Punishment for murder - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt in committing robbery - Voluntarily causing hurt in committing robbery
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High Courts03 Nov 2017Dismissed

Meera Rai Vs Additional Sessions Judge, & Ors.

Allahabad High Court · (2017) 11 AHC CK 0002

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 22Rule 10, Order 23Rule 1, Order 6Rule 17 -Transfer of Property Act, 1882, Section 8, Section 6(e) - Operation of transfer - What may be transferred
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High Courts03 Nov 2017Dismissed

Shaukat Ali Vs State Of U.P.

Allahabad High Court · (2017) 11 AHC CK 0001

Code of Criminal Procedure, 1973, Section 313, Section 173(2), Section 293, Section 190(1)(b), Section 173(1)(a) - Power to examine the accused - Report of police officer on completion of Investigation - Reports of certain Government scientific experts - Cognizance of offences by Magistrates - Report of police officer on completion of InvestigationNarcotic Drugs and Psychotropic Substances Act, 1985, Section 21, Section 57, Section 8 - Punishment for contravention in relation to manufactured drugs and preparations - Report of arrest and seizure - Prohibition of certain operations
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High Courts31 Oct 2017

Kallu @ Kariya Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0042

Indian Penal Code, 1860, Section 304, Section 34, Section 323, Section 506, Section 504 - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts31 Oct 2017Allowed

Sarvesh Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0041

Code of Criminal Procedure, 1973, Section 313, Section 437A - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 306 - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of SuiddeEvidence Act, 1872, Section 113A - Presumption as to abetment of suicide by a married woman
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High Courts31 Oct 2017Dismissed

Smt. Asha Rani Bhatia, & Ors. Vs The Xv Addl. District Judge, Kanpur Nagar, & Ors.

Allahabad High Court · (2017) 10 AHC CK 0039

Transfer of Property Act, 1882, Section 106, Section 108, Section 110, Section 105, Section 109, Section 107 - Duration of certain leases in absence of written contract or local usage. - Rights and liabilities of lessor and lessee - Exclusion of day on which term commences - Lease defined - Rights of lessors transferee - Leases how madeCompanies Act, 1956, Section 3 -Public Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 5(1), Section 7(1), Section 5, Section 7, Section 2(3), Section 2(g), Section 7(2), Section 7(2A), Section 2(c), Section 2(e) - Eviction of unauthorised occupants - Power to require payment of rent or damages in respect of public premises - Eviction of unauthorised occupants - Power to require payment of rent or damages in respect of public premises - Definitions - Definitions - Power to require payment of rent or damages in respect of public premises - Power to require payment of rent or damages in respect of public premises - Definitions - Definitions
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High Courts30 Oct 2017Allowed

Jaswant Yadav And Another Vs State Of U.P. And 2 Others

Allahabad High Court · (2017) 10 AHC CK 0038

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 307, Section 506, Section 504 - Attempt to murder - Punishment for criminal ,intimidation - Intentional insult with intent to provoke breach of the peace
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High Courts30 Oct 2017Allowed

Dalveer Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0037

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506, Section 375, Section 452, Section 504, Section 506(1) - Punishment for rape - Punishment for criminal ,intimidation - Rape - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts30 Oct 2017

Dilip Giri Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0036

Code of Criminal Procedure, 1973, Section 313, Section 164 - Power to examine the accused - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 375 - Punishment for rape - Rape
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High Courts30 Oct 2017Allowed

Kapur, & Anr. Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0035

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 506, Section 375, Section 376(2)(g) - Punishment for rape - Punishment for criminal ,intimidation - Rape - Punishment for rapeArms Act, 1959, Section 4, Section 25 - Licence for acquisition and possession of arms of specified description in certain cases - Punishment for certain offences
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