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Allahabad High Court judgments, 2017

1,517 judgments · page 7 of 76

High Courts30 Oct 2017

Km. Janki Devi, & Anr. Vs State Of U.P., & Ors.

Allahabad High Court · (2017) 10 AHC CK 0034

Constitution of India, Article 21 - Amendment of the ScheduleMaintenance And Welfare Of Parents And Senior Citizens Act, 2007, Section 21, Section 4, Section 19, Section 32, Section 18, Section 5, Section 22(2) -Uttar Pradesh Maintenance and Welfare of Parents and Senior Citizens Rules, 2014, Rule 21, Rule 24, Rule 22
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High Courts30 Oct 2017

Mahesh Vs State

Allahabad High Court · (2017) 10 AHC CK 0033

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201, Section 376, Section 375 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for rape - Rape
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High Courts30 Oct 2017

Mewa Lal Vs State

Allahabad High Court · (2017) 10 AHC CK 0032

Indian Penal Code, 1860, Section 376, Section 511, Section 376(2) - Punishment for rape - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Punishment for rape
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High Courts27 Oct 2017

Chandra Bhan Yadav @ Baba Yadav Vs The State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0030

Indian 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 intentionArms Act, 1959, Section 25 - Punishment for certain offences
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High Courts27 Oct 2017Allowed

Harish Kahar Vs State

Allahabad High Court · (2017) 10 AHC CK 0029

Code of Criminal Procedure, 1973, Section 173, Section 313, Section 167 - Report of police officer on completion of Investigation - Power to examine the accused - Procedure when investigation cannot be completed In twenty-four hoursIndian Penal Code, 1860, Section 307, Section 412, Section 395 - Attempt to murder - Dishonestly receiving property stolen in the commission of a dacoity - Punishment for dacoityEvidence Act, 1872, Section 25 - Confession to police officer not to be proved
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High Courts27 Oct 2017Dismissed

Jokhan Gond @ Manager Gond Vs State

Allahabad High Court · (2017) 10 AHC CK 0028

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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High Courts27 Oct 2017Dismissed

Pehalwan Shukla Vs Special Judge S.C.S.T. Act Gonda

Allahabad High Court · (2017) 10 AHC CK 0027

Code of Criminal Procedure, 1973, Section 482, Section 319 - Saving of inherent powers of High Court - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 420, Section 468, Section 467, Section 447, Section 419 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Forgery of valuable security, will, etc - Punishment for criminal trespass - Punishment for cheating by personationEvidence Act, 1872, Section 3 - Interpretation clause
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High Courts27 Oct 2017Dismissed

Smt. Kaneez Fatima, & Ors. Vs Shia Central Board Of Waqf U.P. Thru., & Ors.

Allahabad High Court · (2017) 10 AHC CK 0026

Constitution of India, Article 226 - Power of High Courts to Issue certain writsWaqf Act, 1995, Section 83, Section 83(1), Section 83(2), Section 83(6), Section 83(9), Section 83(7) - Constitution of Tribunals, etc - Constitution of Tribunals, etc - Constitution of Tribunals, etc - Constitution of Tribunals, etc - Constitution of Tribunals, etc - Constitution of Tribunals, etc
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High Courts26 Oct 2017

Deepak Singhania Vs Union of India and 9 Others

Allahabad High Court · (2017) 10 AHC CK 0025

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGeneral Clauses Act, 1897, Section 6, Section 4(1) - Effect of repeal - Application of foregoing definitions to previous enactmentsSick Industrial Companies (Special Provisions) Act, 1985, Section 5 -
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High Courts25 Oct 2017Allowed

N. Ram Vs Union Of India, & Ors.

Allahabad High Court · (2017) 10 AHC CK 0023

Constitution of India, Article 20(2), Article 320(3)(c) - Protection in respect of conviction for offences - Functions of Public Service CommissionCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 14, Rule 14(4), Rule 14(5), Rule 15, Rule 27, Rule 11(3), Rule 11(6), Rule 11(5), Rule 24(1)(I)(b) -Central Civil Services (Conduct) Rules, 1964, Rule 3(1)(1), Rule 3(1)(3)
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High Courts24 Oct 2017Dismissed

Rajesh Singh Vs State Of U.P., & Ors.

Allahabad High Court · (2017) 10 AHC CK 0020

Indian Penal Code, 1860, Section 420, Section 302, Section 409, Section 498A, Section 307, Section 323, Section 304B - Cheating and dishonestly inducing delivery of property - Punishment for murder - Criminal breach of trust by public servant, or by banker, merchant of agent - Husband or relative of husband of a woman subjecting her to cruelty - Attempt to murder - Punishment for voluntarily causing hurt - Dowry deathPrevention of Corruption Act, 1988, Section 5, Section 7, Section 13(1)(d) - Procedure and powers of special Judge - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servantProbation of Offenders Act, 1958, Section 4 -
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High Courts23 Oct 2017

Surendra @ Bhure Vs State Of U.P.

Allahabad High Court · (2017) 10 AHC CK 0017

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 60, Section 20, Section 37, Section 18, Section 50 - Liability of illicit drugs, substances, plants, articles and conveyances to confiscation - Punishment for contravention in relation to cannabis plant and cannabis - Offences to be cognizable and non-bailable - Punishment for contravention in relation to opium poppy and opium - Conditions under which search of persons shall be conducted
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