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Allahabad High Court judgments, 2017

1,517 judgments · page 71 of 76

High Courts10 Jan 2017Dismissed

ANOOP KUMAR AND OTHERS Vs STATE OF U P THRU DISTRICT MAGISTRATE RAEBARELI AND ANR

Allahabad High Court · (2017) 01 AHC CK 0328

Constitution of India, Article 20 - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 323, Section 148, Section 506, Section 149, Section 332, Section 353, Section 504 - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Intentional insult with intent to provoke breach of the peace
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High Courts10 Jan 2017Dismissed

ARVIND KUMAR MISHRA Vs STATE OF U P & ANOTHER

Allahabad High Court · (2017) 01 AHC CK 0327

Code of Criminal Procedure, 1973, Section 161, Section 161, Section 319, Section 319 - Examination of witnesses by police - Examination of witnesses by police - Power to proceed against other persons appearing to be guilty of offence - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 302, Section 302, Section 147, Section 147, Section 148, Section 148, Section 149, Section 149 - Punishment for murder - Punishment for murder - Punishment for rioting - Punishment for rioting - Rioting, armed with deadly weapon - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts10 Jan 2017

Salma Vs State Of U.P.

Allahabad High Court · (2017) 01 AHC CK 0326

Code of Criminal Procedure, 1973, Section 313, Section 82 - Power to examine the accused - Proclamation for person abscondingIndian Penal Code, 1860, Section 302, Section 201, Section 34, Section 229A, Section 174A - 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 - Failure by person released on bail or bond to appear in court - Non-appearance in response to a proclamation under Sec. 82 of Act 2 of 1974.
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High Courts10 Jan 2017Dismissed

Muqimuddin Vs State Of U.P. & Ors.

Allahabad High Court · (2017) 01 AHC CK 0325

Code of Criminal Procedure, 1973, Section 144, Section 313, Section 244, Section 200, Section 202, Section 246 - Power to issue order in urgent cases of nuisance or apprehended danger - Power to examine the accused - Evidence for prosecution - Examination of complainant - Postponement of issue of process - Procedure where accused is not dischargedIndian 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 Courts10 Jan 2017Allowed

Parashu Ram Verma Vs State Of U.P.

Allahabad High Court · (2017) 01 AHC CK 0324

Code of Criminal Procedure, 1973, Section 313, Section 197 - Power to examine the accused - Prosecution of Judges and public servantsIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 409 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent
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High Courts10 Jan 2017Disposed Off

Dinesh Singh Vs State of U.P.

Allahabad High Court · (2017) 99 ACrC 90

Criminal Procedure Code, 1973 (CrPC) - Section 340Penal Code, 1860 (IPC) - Section 109, Section 120B, Section 465, Section 468, Section 471, Section 476
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High Courts10 Jan 2017Allowed

Sanjay Rastogi Vs State of U.P.

Allahabad High Court · (2017) 99 ACrC 177 : (2017) 4 ADJ 422 : (2017) 3 AllLJ 402

Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 394, Section 411
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