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COURT ARCHIVE

Allahabad High Court judgments, 2018

246 judgments · page 7 of 13

High Courts22 Feb 2018Allowed

Haider Ansari Vs State

Allahabad High Court · (2018) 02 AHC CK 0035

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 35, Section 57
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High Courts22 Feb 2018

Ram Karan Arya Vs State Of U.P.

Allahabad High Court · (2018) 02 AHC CK 0032

Code of Criminal Procedure, 1973, Section 157, Section 313, Section 465 - Procedure for Investigation - Power to examine the accused - Finding or sentence when reversible
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High Courts22 Feb 2018Dismissed

Pankaj And Anr. Vs State Of U.P.

Allahabad High Court · (2018) 02 AHC CK 0031

Code of Criminal Procedure, 1973, Section 313, Section 293, Section 207 - Power to examine the accused - Reports of certain Government scientific experts - Supply to the a
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High Courts21 Feb 2018Disposed Off

Sachin Thakur Vs State Of U.P.

Allahabad High Court · (2018) 02 AHC CK 0030

Code of Criminal Procedure, 1973, Section 439, Section 397, Section 379, Section 385, Section 375, Section 193
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High Courts20 Feb 2018Dismissed

Imran Vs State Of U.P. And Others

Allahabad High Court · (2018) 02 AHC CK 0026

Code of Criminal Procedure, 1973, Section 482, Section 257, Section 244, Section 245 - Saving of inherent powers of High Court - Withdrawal of complai
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High Courts19 Feb 2018Allowed

Awadhesh Awasthi Vs State Of U.P

Allahabad High Court · (2018) 02 AHC CK 0012

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 304B - Husband or rel
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High Courts19 Feb 2018Allowed

Jhalku Vs State Of U.P.

Allahabad High Court · (2018) 02 AHC CK 0011

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 364 - Kidnapping or abducting in order to inurder
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High Courts16 Feb 2018Dismissed

Anil Kumar Vs State Of U.P.

Allahabad High Court · (2018) 02 AHC CK 0010

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sec
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