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Allahabad High Court judgments, 2019

1,081 judgments · page 3 of 55

High Courts16 Dec 2019

Mahindra And Mahindra Financial Services Ltd. Thru. Shahid Ans Vs State Of Uttar Pradesh. Thru. Prin. Secy. Transport And Others

Allahabad High Court · (2019) 12 AHC CK 0096

Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 2(35), 2(g), 2(h), 2(n), 2(o), 4, 6, 9, 9(2), 9(3), 10, 12, 13, 14, 20, 20(2), 20(3), 22, 22(1)Motor Vehicles Act, 1988 — Section 2(28), 2(30), 2(35), 31, 39, 40, 41, 50, 51, 51(2), 51(5), 66Uttar Pradesh Motor Vehicles Taxation Rules, 1998 — Rule 2(d), 7, 8, 9(3), 18, 18(1), 18(2), 22, 24
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High Courts16 Dec 2019Dismissed

Manoj And Another Vs State Of Uttar Pradesh. And Another

Allahabad High Court · (2019) 12 AHC CK 0095

Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 162(1), 164, 173(2), 227, 319, 319(1), 397, 401, 482
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High Courts13 Dec 2019Dismissed

Vinod Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 12 AHC CK 0106

Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 106, 113A, 113B
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High Courts13 Dec 2019Dismissed

Mohammad Abrar Vs State Of Uttar Pradesh.

Allahabad High Court · (2019) 12 AHC CK 0102

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 375, 376, 506, 506(2)Evidence Act, 1872 — Section 102, 137
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High Courts13 Dec 2019Allowed

Ramzan Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 12 AHC CK 0053

Indian Penal Code, 1860 — Section 332, 504, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts13 Dec 2019Dismissed

Sharda Devi Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2019) 12 AHC CK 0052

Indian Penal Code, 1860 — Section 120B, 363, 366, 368, 406Protection Of Children From Sexual Offences Act, 2012 — Section 17, 18Code Of Criminal Procedure, 1973 — Section 482
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High Courts12 Dec 2019Dismissed

Amit Singh Vs Union Of India And Others

Allahabad High Court · (2019) 12 AHC CK 0104

Hindu Adoptions And Maintenance Act, 1956 — Section 6, 7, 8, 9, 9(4)Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 41
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High Courts12 Dec 2019Disposed Of

Udit Kumar Mittal Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 12 AHC CK 0054

Indian Penal Code, 1860 — Section 120B, 406, 420, 422, 467, 468, 471Securitisation And Reconstruction Of Financial Assests And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 17Negotiable Instruments Act, 1881 — Section 138
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