COURT ARCHIVE

Allahabad High Court judgments, 2019

1,081 judgments · page 50 of 55

High Courts13 Feb 2019

Jagbeer Singh & ORS Vs State Of Uttar Pradesh Through C.B.I.

Allahabad High Court · (2019) 02 AHC CK 0019

Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5(1)(D), 5(2)Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2)

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High Courts12 Feb 2019Dismissed

Jagan Singh Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0026

Code Of Criminal Procedure, 1973 — Section 161, 313, 383Indian Penal Code, 1860 — Section 201, 302, 304Evidence Act, 1872 — Section 30

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High Courts12 Feb 2019

Lalji Gupta Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0024

Code Of Criminal Procedure, 1973 — Section 161, 313, 383Indian Penal Code, 1860 — Section 302, 306Evidence Act, 1872 — Section 3, 106

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High Courts12 Feb 2019Dismissed

Ram Shankar Pandey Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0022

Indian Penal Code, 1860 — Section 376Code Of Criminal Procedure, 1973 — Section 164, 313, 383Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v)

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High Courts12 Feb 2019Dismissed

Rakesh Kumar @ Mama Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0021

Indian Penal Code, 1860 — Section 201, 302, 359, 361, 364Code Of Criminal Procedure, 1973 — Section 313, 374(2), 383Evidence Act, 1872 — Section 25, 27

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High Courts12 Feb 2019

Purshottam & Ors Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0018

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Arms Act, 1959 — Section 25, 25(1b), 27Code Of Criminal Procedure, 1973 — Section 313, 437A

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High Courts11 Feb 2019Dismissed

Virendra Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0017

Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 161, 164, 313

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High Courts11 Feb 2019Dismissed

Munesh Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0016

Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 12(3)(a)(i), 12(3)(a)(ii), 12(3)(a)(iii), 12(3)(b), 19Indian Penal Code, 1860 — Section 376, 452, 506Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 15, 18(1), 18(3)

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High Courts11 Feb 2019Allowed

Pawan Sood Vs Income Tax Officer Kanpur

Allahabad High Court · (2019) 02 AHC CK 0015

Income Tax Act, 1944 — Section 21(1), 133A, 143(3), 148, 154

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High Courts08 Feb 2019

Pankaj Advertising Prop. Through Its Prop Vs State Of Uttar Pradesh And Others

Allahabad High Court · (2019) 02 AHC CK 0014

Constitution Of India, 1950 — Article 14, 19, 21, 246, 265, 265(A), 285Uttar Pradesh Goods and Service Tax Act, 2017 — Section 173Uttar Pradesh Municipal Corporation Act, 1959 — Section 172(2)(h), 192, 193

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High Courts08 Feb 2019Dismissed

Dharam Singh And Others Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0013

Indian Penal Code, 1860 — Section 34, 201, 302, 307Code Of Criminal Procedure, 1973 — Section 313

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High Courts08 Feb 2019Dismissed

State Of Uttar Pradesh And Another Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2019) 02 AHC CK 0012

Code Of Criminal Procedure, 1973 — Section 205, 317, 340, 437, 437(1), 482Indian Penal Code, 1860 — Section 255, 259, 260, 406, 420, 467, 468, 471

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High Courts07 Feb 2019Partly Allowed

Gyan Prakash Vs State Of Uttar Pradesh Thru Secy Revenue Lko & Ors

Allahabad High Court · (2019) 02 AHC CK 0011

Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 4, 5, 6, 7, 7(2), 7(3), 7(3)(c), 7(4), 7(6)Indian Stamp Act, 1899 — Section 33, 47A, 47A(2), 47A(3), 47A(4), 47A(4A), 56, 56(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143

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High Courts06 Feb 2019Allowed

Dhirendra Patel Alias Jony Vs State of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0010

Indian Penal Code, 1860 — Section 359, 361, 363, 366Code Of Criminal Procedure, 1973 — Section 161, 164, 374(2), 437AEvidence Act, 1872 — Section 3

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High Courts06 Feb 2019Dismissed

Jameela Sahiba Vs State Of Uttar Pradesh Thru Secy. Appointment & Ors

Allahabad High Court · (2019) 02 AHC CK 0009

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High Courts05 Feb 2019Allowed

Dhirendra Patel Alias Jony Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0008

Code Of Criminal Procedure, 1973 — Section 161, 164, 374(2), 437AIndian Penal Code, 1860 — Section 359, 361, 363, 366Evidence Act, 1872 — Section 3

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High Courts05 Feb 2019Allowed

Ram Awtar And Others Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2019) 02 AHC CK 0007

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173(2), 190(1)(a), 190(l)(b), 482Indian Penal Code, 1860 — Section 120B, 409, 420, 460, 466, 467, 468, 471

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High Courts05 Feb 2019Dismissed

Commissioner,Customs (Preventive) Sector H Aliganj Lucknow Vs Shakil Ahmad Khan

Allahabad High Court · (2019) 02 AHC CK 0006

Customs Act, 1962 — Section 11, 104, 108, 110, 111, 112, 123, 130, 138BEvidence Act, 1872 — Section 3

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High Courts05 Feb 2019Dismissed

State Of Uttar Pradesh Thru. Prin. Secy. Deptt. Home. & Others, Govt. Vs Govind Ram Verma

Allahabad High Court · (2019) 02 AHC CK 0005

Code Of Civil Procedure, 1908 — Section 80

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High Courts01 Feb 2019Partly Allowed

Rammilan And Others Vs State Of Uttar Pradesh

Allahabad High Court · (2019) 02 AHC CK 0040

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 141, 147, 148, 149, 304, 323, 504, 506Evidence Act, 1872 — Section 3

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