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Allahabad High Court judgments, 2020

216 judgments · page 2 of 11

High Courts02 Nov 2020Allowed

Amarjeet @ Kaluwa Vs State Of U.P And Ors

Allahabad High Court · (2020) 11 AHC CK 0001

Code Of Criminal Procedure, 1973 — Section 233, 311, 313, 482Indian Penal Code, 1860 — Section 120, 201, 302, 307, 376(D), 394, 411Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts21 Oct 2020Dismissed

Lallu Singh Vs State Of U.P And Ors

Allahabad High Court · (2020) 10 AHC CK 0021

Code Of Criminal Procedure, 1973 — Section 173, 238, 239, 240, 241, 242, 243, 248, 249, 482Uttar Pradesh Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 201, 302, 308, 323, 324, 327, 329, 504, 506
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High Courts20 Oct 2020Dismissed

Sahara India And Ors Vs Union Of India And Ors

Allahabad High Court · (2020) 10 AHC CK 0018

Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2(b), 2(f), 7(A), 7(A)(2), 7(B), 7(D)Constitution Of India, 1950 — Article 32, 226, 227
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High Courts19 Oct 2020Dismissed

Kalloo And Ors Vs State Of U.P

Allahabad High Court · (2020) 10 AHC CK 0017

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 161, 164, 313Evidence Act, 1872 — Section 106, 114
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High Courts15 Oct 2020Allowed

Safat Vs State Of U.P

Allahabad High Court · (2020) 10 AHC CK 0016

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 437(A)Evidence Act, 1872 — Section 134
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High Courts15 Oct 2020Allowed

Udai Bhan And Ors Vs State Of U.P

Allahabad High Court · (2020) 10 AHC CK 0015

Indian Penal Code, 1860 — Section 120(B), 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 161, 313, 437(A)Evidence Act, 1872 — Section 10
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High Courts14 Oct 2020Allowed

Durga Ji Purva Madhyamik Balika Jamin And Ors Vs State Of U.P And Ors

Allahabad High Court · (2020) 10 AHC CK 0013

Uttar Pradesh Basic Education Act, 1972 — Section 3, 3(2), 3(3), 4, 4(2)(h), 13, 19Uttar Pradesh Urban Planning And Development Act, 1973 — Section 18, 41(3)Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment And Condition Of Service Of Teachers) Rules, 1978 — Rule 4, 5, 7, 10, 15, 16, 26
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High Courts14 Oct 2020

Sant Raj Vs State Of U.P

Allahabad High Court · (2020) 10 AHC CK 0012

Indian Penal Code, 1860 — Section 120(B), 363, 366, 376, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts12 Oct 2020

Phool Chand Ali Vs Union Of India

Allahabad High Court · (2020) 10 AHC CK 0009

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 27(A), 29, 35, 37, 53(A), 54, 67Indian Penal Code, 1860 — Section 174(A), 229(A)Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts08 Oct 2020Dismissed

Desh Deepak Dwivedi And Ors Vs State Of U.P And Ors

Allahabad High Court · (2020) 10 AHC CK 0007

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 202(1), 203, 204, 482Indian Penal Code, 1860 — Section 323, 498(A), 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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