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Allahabad High Court judgments, 2020

216 judgments · page 3 of 11

High Courts05 Oct 2020Allowed

Khushabuddin Ali Vs State Of U.P And Ors

Allahabad High Court · (2020) 10 AHC CK 0005

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 102Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts05 Oct 2020Dismissed

Akash Vs State Of U.P And Ors

Allahabad High Court · (2020) 10 AHC CK 0003

Indian Penal Code, 1860 — Section 376Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 12(1)
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High Courts01 Oct 2020Dismissed

Saurabh Gupta Vs Unique Identification Auth. Of India And Ors

Allahabad High Court · (2020) 10 AHC CK 0004

Aadhaar Act, 2016 — Section 1(3), 2(e), 11, 12, 13, 14, 15, 16, 17, 18, 18(4), 19, 20, 21, 21(1), 22, 23, 24, 25, 26, 27, 48, 49, 50, 51, 52, 53, 54(1), 54, 54(2), 55, 56, 57, 58, 59General Clauses Act, 1897 — Section 16Constitution Of India, 1950 — Article 226
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High Courts29 Sept 2020

Sohanveer Singh Vs State Of U.P And Ors

Allahabad High Court · (2020) 09 AHC CK 0038

Indian Penal Code, 1860 — Section 227, 307, 323, 406, 420, 498(A), 504Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 227, 228, 482
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High Courts29 Sept 2020Dismissed

Sarvesh Verma And Ors Vs State Of U.P And Ors

Allahabad High Court · (2020) 09 AHC CK 0032

Code Of Criminal Procedure, 1973 — Section — Section 482Indian Penal Code, 1860 — Section 498(A)Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 23
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High Courts29 Sept 2020Allowed

Ram Ajor Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0030

Indian Penal Code, 1860 — Section 304(B), 304(B)(1), 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 437(A), 313
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High Courts29 Sept 2020Dismissed

Boby @ Sushil Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0029

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1973 — Section 161, 293, 313
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High Courts29 Sept 2020Allowed

Dharam Das Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0028

Indian Penal Code, 1860 — Section 34, 302, 304(B), 323, 326, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
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High Courts28 Sept 2020Allowed

Vaibhav Jain And Ors Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0031

Indian Penal Code, 1860 — Section 120(A), 120(B), 149, 201, 302, 362, 364, 427Code Of Criminal Procedure, 1973 — Section 161, 162, 313Evidence Act, 1872 — Section 3, 4, 6, 8, 9, 25, 26, 27, 103, 106
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High Courts23 Sept 2020Disposed Of

Jagarnath Chauhan Vs State Of U.P And Ors

Allahabad High Court · (2020) 09 AHC CK 0040

Indian Penal Code, 1860 — Section 363, 366Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 482
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High Courts23 Sept 2020Dismissed

Gurpreet And Ors Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0023

Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2), 437(A)Indian Penal Code, 1860 — Section 376, 376(g), 506, 506(2)
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