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Allahabad High Court judgments, 2020

216 judgments · page 5 of 11

High Courts10 Sept 2020Allowed

Nitin Jaiswal Vs State Of U.P And Ors

Allahabad High Court · (2020) 09 AHC CK 0010

Code Of Criminal Procedure, 1973 — Section 156(3), 161(3), 164, 170, 173, 173(2), 173(8), 182, 190(1), 190(1)(a), 192, 195, 200, 201, 202, 202(1)(a), 202(1)(b), 203, 204, 204(2), 204(3), 204(4), 204(5), 205, 206, 207, 208, 209, 209(d), 210, 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 237, 238, 239, 240, 242(2), 244, 244(1), 244(2), 245, 245(1), 245(2), 246, 246(1), 246(4), 309, 309(1), 309(1)(a), 319, 323, 340, 408, 408(1), 408(2), 482Indian Penal Code, 1860 — Section 143, 147, 307, 308, 380, 392, 427, 436, 452, 456, 458, 504, 506Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
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High Courts08 Sept 2020Dismissed

Farook Vs Union Of India

Allahabad High Court · (2020) 09 AHC CK 0008

Customs Act, 1962 — Section 2(33), 7(1)(C), 11, 46, 104(6)(c), 104(6)(d), 107, 108, 108(4), 109, 110, 111Code Of Criminal Procedure, 1973 — Section 132, 135, 173Indian Penal Code, 1860 — Section 193, 228
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High Courts08 Sept 2020Dismissed

Manjeet @ Toni Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0007

Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Constitution Of India, 1950 — Article 21
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High Courts07 Sept 2020Dismissed

Bahadur Prasad Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0006

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Constitution Of India, 1950 — Article 21
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High Courts03 Sept 2020Dismissed

Rama Shanker Prasad Vs State Of U.P And Ors

Allahabad High Court · (2020) 09 AHC CK 0034

Uttar Pradesh Secondary Education (Services Selection Boards) Act, 1982 — Section 2, 2(l)Uttar Pradesh Secondary Education Services Selection Board Rules, 1998 — Rule 10, 14, 14(1), 14(2), 14(3)
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High Courts02 Sept 2020Dismissed

Nageshwar Mishra Vs Union Of India And Ors

Allahabad High Court · (2020) 09 AHC CK 0012

Indian Penal Code, 1860 — Section 120(B), 124(A), 143, 143, 323Citizenship Act, 1955 — Section 5(1), 7, 10, 10(1), 10(2)Constitution Of India, 1950 — Article 5, 5(1)(a), 5(c), 6, 6(ii)(b), 7, 8, 9, 10, 11
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High Courts02 Sept 2020Dismissed

Tushar @ Golu Vs State Of U.P

Allahabad High Court · (2020) 09 AHC CK 0003

Indian Penal Code, 1860 — Section 302, 307Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Sept 2020Allowed

Nuzhat Perween Vs State Of U.P And Ors

Allahabad High Court · (2020) 09 AHC CK 0002

National Security Act, 1980 — Section 3(2), 12(1)Indian Penal Code, 1860 — Section 109, 120B, 153(A), 153(B), 308, 409, 420, 505(2)Medical Council Act, 1956 — Section 15
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High Courts27 Aug 2020Allowed

Rishipal Singh And Ors Vs State Of U.P And Ors

Allahabad High Court · (2020) 08 AHC CK 0022

Code Of Criminal Procedure, 1973 — Section 82, 161, 313, 436, 436(A), 439Indian Penal Code, 1860 — Section 120(B), 174(A), 201, 229(A), 302, 307, 308, 323, 324, 325, 395, 397, 412, 498(A), 504Arms Act, 1959 — Section 25
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High Courts25 Aug 2020Allowed

Sanjay Chaudhary Vs State Of U.P And Ors

Allahabad High Court · (2020) 08 AHC CK 0017

Juvenile Justice ( Care And Protection Of Children) Act, 2015 — Section 12, 12(1), 102Protection Of Children From Sexual Offences Act, 2012 — Section 2(13), 3, 4Indian Penal Code, 1860 — Section 342, 363, 366, 376
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