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Allahabad High Court judgments, 2021

455 judgments · page 1 of 23

High Courts24 Dec 2021Dismissed

Rakesh Kumar Shukla Vs State Of U.P. And Another

Allahabad High Court · (2021) 12 AHC CK 0040

Constitution Of India, 1950 — Article 14Code Of Criminal Procedure, 1973 — Section 2(d), 155(4), 156(3), 173(2), 482, 484Indian Penal Code, 1860 — Section 307, 504, 506
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High Courts23 Dec 2021Dismissed

Ravi Ahuja Vs Rajeev Kumar And Another

Allahabad High Court · (2021) 12 AHC CK 0044

Constitution Of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting Rent and Eviction) Act, 1972 — Section 12, 16(1)(b), 21(1)(a)
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High Courts23 Dec 2021

Abhayraj Gupta Vs Superintendent, Central Jail, Bareilly

Allahabad High Court · (2021) 12 AHC CK 0043

Constitution Of India, 1950 — Article 21, 22, 22(1), 22(3), 22(3)(b), 22(5), 22(6), 226National Security Act, 1980 — Section 3, 3(2), 3(5), 5A, 14Indian Penal Code, 1860 — Section 120B, 274, 275, 302, 307, 308, 420
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High Courts21 Dec 2021Partly Allowed

Ashwani Kumar Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0048

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 300, 302, 304I, 304II, 307, 396, 404Arms Act, 1959 — Section 3, 25Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts21 Dec 2021Disposed Of

Vinay Kumar Sharma Vs State Of U.P. And 2 Others

Allahabad High Court · (2021) 12 AHC CK 0047

Constitution Of India, 1950 — Article 21National Trust for Welfare Of Persons with Autism, Cerebral Palsy, Mental Retardation and Multiple Disabilities Rules, 2000 — Rule 16Guardians and Wards Act, 1890 — Section 7
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High Courts21 Dec 2021Allowed

Pramod Kumar Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0046

Indian Penal Code, 1860 — Section 361, 363, 366, 375, 376, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 363
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High Courts17 Dec 2021Allowed

Nazil Vs State Of U.P.

Allahabad High Court · (2021) 12 AHC CK 0039

Indian Penal Code, 1860 — Section 302, 307, 363, 376ABProtection of Children from Sexual Offences Act, 2012 — Section 5, 5M, 6Code Of Criminal Procedure, 1973 — Section 100(4), 311, 313, 366, 437A
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High Courts14 Dec 2021Dismissed

Shyoraj Singh And Another Vs State Of U.P. And Others

Allahabad High Court · (2021) 12 AHC CK 0032

Land Acquisition Act, 1894 — Section 4, 5A, 6, 9, 11, 16, 17, 48U.P. Urban Planning And Development Act, 1973 — Section 17Right To Fair Compensation and Transparency in Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(2), 101
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High Courts13 Dec 2021Dismissed

Suman Vs State Of U.P. And Another

Allahabad High Court · (2021) 12 AHC CK 0028

Constitution Of India, 1950 — Article 20, 21Indian Penal Code, 1860 — Section 363, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 8
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