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Allahabad High Court judgments, 2021

455 judgments · page 18 of 23

High Courts23 Mar 2021

Salman Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0087

U.P. Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 174A, 299ACode Of Criminal Procedure, 1973 — Section 82, 313
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High Courts23 Mar 2021

Sajid And 2 Others Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0085

U.P. Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 174A, 229A Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts23 Mar 2021

Udal Singh Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0079

Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 363, 366Constitution Of India, 1950 — Article 21
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High Courts23 Mar 2021

Mukesh Kumar Vs State Of Uttar Pradesh And Another

Allahabad High Court · (2021) 03 AHC CK 0077

Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Indian Penal Code, 1860 — Section 120B, 379, 411, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 173(2)
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High Courts23 Mar 2021Allowed

Ranjeet Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0075

U.P. Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2(b)(i)(3)Indian Penal Code, 1860 — Section 376DCode Of Criminal Procedure, 1973 — Section 313
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High Courts23 Mar 2021

Golu Bhartiya Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0074

U.P. Gangsters And Anti Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313
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High Courts23 Mar 2021Allowed

Sudhir Kumar Pasi Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0073

Indian Penal Code, 1860 — Section 147, 148, 149, 304, 323, 363, 366, 376, 436, 504, 506, 511Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V)
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High Courts23 Mar 2021Dismissed

Brij Mohan Gupta Vs Ratna Shau

Allahabad High Court · (2021) 03 AHC CK 0072

Contempt Of Courts Act, 1971 — Section 10, 12Code Of Civil Procedure, 1908 — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A)
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High Courts23 Mar 2021Dismissed

Hori Lal Vs Sunil Kumar Mishra S.D.M.

Allahabad High Court · (2021) 03 AHC CK 0070

Contempt Of Courts Act, 1971 — Section 10, 12Code Of Civil Procedure, 1908 — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(A)
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