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Allahabad High Court judgments, 2021

455 judgments · page 19 of 23

High Courts18 Mar 2021Allowed

Santi Devi & Ors Vs State Of Uttar Pradesh & Anr

Allahabad High Court · (2021) 03 AHC CK 0179

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 120B, 307, 323, 377, 379, 406, 418, 420,467, 468, 471, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts18 Mar 2021Disposed Of

Ajay Singh Vs State Of Uttar Pradesh & Another

Allahabad High Court · (2021) 03 AHC CK 0143

Code Of Criminal Procedure, 1973 — Section 173(2), 313, 438Indian Penal Code, 1860 — Section 34, 147, 148, 149, 174A, 229A, 307, 323, 324, 352, 452, 504, 506Criminal Law Amendment Act, 1932 — Section 7
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High Courts18 Mar 2021Dismissed

Brahma Deen Vs Chandrawati And 13 Others

Allahabad High Court · (2021) 03 AHC CK 0139

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 Courts18 Mar 2021

Rajjan Sharma Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 03 AHC CK 0138

Indian Penal Code, 1860 — Section 229A, 376Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 161, 164, 313
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