High Courts18 Mar 2021Allowed
Rita Kumari And Another Vs Union Of India And 4 Others
Allahabad High Court · (2021) 03 AHC CK 0128
COURT ARCHIVE
Allahabad High Court judgments, 2021
455 judgments · page 20 of 23
High Courts18 Mar 2021Allowed
Jitendra Vs State Of Uttar Pradesh & Another
Allahabad High Court · (2021) 03 AHC CK 0127
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 307, 323, 354, 377, 379, 406, 409, 418, 478, 498A, 506Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8
High Courts18 Mar 2021Dismissed
State Of Uttar Pradesh Vs Kalim Ullah & Ors
Allahabad High Court · (2021) 03 AHC CK 0126
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Code Of Criminal Procedure, 1973 — Section 82, 83, 107, 161, 313, 378
High Courts18 Mar 2021Partly Allowed
Rajan Yadav And Ors Vs State Of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0125
Indian Penal Code, 1860 — Section 34, 201, 302, 307, 323, 364Uttar Pradesh Gangster and Anti Social Activities (Prevention) Act, 1986 — Section 3(1)Arms Act, 1959 — Section 3, 25
High Courts17 Mar 2021Allowed
Shri Krashan Vs Addl Commissioner (Judicial) Div Lko & Ors
Allahabad High Court · (2021) 03 AHC CK 0185
Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229BUttar Pradesh Revenue Code, 2006 — Section 34, 35
High Courts17 Mar 2021
Ahatasham And 5 Others Vs State Of Uttar Pradesh and Another
Allahabad High Court · (2021) 03 AHC CK 0184
Indian Penal Code, 1860 — Section 307, 323, 498A, 506Muslim Women (Protection Of Rights on Marriage) Act, 2019 — Section 3, 4Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Mar 2021Allowed
Nanku Vs State Of Uttar Pradesh & Another
Allahabad High Court · (2021) 03 AHC CK 0183
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 120, 120B, 354, 377, 379, 406, 409, 418, 420, 452, 467, 468, 471 , 504, 506Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(va)
High Courts17 Mar 2021Dismissed
Satypal Singh Vs State Of Uttar Pradesh Thru. Prin. Secy. Home & Anr.
Allahabad High Court · (2021) 03 AHC CK 0182
Code Of Criminal Procedure, 1973 — Section 156(3), 161, 319, 319(1), 397, 401Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294(b), 302, 448, 452, 504, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts17 Mar 2021Dismissed
M/S Shiv Shakti Constructions Vs tate Of Uttar Pradesh Thru. Prin. Secy. Irrigation,Lko.& Ors
Allahabad High Court · (2021) 03 AHC CK 0181
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420, 467, 468, 471Constitution Of India, 1950 — Article 226
High Courts17 Mar 2021Dismissed
M/S Fertico Marketing And Investment Pvt., Ltd., And Ors Vs C.B.I.,Anti Corruption Branch Lucknow And Anr
Allahabad High Court · (2021) 03 AHC CK 0180
Delhi Special Police Establishment Act, 1946 — Section 6Indian Penal Code, 1860 — Section 24, 120B, 405, 406, 415, 418, 420, 467, 468, 463, 471Code Of Criminal Procedure, 1973 — Section 197, 482
High Courts05 Mar 2021
Radhey Shyam Verma Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0065
Indian Penal Code, 1860 — Section 354B,504,506Code Of Criminal Procedure, 1973 — Section 173(2), 438, 438(3)
High Courts05 Mar 2021
Anil Yadav Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0064
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313
High Courts05 Mar 2021Allowed
Vikas Verma@ Bittu Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0063
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 174A, 299ACode Of Criminal Procedure, 1973 — Section 82, 313
High Courts05 Mar 2021Allowed
Saleem Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0062
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313
High Courts05 Mar 2021Allowed
Sagar Soni Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0061
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)Indian Penal Code, 1860 — Section 174A, 229ACode Of Criminal Procedure, 1973 — Section 82, 313
High Courts05 Mar 2021
Neeraj Maurya Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0060
Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3
High Courts05 Mar 2021
Ajay Yadav @ Kallu (Second Bail) Vs State of Uttar Pradesh
Allahabad High Court · (2021) 03 AHC CK 0059
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 379, 411, 420, 467, 468, 471Information Technology Act, 2000 — Section 67
High Courts05 Mar 2021
Urmila Vs State Of Uttar Pradesh And Anr
Allahabad High Court · (2021) 03 AHC CK 0058
Code Of Criminal Procedure, 1973 — Section 82, 164Indian Penal Code, 1860 — Section 174A, 229A, 363, 376, 368, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 16, 17
High Courts05 Mar 2021
Nabi Singh Vs State Of Uttar Pradesh & Anr
Allahabad High Court · (2021) 03 AHC CK 0057
Code Of Criminal Procedure, 1973 — Section 82, 161, 164Indian Penal Code, 1860 — Section 174A, 229A, 323, 342, 376, 506Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 3, 4
High Courts05 Mar 2021
Sabban Khan Vs State Of Uttar Pradesh And Ors
Allahabad High Court · (2021) 03 AHC CK 0056
Code Of Criminal Procedure, 1973 — Section 82, 164Indian Penal Code, 1860 — Section 174A, 229A, 363, 366, 376Protection of Children from Sexual Offences (POCSO) Act, 2012 — Section 3, 4