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Allahabad High Court judgments, 2021

455 judgments · page 22 of 23

High Courts01 Mar 2021

Pankaj And Another Vs State Of U.P.And Another

Allahabad High Court · (2021) 03 AHC CK 0198

Indian Penal Code, 1860 — Section 120B, 363, 366Protection Of Children from Sexual Offences (POCSO) Act, 2012 — Section 16, 17Code Of Criminal Procedure, 1973 — Section 164, 173(2), 313, 438(2)
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High Courts01 Mar 2021Dismissed

Gopal Prasad Gupta Vs State Of U.P. And 3 Others

Allahabad High Court · (2021) 03 AHC CK 0196

U.P. Panchayat Raj Act, 1947 — Section 11A, 11A(1), 11A(2), 11A(4), 11A(5), 12United Provinces Panchayat Raj Act, 1947 — Section 110Uttar Pradesh Panchayat Raj (Reservation and Allotment Of Seats and Offices) Rules, 1994 — Rule 3, 4, 5
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High Courts01 Mar 2021Dismissed

Namdev Sharma Vs State Of U.P. And others

Allahabad High Court · (2021) 03 AHC CK 0194

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 173, 190(1)(a), 200, 202, 210
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High Courts01 Mar 2021Partly Allowed

Tawarak Vs State Of U.P.

Allahabad High Court · (2021) 03 AHC CK 0190

U.P. Gangsters And Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Indian Penal Code, 1860 — Section 171E, 302, 307, 364Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Mar 2021Allowed

Ruri And Ors Vs State Of U.P.

Allahabad High Court · (2021) 03 AHC CK 0189

Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313
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High Courts01 Mar 2021Partly Allowed

Raj Singh Alias Jagta And Others Vs State Of U.P.

Allahabad High Court · (2021) 03 AHC CK 0186

Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 303, 304, 307Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 2(h), 141, 156, 156(1), 156(2), 161, 313
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High Courts01 Mar 2021

Javid Vs State Of U.P.

Allahabad High Court · (2021) 03 AHC CK 0177

Indian Penal Code, 1860 — Section 147, 148, 149, 188, 307, 323, 332, 336, 353, 395, 427Criminal Law Amendment Act, 1932 — Section 7Prevention Of Damage to Public Property Act, 1984 — Section 3, 4
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High Courts01 Mar 2021

Rahul Yadav Vs State Of U.P. and Another

Allahabad High Court · (2021) 03 AHC CK 0174

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323, 427Code Of Criminal Procedure, 1973 — Section 173(2), 438(3)Allahabad High Court Rules, 1952 — Rule 18
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High Courts02 Feb 2021

Dileep Kumar Yadav Vs State Of Uttar Pradesh

Allahabad High Court · (2021) 02 AHC CK 0034

Indian Penal Code, 1860 — Section 174A, 229A, 323, 376(D), 506,Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 161, 164, 313, 438, 439
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