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Allahabad High Court judgments, 2021

455 judgments · page 4 of 23

High Courts26 Nov 2021Dismissed

Sandeep @ Pintu Vs State Of U.P.

Allahabad High Court · (2021) 11 AHC CK 0050

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 162, 167, 313Evidence Act, 1872 — Section 8, 27
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High Courts26 Nov 2021

Radha Kishan Yadav Vs State Of U.P. And Others

Allahabad High Court · (2021) 11 AHC CK 0044

Constitution Of India, 1950 — Article 19(1), 32(2), 136, 226, 227Code Of Civil Procedure, 1908 — Section 3, Order 43 Rule 1(j)Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Rules, 1973 — Rule 4, 9, 10, 11, 12
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High Courts25 Nov 2021Dismissed

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

Allahabad High Court · (2021) 11 AHC CK 0063

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 482Indian Penal Code, 1860 — Section 308, 323, 324, 504, 506
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High Courts25 Nov 2021Dismissed

Anil Kumar Vs State Of U.P. And 3 Others

Allahabad High Court · (2021) 11 AHC CK 0061

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 107, 116, 154, 154(1), 154(3), 156, 156(3), 397, 482Indian Penal Code, 1860 — Section 34, 120B, 406, 419, 420, 466, 467, 471
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High Courts25 Nov 2021Dismissed

State Of U.P. Vs Dharmendra And 3 Ors.

Allahabad High Court · (2021) 11 AHC CK 0041

Code Of Criminal Procedure, 1973 — Section 161, 164, 378(3)Indian Penal Code, 1860 — Section 34, 120B, 302, 366, 376, 506Prevention of Corruption Act, 1988 — Section 7, 20
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