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Allahabad High Court judgments, 2021

455 judgments · page 6 of 23

High Courts09 Nov 2021Allowed

Juvenile 'X' through his father Vs State Of U.P. And Another

Allahabad High Court · (2021) 11 AHC CK 0024

Juvenile Justice (Care and Protection of Children) Model Rules, 2016 — Rule 2(xvii)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 3, 12, 12(1), 13(1)(ii), 17, 18, 102Indian Penal Code, 1860 — Section 26, 34, 302
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High Courts09 Nov 2021Dismissed

Authorized Officer, Sbi Vs Rakesh Singh And Another

Allahabad High Court · (2021) 11 AHC CK 0007

Security Interest (Enforcement) Rules, 2002 — Rule 8(6)Securitisation And Reconstruction Of Financial Assets And Enforcement of Security Interest Act, 2002 — Section 13(2), 13(4), 13(8)
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High Courts08 Nov 2021Dismissed

Manbir Singh Vs State Of U.P. And 2 Others

Allahabad High Court · (2021) 11 AHC CK 0022

Constitution Of India, 1950 — Article 25(2)(b), 226, 351AU.P. Government Servants' Conduct Rules, 1956 — Rule 27, 29Indian Penal Code, 1860 — Section 494
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High Courts02 Nov 2021Allowed

Khushboo Shukla Vs District Magistrate,Lucknow & Ors.

Allahabad High Court · (2021) 11 AHC CK 0006

Constitution Of India, 1950 — Article 226U.P. Maintenance And Welfare of Parents And Senior Citizens Rules, 2014 — Section 21, 21(2)(i), 22Protection of Women from Domestic Violence Act, 2005 — Section 12, 13, 16, 26, 26(3)
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High Courts02 Nov 2021Partly Allowed

Rajiv @ Paji Vs State OF U.P.

Allahabad High Court · (2021) 11 AHC CK 0005

Indian Penal Code, 1860 — Section 375, 376, 511Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts02 Nov 2021Allowed

Varun Tiwari Vs State OF U.P.

Allahabad High Court · (2021) 11 AHC CK 0004

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 82, 167, 167(1), 167(2), 229A, 313, 482Protection of Children from Sexual Offences Act, 2012 — Section 5, 6
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High Courts25 Oct 2021Dismissed

Dr.Lal Bahadur Vs Ritesh Pandey

Allahabad High Court · (2021) 10 AHC CK 0036

Allahabad High Court Rules, 1952 — Rule 3, 5, 6(a), 6(b), 6(c), 6(d)Code Of Civil Procedure, 1908 — Order VII Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 11(d), Order 7 Rule 11(e), Order 7 Rule 11(f), Order 6 Rule 15, Order 6 Rule 15(4)Conduct Of Election Rules, 1961 — Rule 94(A)
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High Courts22 Oct 2021Dismissed

Indrajeet Singh Vs State Of U.P. And 4 Others

Allahabad High Court · (2021) 10 AHC CK 0034

Constitution Of India, 1950 — Article 21Arms Rule, 2016 — Rule 32, 112Arms Act, 1959 — Section 13, 14, 14(1)(a), 14(1)(b)(i), 14(3)(ii), 17, 17(3), 17(3)(a), 17(3)(b), 17(3)(c), 17(3)(d), 17(3)(e), 17(5)
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