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Allahabad High Court judgments, 2021

455 judgments · page 7 of 23

High Courts21 Oct 2021Allowed

Roomali And 3 Others Vs State Of U.P.

Allahabad High Court · (2021) 10 AHC CK 0030

Indian Penal Code, 1860 — Section 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 106, 113B
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High Courts08 Oct 2021Dismissed

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

Allahabad High Court · (2021) 10 AHC CK 0022

Constitution Of India, 1950 — Article 226U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1)Indian Penal Code, 1860 — Section 392, 395, 406, 412
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High Courts08 Oct 2021Allowed

Balram Vs State Of U.P.

Allahabad High Court · (2021) 10 AHC CK 0012

Indian Penal Code, 1860 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 161, 313, 437A
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High Courts07 Oct 2021Dismissed

Vimal Kumar Vs State Of U.P. And 2 Others

Allahabad High Court · (2021) 10 AHC CK 0023

Constitution Of India, 1950 — Article 14, 16U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Section 4, 5, 5(4)(e)
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High Courts07 Oct 2021Allowed

Mohit Kumar Vs State Of U.P.

Allahabad High Court · (2021) 10 AHC CK 0016

Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 2, 3, 4Code Of Criminal Procedure, 1973 — Section 161, 207, 313
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High Courts07 Oct 2021Dismissed

Mobin @ Nanha And Others Vs State Of U.P.

Allahabad High Court · (2021) 10 AHC CK 0015

Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302, 307, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 161, 313, 437A
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High Courts07 Oct 2021Dismissed

Nizam Vs State Of U.P.

Allahabad High Court · (2021) 10 AHC CK 0014

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 18, 24, 32
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High Courts07 Oct 2021Dismissed

Upendra @ Mohit Vs State Of U.P.And Another

Allahabad High Court · (2021) 10 AHC CK 0003

Constitution Of India, 1950 — Article 20, 21Code Of Criminal Procedure, 1973 — Section 173, 193, 300, 319, 319(1), 398Indian Penal Code, 1860 — Section 308, 323, 504, 506
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High Courts06 Oct 2021Dismissed

Jayanti And Another Vs State Of U.P. And 3 Others

Allahabad High Court · (2021) 10 AHC CK 0033

Constitution Of India, 1950 — Article 226Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 18, 18(8), 19, 82Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 27, 27(9)
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High Courts06 Oct 2021Allowed

Amit Kumar Vs State Of U.P.

Allahabad High Court · (2021) 10 AHC CK 0024

Indian Penal Code, 1860 — Section 120B, 279, 304A, 304B, 427, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 156(3), 161, 313
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