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Allahabad High Court judgments, 2022

695 judgments · page 11 of 35

High Courts27 Sept 2022Dismissed

Bundu And 13 Others Vs State Of U.P. And Another

Allahabad High Court · (2022) 09 AHC CK 0057

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 147, 148, 149, 304B, 306, 307, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 320, 482
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High Courts26 Sept 2022Dismissed

Pawan Mishra Vs State Of U.P.

Allahabad High Court · (2022) 09 AHC CK 0064

Indian Penal Code, 1860 — Section 201, 300(4), 302, 364ACode Of Criminal Procedure, 1973 — Section 154, 162, 174, 293, 313Evidence Act, 1872 — Section 3, 6, 32, 32(1), 106
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High Courts26 Sept 2022Dismissed

Sallahuddin Vs State Of U.P. Thru. Home Secy. And Another

Allahabad High Court · (2022) 09 AHC CK 0063

Indian Penal Code, 1860 — Section 120B, 121A, 123, 153A, 153B, 295A, 298, 298A, 417, 420, 471, 511Code Of Criminal Procedure, 1973 — Section 167, 167(2), 173(2), 173(8), 196, 309, 378(3), 482Uttar Pradesh Prohibition of Unlawful Religious Conversion Act, 2021 — Section 3, 5, 8
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High Courts23 Sept 2022Allowed

State Of U.P. Vs Mukhtar Ansari

Allahabad High Court · (2022) 09 AHC CK 0045

Code Of Criminal Procedure, 1973 — Section 313, 378Indian Penal Code, 1860 — Section 147, 302, 307, 323, 336, 380, 392, 394, 454, 448, 504, 506Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 2(b), 2(c), 3, 3(1)
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High Courts22 Sept 2022Disposed Of

Granth Verma Vs State Of U.P. And 4 Others

Allahabad High Court · (2022) 09 AHC CK 0047

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 307, 323, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 125, 164, 491Guardians and Wards Act, 1890 — Section 17(3), 19
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High Courts22 Sept 2022Dismissed

Kalim Vs State Of U.P. And Another

Allahabad High Court · (2022) 09 AHC CK 0046

Juvenile Justice (Care & Protection of Children) Rules, 2007 — Rule 12, 12(3)(a)(i)Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 9(2), 9(3), 94, 94(2), 94(iii), 102Code Of Criminal Procedure, 1973 — Section 120B, 302
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High Courts21 Sept 2022Allowed

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

Allahabad High Court · (2022) 09 AHC CK 0049

Indian Penal Code, 1860 — Section 363, 366, 376Code Of Criminal Procedure, 1973 — Section 320, 482Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts20 Sept 2022Allowed

Devendra Vs State Of U.P.

Allahabad High Court · (2022) 09 AHC CK 0054

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 174A, 229A, 302, 323, 354, 354B, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 161, 313
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High Courts19 Sept 2022Allowed

Satendra Kumar And Anr. Vs State Of U.P.

Allahabad High Court · (2022) 09 AHC CK 0042

U.P. Government Servant Conduct Rules, 1956 — Rule 25Code Of Criminal Procedure, 1973 — Section 156(3), 161, 313, 437AIndian Penal Code, 1860 — Section 34, 302, 307, 420, 467
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High Courts17 Sept 2022Dismissed

Urmila Devi Varshney Vs Garima Varshney And Others

Allahabad High Court · (2022) 09 AHC CK 0044

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 104, Order 7 Rule 2(b), Order 7 Rule 2(c), Order 7 Rule 11(b), Order 7 Rule 11(c)Court-Fees Act, 1870 — Section 6A(1), 6A(2), 6(3), 6(4), 7(ivA), 24A
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