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Allahabad High Court judgments, 2022

695 judgments · page 15 of 35

High Courts23 Aug 2022Allowed

Alam @ Mohammad Alam Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0062

Constitution Of India, 1950 — Article 19(1)(a), 19(1)(b), 21National Investigation Agency Act, 2008 — Section 21, 21(2)Indian Penal Code, 1860 — Section 120B, 124A, 153A, 295A
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High Courts22 Aug 2022Dismissed

Amit @ Amit Yadav Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0042

Indian Penal Code, 1860 — Section 34, 149, 302, 504, 506Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts18 Aug 2022Dismissed

State Vs Ram Naresh And Others

Allahabad High Court · (2022) 08 AHC CK 0031

Indian Penal Code, 1860 — Section 141, 142, 148, 149, 302, 304II, 307Code Of Criminal Procedure, 1973 — Section 107, 117, 378, 428
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High Courts18 Aug 2022Dismissed

Gaurav @ Govind Vs State Of U.P. And Another

Allahabad High Court · (2022) 08 AHC CK 0030

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 2(H), 154, 157, 161, 173(2), 174, 174(1), 175, 227, 228, 239, 240, 245(1), 245(2)
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High Courts18 Aug 2022Disposed Of

Memwati Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0029

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 174A, 201, 229, 302Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts17 Aug 2022Dismissed

Gayyur Vs State Of U.P And Another

Allahabad High Court · (2022) 08 AHC CK 0033

Constitution Of India, 1950 — Article 20(2), 136Indian Penal Code, 1860 — Section 109, 120, 120B, 121, 12A, 122, 123, 130, 147, 148, 149, 153A, 153B, 196, 295A, 302, 323, 467, 504, 505(1), 505(2), 505(3)Code Of Criminal Procedure, 1973 — Section 119, 193, 196, 196A, 196(1)(a), 196(1A)(a), 300(1), 313, 465, 482
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High Courts16 Aug 2022Allowed/Dismissed

Kali Prasad Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0049

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 313, 437AEvidence Act, 1872 — Section 106
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High Courts11 Aug 2022Disposed Of

Vijai Vs State Of U.P. And 6 Others

Allahabad High Court · (2022) 08 AHC CK 0025

Constitution Of India, 1950 — Article 226UP Revenue Code, 2006 — Section 24, 29, 129Code Of Criminal Procedure, 1973 — Section 107, 116, 151
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High Courts11 Aug 2022Dismissed

Ajay Kumar And Another Vs Union Of India And 6 Others

Allahabad High Court · (2022) 08 AHC CK 0024

U.P. Revenue Code Rules, 2016 — Rule 64, 68, 68(2)(f)Railways Act, 1989 — Section 2(37A), 20A, 20D, 20E, 20E(1), 20E(3), 20F(2)U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 123(1)
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