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Allahabad High Court judgments, 2022

695 judgments · page 16 of 35

High Courts06 Aug 2022Dismissed

Krishna Kumar Gupta Vs Manoj Kumar Sahu

Allahabad High Court · (2022) 08 AHC CK 0014

Code Of Civil Procedure, 1908 — Section 27, Order 5 Rule 2, Order 5 Rule 5, Order 5 Rule 9, Order 5 Rule 10, Order 5 Rule 17, Order 5 Rule 18Transfer Of Property Act, 1882 — Section 106General Clauses Act, 1897 — Section 27
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High Courts06 Aug 2022Partly Allowed

Badri Narayan Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0013

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 375, 375b, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts06 Aug 2022Dismissed

Anurag Sharma Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0012

Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act,1872 — Section 27, 106
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High Courts05 Aug 2022Partly Allowed

Ram Sajeevan Yadav And Another Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0017

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Rules, 1995 — Rule 7Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 323, 324, 341, 427Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(1)(r), 3(2)(v)
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High Courts04 Aug 2022Dismissed

Lakhan @ Babblu Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0003

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304, 304I, 304II, 307, 504Criminal Law (Amendment) Act, 2013 — Section 7Arms Act, 1959 — Section 25
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High Courts03 Aug 2022Dismissed

Zaheer Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0009

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v), 3(1)(xi)Indian Penal Code, 1860 — Section 354, 376Code Of Criminal Procedure, 1973 — Section 161, 313
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