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Allahabad High Court judgments, 2022

695 judgments · page 17 of 35

High Courts02 Aug 2022Partly Allowed

Dinesh Pandey Vs State Of U.P.

Allahabad High Court · (2022) 08 AHC CK 0008

Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 313
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High Courts29 Jul 2022Dismissed

Kamlesh Kumar Gupta Vs State Of U.P. And Another

Allahabad High Court · (2022) 07 AHC CK 0060

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 91, 200, 202, 204, 311, 362
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High Courts28 Jul 2022

Pintu Gupta Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0059

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Indian Penal Code, 1860 — Section 326Code Of Criminal Procedure, 1973 — Section 154, 161, 313, 320
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High Courts28 Jul 2022Dismissed

Geeta Devi Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0058

Indian Penal Code, 1860 — Section 304B, 498ACode Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 113B
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High Courts28 Jul 2022

Ghulam Rasool Khan And Others Vs State Of U.P. And Others

Allahabad High Court · (2022) 07 AHC CK 0053

Constitution Of India, 1950 — Article 14, 21, 226, 227Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A, 14A(1), 14A(2), 14A(3), 20Code Of Criminal Procedure, 1973 — Section 4, 4(2), 5, 378(3), 397, 401, 439, 482
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High Courts27 Jul 2022Allowed

Ajeet Kumar Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0065

Indian Penal Code, 1860 — Section 34, 201, 302, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4, 8ACode Of Criminal Procedure, 1973 — Section 173(2), 313
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High Courts27 Jul 2022Dismissed

Shakti Singh Vs State Of U.P. And Others

Allahabad High Court · (2022) 07 AHC CK 0064

Indian Penal Code, 1860 — Section 304B, 498ACode Of Criminal Procedure, 1973 — Section 372, 378Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts27 Jul 2022

Mohammad Akmal Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0062

Indian Penal Code, 1860 — Section 174A, 229A, 392, 411, 417, 465, 467Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts26 Jul 2022Allowed

Malik Ram @ Dinesh Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0066

Constitution Of India, 1950 — Article 21Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 174A, 304B, 498A
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High Courts26 Jul 2022Dismissed

Ashish Mishra @ Monu Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0051

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 97, 103, 120B, 143, 147, 148, 149, 188, 279, 302, 304, 304A, 304II, 307, 326, 338, 427Code Of Criminal Procedure, 1973 — Section 2(wa), 24(8), 144, 161, 164, 301, 439
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