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Allahabad High Court judgments, 2022

695 judgments · page 19 of 35

High Courts14 Jul 2022

Manish Yadav Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0035

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 82, 83, 164, 173(2), 438Indian Penal Code, 1860 — Section 147, 323, 354, 376, 504, 506
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High Courts13 Jul 2022Dismissed

Oyas @ Avesh Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0032

Indian Penal Code, 1860 — Section 326A, 326B, 504, 506Code Of Criminal Procedure, 1973 — Section 83, 227
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High Courts12 Jul 2022Dismissed

Shireen Vs State Of U.P. And Ors.

Allahabad High Court · (2022) 07 AHC CK 0015

Constitution Of India, 1950 — Article 21, 136Code Of Criminal Procedure, 1973 — Section 2W(wa), 372, 377Indian Penal Code, 1860 — Section 323, 498A, 506
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High Courts08 Jul 2022Allowed

Virendra Baghel Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0025

Indian Penal Code, 1860 — Section 201, 302, 363, 376ABCode Of Criminal Procedure, 1973 — Section 53A, 161, 313, 437AScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts08 Jul 2022Partly Allowed

Harendra Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0024

Constitution Of India, 1950 — Article 22(1)Indian Penal Code, 1860 — Section 201, 302, 363, 376ABProtection of Children from Sexual Offences Act, 2012 — Section 2(1)(d), 3, 5(m), 6, 42
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High Courts08 Jul 2022Allowed

Ram Pratap @ Tillu Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0023

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 82, 83, 172, 313, 366, 437AEvidence Act, 1872 — Section 8, 27
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High Courts07 Jul 2022Dismissed

Reena Srivastava Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0030

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 25, 26, 27
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