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Allahabad High Court judgments, 2022

695 judgments · page 20 of 35

High Courts07 Jul 2022Dismissed

State Of U.P. Vs Bachchan Khan

Allahabad High Court · (2022) 07 AHC CK 0029

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 149, 302, 304Code Of Criminal Procedure, 1973 — Section 154, 378, 378(3), 384, 417
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High Courts07 Jul 2022Dismissed

Shrawan Kumar Maurya Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0012

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 376, 452Code Of Criminal Procedure, 1973 — Section 53, 53A, 54, 313
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High Courts07 Jul 2022

Ram Singh Vs State Of U.P. And Another

Allahabad High Court · (2022) 07 AHC CK 0010

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 363, 376, 506
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High Courts04 Jul 2022Allowed

Pr Commissioner Of Income Tax Vs M/S Shri Mehndipur Balaji

Allahabad High Court · (2022) 07 AHC CK 0003

Income Tax Act 1961 — Section 68, 69, 127, 129, 132, 132(1), 132A, 133A, 132B, 139, 139(1)(b), 140A, 142(1), 142(2), 143(1)(a), 143(2), 143(3), 147, 148, 149, 151, 153, 153A, 153A(1)(a), 153B, 153C, 234A, 234B, 245C, 245D, 246A, 276CC
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High Courts01 Jul 2022Dismissed

Satyawan Vs State Of U.P.

Allahabad High Court · (2022) 07 AHC CK 0005

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 304B, 498A
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High Courts01 Jul 2022Allowed

Anwar Ali Vs State Of U.P. And Another

Allahabad High Court · (2022) 07 AHC CK 0004

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 82, 167, 167(2), 173, 173(2), 313Indian Penal Code, 1860 — Section 34, 174A, 229A, 302, 397
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High Courts23 Jun 2022Dismissed

Brijesh @ Bhola Vs State Of U.P. And 3 Others

Allahabad High Court · (2022) 06 AHC CK 0024

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 420, 468, 469, 481, 482, 483, 485, 486, 487, 488Copy Right (Amendment) Act, 1957 — Section 63, 65
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High Courts23 Jun 2022Allowed

Vivekanand Dobriyal Vs State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko.

Allahabad High Court · (2022) 06 AHC CK 0023

Constitution Of India, 1950 — Article 21, 300ACode Of Criminal Procedure, 1973 — Section 73, 82, 82(1), 82(2), 82(4), 167, 167(3), 439, 482Indian Penal Code, 1860 — Section 120B, 302, 304, 364, 367, 382, 384, 389, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 405, 420, 436, 449, 459, 460, 465, 467, 468, 471, 504
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High Courts15 Jun 2022

Collector And Another Vs State Of U.P.

Allahabad High Court · (2022) 06 AHC CK 0015

Indian Penal Code, 1860 — Section 34, 302, 363, 366, 376(2)(g)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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