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Allahabad High Court judgments, 2022

695 judgments · page 21 of 35

High Courts13 Jun 2022Partly Allowed

M/S Ramom Motion Auto Corp. Pvt. Ltd. Thru.Dir.Krishna Agarwal And Others Vs Debt Recovery Appellate Tribunal Thru.Registrar And Others

Allahabad High Court · (2022) 06 AHC CK 0012

Constitution Of India, 1950 — Article 32, 226, 226(1), 226(2)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17, 18Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19
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High Courts13 Jun 2022Dismissed

Mukesh Bansal Vs State Of U.P. And Another

Allahabad High Court · (2022) 06 AHC CK 0010

Code Of Criminal Procedure, 1973 — Section 161, 227, 228Indian Penal Code, 1860 — Section 120B, 307, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts10 Jun 2022Dismissed

Abhishek Shukla Vs State Of U P And 3 Others

Allahabad High Court · (2022) 06 AHC CK 0009

Code Of Criminal Procedure, 1973 — Section 188, 189, 482Indian Penal Code, 1860 — Section 313, 323, 342, 351, 406, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 Jun 2022Dismissed

Shadab Ahmad Vs State Of U.P. And 14 Others

Allahabad High Court · (2022) 06 AHC CK 0017

Constitution Of India, 1950 — Article 226, 227Allahabad High Court Rules, 1952 — Rule 5Uttar Pradesh Zila Panchayat (Settlement of Disputes Relating to Membership) Rules, 1994 — Rule 11
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High Courts07 Jun 2022

Wali Hassan Vs State Of U.P.

Allahabad High Court · (2022) 06 AHC CK 0004

Constitution Of India, 1950 — Article 21Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 3, 8, 20, 29, 37, 52A, 60Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts06 Jun 2022Dismissed

Shyam Sunder Prasad Vs Central Bureau Of Investigation Lucknow

Allahabad High Court · (2022) 06 AHC CK 0018

Code Of Criminal Procedure, 1973 — Section 91, 207, 311, 397, 401Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Evidence Act, 1872 — Section 65A, 65B, 65B(2)(a), 65B(2)(b), 65B(2)(c), 65B(2)(d), 65B(4), 165
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High Courts03 Jun 2022Allowed

Rajesh Kumar Vs Nanhakai And Others

Allahabad High Court · (2022) 06 AHC CK 0022

Code Of Civil Procedure, 1908 — Order 41 Rule 27Indian Penal Code, 1860 — Section 304, 337, 338, 427Motor Vehicles Act, 1939 — Section 95
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High Courts02 Jun 2022Allowed

Bhavesh Jain Vs State Of U.P. Thru. Prin. Secy. Lko.

Allahabad High Court · (2022) 06 AHC CK 0003

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 201, 204, 415, 420, 463, 464, 467, 468, 471
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High Courts02 Jun 2022Allowed

Ramshankar Vs State Of U.P.

Allahabad High Court · (2022) 06 AHC CK 0001

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 174A, 229A, 363, 366, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 164, 313
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