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Allahabad High Court judgments, 2022

695 judgments · page 23 of 35

High Courts31 May 2022Partly Allowed

Manoj Kumar Sharma Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0077

Indian Penal Code, 1860 — Section 299, 300, 302, 304I, 304IICode Of Criminal Procedure, 1973 — Section 300, 302, 304
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High Courts30 May 2022Dismissed

Dinesh Kumar Vs Asha Agarwal And Another

Allahabad High Court · (2022) 05 AHC CK 0109

Code Of Civil Procedure, 1908 — Section 2(2), 2(9), Order 14, Order 20, Order 14 Rule 1, Order 50 Rule 1, Order 20 Rule 4, Order 14 Rule 1, Order 14 Rule 3, Order 20 Rule 4, Order 20 Rule 4(1), Order 20 Rule 4(2), Order 14 Rule 5, Order 20 Rule 5Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 23
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High Courts30 May 2022Disposed Of

State Of U.P. Vs Taseen Azeem @ Lareab Khan

Allahabad High Court · (2022) 05 AHC CK 0107

Constitution Of India, 1950 — Article 20, 21, 22Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 115, 120B, 121, 121A, 123, 353, 420, 467, 468, 471, 504, 506
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High Courts30 May 2022Allowed

Sachin Vs State Of U.P. And Another

Allahabad High Court · (2022) 05 AHC CK 0105

Juvenile Justice (Care & Protection Of Children) Rules, 2007 — Rule 12, 12(3)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 394, 395, 397, 412, 427, 506Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 7A, 8, 9, 9(2), 18, 19, 94, 94(2), 101
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High Courts30 May 2022Partly Allowed

Virendra Kumar Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0104

Prevention Of Food Adulteration Act, 1954 — Section 2(1)(f), 4, 7, 16, 16(1)U.P. First Offenders Probation Act, 1938 — Section 4, 4(1)Prevention Of Corruption Act, 1988 — Section 5(2)
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High Courts30 May 2022Partly Allowed

Sri Kant Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0102

Code Of Criminal Procedure, 1973 — Section 107, 116, 157, 313Indian Penal Code, 1860 — Section 33, 34, 302, 323, 504Evidence Act, 1872 — Section 134
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High Courts30 May 2022Allowed

Jiut And Another Vs State

Allahabad High Court · (2022) 05 AHC CK 0101

Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 106, 118
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High Courts30 May 2022Partly Allowed

Munna Singh And Ors Vs State

Allahabad High Court · (2022) 05 AHC CK 0083

Indian Penal Code, 1860 — Section 141, 147, 148, 149, 302, 323Code Of Criminal Procedure, 1973 — Section 313
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High Courts30 May 2022Dismissed

Dheeraj Kumar Shukla Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0082

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 24, 27A, 37, 37(1)(b), 37(1)(b)(i), 37(1)(b)(ii), 50Code of Criminal Procedure, 1973 — Section 309, 439
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High Courts27 May 2022Allowed

Anamika Srivastava Vs Anoop Srivastava

Allahabad High Court · (2022) 05 AHC CK 0119

Constitution Of India, 1950 — Article 142Code Of Civil Procedure, 1908 — Order 32A Rule 3Family Courts Act, 1984 — Section 9, 19
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