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Allahabad High Court judgments, 2022

695 judgments · page 24 of 35

High Courts27 May 2022Partly Allowed

Sonu Kanoujia Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0116

Indian Penal Code, 1860 — Section 376, 376(2)(d), 376(2)(f), 376(2)(g), 376(3)Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 5, 5(f), 5(m), 6, 7, 9, 29, 30, 30(2), 42Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts27 May 2022Allowed

Rakesh Vs State

Allahabad High Court · (2022) 05 AHC CK 0115

Indian Penal Code, 1860 — Section 395, 396Evidence Act, 1872 — Section 9Code Of Criminal Procedure, 1973 — Section 162, 313
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High Courts27 May 2022Dismissed

Palika Towns Llp Vs State Of U P And 2 Others

Allahabad High Court · (2022) 05 AHC CK 0072

Constitution Of India, 1950 — Article 12, 226, 299U.P. Industrial Area Development Act, 1976 — Section 2(d), 3Transfer of Property Act, 1882 — Section 3, 55, 55(1)(g)
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High Courts27 May 2022Allowed

Moin Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0069

Indian Penal Code, 1860 — Section 147, 174A, 229A, 323, 376D, 452Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts26 May 2022Allowed

Alam Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0074

Indian Penal Code, 1860 — Section 34, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 174, 313Arms Act, 1959 — Section 25
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High Courts26 May 2022

Pappy @ Israt Bano Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0070

Indian Penal Code, 1860 — Section 304B, 498ACode Of Criminal Procedure, 1973 — Section 173(2)Dowry Prohibition Act, 1961 — Section 3, 4
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