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Allahabad High Court judgments, 2022

695 judgments · page 27 of 35

High Courts09 May 2022Dismissed/Partly Allowed

State Of U.P. Vs Buddha

Allahabad High Court · (2022) 05 AHC CK 0012

Constitution Of India, 1950 — Article 19, 21Indian Penal Code, 1860 — Section 34, 302, 307, 323, 452Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 235(2), 313, 354(3), 374(2)
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High Courts09 May 2022Dismissed

State Of U.P. Vs Deen Dayal Tiwari

Allahabad High Court · (2022) 05 AHC CK 0011

Allahabad High Court Rules, 1952 — Rule 45Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 313, 354(3), 366(1), 415
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High Courts09 May 2022Allowed

Kanhai Lal Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0010

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 May 2022Partly Allowed

Hari Om Rastogi Vs State Of U.P. And Others

Allahabad High Court · (2022) 05 AHC CK 0020

Constitution Of India, 1950 — Article 19(1)(f), 19(5), 31(1), 32, 148(5), 226, 300A, 309West Bengal Services (Death-Cum-Retirement Benefit) Rules, 1971 — Rule 10(1)All India Service (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6
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High Courts07 May 2022Allowed

Sabir Ahmad And Another Vs Khali Ulla

Allahabad High Court · (2022) 05 AHC CK 0019

Code Of Civil Procedure, 1908 — Order 13 Rule 5, Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 17(2)U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 20(6)
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High Courts07 May 2022Dismissed

Shiv Sagar @ Pankaj Mishra Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0017

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 307, 404Code Of Criminal Procedure, 1973 — Section 161, 309
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High Courts07 May 2022Dismissed

Ramesh Yadav Vs State Of U.P. Thru. Addl. Chief Secy. Home. Lko And Others

Allahabad High Court · (2022) 05 AHC CK 0016

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 164, 173, 173(1), 173(2), 173(4), 173(8), 190(1)(b), 193, 204, 207A(3), 482Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 216, 240, 246, 302, 323, 420, 465, 467, 468, 471, 477A
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High Courts06 May 2022Dismissed

Akhilesh @ Pappu Vs State

Allahabad High Court · (2022) 05 AHC CK 0022

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts05 May 2022Allowed

Umesh Yadav Vs State Of U.P.

Allahabad High Court · (2022) 05 AHC CK 0001

Indian Penal Code, 1860 — Section 201, 302, 304B, 364, 498ADowry Prohibition Act, 1961 — Section 3,4Code Of Criminal Procedure, 1973 — Section 161, 216, 216(3), 216(4), 217, 313
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High Courts04 May 2022Disposed Of

Suneeta Bharti And 3 Others Vs State Of U.P. And 2 Others

Allahabad High Court · (2022) 05 AHC CK 0008

Constitution Of India, 1950 — Article 19, 26, 226, 246(2), 254, 309University Grants Commission Act, 1956 — Section 12A(1)(d0, 12A(2)(a), 12A(2)(c), 26, 26(1)(e), 26(1)(f), 26(f), 26(1)(g), 26(g), 26(1)(h)U.P. State Universities Act, 1973 — Section 7, 51(2), 66A
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