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Allahabad High Court judgments, 2022

695 judgments · page 31 of 35

High Courts06 Apr 2022Dismissed

Yogendra Kumar Mishra Vs State Of U.P. And Another

Allahabad High Court · (2022) 04 AHC CK 0004

Code Of Criminal Procedure, 1973 — Section 82, 83, 164, 437, 438Indian Penal Code, 1860 — Section 34, 149, 328, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts05 Apr 2022Dismissed

Kalawati Vs Board Of Revenue And 6 Others

Allahabad High Court · (2022) 04 AHC CK 0009

Constitution Of India, 1950 — Article 226Uttar Pradesh Revenue Code, 2006 — Section 31, 33, 34, 35, 35(1), 38(3), 38(4), 39, 40, 144Evidence Act, 1872 — Section 35
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High Courts05 Apr 2022

Bhola Vs State Of U.P.

Allahabad High Court · (2022) 04 AHC CK 0008

Uttar Pradesh Gangster and Anti Social Activities (Prevention) Act, 1986 — Section 2, 3, 19(4)(b)Code Of Criminal Procedure, 1973 — Section 313
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High Courts04 Apr 2022Dismissed

Amarjeet Vs State Of U.P. And Ors.

Allahabad High Court · (2022) 04 AHC CK 0012

Indian Penal Code, 1860 — Section 323, 325, 352, 427, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 321, 397
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High Courts04 Apr 2022Dismissed

Sunita And Others Vs State of U.P.

Allahabad High Court · (2022) 04 AHC CK 0002

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 106
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High Courts30 Mar 2022

Anokhi Lal Second Bail Vs State Of U.P.

Allahabad High Court · (2022) 03 AHC CK 0068

Indian Penal Code, 1860 — Section 174A, 229A, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts28 Mar 2022Partly Allowed

Raj Kumar Vs State

Allahabad High Court · (2022) 03 AHC CK 0064

Indian Penal Code, 1860 — Section 34, 96, 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 300, 302, 304(1), 304I, 307, 323, 325Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts28 Mar 2022Dismissed

Seth Daryablal Manik Lal Tadaiya And Another Vs Siddh Gopal Kudariya And Another

Allahabad High Court · (2022) 03 AHC CK 0059

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 36, Order 21 Rule 97, Order 21 Rule 97(2), Order 21 Rule 98, Order 21 Rule 99, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103Transfer of Property Act, 1882 — Section 52
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