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Allahabad High Court judgments, 2022

695 judgments · page 33 of 35

High Courts16 Mar 2022Allowed

Shila Devi Vs State Of U.P And Another

Allahabad High Court · (2022) 03 AHC CK 0040

Code Of Criminal Procedure, 1973 — Section 146, 227, 228, 239, 397, 482Indian Penal Code, 1860 — Section 120B, 415, 419, 420, 465, 466, 467, 468, 471, 472, 504Code Of Criminal Procedure, 1898 — Section 561A
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High Courts15 Mar 2022Allowed

State Of U.P. Vs Phool Singh And Others

Allahabad High Court · (2022) 03 AHC CK 0035

Constitution Of India, 1950 — Article 20(3)Code Of Criminal Procedure, 1973 — Section 161, 313, 378Indian Penal Code, 1860 — Section 141, 142, 143, 148, 149, 302, 307
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High Courts15 Mar 2022Dismissed

Nokhe Lal Vs State Of U.P. And 2 Others

Allahabad High Court · (2022) 03 AHC CK 0034

Code Of Criminal Procedure, 1973 — Section 161, 372, 378Indian Penal Code, 1860 — Section 34, 307, 323, 387, 427, 452, 504, 506U.P. Dacoity Affected Areas Act, 1983 — Section 10, 12
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High Courts11 Mar 2022Disposed Of

Bhura Vs State Of U.P.

Allahabad High Court · (2022) 03 AHC CK 0028

Indian Penal Code, 1860 — Section 376, 376G, 376(2)(f), 506Code Of Criminal Procedure, 1973 — Section 164, 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts10 Mar 2022Dismissed

Sarita Singh Vs State Of U.P.Through Secy.

Allahabad High Court · (2022) 03 AHC CK 0030

Constitution Of India, 1950 — Article 226Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978 — Rule 4, 5, 7, 9, 10Indian Penal Code, 1860 — Section 409
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High Courts05 Mar 2022Dismissed

Sudhir Singh And 2 Others Vs State Of U.P. And 4 Others

Allahabad High Court · (2022) 03 AHC CK 0033

Constitution Of India, 1950 — Article 14, 16, 21, 226, 234, 246, 2146(1), 246(2), 246(3), 254(1), 309, 318Ex-Servicemen (Re-Employment In Central Civil Services) Rules, 1979 — Rule 2, 2(c), 2(c)(iii), 2(e), 3, 4, 5, 6, 7U.P. Public Services (Reservation For Physically Handicapped, Dependents Of Freedom Fighters And Ex-Servicemen) Act, 1993 — Section 2(c), 2(c)(ii), 2(c)(iv)
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High Courts05 Mar 2022Dismissed

Chavi Lal And Others Vs State Of U.P. And Another

Allahabad High Court · (2022) 03 AHC CK 0023

Code Of Criminal Procedure, 1973 — Section 161, 173, 227, 228, 239, 482Indian Penal Code, 1860 — Section 120B, 167, 218, 466, 467, 468, 471Uttar Pradesh Land Revenue Act, 1901 — Section 34
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