CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2022

695 judgments · page 5 of 35

High Courts05 Dec 2022Dismissed

Mumtazim And Others Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0012

Indian Penal Code, 1860 — Section 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 313, 374(2)Evidence Act, 1872 — Section 134
Read judgment
High Courts02 Dec 2022

Ganesh Vs State Of U.P.

Allahabad High Court · (2022) 12 AHC CK 0003

Indian Penal Code, 1860 — Section 174A, 229A, 299, 300, 302, 304, 304II, 323, 326, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 313
Read judgment
High Courts02 Dec 2022Allowed

Praveen Singh And 3 Others Vs State Of U.P. And Another

Allahabad High Court · (2022) 12 AHC CK 0001

Indian Penal Code, 1860 — Section 120B, 307, 321, 323, 324, 326, 379, 386, 394, 500, 501, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 161, 173, 190, 320, 397, 482Information Technology Act, 2008 — Section 67
Read judgment
High Courts01 Dec 2022Allowed

Madan Pal Singh Vs State Of U.P. And Another

Allahabad High Court · (2022) 12 AHC CK 0004

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Code Of Criminal Procedure, 1973 — Section 156(3), 173, 173(2), 190(1)(b), 190(1)(c), 197, 200, 202, 204Karnataka Police Act, 1963 — Section 170
Read judgment
High Courts29 Nov 2022Dismissed

Pushpendra Chauhan Vs State Of U.P.

Allahabad High Court · (2022) 11 AHC CK 0052

Indian Penal Code, 1860 — Section 376DProtection of Children from Sexual Offences Act, 2012 — Section 5, 6Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7A
Read judgment
High Courts25 Nov 2022Partly Allowed

Ram Sarokh And Others Vs State

Allahabad High Court · (2022) 11 AHC CK 0032

Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323Code Of Criminal Procedure, 1973 — Section 313, 357, 357A
Read judgment
High Courts24 Nov 2022Dismissed

Ram Gopal @ Guddu Vs State Of U.P.

Allahabad High Court · (2022) 11 AHC CK 0034

Indian Penal Code, 1860 — Section 34, 147, 302, 307, 498ACode Of Criminal Procedure, 1973 — Section 161, 162(2), 207, 313, 374(2)Evidence Act, 1872 &mdsh; Section 27, 32, 32(1), 60
Read judgment
High Courts24 Nov 2022Dismissed

Vidya Devi And Others Vs State Of U.P.

Allahabad High Court · (2022) 11 AHC CK 0033

Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 46, 162, 313Evidence Act, 1872 &mdsh; Section 26, 27, 106
Read judgment
High Courts23 Nov 2022Partly Allowed

Raj Kumar @ Raju Vs State Of U.P.

Allahabad High Court · (2022) 11 AHC CK 0040

Indian Penal Code, 1860 — Section 299, 300, 302, 304B, 304(1), 304I, 304II, 498ACode Of Criminal Procedure, 1973 — Section 161, 313Dowry Prohibition Act, 1961 — Section 4
Read judgment