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Allahabad High Court judgments, 2022

695 judgments · page 7 of 35

High Courts11 Nov 2022Allowed

Savita Devi Vs State Of Uttar Pradesh

Allahabad High Court · (2022) 11 AHC CK 0008

Indian Penal Code, 1860 — Section 120B, 379Mines and Minerals (Regulation and Development) Act, 1957 — Section 4, 21Prevention of Damage of Public Property Act, 1984 — Section 3, 5
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High Courts10 Nov 2022

Banti Vs State Of U.P.

Allahabad High Court · (2022) 11 AHC CK 0013

Indian Penal Code, 1860 — Section 174A, 229A, 323, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 313, 439
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High Courts10 Nov 2022Dismissed

Union Of India And 4 Others Vs Subachan Ram And Another

Allahabad High Court · (2022) 11 AHC CK 0011

Central Civil Services (Conduct) Rules, 1964 — Rule 3(i)(i), 3(i)(ii), 3(i)(iii), 3(i)(xviii), 3(i)(xxi)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 6, 6(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
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High Courts10 Nov 2022Allowed

Umesh Vs State Of U.P. And Others

Allahabad High Court · (2022) 11 AHC CK 0010

Prevention of Food Adulteration Rule, 1955 — Rule 42(zzz), 44H, 4IPrevention of Food Adulteration Act, 1955 — Section 7, 16Code Of Criminal Procedure, 1973 — Section 313
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High Courts10 Nov 2022Allowed

Rajnesh Vs State Of U.P.

Allahabad High Court · (2022) 11 AHC CK 0009

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 323, 506Arms Act, 1959 — Section 25
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High Courts09 Nov 2022Dismissed

Malati Sharma Vs Raj Kumar Yadav

Allahabad High Court · (2022) 11 AHC CK 0015

Constitution Of India, 1950 — Article 227Code of Civil Procedure, 1908 — Order 15 Rule 5Provincial Small Causes Courts Act, 1887 — Section 23
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High Courts02 Nov 2022Allowed

Jay Prakash Singh Vs State Of U.P. And 2 Others

Allahabad High Court · (2022) 11 AHC CK 0006

Indian Penal Code, 1860 — Section 363, 366A, 504, 506Code Of Criminal Procedure, 1973 — Section 164Protection of Children from Sexual Offences Act, 2012 — Section 16, 17
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High Courts02 Nov 2022Dismissed

Xxx (Minor) Vs State Of U.P. And Another

Allahabad High Court · (2022) 11 AHC CK 0004

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94, 94(2)(i), 94(2)(iii), 102Indian Penal Code, 1860 — Section 302, 376D, 452, 506
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High Courts02 Nov 2022Disposed Of

Minor ''X' Vs State Of U.P. And Another

Allahabad High Court · (2022) 11 AHC CK 0003

Juvenile Justice (Care and Protection of Children) Model Rules, 2016 — Rule 10AJuvenile Justice (Care and Protection of Children) Act, 2015 — Section 15, 15(1), 102Indian Penal Code, 1860 — Section 302, 307, 326K, 326KH, 342, 354, 376, 452, 511
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High Courts01 Nov 2022Allowed

Gomti Devi Vs State Of U.P. And 2 Ors.

Allahabad High Court · (2022) 11 AHC CK 0002

Constitution Of India, 1950 — Article 14, 16, 21U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 — Rule 5
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High Courts31 Oct 2022Allowed

Chandra Prakash Vs State Of U.P. And Others

Allahabad High Court · (2022) 10 AHC CK 0042

U.P. Zamindari Abolition and Land Reforms Rules, 1952 — Rule 61, 168, 169, 169(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168, 168(5), 186, 186(5), 198, 333Limitation Act, 1963 — Section 5
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High Courts31 Oct 2022Allowed

Pappu Vs State Of U.P.

Allahabad High Court · (2022) 10 AHC CK 0041

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161
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