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Allahabad High Court judgments, 2022

695 judgments · page 9 of 35

High Courts18 Oct 2022Partly Allowed

State Of U.P. Vs Govind Pasi

Allahabad High Court · (2022) 10 AHC CK 0011

Constitution Of India, 1950 — Article 19, 21Code Of Criminal Procedure, 1973 — Section 37, 43, 129, 161, 207, 235(2), 313, 354(3), 366(1), 376Indian Penal Code, 1860 — Section 201, 302, 376, 376(2)(f)
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High Courts17 Oct 2022

Prakash Gupta Vs State Of U.P.

Allahabad High Court · (2022) 10 AHC CK 0016

Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304I, 304II, 304B, 498ACode Of Criminal Procedure, 1973 — Section 313Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts17 Oct 2022Allowed

Sanjeev @ Kallu Sethiya Vs State Of U.P.

Allahabad High Court · (2022) 10 AHC CK 0014

Constitution Of India, 1950 — Article 14, 20, 21Indian Penal Code, 1860 — Section 141, 142, 143, 147, 148, 149, 174A, 229A, 302, 307, 504Code Of Criminal Procedure, 1973 — Section 2(h), 47, 82, 91, 92, 93(1), 157, 160, 161, 165, 169, 172, 173, 173(2), 174, 248, 255, 309, 313, 335
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High Courts17 Oct 2022Disposed Of

Jagdeep Vs Arjun And 3 Others

Allahabad High Court · (2022) 10 AHC CK 0013

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 10, 37, 38
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High Courts12 Oct 2022Allowed

Shakuntla Devi Vs State Of U.P. And 4 Others

Allahabad High Court · (2022) 10 AHC CK 0001

Constitution Of India, 1950 — Article 226, 243B, 243(d), 243E, 243P(ER), 243Q, 243Q(2), 243R, 243S, 243S(5), 243T, 243U, 243U(1), 243U(3), 243U(4)U.P. Town Areas Act, 1914 — Section 3U.P. Municipalities Act, 1916 — Section 2(9B), 3, 3(1), 3(2), 3A(2), 5, 9, 10A, 11A, 11B, 11B(2), 12B, 12G, 13G, 13H, 13H(1), 30, 43C, 333, 333A
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High Courts11 Oct 2022Dismissed

Sheo Badan Vs Prithvi Pati And Others

Allahabad High Court · (2022) 10 AHC CK 0004

Code Of Civil Procedure, 1908 — Order 7 Rule 3, Order 26 Rule 9Transfer Of Property Act, 1882 — Section 118U.P. Tenancy Act, 1939 — Section 53
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High Courts11 Oct 2022Allowed

Mohd. Asageer Vs N.C.B

Allahabad High Court · (2022) 10 AHC CK 0002

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(c), 20(c), 28, 29, 37, 52A, 52A(1), 52A(2), 52-A(2)(c), 52A(3), 53, 67Evidence Act, 1872 — Section 25
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High Courts10 Oct 2022

Billa @ Kalam Singh Vs State Of U.P.

Allahabad High Court · (2022) 10 AHC CK 0010

Indian Penal Code, 1860 — Section 147, 148, 149, 174A, 229A, 323, 325, 326, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 313
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