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Allahabad High Court judgments, 2023

632 judgments · page 1 of 32

High Courts22 Dec 2023Dismissed

Om Prakash @ Jani Vs State Of U.P.

Allahabad High Court · (2023) 12 AHC CK 0038

Code Of Criminal Procedure, 1973 — Section 161, 161(3), 164, 173(8), 216, 221, 222, 225, 317, 319, 464(2), 482Indian Penal Code, 1860 — Section 372, 373, 376, 406Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6, 9, 13(2), 15(6A)
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High Courts20 Dec 2023

Shahrukh Vs State Of U.P.

Allahabad High Court · (2023) 12 AHC CK 0036

Indian Penal Code, 1860 — Section 174A, 229A, 395, 412Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts18 Dec 2023Disposed Of

Nankey @ Ladain Vs State Of U.P.

Allahabad High Court · (2023) 12 AHC CK 0042

Indian Penal Code, 1860 — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 357
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High Courts16 Dec 2023Dismissed

Gudiya Vs State Of U.P. And 5 Others

Allahabad High Court · (2023) 12 AHC CK 0022

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304, 307, 323, 325, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 2(g), 2(h), 156(3), 200, 202, 202(1), 202(2), 203, 204, 311
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High Courts15 Dec 2023Dismissed

Devendra Kumar Vs State Of U.P. And Another

Allahabad High Court · (2023) 12 AHC CK 0024

Wild Life (Protection) Act, 1972 — Section 39, 39(1)(d), 50, 50(1), 50(1)(c), 50(1)(d), 50(2), 50(3A), 50(4)Code Of Criminal Procedure, 1973 — Section 451, 457
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High Courts14 Dec 2023Allowed

Lalla Vs State Of U.P.

Allahabad High Court · (2023) 12 AHC CK 0026

Indian Penal Code, 1860 — Section 361, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 165
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