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Allahabad High Court judgments, 2023

632 judgments · page 10 of 32

High Courts28 Aug 2023Dismissed

Rahul Saxena Alias Bhola / Bholu Vs State Of U.P. And 3 Others

Allahabad High Court · (2023) 08 AHC CK 0038

Uttar Pradesh Gangster And Anti-Social Activities (Prevention) Rules, 2021 — Rule 5, 5(c), 8, 8(5), 10, 10(1)U.P. Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3Public Gambling Act, 1867 — Section 3, 4
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High Courts28 Aug 2023Allowed

Shraswati Vs State Of U.P.

Allahabad High Court · (2023) 08 AHC CK 0037

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 17, 20, 35, 42(2), 50, 52, 54, 55, 57
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High Courts25 Aug 2023Allowed

Jeet Lal Saroj Vs State Of U.P. And 3 Others

Allahabad High Court · (2023) 08 AHC CK 0034

Constitution Of India, 1950 — Article 14, 226U.P. Secondary Education Service Selection Board Rules, 1998 — Rule 14U.P. Secondary Education Service Commission Rules, 1983 — Rule 9
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High Courts25 Aug 2023Allowed

Rohit And Another Vs State Of U.P.

Allahabad High Court · (2023) 08 AHC CK 0033

Indian Penal Code, 1860 — Section 300, 304, 308, 323Code Of Criminal Procedure, 1973 — Section 161, 173(2), 173(8)
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High Courts24 Aug 2023Allowed

Bhanwar Singh @ Karamvir Vs State Of U.P.

Allahabad High Court · (2023) 08 AHC CK 0041

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 173, 217, 302Code Of Criminal Procedure, 1973 — Section 61, 62, 70, 72, 74, 78, 345, 349, 350, 439
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High Courts22 Aug 2023Allowed

Gudun And Others Vs State Of U.P.

Allahabad High Court · (2023) 08 AHC CK 0051

Indian Penal Code, 1860 — Section 354, 375, 376, 376(2)(g), 506, 506(2), 511Code Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 53, 53A, 114(g), 155, 155(4), 157
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High Courts22 Aug 2023Dismissed

Alka Ray Vs State Of U.P. Thru. Prin. Secy. Home

Allahabad High Court · (2023) 08 AHC CK 0048

Indian Penal Code, 1860 — Section 120B, 177, 419, 420, 464, 467, 468, 471, 506Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 313, 482Criminal Law (Amendment) Act, 1932 — Section 7
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High Courts21 Aug 2023Dismissed

Ramvir Singh Vs State Of U.P. And 5 Others

Allahabad High Court · (2023) 08 AHC CK 0056

Constitution Of India, 1950 — Article 226Code of Civil Procedure, 1908 — Order 9 Rule 13U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331(3), 333
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