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Allahabad High Court judgments, 2023

632 judgments · page 2 of 32

High Courts13 Dec 2023

Sanni Mishra @ Sanjayan Kumar Mishra Vs State Of U.P. And 2 Others

Allahabad High Court · (2023) 12 AHC CK 0021

Constitution Of India, 1950 — Article 21U.P. Gangster and Anti Social Activities (Prevention) Rules, 2021 — Rule 5, 5(3), 5(3)(a), 8, 8(3), 16, 16(1), 16(2), 16(3), 17, 17(2), 18, 22(3)Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)
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High Courts13 Dec 2023Dismissed

Amit Kumar Vs State Of U.P. And 2 Others

Allahabad High Court · (2023) 12 AHC CK 0020

Constitution Of India, 1950 — Article 20, 21, 32, 226Allahabad High Court Rules, 1952 — Rule 12Indian Penal Code, 1860 — Section 109, 120B, 409, 420, 466, 467, 469, 471
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High Courts13 Dec 2023Dismissed

Abhay Gupta Vs State Of U.P. And 4 Others

Allahabad High Court · (2023) 12 AHC CK 0019

Constitution Of India, 1950 — Article 20, 21, 226Indian Penal Code, 1860 — Section 120B, 304B, 498ACode Of Criminal Procedure, 1973 — Section 2(h), 156(1), 156(3), 170, 173, 173(8)
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High Courts11 Dec 2023Dismissed

Babu Lal Jaiswal And Others Vs State Of U.P. And Another

Allahabad High Court · (2023) 12 AHC CK 0018

Constitution Of India, 1950 — Article 20(2)Indian Penal Code, 1860 — Section 147, 352, 427, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 3, 5, 36, 154, 156, 156(3), 173, 173, 173(1), 173(2), 173(3), 173(5), 173(7), 173(8), 190, 231, 482
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High Courts07 Dec 2023Allowed

Kharak Singh Vs Krishan Pal And Others

Allahabad High Court · (2023) 12 AHC CK 0004

Evidence Act, 1872 — Section 106, 113BIndian Penal Code, 1860 — Section 304B, 306Dowry Prohibition Act, 1961 — Section 2, 3, 4, 8A
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High Courts07 Dec 2023Dismissed

Shivnarayan @ Dabbu Vs State Of U.P. And 7 Others

Allahabad High Court · (2023) 12 AHC CK 0003

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 203Indian Penal Code, 1860 — Section 323, 392, 504, 506
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High Courts06 Dec 2023Partly Allowed

Sanjeev Gupta Vs State Of U.P. And Anr.

Allahabad High Court · (2023) 12 AHC CK 0005

Constitution Of India, 1950 — Article 14, 15, 21, 254(1)Indian Penal Code, 1860 — Section 120B, 294, 304A, 323, 375, 375(a), 375(b), 376, 376(2)(n), 377, 379, 406, 420, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts05 Dec 2023Allowed

Sushil Phari Vs State Of U.P.

Allahabad High Court · (2023) 12 AHC CK 0010

Indian Penal Code, 1860 — Section 307Arms Act, 1959 — Section 25, 39Code Of Criminal Procedure, 1973 — Section 161, 313
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