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Allahabad High Court judgments, 2023

632 judgments · page 25 of 32

High Courts27 Mar 2023Dismissed

Mohd Kaleem Vs State Of U.P. And 2 Others

Allahabad High Court · (2023) 03 AHC CK 0035

Code Of Criminal Procedure, 1973 — Section 193, 200, 201, 202, 207, 208, 231, 300, 319, 319(1), 319(4), 319(4)(b), 398Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307
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High Courts27 Mar 2023Partly Allowed

Ved Prakash Mittal And 24 Others Vs State Of U P And 2 Others

Allahabad High Court · (2023) 03 AHC CK 0034

Constitution Of India, 1950 — Article 14, 16Uttar Pradesh Palika Centralized Services Retirement Benefit Rules, 1981 — Rule 34(2), 37U.P. Development Authorities Centralized Services Retirement Benefit Rules, 2011 — Rule 4, 5, 7, 15, 16, 37
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High Courts27 Mar 2023Allowed

Nasir Khan Vs State Of U.P. And Another

Allahabad High Court · (2023) 03 AHC CK 0032

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 307, 323, 417, 420, 447, 452, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156, 156(1), 156(3), 161, 200, 202, 320, 482
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High Courts24 Mar 2023Dismissed

Gokul Ram And Others Vs Shiv Jokhan Singh And Others

Allahabad High Court · (2023) 03 AHC CK 0047

Limitation Act, 1963 — Article 60Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 4, 169, 171, 171(1), 172(2)(a)(i), 173, 331Uttar Pradesh Tenancy Act, 1939 — Section 9, 9(1)
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High Courts24 Mar 2023Dismissed

Kapil Kumar Dixit And 32 Others Vs State Of U.P. And 4 Others

Allahabad High Court · (2023) 03 AHC CK 0046

Constitution Of India, 1950 — Article 14, 16, 32, 226, 309U.P. Police Sub-Inspector and Inspector (Civil Police), Rules, 2015 — Rule 15(b), 15(c), 15(e), 15(f), 15(g), 16U.P. Medical Health and Family Welfare Department Health Workers and Health Supervisors (Male & Female) Service Rules, 1997 — Rule 5
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High Courts24 Mar 2023

Shyam Behari Mishra And Another Vs State Of U.P.

Allahabad High Court · (2023) 03 AHC CK 0028

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 82, 83, 157, 161, 212, 215, 216, 293, 313, 357Indian Penal Code, 1860 — Section 34, 63, 107, 109, 141, 149, 302, 307, 504
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High Courts23 Mar 2023Allowed

Mohd. Tufial Vs Union Of India And Another

Allahabad High Court · (2023) 03 AHC CK 0045

Customs Act, 1962 — Section 2(33), 11, 104, 104(6), 104(7), 108, 111, 125, 135, 135(1), 135(1)(A), 135(1)(B)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 67
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High Courts21 Mar 2023Allowed

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

Allahabad High Court · (2023) 03 AHC CK 0052

Constitution Of India, 1950 — Article 14U.P. Development Authorities Centralized Services Retirement Benefit Rules, 2011 — Rule 2(jha)Uttar Pradesh Retirement Benefits Rules, 1961 — Rule 3(8)
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