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Allahabad High Court judgments, 2023

632 judgments · page 28 of 32

High Courts22 Feb 2023Disposed Of

Rajeev Bansal Vs Union Of India And 3 Others

Allahabad High Court · (2023) 02 AHC CK 0036

Constitution Of India, 1950 — Article 142, 226Income Tax Act, 1961 — Section 3(1)(c)(ii), 119, 147, 148, 148A, 148A(a), 148A(b), 148A(d), 149, 149(1), 149(1)(b), 150, 151, 246Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 — Section 3(1)
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High Courts22 Feb 2023Dismissed

Parvez Parwaz And Another Vs State Of U.P. And Another

Allahabad High Court · (2023) 02 AHC CK 0024

Constitution Of India, 1950 — Article 163, 226Indian Penal Code, 1860 — Section 120B, 121, 121A, 122, 143, 147, 148, 153, 153A, 153B, 161, 218, 295, 295A, 295B, 302, 307, 347, 389, 395, 427, 435, 436, 452, 505Code Of Criminal Procedure, 1973 — Section 156, 156(3), 161, 173(2), 196, 403, 429, 482
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High Courts21 Feb 2023Disposed Of

Indian Express Pvt. Ltd Vs Union Of India And 15 Others

Allahabad High Court · (2023) 02 AHC CK 0025

Working Journalists (Conditions of Service) and Miscellaneous Provisions Rules, 1957 — Section 36Working Journalists (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1)Disaster Management Act, 2005 — Section 10(2)(l)
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High Courts14 Feb 2023Dismissed

Azam Vs State Of U.P

Allahabad High Court · (2023) 02 AHC CK 0022

Indian Penal Code, 1860 — Section 376, 376(1), 37(2),Protection of Children from Sexual Offences Act, 2012 — Section 5(m), 6Code Of Criminal Procedure, 1973 — Section 164, 313
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High Courts14 Feb 2023Dismissed

Sayeed Ahmad Vs State Of U.P. And Another

Allahabad High Court · (2023) 02 AHC CK 0021

Constitution Of India, 1950 — Article 32, 136, 142, 226Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 156(3), 482
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High Courts10 Feb 2023Allowed

Ram Naresh Vs B.R.

Allahabad High Court ·

Constitution Of India, 1950 — Article 19(1)(f), 300ALimitation Act, 1963 — Article 137U.P. Zamindari Abolition and Land Reforms Rules, 1952 — Rule 338
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High Courts09 Feb 2023Dismissed

Shailendra Singh Vs State Of U.P.

Allahabad High Court · (2023) 02 AHC CK 0010

Indian Penal Code, 1860 — Section 307, 324Code Of Criminal Procedure, 1973 — Section 294, 313, 357, 360, 361Probation of Offender Act, 1958 — Section 3, 4, 5
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