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Allahabad High Court judgments, 2023

632 judgments · page 6 of 32

High Courts17 Oct 2023Partly Allowed

Jangali Singh And Others Vs State Of U.P.

Allahabad High Court · (2023) 10 AHC CK 0027

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304I, 304II, 307, 325Code Of Criminal Procedure, 1973 — Section 161, 313Evidence Act, 1872 — Section 145, 157
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High Courts13 Oct 2023Allowed

Ashok Jha Vs Pratibha Jha

Allahabad High Court · (2023) 10 AHC CK 0022

Constitution Of India, 1950 — Article 142, 142(1)Hindu Marriage Act, 1955 — Section 10, 13(1)Indian Penal Code, 1860 — Section 377, 420, 498A, 506, 507
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High Courts12 Oct 2023Disposed Of

Sunil Kumar Vs State Of U.P. And Another

Allahabad High Court · (2023) 10 AHC CK 0021

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138, 138(c), 139, 142(1)(b)
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High Courts11 Oct 2023Dismissed

K.K. Sharma Vs State Of U.P. And Others

Allahabad High Court · (2023) 10 AHC CK 0013

Indian Penal Code, 1860 — Section 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 313
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High Courts09 Oct 2023Dismissed

Prabhakar Tiwari Vs State Of U.P. And 5 Others

Allahabad High Court · (2023) 10 AHC CK 0014

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 147, 148, 379, 427, 504, 506Code Of Criminal Procedure, 1973 — Section 107, 116, 145, 145(1), 145(4), 146(1), 482
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High Courts06 Oct 2023Allowed

Pooja Sharma Vs State Of U.P. And 2 Others

Allahabad High Court · (2023) 10 AHC CK 0008

Constitution Of India, 1950 — Article 226Mental Health Act, 1959 — Section 33, 34, 35, 42, 103, 105, 107Mental Health Act, 1987 — Section 52, 54
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