CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2023

632 judgments · page 8 of 32

High Courts19 Sept 2023Dismissed

Ram Komal And Two Others Vs State Of U.P. And Another

Allahabad High Court · (2023) 09 AHC CK 0028

Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 323, 324, 3295, 435, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 173(8), 216, 228, 240, 482Bombay Police Act, 1951 — Section 135
Read judgment
High Courts18 Sept 2023Dismissed

Lakkhi Sonkar Vs State Of U.P. And 5 Others

Allahabad High Court · (2023) 09 AHC CK 0030

Constitution Of India, 1950 — Article 226U.P. Food Security Rules, 2015 — Rule 2(c), 3(1), 4National Food Security Act, 2013 — Section 3, 8, 15, 15(5), 16, 40
Read judgment
High Courts15 Sept 2023Allowed

Jiyaullah Vs State Of U.P. And Another

Allahabad High Court · (2023) 09 AHC CK 0019

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 90, 375, 376, 376(2)(b), 419, 420, 504, 506Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 482
Read judgment
High Courts13 Sept 2023Allowed

Siddhant @ Aashu Vs State Of U.P. And 3 Others

Allahabad High Court · (2023) 09 AHC CK 0015

Protection of Children from Sexual Offences Rules, 2020 — Rule 4, 4(3), 4(4), 4(5), 4(6), 4(6)(vii), 4(8), 4(12), 12Juvenile Justice (Care and Protection of Children) Model Rules, 2016 — Rule 18(1), 19Code Of Criminal Procedure, 1973 — Section 161, 164, 173, 439
Read judgment
High Courts12 Sept 2023Dismissed

Sonu @ Pinku Vs State Of U.P.

Allahabad High Court · (2023) 09 AHC CK 0021

Indian Penal Code, 1860 — Section 354, 363, 376, 376(2)(f)Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313, 428
Read judgment
High Courts12 Sept 2023Allowed

Ram Kali Devi Vs State Of U.P.Through Collector Unnao And Others.

Allahabad High Court · (2023) 09 AHC CK 0020

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13A, 13(2), 14(4), 29, 30, 31(3), 38BU.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 171U.P. Imposition of Ceiling on Land Holdings (Amendment) Act, 1971 — Section 31
Read judgment