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Allahabad High Court judgments, 2024

431 judgments · page 1 of 22

High Courts20 Dec 2024Partly Allowed

Natthu Singh Vs State of U.P.

Allahabad High Court · (2024) 12 AHC CK 0007

Code of Criminal Procedure, 1973 — Section 313, 437AIndian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 304, 304I, 307, 323, 325, 376, 452, 504
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High Courts20 Dec 2024Allowed

Sattar Vs State of U.P.

Allahabad High Court · (2024) 12 AHC CK 0006

Code of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 201, 302, 363Evidence Act, 1872 — Section 27, 106
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High Courts11 Dec 2024Allowed

Prem Kumar And Others Vs Gurudev Singh And Others

Allahabad High Court · (2024) 12 AHC CK 0002

Code of Civil Procedure, 1908 — Section 100(5), Order 1 Rule 10, Order 6 Rule 3Registration Act, 1908 — Section 17, 17(1), 17(1)(b), 17(2)(v), 23, 24, 25, 35, 49(c), 72Transfer Of Property Act, 1882 — Section 3, 54
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High Courts28 Nov 2024Dismissed

Ravi Vs State Of U.P.

Allahabad High Court · (2024) 11 AHC CK 0026

Bharatiya Nyaya Sanhita, 2023 — Section 69, 123, 209, 269Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 84, 183, 351
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High Courts26 Nov 2024Allowed

Abhishek Awasthi @ Bholu Awasthi Vs State of U.P. And Another

Allahabad High Court · (2024) 11 AHC CK 0029

Constitution of India, 1950 — Article 14, 21, 142, 215, 226, 227Code of Criminal Procedure, 1973 — Section 193, 397, 439, 482Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(v), 3(i)(v)(a), 14A, 14A(1), 14A(2), 14A(3)
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High Courts22 Nov 2024Dismissed

Vishal Saraswat Vs State Of U.P. And Another

Allahabad High Court · (2024) 11 AHC CK 0007

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 148, 323, 324, 380, 427, 498A, 504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts14 Nov 2024Dismissed

Smt. Omika Devi Vs Indian Bank (Allahabad Bank) and 2 others

Allahabad High Court · (2024) 11 AHC CK 0017

Civil Procedure Code, 1908 — Order 39 Rule 2Specific Relief Act, 1963 — Section 38, 41, 41(h)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(zc), 2(zf), 13, 13(2), 13(2), 17
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