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Allahabad High Court judgments, 2024

431 judgments · page 10 of 22

High Courts29 May 2024Allowed

Gaurav Yadav @ Phadka Vs State Of U.P.

Allahabad High Court · (2024) 05 AHC CK 0013

Indian Penal Code, 1860 — Section 307, 376Code Of Criminal Procedure, 1973 — Section 164, 313, 437AScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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High Courts30 Apr 2024Dismissed

Gyanwati And Others Vs Sarseti Devi And Others

Allahabad High Court · (2024) 04 AHC CK 0053

Code Of Civil Procedure, 1908 — Section 96, 100, 107, 107(2), Order 39 Rule 7, Order 41 Rule 31U.P. Zamindari Abolition and Land Reforms Act, 1950 — Section 7AA, 8, 9, 18Evidence Act, 1872 — Section 13
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High Courts29 Apr 2024Dismissed

Bhure Singh Chak Vs State Of U.P. And Another

Allahabad High Court · (2024) 04 AHC CK 0055

Indian Penal Code, 1860 — Section 323, 336, 354, 376, 427, 504, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4, 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 378
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High Courts27 Apr 2024Disposed Of

Brij Lal Vs State Of U.P.

Allahabad High Court · (2024) 04 AHC CK 0047

Indian Penal Code, 1860 — Section 174A, 229A, 307, 326Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts27 Apr 2024Dismissed

Rajesh Pal Singh Vs State Of U.P. And 5 Others

Allahabad High Court · (2024) 04 AHC CK 0046

U.P. Police Officers of the Subordinate Rank (Punishment and Appeal) Rules, 1991 — Rule 4(1)(b), 14(2), 20, 23Indian Penal Code, 1860 — Section 307, 323, 364, 376D, 392, 504Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
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