CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2024

431 judgments · page 15 of 22

High Courts14 Mar 2024Dismissed

Mamta And Another Vs State Of U.P. And 3 Others

Allahabad High Court · (2024) 03 AHC CK 0032

Constitution Of India, 1950 — Article 226Uttar Pradesh Prohibition of Unlawful Conversion of Religion Act, 2021 — Section 3, 8, 9Protection of Women from Domestic Violence Act, 2005 — Section 2
Read judgment
High Courts14 Mar 2024Dismissed

Usman Vs State Of U.P.

Allahabad High Court · (2024) 03 AHC CK 0030

Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 101, 106, 114, 118
Read judgment
High Courts14 Mar 2024Dismissed

Renu Singh Vs Shubhang Chauhan And Another

Allahabad High Court · (2024) 03 AHC CK 0029

Code Of Civil Procedure, 1908 — Section 96, 100, Order 14 Rule 1, Order 18 Rule 1, Order 43 Rule 1(u), Order 10 Rule 2, Order 18 Rule 2, Order 14 Rule 2(1), Order 14 Rule 3, Order 32 Rule 3, Order 14 Rule 4, Order 14 Rule 5, Order 14 Rule 5(2), Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 14 Rule 27Hindu Succession Act, 1956 — Section 15, 15(1)(a)
Read judgment
High Courts13 Mar 2024Dismissed

Tulsi Ram Vs State Of U.P. And 2 Others

Allahabad High Court · (2024) 03 AHC CK 0036

Code Of Criminal Procedure, 1973 — Section 200, 202, 227, 228, 244, 245, 245(2), 397, 401, 482Uttar Pradesh Consolidation of Holding Act, 1953 — Section 9Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471
Read judgment
High Courts13 Mar 2024Allowed

Maya Devi Vs State Of U.P. And Another

Allahabad High Court · (2024) 03 AHC CK 0033

Constitution Of India, 1950 — Article 15(3), 39Dowry Prohibition Act, 1961 — Section 3, 4Indian Penal Code, 1860 — Section 323, 498A, 504, 506
Read judgment
High Courts11 Mar 2024Allowed

Siya Dulari Vs Awadh Naresh

Allahabad High Court · (2024) 03 AHC CK 0013

Constitution Of India, 1950 — Article 39A, 254(2)Uttar Pradesh Gram Nyayalaya (Procedure and Practice) Rules, 2009 — Rule 10Gram Nyayalayas Act, 2008 — Section 2(a), 13, 13(1)(a), 14, 16, 23, 24, 30, 31, 34(2), 34(6), 39
Read judgment
High Courts07 Mar 2024Allowed

State Of U.P. Vs Chief Judicial Magistrate Barabanki And Anr.

Allahabad High Court · (2024) 03 AHC CK 0017

Indian Penal Code, 1860 — Section 120B, 166, 166A, 323, 326A, 326B, 354, 354B, 370, 370A, 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB, 376E, 405, 409, 500, 504, 509Code Of Criminal Procedure, 1973 — Section 154, 156(3), 161, 190, 190(1)(b), 197, 197(1), 197(3), 397, 401
Read judgment