Constitution Of India, 1950 — Article 12, 21, 37U.P. Urban Planning and Development Act, 1973 — Section 26A(4), 27Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 18, 19

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High Courts06 Mar 2024Allowed

Radhey Jaiswal And 2 Others Vs State Of U.P.

Allahabad High Court · (2024) 03 AHC CK 0021

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 207, 313, 313(1)(b), 313(2), 313(4), 342Indian Penal Code, 1860 — Section 302, 304B, 307, 323, 498A, 506

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High Courts05 Mar 2024Dismissed

Commissioner Commercial Tax U.P. Lucknow Vs S/S Raj Kumar Amit Kumar Jahangeerabad

Allahabad High Court · (2024) 03 AHC CK 0011

Central Sales Act, 1956 — Section 5(3)

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High Courts05 Mar 2024Dismissed

Irfan Ali Vs State Of U.P. And 4 Others

Allahabad High Court · (2024) 03 AHC CK 0010

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 106, 116, 145, 145(1), 145(5), 146, 146(1), 482Indian Penal Code, 1860 — Section 147, 420, 468, 504, 506

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High Courts05 Mar 2024Dismissed

Uttar Pradesh Public Service Commission Vs Renu And 3 Others

Allahabad High Court · (2024) 03 AHC CK 0004

Allahabad High Court Rules, 1952 — Rule 5U.P. Subordinate Nursing (Non-Gazetted) Service (Fourth Amendment) Rules, 2016 — Rule 15

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High Courts05 Mar 2024Dismissed

Arunendra Alias Daddu Yadav Vs State Of U.P. And Another

Allahabad High Court · (2024) 03 AHC CK 0003

Code Of Criminal Procedure, 1973 — Section 156(3), 200, 202, 204, 207, 208, 273, 313, 319, 319(4), 319(4)(b), 379, 401, 482Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 364, 379, 395, 397, 419, 436, 504, 506

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High Courts04 Mar 2024Dismissed

Hazari And 2 Others Vs State Of U.P. Thru. Prin. Secy. Home Lko And Another

Allahabad High Court · (2024) 03 AHC CK 0007

Code Of Criminal Procedure, 1973 — Section 233(3), 311, 313, 397, 401

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High Courts04 Mar 2024Disposed Of

Aftab Alam Vs State Of U.P. And 2 Others

Allahabad High Court · (2024) 03 AHC CK 0006

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 489

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High Courts04 Mar 2024

Pravesh And Another Vs State Of U.P.

Allahabad High Court · (2024) 03 AHC CK 0005

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 504Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 313

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High Courts01 Mar 2024Dismissed

Sudesh Kumar Vs State Of Up And Another

Allahabad High Court · (2024) 03 AHC CK 0012

Constitution Of India, 1950 — Article 227Negotiable Instruments Act, 1881 — Section 138, 138(a), 138(b), 138(c), 142, 142(1)(b), 142(1)(c)

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High Courts01 Mar 2024

Bharat Singh Vs State Of U.P.

Allahabad High Court · (2024) 03 AHC CK 0009

Criminal Law (Amendment) Act, 2013 — Section 7Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307U.P. Prisoners Release on Probation Act, 1938 — Section 2

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High Courts01 Mar 2024

Akshay Pratap Singh @ Gopalji And Others Vs State Of U.P. Thru. Prin. Secy. Home Lko. And Another

Allahabad High Court · (2024) 03 AHC CK 0008

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 239, 321, 321(b), 482Criminal Law (Amendment) Act, 2013 — Section 7

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High Courts01 Mar 2024

District Basic Education Officer, Moradabad And Another Vs Mahendra And 2 Others

Allahabad High Court · (2024) 03 AHC CK 0002

Allahabad High Court Rules, 1952 — Rule 5Right of Children to Free and Compulsory Education Act, 2009 — Section 2(n), 23, 23(1)

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High Courts01 Mar 2024Dismissed

M/S Jhansi Enterprises, Nandanpura, Jhansi Vs State Of U.P. And Others

Allahabad High Court · (2024) 03 AHC CK 0001

Constitution Of India, 1950 — Article 226Uttar Pradesh Goods and Service Tax Rules, 2017 — Rule 138, 138AGoods and Services Tax Act, 2017 — Section 68(3), 129, 129(3)

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High Courts29 Feb 2024Dismissed