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Allahabad High Court judgments, 2024

431 judgments · page 18 of 22

High Courts15 Feb 2024Dismissed

State Of U.P. Vs Javed Bahar And 3 Others

Allahabad High Court · (2024) 02 AHC CK 0040

Constitution Of India, 1950 — Article 14, 16, 21, 309, 311Uttar Pradesh (Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam), 1958 — Section 2A, 2(k), 2(n), 28, 29General Clauses Act, 1897 — Section 6
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High Courts15 Feb 2024Disposed Of

Vijay Vikram Vs State Of U.P. And Another

Allahabad High Court · (2024) 02 AHC CK 0039

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14A(1)Indian Penal Code, 1860 — Section 279, 504, 506
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High Courts13 Feb 2024Dismissed

Dinesh Hariram Valecha Vs State Of U.P. And Another

Allahabad High Court · (2024) 02 AHC CK 0009

Indian Penal Code, 1860 — Section 147, 148, 302, 307Code Of Criminal Procedure, 1973 — Section 82, 83, 155(2), 156(1), 200, 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(2), 143, 143(3)
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High Courts12 Feb 2024Disposed Of

Bittu @ Yaman Vs State Of U.P.

Allahabad High Court · (2024) 02 AHC CK 0014

Indian Penal Code, 1860 — Section 174A, 229A, 307, 323, 325, 352, 504, 506Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts08 Feb 2024

Ajay Kumar Vs State Of U.P.

Allahabad High Court · (2024) 02 AHC CK 0017

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302, 225, 452, 506Arms Act, 1959 — Section 25, 27
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