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Allahabad High Court judgments, 2024

431 judgments · page 2 of 22

High Courts14 Nov 2024Disposed Of

Padam Singhee Vs Directorate Of Enforcement

Allahabad High Court · (2024) 11 AHC CK 0016

Constitution of India, 1950 — Article 21, 32, 226Code of Criminal Procedure, 1973 — Section 82, 309, 313, 436A, 437, 438, 439Indian Penal Code, 1860 — Section 120B, 174A, 229A, 409, 420
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High Courts11 Nov 2024Allowed

Devesh Kumar Vs State Of U.P.

Allahabad High Court · (2024) 11 AHC CK 0025

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 107, 306, 354, 452
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High Courts08 Nov 2024Allowed

Mukesh And 3 Others Vs State of U.P

Allahabad High Court · (2024) 11 AHC CK 0008

Code of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 120B, 141, 147, 148, 149, 307, 323, 325, 324, 352, 427, 452, 504, 506
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High Courts07 Nov 2024Dismissed

Raja Vs State of U.P. And Another

Allahabad High Court · (2024) 11 AHC CK 0013

Code of Criminal Procedure, 1973 — Section 82, 195(1)(a)(i)Indian Penal Code, 1860 — Section 120B, 174A, 307
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High Courts25 Oct 2024Dismissed

Pappu Vs State of U.P.

Allahabad High Court · (2024) 10 AHC CK 0022

Code of Criminal Procedure, 1973 — Section 439Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986 — Section 2, 3, 19(4)(b)
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