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Allahabad High Court judgments, 2024

431 judgments · page 21 of 22

High Courts12 Jan 2024Disposed Of

Imran Vs State Of U.P.

Allahabad High Court · (2024) 01 AHC CK 0012

UP Prevention of Cow Slaughter Act, 1955 — Section 3, 5A, 8Indian Penal Code, 1860 — Section 174A, 229A, 269Code Of Criminal Procedure, 1973 — Section 82, 313
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High Courts12 Jan 2024Dismissed

Matsya Jivi Sahkari Samiti Limited Vs State Of U.P. And 2 Others

Allahabad High Court · (2024) 01 AHC CK 0006

Constitution Of India, 1950 — Article 14, 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(g), 21, 32, 43, 45, 226U.P. Cooperative Societies Rules, 1968 — Rule 3, 15, 30(g)U.P. Zamindari Abolition and Land Reforms Rules, 1952 — Section 115A, 115(a)(3)
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High Courts11 Jan 2024Allowed

M/S. Trilokchand Fabrication Pvt. Ltd. Vs State Of U.P. And Ors.

Allahabad High Court · (2024) 01 AHC CK 0025

Constitution Of India, 1950 — Article 14, 21, 136, 226, 300ASecurity Interest (Enforcement) Rules, 2002 — Rule 8(1), 8(2), 8(3), 9Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 5, 13, 13(2), 13(13), 13(4), 13(6), 14, 14(1), 17, 17(1), 34, 35
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High Courts11 Jan 2024Dismissed

Adil And 4 Others Vs State Of U.P. And 3 Others

Allahabad High Court · (2024) 01 AHC CK 0024

Constitution Of India, 1950 — Article 20(2)Indian Penal Code, 1860 — Section 120B, 342, 376, 376D, 420, 452, 498A, 504, 506Code Of Criminal Procedure, 1973 — Section 156(3), 173(2), 173(8)
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High Courts11 Jan 2024Dismissed

Ajay Rai Vs State Of U.P. And 4 Others

Allahabad High Court · (2024) 01 AHC CK 0023

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 409Code Of Criminal Procedure, 1973 — Section 154, 155, 156(3)
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High Courts11 Jan 2024Dismissed

Sabiha Khatoon Vs Prescribed Authority And 8 Others

Allahabad High Court · (2024) 01 AHC CK 0009

Constitution Of India, 1950 — Article 226U.P. Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 3, 3(1), 15, 18(2), 24, 55, 56(1), 57, 57(3), 63, 63(1), 64Conduct Of Election Rules, 1961 — Rule 93
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High Courts10 Jan 2024Dismissed

Naimullah Sheikh And Another Vs State Of U.P. And 3 Others

Allahabad High Court · (2024) 01 AHC CK 0010

Constitution Of India, 1950 — Article 227Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(s), 2(q), 12, 17, 18, 19, 20, 20(1), 20(1)(a), 20(1)(b), 20(1)(c), 20(1)(d), 20(2), 20(3), 21, 22, 26(2)Code Of Criminal Procedure, 1973 — Section 125
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High Courts09 Jan 2024Dismissed

Sanjay Agarwal Vs Rahul Agarwal And Ors.

Allahabad High Court · (2024) 01 AHC CK 0014

Limitation Act, 1963 — Article 119(b)Code of Civil Procedure, 1908 — Section 2(2), 47, 115, 151, Order 21Arbitration and Conciliation Act, 1996 — Section 4, 5, 9, 12, 13, 16, 16(6), 34, 35, 36
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High Courts09 Jan 2024Dismissed

Diwakar Singh Vs State Of U.P.

Allahabad High Court · (2024) 01 AHC CK 0013

Constitution Of India, 1950 — Article 227Indian Penal Code, 1860 — Section 120B, 218, 307, 392, 467, 468Code Of Criminal Procedure, 1973 — Section 243, 243(2), 313
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