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Allahabad High Court judgments, 2024

431 judgments · page 22 of 22

High Courts08 Jan 2024Allowed

Sumit And Another Vs State Of U.P. And 2 Others

Allahabad High Court · (2024) 01 AHC CK 0019

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 21, 82, 172, 174, 174A, 187, 188, 380, 395, 412, 458Code Of Criminal Procedure, 1973 — Section 2(d), 82, 156(3), 195, 195(1)(a), 195(1)(a)(i)
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High Courts05 Jan 2024Partly Allowed

Shishir Gupta Vs State Of U.P. And Another

Allahabad High Court · (2024) 01 AHC CK 0026

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 202(1), 482Protection of Children from Sexual Offences Act, 2012 — Section 5, 5G, 6Indian Penal Code, 1860 — Section 376D
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High Courts02 Jan 2024Allowed

Kumar Bhupendra Singh Vs State Of U P And Another

Allahabad High Court · (2024) 01 AHC CK 0004

Constitution Of India, 1950 — Article 311(2)Uttar Pradesh Government Servant (Discipline and Appeal) Rules, 1999 — Rule 8, 9, 9(2), 11Uttar Pradesh Government Servant Conduct Rules, 1956 — Section 3
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