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Allahabad High Court judgments, 2024

431 judgments · page 6 of 22

High Courts27 Aug 2024Allowed

Karan Vs State Of U.P. And 3 Others

Allahabad High Court · (2024) 08 AHC CK 0030

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 363, 366, 376Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
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High Courts14 Aug 2024Disposed Of

Dodraj And Others Vs State Of U.P

Allahabad High Court · (2024) 08 AHC CK 0014

Constitution of India, 1950 — Article 32Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 395, 397
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High Courts14 Aug 2024Allowed

Murari Vs State

Allahabad High Court · (2024) 08 AHC CK 0013

Code of Criminal Procedure, 1973 — Section 161, 313, 437(1)Indian Penal Code, 1860 — Section 302
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High Courts12 Aug 2024Allowed

Sunil Vs State Of U.P

Allahabad High Court · (2024) 08 AHC CK 0018

Code of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302, 304, 449, 452, 499
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High Courts08 Aug 2024Allowed

Mahmood Ali Vs State Of U P

Allahabad High Court · (2024) 08 AHC CK 0004

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 4, 25
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High Courts08 Aug 2024Allowed

Ram Bux And Ors Vs State Of U P And Anr

Allahabad High Court · (2024) 08 AHC CK 0003

Code of Criminal Procedure, 1973 — Section 2(d), 190, 203, 204, 468, 468(2)(c), 469, 473, 482Indian Penal Code, 1860 — Section 307, 323, 504, 506
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High Courts07 Aug 2024Disposed Of

Dinesh Kumar Vs State Of UP And 3 Others

Allahabad High Court · (2024) 08 AHC CK 0005

Constitution of India, 1950 — Article 266Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(b)(ii), 173(2)Indian Penal Code, 1860 — Section 406, 419, 420, 498A, 504, 506
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High Courts06 Aug 2024Disposed Of

Arvind And 2 Others Vs State Of U P

Allahabad High Court · (2024) 08 AHC CK 0009

Code of Criminal Procedure, 1973 — Section 82, 313Indian Penal Code, 1860 — Section 147, 148, 149, 174A, 229A, 307, 323, 452, 504, 506
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High Courts06 Aug 2024Allowed

Mukesh Ram Vs State Of UP And 3 Others

Allahabad High Court · (2024) 08 AHC CK 0008

Constitution of India, 1950 — Article 21Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 363, 366, 376
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