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Allahabad High Court judgments, 2025

412 judgments · page 12 of 21

High Courts01 Jul 2025Allowed

Mohd. Saleem Khan Vs State Of U.P

Allahabad High Court · (2025) 07 AHC CK 0756

Criminal Procedure Code, 1973- Section 374(2)Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20, 27Evidence Act, 1872- Section 114
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High Courts20 Jun 2025Allowed

Km. Sunita Vs Smt. Manju And 9 Others

Allahabad High Court · (2025) 06 AHC CK 0578

Bharatiya Nyaya Sanhita, 2023- Section 103, 108, 352, 351(3)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)(da), 3(1)(dha), 3(2)(5ka), 3(2)(5), 14A(2)
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High Courts11 Jun 2025Dismissed

Jokhoo Ram Vs Santosh And 11 Others

Allahabad High Court · (2025) 06 AHC CK 0573

Constitution of India, 1950- Article 32, 136, 141, 226Code of Criminal Procedure Act, 1973- Section 202, 203, 319, 482Indian Penal Code, 1860- Section 304, 308, 323, 325, 504, 506
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High Courts10 Jun 2025Dismissed

M/s Sajid Vs State Of U.P. And 02 Others

Allahabad High Court · (2025) 06 AHC CK 0575

Constitution of India, 1950- Article 32, 136, 226, 227Central Civil Services (Classification, Control and Appeal) Rules, 1965- Rule 15, 16, 27, 39(iii)
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