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Allahabad High Court judgments, 2025

412 judgments · page 18 of 21

High Courts28 Feb 2025Partly Allowed

Bajaj Allianz Life Insurance Co. Ltd Vs Shradha Padmaja Awasthi And Ors

Allahabad High Court · (2025) 02 AHC CK 1085

Uttar Pradesh King George's Medical University Act, 2002- Section 13, 13(1)Uttar Pradesh State Universities Act, 1973- Section 8, 8(1), 12(12), 30(2), 31, 66AUttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes & Other Backward Classes) Act, 1994- Section 3(1)(c)
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High Courts21 Feb 2025Dismissed

Pradeep Kumar Maurya And Ors Vs State Of U.P. And Anr

Allahabad High Court · (2025) 02 AHC CK 1091

Code of Criminal Procedure Act, 1973- Section 154(1), 154(2), 156, 156(3), 157(1), 157(2), 173(2), 173(2)(i), 173, 173(2)(ii), 190(1), 190(1)(b), 319, 482Indian Penal Code, 1860- Section 323, 498A, 504, 506Dowry Prohibition Act, 1961- Section 3, 4
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High Courts21 Feb 2025Allowed

Jaypee Hospital Vs State Of Up And 3 Others

Allahabad High Court · (2025) 02 AHC CK 1073

Constitution of India, 1950- Article 14, 21, 39, 39ACode of Criminal Procedure Act, 1973- Section 36, 158, 169, 172, 173(2), 173(3), 173(8)Indian Penal Code, 1860- Section 147, 307, 308, 323, 336, 353, 427, 504, 506
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High Courts20 Feb 2025Dismissed

Saurabh Meena Vs State Of U.P

Allahabad High Court · (2025) 02 AHC CK 1076

Code of Criminal Procedure Act, 1973- Section 82, 83, 200, 202, 202(2), 482Negotiable Instruments Act, 1881- Section 138Evidence Act, 1872- Section 145
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High Courts19 Feb 2025Allowed

Rajneeta Vs Union Of India And 2 Others

Allahabad High Court · (2025) 02 AHC CK 1081

Code of Civil Procedure, 1908- Section 89, 89(2)(d), Order 23 Rule 3Family Courts Act, 1984- Section 19(1)Hindu Marriage Act, 1955- Section 13, 13B
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