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Allahabad High Court judgments, 2025

412 judgments · page 2 of 21

High Courts20 Nov 2025Allowed

Wasiullah And 2 Others Vs State Of U.P. And 3 Others

Allahabad High Court · (2025) 11 AHC CK 1816

Indian Penal Code, 1860- Section 147, 148, 149, 307, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989- Section 3(1)Arms Act, 1959- Section 3, 25
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High Courts19 Nov 2025Dismissed

Umesh Kumar Vs State of U.P. and others

Allahabad High Court · (2025) 11 AHC CK 1807

Constitution of India, 1950- Article 226U.P. Zamindari Abolition and Land Reforms Act, 1950- Section 173, 195, 197, 198, 198(4), 229, 331
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High Courts18 Nov 2025Dismissed

Avdhesh Kumar Vs Dhruvi Chandra

Allahabad High Court · (2025) 11 AHC CK 1809

Constitution of India, 1950- Article 226U.P. Imposition of Ceiling on Land Holdings Act, 1960- Section 5, 10(2), 13
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High Courts12 Nov 2025Rejected

Abhishek Vs State Of U.P

Allahabad High Court · (2025) 11 AHC CK 1804

Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 34, 120(B), 147, 148, 149, 302, 307, 506Explosive Substances Act, 1908- Section 3
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High Courts11 Nov 2025Dismissed

Daya Ram Vs State Of U.P

Allahabad High Court · (2025) 11 AHC CK 1806

Indian Penal Code, 1860- Section 147, 148, 149, 307, 323, 504, 506, 325Code of Criminal Procedure, 1973- Section 227, 397(2), 401, 482
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