Constitution of India, 1950- Article 16(1)(g), 19(6)Water (Prevention and Control of Pollution) Act, 1974- Section 4, 25, 25(1)(b), 26Air (Prevention and Control of Pollution) Act, 1981- Section 21, 22

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High Courts24 Jan 2025Allowed

Krishna Chandra Singh @ Munna Singh Vs State Of U.P. Thru. Prin. Secy. Revenue Lko. And Others

Allahabad High Court · (2025) 01 AHC CK 1668

Constitution of India, 1950- Article 14, 19, 19(1)(a), 21, 245Code of Civil Procedure, 1908- Section 9Specific Relief Act, 1963- Section 34, 35

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High Courts24 Jan 2025Allowed

Ajit Singh Yadav Vs Neelam Yadav

Allahabad High Court · (2025) 01 AHC CK 1667

Code of Civil Procedure, 1908- Section 100Uttar Pradesh Consolidation of Holdings Act, 1953- Section 37

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High Courts23 Jan 2025Disposed Of

Nimmi Infratech Private Limited (Previously Satya Homes Private Limited) Vs Fundan And 9 Others

Allahabad High Court · (2025) 01 AHC CK 1671

Constitution of India, 1950- Article 21ARight of Children to Free and Compulsory Education Act, 2009- Section 3(1), 27

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High Courts22 Jan 2025Allowed

Rajeshwari Devi Vs Dy. Director Of Consolidation Shahjahanpur And 3 Others

Allahabad High Court · (2025) 01 AHC CK 1672

Code of Criminal Procedure Act, 1973- Section 482Food Safety and Standards Act, 2006- Section 3(1)(n), 3(1)(o), 3(1)(y), 26, 26(2), 26(2)(i), 26(4), 27, 31, 42(4), 59(i), 80Prevention of Food Adulteration Act, 1954- Section 14, 19

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High Courts21 Jan 2025Dismissed

Hari Chand And Another Vs Board Of Revenue And Others

Allahabad High Court · (2025) 01 AHC CK 1675

Code of Criminal Procedure Act, 1973- Section 125

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High Courts21 Jan 2025Dismissed

Firoj Malik Vs State Of U.P. And 4 Others

Allahabad High Court · (2025) 01 AHC CK 1674

Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 120B, 286, 302, 307, 506

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High Courts21 Jan 2025Disposed Of

Faraheem Qureshi Vs State Of U.P. And Another

Allahabad High Court · (2025) 01 AHC CK 1673

Constitution of India, 1950- Article 226

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High Courts16 Jan 2025Single Bench

Shiv Dutt Sharma Vs State Of U.P. Through Its Secretary, Basic Education And 4 Others

Allahabad High Court · (2025) 01 AHC CK 1665

Code of Criminal Procedure Act, 1973- Section 161, 239Indian Penal Code, 1860- Section 415, 417, 418, 419, 420

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High Courts16 Jan 2025Dismissed

Manish Kumar Vs General Manager Personnel Human Resource Management And 4 Others

Allahabad High Court · (2025) 01 AHC CK 1666

Code of Criminal Procedure Act, 1973- Section 313, 222, 460Indian Penal Code, 1860- Section 34, 302, 394, 397, 460

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High Courts10 Jan 2025Disposed Of

Vikash Kumar And Another Vs State Of U P And 3 Others

Allahabad High Court · (2025) 01 AHC CK 1660

Prevention of Corruption Act, 1988- Section 13(1), 13(1)(b)

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High Courts09 Jan 2025Disposed Of

Raghvendra Singh Alias Prince Vs State Of U P

Allahabad High Court · (2025) 01 AHC CK 1661

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High Courts08 Jan 2025Disposed Of

Vuenow Infotech Pvt. Ltd. Through Its Director Sh. Nitin Srivastava Vs State Of Uttar Pradesh And 2 Others

Allahabad High Court · (2025) 01 AHC CK 1663

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High Courts08 Jan 2025Dismissed

Dr. Rajesh Kumar Singh And Anr Vs State Of U.P And Anr

Allahabad High Court · (2025) 01 AHC CK 1662

Constitution of India, 1950- Article 14, 16, 21, 309Uttar Pradesh Goods & Services Tax Act, 2017- Section 174

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High Courts07 Jan 2025Allowed

Smt. Rekha And 3 Ors Vs State Of U P And 2 Others

Allahabad High Court · (2025) 01 AHC CK 1664

Code of Criminal Procedure Act, 1973- Section 161, 482Indian Penal Code, 1860- Section 106, 107, 109, 294(b), 306, 309

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High Courts02 Jan 2025Dismissed

Smt. Chitra Lekha Srivastava Vs Ramesh Chandra Srivastava

Allahabad High Court · (2025) 01 AHC CK 1655

Constitution of India, 1950- Article 226Uttar Pradesh Consolidation of Holdings Act, 1953- Section 8(A), 9(B), 11(A), 20, 21(2), 27, 48(2), 52Uttar Pradesh Consolidation of Holdings Rules, 1954- Rule 109A

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High Courts02 Jan 2025Disposed Of

Om Prakash And 2 Others Vs State Of U.P. And Another

Allahabad High Court · (2025) 01 AHC CK 1659

Code of Criminal Procedure Act, 1973- Section 407Indian Penal Code, 1860- Section 34, 120B, 302Arms Act, 1959- Section 3, 25, 27

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