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Allahabad High Court judgments, 2025

412 judgments · page 21 of 21

High Courts02 Jan 2025Allowed

Smt. Farha And 3 Others Vs State Of U.P. And 7 Others

Allahabad High Court · (2025) 01 AHC CK 1657

Constitution of India, 1950- Article 14, 19, 19(1)(a), 19(1)(d), 21Indian Penal Code, 1860- Section 386, 392Uttar Pradesh Gangsters and Anti Social Activities (Prevention) Act, 1986- Section 2, 3(1)
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High Courts02 Jan 2025Allowed

Natthu Lal Vs State Of U.P. And Another

Allahabad High Court · (2025) 01 AHC CK 1654

Constitution of India, 1950- Article 227Civil Procedure Code 1908- Section 9, 96, Order 2 Rule 2, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(3), Order 41 Rule 31Uttar Pradesh Revenue Code, 2006- Section 4(12), 4(14), 144, 206
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