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Allahabad High Court judgments, 2025

412 judgments · page 3 of 21

High Courts04 Nov 2025Allowed

Ravi Pal Vs State of U.P. and Another

Allahabad High Court · (2025) 11 AHC CK 1798

Constitution of India, 1950- Article 227Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021- Section 6, 10(1), 14, 20, 33, 35, 36, 39
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High Courts04 Nov 2025Allowed

Alok Kumar Jain Vs Indra Bhushan Sawhney

Allahabad High Court · (2025) 11 AHC CK 1797

Transgender Persons (Protection of Rights) Act, 2019- Section 6, 7, 20Transgender Persons (Protection of Rights) Rules, 2020- Rule 5(3), 6
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High Courts31 Oct 2025Allowed

Anjani Kumar Singh Vs State Of U.P

Allahabad High Court · (2025) 10 AHC CK 1271

Code of Criminal Procedure, 1973- Section 100(4), 313, 374, 437(A)Indian Penal Code, 1860- Section 395, 397, 412Arms Act, 1959- Section 25
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High Courts31 Oct 2025Allowed

Aaram Khan Vs State of U.P

Allahabad High Court · (2025) 10 AHC CK 1270

Constitution of India, 1950- Article 21Bharatiya Nyaya Sanhita, 2023- Section 87, 137(2)Uttar Pradesh Jail Manual, 2002- Rule 91, 92
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