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Allahabad High Court judgments, 2025

412 judgments · page 6 of 21

High Courts12 Sept 2025Allowed

Iluwa And Ohters Vs State of U.P

Allahabad High Court · (2025) 09 AHC CK 0712

Code of Criminal Procedure Act, 1973- Section 100(4), 374, 437(A)Indian Penal Code, 1860- Section 393U.P. Dacoity Affected Area Ordinance, 1982- Section 12
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High Courts10 Sept 2025Dismissed

Kumar Vikas Vs State of U.P

Allahabad High Court · (2025) 09 AHC CK 0716

Bharatiya Nyaya Sanhita, 2023- Section 148Official Secrets Act, 2023- Section 3, 4, 5Indian Penal Code, 1860- Section 121(A)
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High Courts10 Sept 2025Allowed

Ravindra Kumar Vs State of U.P

Allahabad High Court · (2025) 09 AHC CK 0715

Indian Penal Code, 1860- Section 359, 361, 363Code of Criminal Procedure Act, 1973- Section 161, 164, 482
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High Courts10 Sept 2025Allowed

Himanshu Dubey Vs State of U.P And Anr

Allahabad High Court · (2025) 09 AHC CK 0714

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989- Section 3(2), 14(A)(2)Bharatiya Nyaya Sanhita, 2023- Section 3(5), 61(2), 103(1), 190, 191(2)Arms Act, 1959- Section 35
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High Courts09 Sept 2025Dismissed

Braham Singh Vs State of U.P And Anr

Allahabad High Court · (2025) 09 AHC CK 0720

Code of Criminal Procedure Act, 1973- Section 216, 482Indian Penal Code, 1860- Section 34, 120(B), 302, 307, 323, 324, 342, 504, 506
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High Courts03 Sept 2025Disposed Of

Ajay Rai Vs State of U.P

Allahabad High Court · (2025) 09 AHC CK 0708

Uttar Pradesh Consolidation Holdings Act, 1953- Section 40Code of Criminal Procedure Act, 1973- Section 195(1), 195(3), 340
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High Courts01 Sept 2025Allowed

Shashank Sharma Vs State of U.P

Allahabad High Court · (2025) 09 AHC CK 0705

Code of Civil Procedure, 1908- Section 96, Order 7 Rule 10UP Zamindari Abolition and Land Reforms Act, 1950- Section 331
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