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Allahabad High Court judgments, 2025

412 judgments · page 8 of 21

High Courts13 Aug 2025Dismissed

Bala Shankar Vs State Of UP.

Allahabad High Court · (2025) 08 AHC CK 0618

Code of Criminal Procedure Act, 1973- Section 161, 313Indian Penal Code, 1860- Section 34, 302, 503, 504, 506Arms Act, 1959- Section 25
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High Courts12 Aug 2025Allowed

Raees @ Kallu And 3 Others Vs State Of U.P. and Another

Allahabad High Court · (2025) 08 AHC CK 0621

Bharatiya Nagarik Suraksha Sanhita, 2023- Section 180, 183Indian Penal Code, 1860- Section 147, 323, 376, 376D, 452, 504, 506Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989- Section 3(1)(Da), 3(1)(ha), 3(2)(V)
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High Courts11 Aug 2025Disposed Of

Axis Bank Ltd Vs State Of U.P. And 6 Others

Allahabad High Court · (2025) 08 AHC CK 0625

Constitution of India, 1950- Article 21, 226, 227Bharatiya Nagarik Suraksha Sanhita, 2023- Section 82(1), 83, 84, 85, 180, 183, 190, 193, 230, 251, 483(3), 528Code of Criminal Procedure Act, 1973- Section 41, 41A, 80, 81, 82, 83, 88, 161, 164, 170, 173, 204, 207, 209, 438, 439(2), 468, 482
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High Courts08 Aug 2025Disposed Of

Vijai @ Babban Vs State Of UP.

Allahabad High Court · (2025) 08 AHC CK 0627

Constitution of India, 1950- Article 226Code of Civil Procedure, 1908- Section 9, 34Transfer of Property Act, 1882- Section 65A, 107, 111
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High Courts07 Aug 2025Dismissed

Vinod Kumar Jalaun Vs Kailash Jaiswal

Allahabad High Court · (2025) 08 AHC CK 0630

Code of Civil Procedure, 1908- Section 115Code of Criminal Procedure Act, 1973- Section 125Hindu Marriage Act, 1955- Section 10, 13, 21, 24, 25
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High Courts07 Aug 2025Dismissed

Ankit Suman Vs State Of U.P. and Another

Allahabad High Court · (2025) 08 AHC CK 0628

Constitution of India, 1950- Article 32, 142, 142(1), 145, 226, 227Central Excise Act, 1944- Section 35, 35-B, 35EE, 35G, 35HElectricity Act, 2003- Section 125
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