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Allahabad High Court judgments, 2026

321 judgments · page 5 of 17

High Courts11 Sept 2026Dismissed

Kapil Sirohi Vs State Of U.P. & Ors.

Allahabad High Court · 2024 INSC 962

Code of Criminal Procedure, 1973-Chapter IX, Sections 125, 126, 127, 128, 311, 313, 319, 397, 398, 482Indian Penal Code-Sections 323, 498-AThe Family Courts Act, 1984-Section 19, 19(1), 19(2), 19(3), 19(4), 19(6)
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High Courts11 Sept 2026Allowed

Sunil Vs State Of U.P. & Anr.

Allahabad High Court · 2024 INSC 739

Indian Penal Code-Sections 363, 366, 376, 361Protection of Children from Sexual Offences Act, 2012-Sections 3, 4, 29Cr.P.C.-Sections 313, 164, 161
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High Courts10 Sept 2026

Roshan & Ors. Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3859

IPC-Section 34, 147, 304, 304(1), 308/149, 452, 376Cr.P.C.-Section 161, 162(2), 164Evidence Act, 1872-Section 32, 32(1), 114, 118
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High Courts10 Sept 2026Partly Allowed

Ram Naresh Singh & Ors. Vs Union Of India

Allahabad High Court · (2026) 09 AHC CK 3340

Railway Accidents and Untoward Incidents (Compensation) Rules, 1990-Rule 3, 3(2), 5, 5.1, 5.2, 5.4.1, 5.4.1(i), 5.4.1(ii)Railway Claims Tribunal Act, 1987-Section 2, 2(e), 17, 19(2), 30, Chapter IVRailways Act, 1989-Section 2, 2(29), 123, 124, 124A, 125, 129, Chapter XIII
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High Courts10 Sept 2026

Ram Harsh Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3345

Indian Penal Code, 1860-Section 498-A, 304-BDowry Prohibition Act-Section 3/4, 4CrPC-Section 313, 437-A
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