CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,130 of 5,025

High Courts11 Feb 1994Allowed

Vikram Vs State of U.P.

Allahabad High Court · (1994) 02 AHC CK 0042

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 439, 50
Read judgment
High Courts08 Feb 1994Dismissed

Ram Kishun Vs State of U.P.

Allahabad High Court · (1996) CriLJ 440 : (1994) RD 250

Criminal Procedure Code, 1973 (CrPC) — Section 229, 313Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts08 Feb 1994Allowed

Chunni and Others Vs The State

Allahabad High Court · (1996) CriLJ 489

Criminal Procedure Code, 1973 (CrPC) — Section 11, 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 303, 399
Read judgment
High Courts08 Feb 1994

Raj Kumar and Others Vs State

Allahabad High Court · (1994) 18 ACR 516

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113B
Read judgment
High Courts07 Feb 1994

Barati and Others Vs State

Allahabad High Court · (1994) 18 ACR 527

Penal Code, 1860 (IPC) — Section 147, 302, 304, 308, 323Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
Read judgment