Brijesh @ Bhola Vs State Of U.P. And 3 Others

Allahabad High Court 23 Jun 2022 Criminal Miscellaneous Writ Petition No. 7632 Of 2022 (2022) 06 AHC CK 0024
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Writ Petition No. 7632 Of 2022

Hon'ble Bench

Dr. Kaushal Jayendra Thaker, J; Gautam Chowdhary, J

Advocates

Pankaj Goswami

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 226
  • Indian Penal Code, 1860 - Section 420, 468, 469, 481, 482, 483, 485, 486, 487, 488
  • Copy Right (Amendment) Act, 1957 - Section 63, 65
  • Trade Mark Act, 1999 & mdash; Section 103, 104
  • Code Of Criminal Procedure, 1973 - Section 156(3)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2022) 06 AHC CK 0024
  • Coram: Dr. Kaushal Jayendra Thaker, J; Gautam Chowdhary, J
  • Bench: Division Bench
  • Advocates: Pankaj Goswami
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 226
  • Indian Penal Code, 1860 - Section 420, 468, 469, 481, 482, 483, 485, 486, 487, 488
  • Copy Right (Amendment) Act, 1957 - Section 63, 65
  • Trade Mark Act, 1999 & mdash; Section 103, 104
  • Code Of Criminal Procedure, 1973 - Section 156(3)
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