Gaurav Sharma @ Sonu And Another Vs State Of U.P.

Allahabad High Court 25 May 2023 Criminal Appeal No. 1159, 1160, 1162 Of 2017 (2023) 05 AHC CK 0082
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal No. 1159, 1160, 1162 Of 2017

Hon'ble Bench

Ashwani Kumar Mishra, J; Syed Aftab Husain Rizvi, J

Advocates

Rakesh Kumar Singh, Amit Kumar, Brijesh Sahai, Dileep Kumar, Raj Singh Parihar, Rajrshi Gupta, Saurabh Yadav, Ambar Khanna, Raj Kumar Khanna, M.J.Akhtar

Final Decision

Allowed

Acts Referred
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302
  • Code Of Criminal Procedure, 1973 - Section 161, 437A
  • Arms Act, 1959 - Section 25

Judgement Text

Translate:
Himachal Pradesh HC
Dalip Singh Thaur Vs Brij Bhushan
15 Dec 2030
Himachal Pradesh HC
Ankush Kango Vs PNB & Others
15 Dec 2029
From The Blog
CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Dec
16
2025

Court News

CBDT Cracks Down on Bogus Deduction Claims: Taxpayers to Get SMS and Email Alerts
Read More
Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Dec
16
2025

Court News

Gujarat High Court: Myopic Reading of Sections 129 & 130 of CGST Act Would Create Hostility
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2023) 05 AHC CK 0082
  • Coram: Ashwani Kumar Mishra, J; Syed Aftab Husain Rizvi, J
  • Bench: Division Bench
  • Advocates: Rakesh Kumar Singh, Amit Kumar, Brijesh Sahai, Dileep Kumar, Raj Singh Parihar, Rajrshi Gupta, Saurabh Yadav, Ambar Khanna, Raj Kumar Khanna, M.J.Akhtar
  • Result: Allowed
Referenced Acts & Sections
  • Indian Penal Code, 1860 - Section 147, 148, 149, 302
  • Code Of Criminal Procedure, 1973 - Section 161, 437A
  • Arms Act, 1959 - Section 25
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.