Prof. Soniya Nityanand And Others Vs Prof. Ashish Wakhlu

Allahabad High Court, Lucknow Bench 30 May 2024 Special Appeal No. - 125 Of 2024 (2024) 05 AHC CK 0011
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Special Appeal No. - 125 Of 2024

Hon'ble Bench

Rajan Roy, J; Om Prakash Shukla, J

Advocates

Lalta Prasad Misra, Shubham Tripathi, Sandeep Kumar Ojha

Final Decision

Disposed Of

Acts Referred
  • Constitution Of India, 1950 - Article 215
  • Allahabad High Court Rules, 1952 - Rule 1, 5
  • Contempt of Courts Act, 1971 - Section 2(a), 2(b), 23

Judgement Text

Translate:
Supreme Court
Jothi @ Nagajothi Vs State, Rep. By The Inspector Of Police
11 Dec 2025
Sikkim HC
Sikkim State Cooperative Supply And Marketing Federation Limited Vs Deputy Commissioner Of Income-tax, Circle 3(2), Gangtok
10 Dec 2025
From The Blog
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Dec
13
2025

Court News

ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
Read More
Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Dec
13
2025

Court News

Supreme Court’s Call for Speedy Trials: Lessons from Sanjay Dutt’s Appeal and Provisions in BNS
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2024) 05 AHC CK 0011
  • Coram: Rajan Roy, J; Om Prakash Shukla, J
  • Bench: Division Bench
  • Advocates: Lalta Prasad Misra, Shubham Tripathi, Sandeep Kumar Ojha
  • Result: Disposed Of
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 215
  • Allahabad High Court Rules, 1952 - Rule 1, 5
  • Contempt of Courts Act, 1971 - Section 2(a), 2(b), 23
Stay Updated

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