Court News
Supreme Court Makes Disclosure of Criminal Antecedents Mandatory in Bail Pleas
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Allahabad High CourtClear topic ×
133 articles
Court News
Registered Owner Liable for Accident Compensation Even After Vehicle Sale, Rules Allahabad High Court
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Court News
Allahabad High Court: Husband as Sole Owner Can Sell Flat, Upholds Wife’s Eviction and ₹60,000 Monthly Damages
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Court News
Supreme Court Collegium Invokes Article 224A: Five Retired Judges Appointed to Allahabad High Court
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Court News
Allahabad High Court Orders Revision of CLAT-UG 2026 Merit List
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Court News
Allahabad High Court Orders Statewide Scrutiny of UP Assistant Teachers, Salary Recovery for Fraudulent Appointments
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Court News
Supreme Court: Bail Cannot Be Cancelled Solely on Oral Dying Declaration, Upholds Allahabad HC Order
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Allahabad High Court: Article 226 Cannot Be Used to Recover Dues from Private Parties
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Court News
Allahabad High Court Slams Magistrate: ‘Usual Practice’ Cannot Justify Wrong Orders
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Court News
Allahabad High Court: Judges Must Verify Juvenility Claims, Cannot Simply Refer to JJ Board
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Court News
Allahabad High Court Orders Immediate Eviction: Landmark Ruling Reinforces Landlords’ Rights in Property Disputes
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Court News
Allahabad High Court Quashes Rape Conviction, Highlights Rise of Live-In Relationships Among Youth
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