High Courts03 Dec 2025Disposed Of
Central Institute of Medicinal and Aromatic Plants and Ors Vs Rishi Dev Mishra and Othe
Allahabad High Court · (2025) 12 AHC CK 1715
Constitution of India, 1950- Article 227U.P. Revenue Code, 2006- Section 116
COURT ARCHIVE
Allahabad High Court judgments, 2025
412 judgments · page 1 of 21
High Courts02 Dec 2025Allowed
Ram Kumar Vs Narain And Others
Allahabad High Court · (2025) 12 AHC CK 1716
Constitution of India, 1950- Article 226Industrial Disputes Act, 1947- Section 2Administrative Tribunals Act, 1985- Section 14(2)
High Courts02 Dec 2025Allowed
Parshuram And Another Vs Sub Divisional Magistrate
Allahabad High Court · (2025) 12 AHC CK 1714
Employee’s Compensation Act, 1923- Section 30Indian Penal Code, 1860- Section 279, 304(A), 427
High Courts01 Dec 2025Allowed
Ashish Kumar Agarwal Vs Indian Oil Corporation Limited And 2 Others
Allahabad High Court · (2025) 12 AHC CK 1717
Drugs and Cosmetics Act, 1940- Section 17, 19, 23, 25, 27Code of Criminal Procedure, 1973- Section 313
High Courts28 Nov 2025Allowed
Virendra Kumar Goel Vs State of U.P
Allahabad High Court · (2025) 11 AHC CK 1793
Hindu Adoptions and Maintenance Act, 1956- Section 16, 34
High Courts27 Nov 2025Dismissed
New India Assurance Co. Ltd Vs Shabbir Ahmed And Others
Allahabad High Court · (2025) 11 AHC CK 1792
Constitution of India, 1950- Article 226U.P. Zamindari Abolition and Land Reforms Act, 1950- Section 176U.P. Zamindari Abolition and Land Reforms Rules, 1952- Rule 157, 158, 159, 160, 161, 162, 163, 164
High Courts27 Nov 2025Dismissed
Mahaveer Singh Vs State Of Up And 27 Others
Allahabad High Court · (2025) 11 AHC CK 1830
Constitution of India, 1950- Article 32, 226Income Tax Act, 1961- Section 144(B), 147
High Courts27 Nov 2025Allowed
Anand Kumar Verma Vs Prin. Commissioner Of Income Tax Allahabad And 2 Others
Allahabad High Court · (2025) 11 AHC CK 1829
Juvenile Justice Act, 2015- Section 94, 102Bharatiya Nyaya Sanhita, 2023- Section 3(5), 103(1)Arms Act, 1959- Section 3, 25, 27
High Courts26 Nov 2025Dismissed
X Vs State of U.P. and Another
Allahabad High Court · (2025) 11 AHC CK 1828
Code of Criminal Procedure, 1973- Section 313, 378Indian Penal Code, 1860- Section 34, 302
High Courts26 Nov 2025Dismissed
State of U.P Vs Ram Raksh Pal And Others
Allahabad High Court · (2025) 11 AHC CK 1827
Constitution of India, 1950- Article 226Land Revenue Act, 1967- Section 33, 39U.P. Consolidation of Holdings Act, 1953- Section 9(A), 11, 48
High Courts25 Nov 2025Allowed
Nagar Panchayat Akbarpur Vs Member Board of Revenue, U.P. and others
Allahabad High Court · (2025) 11 AHC CK 1826
Constitution of India, 1950- Article 21U.P. Urban Planning and Development Act, 1973- Section 41(3)U.P. Revenue Code, 2006- Section 101
High Courts25 Nov 2025Dismissed
Conwood Medipharma Private Limited Vs State Of U.P. And 2 Others
Allahabad High Court · (2025) 11 AHC CK 1825
Constitution of India, 1950- Article 136Contempt of Courts Act, 1971- Section 19
High Courts25 Nov 2025Allowed
Tulsiani Constructions And Developers Pvt. Ltd Vs State Of U.P
Allahabad High Court · (2025) 11 AHC CK 1824
Constitution of India, 1950- Article 227Indian Penal Code, 1860- Section 120(B), 419, 420, 467, 468, 471Code of Criminal Procedure, 1973- Section 156(3), 397, 401, 482
High Courts21 Nov 2025Allowed
Chandraprakash Yadav And 6 Others Vs State of U.P. and Another
Allahabad High Court · (2025) 11 AHC CK 1823
Indian Penal Code, 1860- Section 376, 506Information Technology Act, 2000- Section 66Code of Criminal Procedure, 1973- Section 161, 164, 216
High Courts21 Nov 2025Dismissed
Satyam Sharma Vs State Of U.P. And 3 Others
Allahabad High Court · (2025) 11 AHC CK 1822
Constitution of India, 1950- Article 21Protection of Women from Domestic Violence Act, 2005- Section 12, 23, 29Evidence Act, 1872- Section 112
High Courts21 Nov 2025Dismissed
Ramraj Patel Vs State of U.P. and Another
Allahabad High Court · (2025) 11 AHC CK 1821
Limitation Act, 1963- Section 3, 5Code Of Civil Procedure, 1908- Section 115, Order 22 Rule 4, Order 6 Rule 17, Order 41 Rule 3(A)
High Courts21 Nov 2025Allowed
Chutki Bhandar Girls Inter College Vs State Of U.P
Allahabad High Court · (2025) 11 AHC CK 1818
Constitution of India, 1950- Article 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183, 528Indian Penal Code, 1860- Section 363, 366
High Courts21 Nov 2025Allowed
Ashwani Anand Vs State of U.P. and 3 others
Allahabad High Court · (2025) 11 AHC CK 1817
Constitution of India, 1950- Article 142Bharatiya Nagarik Suraksha Sanhita, 2023- Section 528Indian Penal Code, 1860- Section 363, 366, 504, 506
High Courts20 Nov 2025Allowed
Deepak Prasad (Deceased) and 2 others Vs Ajay Prasad
Allahabad High Court · (2025) 11 AHC CK 1820
Indian Penal Code, 1860- Section 147, 148, 149, 302, 504Code of Criminal Procedure, 1973- Section 200, 202, 203, 482
High Courts20 Nov 2025Allowed
Sanehi @ Ram Sanehi Vs State of U.P. and Another
Allahabad High Court · (2025) 11 AHC CK 1819