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Allahabad High Court judgments, 2026

450 judgments · page 1 of 23

High Courts29 Oct 2026Disposed Of

Smt. Archana Boodh Vs State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Basic Edu. Lko. & Ors.

Allahabad High Court · 2026 INSC 117

Constitution of India-Article 14, 16, 21-A, 23, 280, 309, Part III, Part IVThe Right of Children to Free And Compulsory Education Act, 2009-Section 2(n), 4, 6, 7(1), 7(2), 7(3), 7(4), 7(5), 8(a), 8(b), 8(c), 8(d), 8(e), 9(c), 9(g), 23 to 28, 29(2), 38, ScheduleThe Right of Children to Free And Compulsory Education Rules, 2010-Part-VI, Rule 17(2), 18, 19, 20
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High Courts28 Oct 2026Dismissed

Mangal Singh Vs State

Allahabad High Court · (2026) 10 AHC CK 3882

IPC-Section 376Indian Evidence Act-Section 134Cr.P.C.-Section 313
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High Courts28 Oct 2026Dismissed

Hirdesh Kumar Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 10 AHC CK 3859

B.N.S., 2023-Section 115(2), 352, 103(1), 3(5), 110Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act-Section 14-A(2), 3(1)(r), 3(1)(s), 3(2)(5), 3(2)(5A)Code of Criminal Procedure, 1973-Section 439(1), 436, 436A
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High Courts28 Oct 2026

Ruchi Sinha Vs U.P.King George Dental Science University & Ors.

Allahabad High Court · (2026) 10 AHC CK 3857

Constitution of India-Article 226, 14, 16Uttar Pradesh Procedure for Direct Recruitment for Group ‘C’ Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 2002-Rule 5, 5(3)(a), 5(3)(b), 5(3)(c), 5(3)(d), 5(4)(a), 5(4)(b), 5(5), 5(6)First Amendment Rules, 2003
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High Courts27 Oct 2026Partly Allowed

U.P. Rajya Sadak Parivahan Nigam Vs Basant Lal & Ors.

Allahabad High Court · (2026) 10 AHC CK 4343

Motor Vehicles Act, 1988-Section 173, 166, 166(4), 163-A, 168, 168(1), 146(2), 146(3), 149, 149(2), 158(6), 162, 170, 96(1)Code of Civil Procedure, 1908-Order XLI Rule 22, XLI Rule 22(1), 41 Rule 22, XLI Rule 27, 14 Rule 5, V Rules 9 to 13 and 15 to 30, IX, Rules 3 to 10 of Order XIII, 2 to 21 of Order XVI, XVII, XXIII Rules 1 to 3, Section 21, 99U.P. Motor Vehicle Rules, 1998-Rule 206, 207, 209, 211, 220, 221
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High Courts27 Oct 2026Dismissed

Sanjay Tripathi @ Sanjay Kumar Tripathi Vs State Of U.P. & Anr.

Allahabad High Court · 2025 INSC 1012

The Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(2), 3(2)(v), 3(2)(va), 3(1)(da), 3(1)(dha)B.N.S.-Sections 329(3), 329(4), 352, 351(3), 308(2), 61(2), 318(4), 338, 336(3), 340(2)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 351
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High Courts27 Oct 2026Allowed

Suresh Chander & Ors. Vs State of U.P. & Ors.

Allahabad High Court · (2026) 10 AHC CK 3799

Uttar Pradesh Apartment (Promotion of Construction, Ownership and Maintenance) Act, 2010-Section 4, 4(1), 4(1)(c), 4(1)(d), 4(1)(f), 4(4), 4(5), 5, 5(1), 5(2), 5(3)(a), 5(4), 25, 26Uttar Pradesh Apartment (Promotion of Construction, Ownership and Maintenance) Rules, 2011-Rule 2(c)Uttar Pradesh Urban Planning and Development Act, 1973-Section 13, 15(3), 15A, 15A(1), 27, 32, 32(2), 57(bb)
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High Courts27 Oct 2026Dismissed

Sumit Makhija & Anr. Vs State Of U.P. Thru Principal Secy. & Ors.

Allahabad High Court · (2026) 10 AHC CK 3796

Land Acquisition Act, 1894-Sections 4, 4(1), 6, 9, 11, 11-A, 48, 48(1) and 48-AUttar Pradesh Urban Planning and Development Act, 1973-Sections 17 and 17(1) and proviso to Section 17(1)Kanpur Urban Area Development Act, 1945-Sections 16(c), 53, 60, 60(1), 71 and 114 and Para 14 of Schedule
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High Courts27 Oct 2026

Raj Kumar & Ors. Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 10 AHC CK 3772

Code of Criminal Procedure-Section 482, 151, 156(3), 200 to 204, 190(1)(a), 190(1)(b), 190(1)(c), 190/204IPC-Sections 147, 148, 452, 323, 504, 324, 325, 506SC/ST Act-Section 3(1)(x)
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High Courts27 Oct 2026

Juvenile - X Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 10 AHC CK 3766

Juvenile Justice (Care and Protection of Children) Act, 2015-Sections 102, 2(33), 2(45), 2(54), 8(1), 9(2), 14, 15, 15(1), 18, 18(1), 18(3), 19(1), 19(1)(ii)Indian Penal Code, 1860-Sections 419, 420, 467, 468, 471, 120-BCode of Criminal Procedure, 1973-Sections 2(g), 4, 340, 362, 482, 228(1)(a)
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