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Allahabad High Court judgments, 2026

321 judgments · page 10 of 17

High Courts08 Jun 2026Dismissed

Varun Lat (Lath) Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko

Allahabad High Court · (2026) 06 AHC CK 0443

Constitution Of India, 1950-Article 22(1)Narcotic Drugs Substances And Psychotropic Rules, 1985-Rule 52A, 52A(3), 52B, 52C, 52D, 52E, 52F, 52G, 52H, 52I, 52J, 52K, 52L, 52MNarcotic Drugs And Psychotropic Substances Act, 1985-Section 2, 2(viia), 2(viiia), 2(xi), 2(xxiia), 8, 8(c), 9, 10, 21, 29, 37, 42, 80
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High Courts08 Jun 2026Dismissed

Satish And Others Vs State

Allahabad High Court · (2026) 06 AHC CK 0324

Indian Penal Code, 1860-Section 34, 120B, 147, 148, 149, 302, 307, 323, 324Code Of Criminal Procedure, 1973-Section 107, 116, 161, 313
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High Courts04 Jun 2026Dismissed

Dilawar Singh Vsc State Of U.P. And 3 Others

Allahabad High Court · (2026) 06 AHC CK 0250

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Code Of Criminal Procedure, 1973-Section 200, 202, 244, 245, 246, 311Indian Penal Code, 1860-Section 406, 504, 506
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High Courts03 Jun 2026Allowed

Rajendra Tyagi And 2 Others Vs State Of U.P. And Another

Allahabad High Court · (2026) 06 AHC CK 0252

Constitution Of India, 1950-Article 226Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Rules, 2021-Rule 5(3), 5(3)(a), 8(3), 10, 12, 12(5), 16, 16(1), 16(2), 16(3), 17(2), 20(3)Gangsters And Antisocial Activities (Prevention) Act, 1986-Section 2, 2(b), 2(c), 2(Kha)(1), 3, 3(1), 14(1)
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High Courts03 Jun 2026Allowed

Avnesh Kumar Agarwal Vs Union Of India & 3 Ors

Allahabad High Court · (2026) 06 AHC CK 0249

Constitution Of India, 1950-Article 12Uttar Pradesh Police Regulations, 1861- Regulation 122 (i), 122(ii), 122(iii), 122(iv)Indian Penal Code, 1860-Section 120B, 218, 406, 420, 424, 467, 468, 471
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High Courts02 Jun 2026Dismissed

Rahul Yadav Vs State Of U.P. And Another

Allahabad High Court · (2026) 06 AHC CK 0325

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Negotiable Instruments Act, 1881-Section 118, 138, 139, 143A, 143A(1)Code Of Criminal Procedure, 1973-Section 251, 357, 421
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