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Allahabad High Court judgments, 2026

321 judgments · page 13 of 17

High Courts10 Apr 2026iv Thakur Sukhpal Singh v. Thakur Kalyan Singh and Anr." reported in (1963) 2 SCR 733

Qamrunnisa And Others Vs Tamizan And Others

Allahabad High Court · (2026) 04 AHC CK 0592

Code Of Civil Procedure, 1908-Section 24, 96, 100, Order 41 Rule 30, Order 41 Rule 31
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High Courts10 Apr 2026Allowed

Ram Prakash And 6 Others Vs State Of U.P

Allahabad High Court · (2026) 04 AHC CK 0590

Constitution Of India, 1950-Article 136Indian Penal Code, 1860-Section 141, 147, 149, 201, 302, 364Code Of Criminal Procedure, 1973-Section 313
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High Courts10 Apr 2026Disposed Of

Amit Kumar Rana Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0587

Constitution Of India, 1950-Article 227Code Of Criminal Procedure, 1973-Section 125, 126(2), 127, 128Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145(2), 146, 147
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High Courts09 Apr 2026Disposed Of

Damini Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0596

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145, 146, 147, 529Code Of Criminal Procedure, 1973-Section 125, 126, 127, 128Family Courts Act, 1984-Section 7
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High Courts03 Apr 2026Allowed

C/M ST. Johns Girls Junior High School Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0586

Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group D Employees) Rules, 1984-Rule 13(1), 14, 15, 15(3), 15(4), 15(5), 15(5)(iii), 16Uttar Pradesh Recognized Basic School (Junior High School) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978-Rule 10(5)(iii)
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High Courts02 Apr 2026Allowed

D.B.Upadhyaya Vs D.D.C. And Others

Allahabad High Court · (2026) 04 AHC CK 0018

Constitution Of India, 1950-Article 226Arms Act, 1959-Section 29(b)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950-Section 20, 20(b)
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High Courts02 Apr 2026Dismissed

Shyam Pal Vs B.S. Enterprises

Allahabad High Court · (2026) 04 AHC CK 0017

Constitution Of India, 1950-Article 227Uttar Pradesh Regulation Of Urban Premises Tenancy Act, 2021-Section 2(11), 4(3), 21(2)(a), 21(2)(b), 21(2)(m), 35Bombay Rents, Hotel And Lodging House Rates Control Act, 1947-Section 13(1)(g)
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High Courts01 Apr 2026Allowed

Akash Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 04 AHC CK 0020

Constitution Of India, 1950-Article 142, 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 141, 143, 147, 149, 323, 324, 354A, 354D, 361, 363, 366, 376, 452, 504
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