High Courts26 Mar 2026Allowed
Vinod Kumar Vs State Of U.P
Allahabad High Court · (2026) 03 AHC CK 0341
Indian Penal Code, 1860-Section 34, 302, 304I, 304II, 323, 325, 326, 364Code Of Criminal Procedure, 1973-Section 221, 222(1), 222, 313
COURT ARCHIVE
Allahabad High Court judgments, 2026
321 judgments · page 14 of 17
High Courts25 Mar 2026Allowed
Pradeep Kori @ Pradeep Harijan (Minor) Thru. Father (Natural Guardian) Vs State Of U.P. Thru. Addl. Chief Secy. Home Lko. And Another
Allahabad High Court · (2026) 03 AHC CK 0346
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 65, 351(3)Protection Of Children From Sexual Offences Act, 2012-Section 3, 4(2)Juvenile Justice (Care And Protection Of Children) Act, 2015-Section 94, 94(iii)
High Courts25 Mar 2026Dismissed
Ram Dulari And Another Vs Harshit Yadav And Another
Allahabad High Court · (2026) 03 AHC CK 0345
Code Of Civil Procedure, 1908-Order 15 Rule 5, Order 15 Rule 5(1), Constitution Of India, 1950-Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972-Section 30, 30(1)
High Courts25 Mar 2026Disposed Of
Raj Kumar Verma And Another Vs State Of U.P. And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0321
Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908-Section 2(11), 51, 60(1)(a), 60(1)(b), 60(1)(c), 60(1)(d), 60(1)(e), 60(1)(f), 60(1)(g), 60(1)(h), 60(1)(i), 60(1)(j), 60(1)(k), 60(1)(l), 60(1)(m), 60(1)(n), 60(1)(o), 51, Order 21 Rule 30, Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46BIndian Stamp Act, 1899-Section 2(14), 3(16), 17, 47A, 48
High Courts25 Mar 2026Allowed
Swami Avimukteshwaranand Saraswati Jagatguru Shankaracharya Jyotishpeethadheeshwar And Another Vs State Of U.P. And 5 Others
Allahabad High Court · (2026) 03 AHC CK 0320
Constitution Of India, 1950-Article 21, 225Allahabad High Court Rules, 1952-Rule 18AProtection of Children from Sexual Offences Rules, 2020-Rule 4, 12
High Courts25 Mar 2026Dismissed
Mahadev Raidas Vs State Of U.P
Allahabad High Court · (2026) 03 AHC CK 0319
Indian Penal Code, 1860-Section 302Code Of Criminal Procedure, 1973-Section 313Evidence Act, 1872-Section 106
High Courts25 Mar 2026Dismissed
Chetan Kumar Vs State Of U.P. And Another
Allahabad High Court · (2026) 03 AHC CK 0318
Negotiable Instruments Act, 1881-Section 138
High Courts25 Mar 2026Allowed
Neetu Manish Chaudhari Vs State Of U.P. And Another
Allahabad High Court · (2026) 03 AHC CK 0317
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4)Negotiable Instruments Act, 1881-Section 138
High Courts25 Mar 2026
M/S Prince Enterprises Vs State Of U.P. And Another
Allahabad High Court · (2026) 03 AHC CK 0316
Arbitration And Conciliation Act, 1996-Section 11, 11(6), 11(6A), 11(8)
High Courts24 Mar 2026Dismissed
Ramcharan @ Ramchela @ Ram Charan Yadav Vs Rajesh Kumar And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0315
Code Of Civil Procedure, 1908- Order 21 Rule 66
High Courts24 Mar 2026Disposed Of
Suman Devi @ Autari Vs State Of U.P. Thru. Collector And Distt. Magistrate Distt. Balrampur And 6 Others
Allahabad High Court · (2026) 03 AHC CK 0314
High Courts24 Mar 2026Disposed Of
Anand Kumar Yadav Vs Hanumant Lal
Allahabad High Court · (2026) 03 AHC CK 0313
High Courts23 Mar 2026Allowed
Vandana Singh Vs State Of U.P. Thru. Addl. Chief Secy. Housing And Urban Planning Lko. And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0326
Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908-Order 2 Rule 2(1), Order 2 Rule 2, Order 2 Rule 2(2) , Order 23 Rule 3Regulation Of Building Operations Act, 1958-Section 7A, 7(2), 6, 9, 10, 13, 16, 27, 32, 32(2)
High Courts23 Mar 2026Allowed
M/S Satish Chandra Dixit Through Its Proprietor, Satish Chandra Dixit Vs State Of U.P. And 5 Others
Allahabad High Court · (2026) 03 AHC CK 0325
Constitution Of India, 1950-Article 19(1)(g)Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975-Section 12(5)
High Courts23 Mar 2026Dismissed
State Of U.P. Thru Prin.Secy.Stamp And Registration Deptt.Andors Vs District Judge Lucknow And Others
Allahabad High Court · (2026) 03 AHC CK 0324
Constitution Of India, 1950-Article 226, 227Allahabad High Court Rules, 1952-Rule 5Uttar Pradesh Urban Planning And Development Act, 1973-Section 17
High Courts23 Mar 2026Allowed
Rakesh Kumar Verma Vs State Of U.P.Thru Prin.Secy. Deptt. Of Cane And Sugar And Ors
Allahabad High Court · (2026) 03 AHC CK 0323
Indian Penal Code, 1860-Section 323, 498A, 504, 506Dowry Prohibition Act, 1961-Section 3, 4
High Courts23 Mar 2026Allowed
Doli Vs Shakuntla Devi
Allahabad High Court · (2026) 03 AHC CK 0322
Guardians and Wards Act, 1890-Section 2, 4(a), 4(1), 4(2), 7, 8, 10, 29, 31(2), 31(3), 31(4), 47Hindu Minority And Guardianship Act, 1956-Section 6, 7, 8, 8(2), 9, 10, 11, 12
High Courts20 Mar 2026Disposed Of
Anju And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 03 AHC CK 0337
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 494, 495Hindu Marriage Act, 1955-Section 17
High Courts20 Mar 2026Allowed
Veer Pal Singh Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 03 AHC CK 0331
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483(3)Bharatiya Nyaya Sanhita, 2023-Section 74, 108, 115(2)Protection Of Children From Sexual Offences Act, 2012-Section 7, 8
High Courts20 Mar 2026Dismissed
Mohd. Faizan And 2 Others Vs State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Home Lko. And Another
Allahabad High Court · (2026) 03 AHC CK 0330
Indian Penal Code, 1860-Section 121A, 153A, 241, 295A, 323, 504, 506,Code Of Criminal Procedure, 1973-Section 154, 167(2), 378(3), 397, 482National Investigation Agency Act, 2008-Section 2(a), 2(d), 2(1)(g), 6, 6(1), 6(n), 6(3), 6(4), 6(5), 6(7), 7, 7(b), 10, 11, 13, 21, 21(1), 21(4), 22, 22(2)(2), , 22(4)