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Allahabad High Court judgments, 2026

321 judgments · page 15 of 17

High Courts20 Mar 2026Dismissed

Munni Devi Vs Shashikala Pandey

Allahabad High Court · (2026) 03 AHC CK 0329

Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 151, Order 6 Rule 17Provincial Small Cause Courts Act, 1887-Section 23
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High Courts19 Mar 2026Allowed

Jai Narain Singh Vs Board Of Revenue Lucknow Andothers

Allahabad High Court · (2026) 03 AHC CK 0336

Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952- Rule 215(1), 246, 285, 285B, 285I, 285KCode Of Civil Procedure, 1908-Section 32(8), Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92State Financial Corporations Act, 1951-Section 31
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High Courts19 Mar 2026Dismissed

Rameshwar Singh Vs State

Allahabad High Court · (2026) 03 AHC CK 0333

Indian Penal Code, 1860-Section 307, 323, 324, 459Code Of Criminal Procedure, 1973-Section 161, 313Evidence Act, 1872-Section 134
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High Courts18 Mar 2026Dismissed

Rohit Upadhyay Vs State Of U.P. And Another

Allahabad High Court · (2026) 03 AHC CK 0338

Naresh Potteries Vs. Aarti Industries, reported in 2025 SCC OnLine SC 18, ii Punit Beriwala Vs. State (NCT) of Delhi, reported in 2025 SCC OnLine SC 983, iii Kurukshetra University Vs. State of Haryana (1977) 4 SCC 451, iv tate of Haryana Vs. Bhajan Lal, reported in 1992 Supp(1) SCC 335, v Som Mittal Vs. Government of Karnataka, reported in (2008) 3 SCC 574
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