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Allahabad High Court judgments, 2026

321 judgments · page 16 of 17

High Courts08 Jan 2026Allowed

Abhinash Sharma Alias Avinash Sharma Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 01 AHC CK 3005

Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 3(1)(da), 3(1)(dha), 3(2)(va), 3(2)5Indian Penal Code, 1860-Section 90, 375, 376, 504, 506Code of Criminal Procedure, 1973-Section 161, 164
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High Courts07 Jan 2026

Manjoo Devi Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 01 AHC CK 3024

Bhartiya Nagarik Suraksha Sanhita-Section 528U.P. Prevention of Cow Slaughter Act, 1955-Section 3, 5, 5-A, 5A, 5-A(7), 5B, 8Prevention of Cruelty to Animals Act, 1960-Section 11
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High Courts07 Jan 2026Allowed

Sri Pal Vs State Of U.P.

Allahabad High Court · (2026) 01 AHC CK 3025

IPC-Section 498-A, 302, 201, 364, 304-BDowry Prohibition Act-Section 3, 4Cr.P.C.-Section 313, 437-A
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High Courts06 Jan 2026

Smt Reena Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 01 AHC CK 3016

Uttar Pradesh Basic Education (Teachers Service) Rules, 1981-Rule 12Uttar Pradesh Government Servants' Conduct Rules, 1956-Rule 3, 29Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999
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High Courts05 Jan 2026

Shadab Vs State Of U.P.

Allahabad High Court · (2026) 01 AHC CK 3013

BNS-305(2), 317(2)BNSS-Section 105, 185(2)Uttar Pradesh Bharatiya Nagarik Suraksha Rules, 2024-Rule 18, 18(1), 18(2), 18(5)
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High Courts05 Jan 2026

Monika Vs State Of U.P. & Anr.

Allahabad High Court · (2026) 01 AHC CK 3012

I.P.C.-Sections 316, 420, 504, 120-BMedical Council Act, 1956-Section 15(2), 15(3)Cr.P.C.-Sections 82, 83, 156(3)
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High Courts05 Jan 2026Disposed Of

State Of U.P. & Ors. Vs Ramesh Kumar Singh & Ors.

Allahabad High Court · (2026) 01 AHC CK 3010

Constitution of India-Article 21-A, 21A, 45The 86th Amendment Act, 2002Right of Children to Free and Compulsory Education Act, 2009-Section 2(a), 2(f), 2(n), 2(n)(i), (ii) and (iii), 6, 7, 8(b), 8(c), 9, 9(c), 10, Chapter IV, 12, 12(1), 12(2)
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