COURT ARCHIVE

Allahabad High Court judgments, 2026

447 judgments · page 18 of 23

High Courts22 May 2026Dismissed

Mayawati Vs S.D.O. And Others

Allahabad High Court · (2026) 05 AHC CK 0423

Constitution Of India, 1950-Article 226Uttar Pradesh Land Revenue Act, 1901-Section 33, 39Uttar Pradesh Consolidation Of Holding Act, 1953-Section 9A(2)

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High Courts22 May 2026Partly Allowed

Shiv Lal And Others Vs State

Allahabad High Court · (2026) 05 AHC CK 0421

Constitution Of India, 1950-Article 136Indian Penal Code, 1860-Section 34, 304, 304B, 308, 323, 386, 387, 498AEvidence Act, 1872-Section 6, 8, 134

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High Courts21 May 2026Allowed/ Disposed Of

Ashok Kumar Yadav And 2 Other Vs Union Of India And 2 Others

Allahabad High Court · (2026) 05 AHC CK 0417

Constitution Of India, 1950-Article 137, 145(C)Code Of Civil Procedure, 1908-Order 40 Rule 1, Order 47 Rule 1Administrative Tribunals Act, 1985-Section 21

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High Courts21 May 2026Dismissed

Maheshwari Prasad And Another Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0416

Indian Penal Code, 1860-Section 34, 302Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 161, 313

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High Courts21 May 2026Dismissed

Neksey And Another Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0415

Indian Penal Code, 1860-Section 34, 302, 307Code Of Criminal Procedure, 1973-Section 313

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High Courts20 May 2026Allowed

Sanjay @ Sanjay Kashyap Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0418

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 90, 323, 342, 375, 376, 376(2)(n), 506Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 161, 164, 313, 482

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High Courts15 May 2026Dismissed

Shekhar Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 4 Others

Allahabad High Court · (2026) 05 AHC CK 0411

Uttar Pradesh Police Constable And Head Constable Services Rules, 2015-Rule 11Indian Penal Code, 1860-Section 34, 201, 392, 411Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986-Section 2, 3

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High Courts15 May 2026Dismissed

Naval Kishore Srivastava Vs State Of U.P. And 6 Others

Allahabad High Court · (2026) 05 AHC CK 0410

Uttar Pradesh Registration Of Birth And Death Rules, 2002-Rule 5, 9, 9(3)Registration Of Birth And Death Act, 1969-Section 13

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High Courts15 May 2026Allowed

Ashwani Kumar Awasthi And 3 Others Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 05 AHC CK 0409

Constitution Of India, 1950-Article 14, 16, 166, 166(1), 166(2), 166(3), 226

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High Courts15 May 2026Dismissed

Dileep Kumar Jaiswal Vs State Of U.P.Thr.Secy Education And 3 Ors

Allahabad High Court · (2026) 05 AHC CK 0408

Constitution Of India, 1950-Article 14, 16Uttar Pradesh Secondary Education Services Selection Board Act, 1982-Section 3, 16

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High Courts15 May 2026Dismissed

Vipin Kumar Malhotra Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0407

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 193, 304B, 498A, 499, 500

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High Courts14 May 2026Allowed

Ramchandra Ji Maharaj Virajman Mandir And 5 Others Vs Sushil Maheshwari And 2 Others

Allahabad High Court · (2026) 05 AHC CK 0413

Code Of Civil Procedure, 1908-Section 92, 92(d)Uttar Pradesh Land Revenue Act, 1901-Section 34

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High Courts14 May 2026Dismissed

M/S Transrail Lighting Ltd. Through Vikas Kumar, Authorised Representative Vs Madhyanchal Vidyut Vitran Nigam Ltd., Through Its Managing Director, And Another

Allahabad High Court · (2026) 05 AHC CK 0412

Constitution Of India, 1950-Article 129, 136, 215, 226Code Of Civil Procedure, 1908-Order 47 Rule 1Arbitration And Conciliation Act, 1996-Section 2(e), 4, 9, 10, 11, 11(2), 11(3), 11(4), 11(6), 12, 13, 14, 16, 16(2), 29A, 34, 36, 37

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High Courts08 May 2026Dismissed

Praveen Pal Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 05 AHC CK 0406

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 239, 528Indian Penal Code, 1860-Section 147, 148, 302, 307, 313, 323, 324, 354, 376(3), 406, 452, 498A, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4(2)

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High Courts07 May 2026Allowed

Mohd Yunus Ansari Vs Union Of India And Another

Allahabad High Court · (2026) 05 AHC CK 0402

Constitution Of India, 1950-Article 21, 43Indian Penal Code, 1860-Section 363, 366, 376Passports Act, 1967-Section 5, 5(2)(b), 5(2)(c), 6(2)(f), 130

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High Courts07 May 2026Disposed Of

Dr. Tapas Kumar Das Vs Harish Chandra Research Institute And 3 Others

Allahabad High Court · (2026) 05 AHC CK 0401

Constitution Of India, 1950-Article 14, 15, 21Code Of Civil Procedure, 1908-Order 7 Rule 11Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Rules, 2013-Rule 7

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High Courts07 May 2026Allowed

Hetram And Others Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0400

Code Of Criminal Procedure, 1973-Section 313, 374Indian Penal Code, 1860-Section 376

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High Courts07 May 2026Allowed

Raghuver And Others Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0399

Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 161, 313, 437A

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High Courts06 May 2026Allowed

Bhola Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0405

Code Of Criminal Procedure, 1973-Section 313, 374Indian Penal Code, 1860-Section 307, 394

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High Courts06 May 2026Allowed

Madhu Singh Vs State Of U.P. And Others

Allahabad High Court · (2026) 05 AHC CK 0404

Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Indian Penal Code, 1860-Section 302, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 200, 482

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