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Allahabad High Court judgments, 2026

455 judgments · page 19 of 23

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 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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High Courts01 May 2026Dismissed

Lalloo Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0396

Code Of Criminal Procedure, 1973-Section 294, 313, 374, 386Indian Penal Code, 1860-Section 34, 302, 304II, 307Evidence Act, 1872-Section 6, 8, 85(a)(i)(b), 106
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High Courts30 Apr 2026Allowed

Chandrabhan Kumar Vs State Of U.P. And 4 Others

Allahabad High Court · (2026) 04 AHC CK 1774

Constitution Of India, 1950-Article 32, 14, 19(1)(a), 19(1)(g), 21, 32, 226, 227, 300AUttar Pradesh Prevention Of Cow Slaughter Act, 1955-Section 3, 5, 5A, 5A(1), 5A(2), 5A(3), 5A(4), 5A(5), 5A(6), 5A(7), 5A(8), 5A(9), 5A(10), 5A(11), 5B, 7, 8Prevention Of Cruelty To Animals Act, 1960-Section 11
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High Courts29 Apr 2026Dismissed

Saurav Raj Vs Sonakshi Verma

Allahabad High Court · (2026) 04 AHC CK 0601

Constitution Of India, 1950-Article 136, 215, 226, 227Allahabad High Court Rules, 1952-Rule 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379
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High Courts29 Apr 2026Allowed

Ajai Pal Vs State Of U.P

Allahabad High Court · (2026) 04 AHC CK 0598

Indian Penal Code, 1860-Section 201, 302, 364AArms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 162, 313
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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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