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Allahabad High Court judgments, 2026

321 judgments · page 2 of 17

High Courts25 Sept 2026Partly Allowed

Sunil @ Panjabi Vs State Of U.P.

Allahabad High Court · 2025 INSC 28

Indian Penal Code-Sections 307, 319, 320, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(x), 3(2)(v)Cr.P.C.-Section 173(2), 313
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High Courts25 Sept 2026Allowed

Siraj Ahmad Vs Union Of India & Ors.

Allahabad High Court · (2026) 09 AHC CK 4557

Central Excise Act, 1944-Section 5-A, 11-A, 11-A(1), 11-AC, clause (d) of Section 2Central Excise Tariff Act, 1985-Sub-heading 2404.40Central Excise Rules, 1944-Rule 9(2), 173-Q, 174
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High Courts25 Sept 2026Allowed

Rajneesh Upadhyay & Ors. Vs The State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 4555

Indian Penal Code-Sections 419, 420, 466, 467, 468, 471Bharatiya Nyaya SanhitaUttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978
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High Courts24 Sept 2026Allowed

Chhotu Verma Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 4440

Indian Penal Code-Section 302, 34Indian Evidence Act, 1872-Section 27, 106Code of Criminal Procedure-Section 313, 161, 437A
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High Courts24 Sept 2026

Nirmala Devi Vs State Of UP & Anr.

Allahabad High Court · (2026) 09 AHC CK 4267

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528B.N.S.-Sections 80(2), 85, 61, 115(2), 80, 86, 80(1)Dowry Prohibition Act, 1961-Sections 3/4, 2
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High Courts23 Sept 2026

Nootan Rai Vs Union Of India & Ors.

Allahabad High Court · (2026) 09 AHC CK 4412

Constitution of India-Article 226, 12, 21-AIntermediate Education Act, 1921-Section 7, 7AA, 7AA (3)Right of Children to Free and Compulsory Education Act, 2009
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High Courts23 Sept 2026

Kopal Bhartiya & Ors. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 4445

Constitution of India-Article 309, 226Uttar Pradesh Subordinate Education (Trained Graduate Category) Service Rules (Sixth Amendment), 2024Uttar Pradesh Subordinate Education (Trained Graduate Grade) Service Rules, 1983
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High Courts23 Sept 2026

Shubham Mishra Vs Union Of India & Ors.

Allahabad High Court · (2026) 09 AHC CK 3870

Rights of Persons with Disabilities (RPwD) Act, 2016-Section 57, 2(r), 56, 58, 2(y)National Medical Commission Act, 2019Constitution of India-Article 14, 21, 41
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High Courts23 Sept 2026

Bharat Verma Vs State of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 3843

Bharatiya Nyaya Sanhita, 2023-Sections 111, 318, 61(2), 352, 351(3), 336(3), 340(2), 338, 318(4), 316(2), 351(2)Indian Penal Code-Sections 34, 420, 406, 467, 468, 471, 307, 326, 302Code of Criminal Procedure, 1973-Sections 154, 155, 156, 157, 162, 169, 170, 173, 173(2), 173(8), 482, 190, 167(2), 161
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