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Allahabad High Court judgments, 2026

455 judgments · page 20 of 23

High Courts10 Apr 2026Disposed Of

Amit Kumar Rana Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0587

Constitution Of India, 1950-Article 227Code Of Criminal Procedure, 1973-Section 125, 126(2), 127, 128Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145(2), 146, 147
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High Courts09 Apr 2026Disposed Of

Damini Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0596

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144, 145, 146, 147, 529Code Of Criminal Procedure, 1973-Section 125, 126, 127, 128Family Courts Act, 1984-Section 7
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High Courts03 Apr 2026Allowed

C/M ST. Johns Girls Junior High School Vs State Of U.P. And Another

Allahabad High Court · (2026) 04 AHC CK 0586

Uttar Pradesh Recognized Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group D Employees) Rules, 1984-Rule 13(1), 14, 15, 15(3), 15(4), 15(5), 15(5)(iii), 16Uttar Pradesh Recognized Basic School (Junior High School) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978-Rule 10(5)(iii)
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High Courts02 Apr 2026Allowed

D.B.Upadhyaya Vs D.D.C. And Others

Allahabad High Court · (2026) 04 AHC CK 0018

Constitution Of India, 1950-Article 226Arms Act, 1959-Section 29(b)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950-Section 20, 20(b)
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High Courts02 Apr 2026Dismissed

Shyam Pal Vs B.S. Enterprises

Allahabad High Court · (2026) 04 AHC CK 0017

Constitution Of India, 1950-Article 227Uttar Pradesh Regulation Of Urban Premises Tenancy Act, 2021-Section 2(11), 4(3), 21(2)(a), 21(2)(b), 21(2)(m), 35Bombay Rents, Hotel And Lodging House Rates Control Act, 1947-Section 13(1)(g)
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High Courts01 Apr 2026Allowed

Akash Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 04 AHC CK 0020

Constitution Of India, 1950-Article 142, 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 141, 143, 147, 149, 323, 324, 354A, 354D, 361, 363, 366, 376, 452, 504
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High Courts26 Mar 2026Allowed

Vinod Kumar Vs State Of U.P

Allahabad High Court · (2026) 03 AHC CK 0341

Indian Penal Code, 1860-Section 34, 302, 304I, 304II, 323, 325, 326, 364Code Of Criminal Procedure, 1973-Section 221, 222(1), 222, 313
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High Courts25 Mar 2026Dismissed

Ram Dulari And Another Vs Harshit Yadav And Another

Allahabad High Court · (2026) 03 AHC CK 0345

Code Of Civil Procedure, 1908-Order 15 Rule 5, Order 15 Rule 5(1), Constitution Of India, 1950-Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972-Section 30, 30(1)
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High Courts25 Mar 2026Disposed Of

Raj Kumar Verma And Another Vs State Of U.P. And 4 Others

Allahabad High Court · (2026) 03 AHC CK 0321

Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908-Section 2(11), 51, 60(1)(a), 60(1)(b), 60(1)(c), 60(1)(d), 60(1)(e), 60(1)(f), 60(1)(g), 60(1)(h), 60(1)(i), 60(1)(j), 60(1)(k), 60(1)(l), 60(1)(m), 60(1)(n), 60(1)(o), 51, Order 21 Rule 30, Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46BIndian Stamp Act, 1899-Section 2(14), 3(16), 17, 47A, 48
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High Courts25 Mar 2026Dismissed

Mahadev Raidas Vs State Of U.P

Allahabad High Court · (2026) 03 AHC CK 0319

Indian Penal Code, 1860-Section 302Code Of Criminal Procedure, 1973-Section 313Evidence Act, 1872-Section 106
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