High Courts25 Mar 2026Dismissed
Chetan Kumar Vs State Of U.P. And Another
Allahabad High Court · (2026) 03 AHC CK 0318
Negotiable Instruments Act, 1881-Section 138
COURT ARCHIVE
Allahabad High Court judgments, 2026
455 judgments · page 21 of 23
High Courts25 Mar 2026Allowed
Neetu Manish Chaudhari Vs State Of U.P. And Another
Allahabad High Court · (2026) 03 AHC CK 0317
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 419(4)Negotiable Instruments Act, 1881-Section 138
High Courts25 Mar 2026
M/S Prince Enterprises Vs State Of U.P. And Another
Allahabad High Court · (2026) 03 AHC CK 0316
Arbitration And Conciliation Act, 1996-Section 11, 11(6), 11(6A), 11(8)
High Courts24 Mar 2026Dismissed
Ramcharan @ Ramchela @ Ram Charan Yadav Vs Rajesh Kumar And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0315
Code Of Civil Procedure, 1908- Order 21 Rule 66
High Courts24 Mar 2026Disposed Of
Suman Devi @ Autari Vs State Of U.P. Thru. Collector And Distt. Magistrate Distt. Balrampur And 6 Others
Allahabad High Court · (2026) 03 AHC CK 0314
High Courts24 Mar 2026Disposed Of
Anand Kumar Yadav Vs Hanumant Lal
Allahabad High Court · (2026) 03 AHC CK 0313
High Courts23 Mar 2026Allowed
Vandana Singh Vs State Of U.P. Thru. Addl. Chief Secy. Housing And Urban Planning Lko. And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0326
Constitution Of India, 1950-Article 226Code Of Civil Procedure, 1908-Order 2 Rule 2(1), Order 2 Rule 2, Order 2 Rule 2(2) , Order 23 Rule 3Regulation Of Building Operations Act, 1958-Section 7A, 7(2), 6, 9, 10, 13, 16, 27, 32, 32(2)
High Courts23 Mar 2026Allowed
M/S Satish Chandra Dixit Through Its Proprietor, Satish Chandra Dixit Vs State Of U.P. And 5 Others
Allahabad High Court · (2026) 03 AHC CK 0325
Constitution Of India, 1950-Article 19(1)(g)Uttar Pradesh Lokayukta and Up-Lokayuktas Act, 1975-Section 12(5)
High Courts23 Mar 2026Dismissed
State Of U.P. Thru Prin.Secy.Stamp And Registration Deptt.Andors Vs District Judge Lucknow And Others
Allahabad High Court · (2026) 03 AHC CK 0324
Constitution Of India, 1950-Article 226, 227Allahabad High Court Rules, 1952-Rule 5Uttar Pradesh Urban Planning And Development Act, 1973-Section 17
High Courts23 Mar 2026Allowed
Rakesh Kumar Verma Vs State Of U.P.Thru Prin.Secy. Deptt. Of Cane And Sugar And Ors
Allahabad High Court · (2026) 03 AHC CK 0323
Indian Penal Code, 1860-Section 323, 498A, 504, 506Dowry Prohibition Act, 1961-Section 3, 4
High Courts23 Mar 2026Allowed
Doli Vs Shakuntla Devi
Allahabad High Court · (2026) 03 AHC CK 0322
Guardians and Wards Act, 1890-Section 2, 4(a), 4(1), 4(2), 7, 8, 10, 29, 31(2), 31(3), 31(4), 47Hindu Minority And Guardianship Act, 1956-Section 6, 7, 8, 8(2), 9, 10, 11, 12
High Courts20 Mar 2026Disposed Of
Anju And Another Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 03 AHC CK 0337
Constitution Of India, 1950-Article 226Indian Penal Code, 1860-Section 494, 495Hindu Marriage Act, 1955-Section 17
High Courts20 Mar 2026Allowed
Veer Pal Singh Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 03 AHC CK 0331
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 183, 483(3)Bharatiya Nyaya Sanhita, 2023-Section 74, 108, 115(2)Protection Of Children From Sexual Offences Act, 2012-Section 7, 8
High Courts20 Mar 2026Dismissed
Mohd. Faizan And 2 Others Vs State Of U.P. Thru. Addl. Chief Secy./Prin. Secy. Home Lko. And Another
Allahabad High Court · (2026) 03 AHC CK 0330
Indian Penal Code, 1860-Section 121A, 153A, 241, 295A, 323, 504, 506,Code Of Criminal Procedure, 1973-Section 154, 167(2), 378(3), 397, 482National Investigation Agency Act, 2008-Section 2(a), 2(d), 2(1)(g), 6, 6(1), 6(n), 6(3), 6(4), 6(5), 6(7), 7, 7(b), 10, 11, 13, 21, 21(1), 21(4), 22, 22(2)(2), , 22(4)
High Courts20 Mar 2026Dismissed
Munni Devi Vs Shashikala Pandey
Allahabad High Court · (2026) 03 AHC CK 0329
Constitution Of India, 1950-Article 227Code Of Civil Procedure, 1908-Section 151, Order 6 Rule 17Provincial Small Cause Courts Act, 1887-Section 23
High Courts20 Mar 2026Allowed
Archana Mishra Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another
Allahabad High Court · (2026) 03 AHC CK 0328
Constitution Of India, 1950-Article 32, 226, 227
High Courts20 Mar 2026Disposed Of
Paras @ Ram Paras Vs Ram Charitra And Another
Allahabad High Court · (2026) 03 AHC CK 0327
Code Of Civil Procedure, 1908-Section Order 14 Rule 2, Order 14 Rule 2(2)Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950-Section 49, 331
High Courts19 Mar 2026Allowed
Jai Narain Singh Vs Board Of Revenue Lucknow Andothers
Allahabad High Court · (2026) 03 AHC CK 0336
Uttar Pradesh Zamindari Abolition And Land Reforms Rules, 1952- Rule 215(1), 246, 285, 285B, 285I, 285KCode Of Civil Procedure, 1908-Section 32(8), Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92State Financial Corporations Act, 1951-Section 31
High Courts19 Mar 2026Dismissed
Niraj Kumar Singh Vs Anand Kumar Mishra And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0335
Constitution Of India, 1950-Article 12, 226
High Courts19 Mar 2026Dismissed
Angad Yadav Vs State Of U.P. Thru. Its Prin. Secy. Home Deptt. And 4 Others
Allahabad High Court · (2026) 03 AHC CK 0334
Uttar Pradesh (Suspension Of Sentence Of Prisoners) Rules, 2007-Rule 1(4)(c), 3, 3(d)Indian Penal Code, 1860-Section 34, 120B, 147, 148, 149, 302Code Of Criminal Procedure, 1973-Section 432