High Courts09 Jan 2026
Shivdhari Vs State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue, Lko. & Ors.
Allahabad High Court · (2026) 01 AHC CK 3034
U.P. Revenue Code Rules, 2016-Section 64, 64(2), 66, 66(1), 66(2), Rule 64, 64(2), 64(2)(b)
COURT ARCHIVE
Allahabad High Court judgments, 2026
450 judgments · page 22 of 23
High Courts09 Jan 2026Dismissed
Rajendra Vs State Of U.P.
Allahabad High Court · (2026) 01 AHC CK 3032
IPC-Section 302Cr.P.C.-Section 313Prevention of Corruption Act
High Courts09 Jan 2026
Neetesh Kumar Pal Vs Smt. Ramendree Pal
Allahabad High Court · (2026) 01 AHC CK 3031
Code of Criminal Procedure, 1973-Section 125, 401Indian Evidence Act, 1872-Section 3, 5 and 6Indian Penal Code, 1860-Section 498A
High Courts09 Jan 2026
Dr. Abdul Ghaffar Vs State Of U.P. Thru. Addl. Chif Secy. / Prin. Secy. Home Lko. & Ors.
Allahabad High Court · (2026) 01 AHC CK 3030
National Investigation Agency Act, 2008-Section 21 (4)IPC-Sections 120-B, 419, 420, 467, 468, 471, 370Foreigners Act-Section 14
High Courts08 Jan 2026
Deepak Kumar & Ors. Vs State Of U.P.Thru. Prin. Secy. Deptt. Of Food Safety And Drug Administration Govt. Of U.P. & Anr.
Allahabad High Court · (2026) 01 AHC CK 3017
Uttar Pradesh Food and Drug Administration Department Gazetted Officers' (Drugs) Service Rules, 1995-Rule 5(4), 8, 8(a), 8(ii), 21Drugs and Cosmetics Act, 1940-Section 6(2), 12, 21, 33, 33(2)(b), 33N, 33N(2)(b), 33N(2)(d)Drugs and Cosmetics Rules, 1945-Rule 49
High Courts08 Jan 2026
Sangam Lal Vs The New India Assurance Co. Ltd. & Anr.
Allahabad High Court · 2025 INSC 1070
Motor Vehicles Act, 1988-Section 173UP Motor Vehicle Rules, 1998-Rule 220-A
High Courts08 Jan 2026
Kuldeep Kumar Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 01 AHC CK 3014
Constitution of India-Article 14, 16, 21, 226
High Courts08 Jan 2026Allowed
Sanjay Yadav Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 01 AHC CK 3011
N.I. Act-Section 138Limitation Act-Section 5B.N.S.S.-Section 425
High Courts08 Jan 2026
Avanish Chandra Srivastava Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 01 AHC CK 3009
I.P.C.-Sections 409, 419, 420, 467, 468, 471, 111, 120BCr.P.C.-Section 482, 173, 161, 239, 240, 227, 228, 245(1), 244
High Courts08 Jan 2026
Parveen Bano Vs State Of Up & Ors.
Allahabad High Court · (2026) 01 AHC CK 3008
Cr.P.C.-Section 156(3), 107/116, 190, 200POCSO Act
High Courts08 Jan 2026
Shailendra & Ors. Vs State
Allahabad High Court · (2026) 01 AHC CK 3006
IPC-Section 302/307, 302/34, 307/34, 307, 302, 34Cr.P.C.-Section 161, 313
High Courts08 Jan 2026Allowed
Abhinash Sharma Alias Avinash Sharma Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 01 AHC CK 3005
Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1), 3(1)(da), 3(1)(dha), 3(2)(va), 3(2)5Indian Penal Code, 1860-Section 90, 375, 376, 504, 506Code of Criminal Procedure, 1973-Section 161, 164
High Courts07 Jan 2026
Poem Jaiswar Vs Union Of India & Anr.
Allahabad High Court · (2026) 01 AHC CK 3028
Constitution of India-Article 226, 21Passport Act, 1967-Section 6, 5(2)Passport Rules, 1980
High Courts07 Jan 2026
Ramesh Chandra Vs U.P. Co-Operative Federation Ltd. Thru. Managing Director & Ors.
Allahabad High Court · (2026) 01 AHC CK 3027
U.P. Co-operative Societies Employees Service Regulations, 1975-Regulation 84, 84(i)(d), 84(i)(e)Service Rules, 1980-Rule 83, 83(1)
High Courts07 Jan 2026
Malti Devi Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 01 AHC CK 3026
High Courts07 Jan 2026
Manjoo Devi Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 01 AHC CK 3024
Bhartiya Nagarik Suraksha Sanhita-Section 528U.P. Prevention of Cow Slaughter Act, 1955-Section 3, 5, 5-A, 5A, 5-A(7), 5B, 8Prevention of Cruelty to Animals Act, 1960-Section 11
High Courts07 Jan 2026Allowed
Sri Pal Vs State Of U.P.
Allahabad High Court · (2026) 01 AHC CK 3025
IPC-Section 498-A, 302, 201, 364, 304-BDowry Prohibition Act-Section 3, 4Cr.P.C.-Section 313, 437-A
High Courts07 Jan 2026
Lko. Development Authority Thru. Secy. Vs Shakuntala Devi (Dead) Thru. Sudhir Kumar Rastogi & Ors.
Allahabad High Court · 2025 INSC 1104
Land Acquisition Act, 1894-Section 18Constitution of India-Article 123, 32Indian Limitation Act, 1963-Section 5, 3
High Courts07 Jan 2026
Man Singh Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 01 AHC CK 3022
I.P.C.-Sections 498A, 302, 498-A, 304BDowry Prohibition Act-Section 3/4Cr.P.C.-Section 319, 319(1), 161
High Courts07 Jan 2026
Ms. Sapna @ Sapna Choudhary Vs State Of U.P. Thru. Prin. Secy. Home Lko. & Anr.
Allahabad High Court · 2025 INSC 1476
Cr.P.C.-Section 482IPC-Sections 406, 420Passports Act-Section 5, 6, 6(2), 6(2)(f), 7, 8, 9, 10, 10(3)(e), 22