High Courts23 Sept 2026
Parvez @ Kala Vs State Of U.P., Through Its Home Secretary U.P. & Anr.
Allahabad High Court · (2026) 09 AHC CK 3837
BNSS-Section 528I.P.C.-Section 307Prevention of Cow Slaughter Act-Section 3, 5
COURT ARCHIVE
Allahabad High Court judgments, 2026
321 judgments · page 3 of 17
High Courts22 Sept 2026
Nidhi Vs Mohit Kumar
Allahabad High Court · (2026) 09 AHC CK 4446
Hindu Marriage Act, 1955-Section 13Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144Code of Civil Procedure-Section 24
High Courts22 Sept 2026
Juvenile X Vs State Of U.P. & Anr.
Allahabad High Court · (2026) 09 AHC CK 4393
POCSO ActB.N.S.-Section 109(1)Juvenile Justice Act-Section 12
High Courts22 Sept 2026
Mohammad Jalaluddin Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 4215
Constitution of India-Article 226Uttar Pradesh Prevention of Cow Slaughter Act, 1955-Section 3, 5, 5-A, 5-A(6), 5-A(7), 5-A(8), 5-A(10), 5-A(11), 8Arms Act, 1959-Section 4, 25
High Courts22 Sept 2026
Karu And Anr. Vs State of U.P.
Allahabad High Court · (2026) 09 AHC CK 3308
IPC-Section 498-A, 304-B, 201Dowry Prohibition Act-Section 3, 4Cr.P.C.-Section 313
High Courts22 Sept 2026
Abdul Navi Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 3309
IPC-Section 302, 307Cr.P.C.-Section 161, 313
High Courts22 Sept 2026Allowed
Surendra Vs State Of U.P. And Anr.
Allahabad High Court · (2026) 09 AHC CK 3310
IPC-Sections 302, 201Cr.P.C.-Section 161, 313SC/ST Act
High Courts22 Sept 2026
Shahrukh Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 3311
Indian Penal Code-Sections 302, 120-BCode of Criminal Procedure, 1973-Section 313Evidence Act-Section 26
High Courts22 Sept 2026Partly Allowed
Jayveer Singh Yadav Vs State Of U.P.
Allahabad High Court · (2026) 09 AHC CK 3312
I.P.C.-Section 299, 300, Exception 4 to Section 300, 302, 304, 304 Part I, 307, 411Cr.P.C.-Section 161, 313
High Courts21 Sept 2026Dismissed
Lalit Chaturvedi Vs Santoshi Lal Chaturvedi Adopted & Ors.
Allahabad High Court · (2026) 09 AHC CK 3841
Provincial Small Cause Courts Act, 1887-Section 23, 25Code of Civil Procedure, 1908-Order I Rule 10
High Courts21 Sept 2026
Masers Rajasthan Motors Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3834
Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021-Section 35(1)Constitution of India-Article 227
High Courts18 Sept 2026
Mangnoo Jha Vs Punjab National Bank Through Chairman Cum Managing Director
Allahabad High Court · 2026 INSC 305
IPC-Section 324, 409, 420, 467, 468, 471Punjab National Bank Officers Employees (Discipline & Appeal) Regulations, 1977-Regulation 4(j), 6, 17, Clause 20Constitution of India-Article 14, 142, 226, 227, 311(2)
High Courts18 Sept 2026
State Of U.P. Thru. Prin. Secy. Home, Lko. Vs Sharad Rastogi & Ors.
Allahabad High Court · 2025 INSC 282
Code of Criminal Procedure, 1973-Sections 161, 164, 313, 377, 378, 378(1), 378(2), 378(3), 378(4), 378(5), 378(6), 382, 383, 384, 384(1), 384(2), 384(3), 384(4), 385, 385(2), 393Delhi Special Police Establishment Act, 1946Indian Penal Code-Sections 376, 506, 354-D, 509
High Courts18 Sept 2026Dismissed
Gorakhnath Dubey Vs State Of U.P. Thru. Prin. Secy. Revenue, Lko. & Ors.
Allahabad High Court · (2026) 09 AHC CK 3314
U.P. Revenue Code, 2006-Section 67, 67-A, 26U.P. Revenue Code Rules, 2016-Rule 67(2)Constitution of India-Article 226
High Courts18 Sept 2026
M/S Yuvaan Infotech Thru. Partner Ritvik Pandey Vs State Of U.P. Thru. Addl. Chief Secy. Medical And Health Lko & Ors.
Allahabad High Court · (2026) 09 AHC CK 3315
Constitution of India-Article 226, 14
High Courts18 Sept 2026
State Of U.P. Vs Shiv Lal & Ors.
Allahabad High Court · (2026) 09 AHC CK 3316
Indian Penal Code-Section 302, 34, 378Code of Criminal Procedure, 1973-Section 207, 313, 378
High Courts18 Sept 2026
Poonam Rani Varshvey & Ors. Vs State Of U.P. Thru. Addl. Chief Secy. Deptt. Basic Education. Govt. Lko & Ors.
Allahabad High Court · (2026) 09 AHC CK 3317
Constitution of India-Article 21
High Courts17 Sept 2026Allowed
Rakesh Rathore Vs State Of U.P. Thru. Addl. Chief Secy. Home/Prin. Secy. Home Lko & Anr.
Allahabad High Court · (2026) 09 AHC CK 4401
Bhartiya Nagrik Suraksha Sanhita-Section 442, 180, 183, 346(1), 346Bharatiya Nyaya Sanhita, 2023-Section 64(2), 351(3), 127(2), 69, 64, 65, 66, 67, 68, 70, 71Cr.P.C.-Section 227, 228, 482
High Courts17 Sept 2026
Council For Scientific And Industrial Research New Delhi Thru. Joint Secy.(Administration) & Ors. Vs Dr. Sandeep Goyal
Allahabad High Court · (2026) 09 AHC CK 3849
Constitution of India-Article 226
High Courts17 Sept 2026
Pradeep Kumar Vs State Of U.P. Through Special Secy. Govt. Of U.P. Civil Sece
Allahabad High Court · (2026) 09 AHC CK 3351
Societies Registration Act, 1860Constitution of India-Article 12, 14, 16, 39(d), 141, 142, 300-AU.P. Sainik Schools (Ministerial Establishment) Service Rules, 1970-Rule 3, 4, 5, 12, 12(1), 12(2), 13, 15, 15(1), 15(2), 16, 18, 18(1), 18(2), 18(3), 18(4), 19, 20, 25, Appendix I