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Allahabad High Court judgments, 2026

321 judgments · page 7 of 17

High Courts03 Sept 2026Dismissed

Bhoopendra Kumar Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0495

Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994-Sub-Section (3) to the Section 3, Section 3, 3(3), 3(2)Right to Information Act, 2005Uttar Pradesh Basic Education (Teachers) Service Rules, 1981-Rule 17-A(2), 14, 15, sub-rule (6) of Rule 14, sub-rule (2) of Rule 15, sub-rule (2) of Rule 17-A
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High Courts03 Sept 2026Dismissed

Sanatan Dharm Rakshapeeth & Anr. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0494

Bharatiya Nagrik Suraksha Sanhita, 2023-Section 175(3), 199, 173, 210, 197, 4, 6, 7, 9, 12, 11, 175(1), Chapter XIV, 2(q), 175, 173(8)Prevention of Corruption Act, 1988-Sections 12, 13, 7, 13(1)(d), 13(2), 17ABharatiya Nyaya Sanhita, 2023-Section 61, 45, 60, 201, 198, 45-60, 2 (24), Chapter III, 8, 9, 49, 50, 52, 54, 55, 56, 57, 58, 59, 119, 120, 123, 127, 222, 230, 231, 240, 248, 250, 251, 259, 260, 261, 262, 263, 308, 330, 189, 211, 212, 238, 239, 249, 253, 329
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High Courts03 Sept 2026Partly Allowed

Ajmatulnish & Ors. Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 0493

Code of Criminal Procedure, 1973-Section 374(2), 207, 313, 428Indian Penal Code, 1860-Sections 323/34, 302/34, 302, 34, 96, 99, 97, 304, 325, 102, 105, 300, 299, Part II of Section 304, 304 Part I, 304 Part IIIndian Evidence Act, 1872-Section 105
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High Courts03 Sept 2026Dismissed

Budhi Ram & Ors. Vs Ram Kesh

Allahabad High Court · (2026) 09 AHC CK 0492

Code of Civil Procedure-Section 100Hindu Adoptions and Maintenance Act, 1956-Section 12, 9, 9(4), 2 (bb), 10, 11(i), 6, 9(1), 9(2), 7, 11, 11(vi), 16Indian Evidence Act, 1872-Section 91, 92
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High Courts02 Sept 2026

Ajay Singh Yadav & Ors. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 3838

Uttar Pradesh Sub-Inspector and Inspector (Civil Police) Service Rules, 2015-Rule 5, 5(1)Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974Constitution of India-Articles 14, 15, 16, 309
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High Courts02 Sept 2026Dismissed

Dharmendra Kumar Vishwakarma Vs. State Of U.P.Thru.Secy. & Ors.

Allahabad High Court · 2026 INSC 523

UP Regularization of Ad-Hoc Appointments (on Posts Outside the Purview of Public Service Commission) (Third Amendment) Rules 2001-Rule 4UP Regularization of Ad-Hoc Appointments (on Posts Outside the Purview of Public Service Commission) Rules, 1979-Rule 4, 5, 6, 7, 8, sub-rule (2) of Rule 4, sub-rule (6) of the said rule, sub-rule (1) of Rule 4, Sub-rule (2) to (6)
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High Courts02 Sept 2026Allowed

Altaf Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 0502

Indian Penal Code-Section 302/34, 302, 386, 34Arms Act-Section 4/25, 25/4Cr.P.C.-Section 161, 313
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High Courts01 Sept 2026Dismissed

Ajay Kumar Yadav Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 09 AHC CK 0984

I.P.C.-Sections 228, 323, 147, 500, 307, 326, 302, 387, 506Criminal Law (Amendment) Act, 2013-Section 7Cr.P.C.-Section 154, sub-section (1) of Section 154, 169, 170, 173, 162, 173(2), 173(8), 156, 157, sub-section (8) of Section 173, 155, 170 and 173, 161, and 162, 156(3)
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High Courts01 Sept 2026Disposed Of

Bhola Prasad Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 0321

Narcotics Drugs and Psychotropic Substances Act, 1985-Section 2(xi)(b), 2(xvi), 2(xi), 2(xvi)(a), 80, 8(c), 2(xiv), 2(xi)(a), 2(xvi)(e), 2(xx), 2(viii)(a), clause (viiia) of Section 2, 9, 10, 8, 21 (C), 22, 25, 29 and 60 (3), 9(1)(a)(va), 21, 2(vii-a), 2(xxiii)(a), u/s 21, 37, 27a/29, 27(a) and 29, 26, 8/21, 50 and 52-A, 8/21/29, 29, 60, 8/21 D, u/s 8/18/21, 26(D), Under Section 8 C, 21 and 26 D, 8 (C) /21/26 (D), 38Drugs and Cosmetics Act, 1940-Schedule H, H(1), Section 3(b), H-1, 18(c), 27, 18(c), 27Drugs and Cosmetics Rules, 1985-Schedule H, H(1), Rules 65(5), 65(9), 97 (c), 61(2)
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High Courts01 Sept 2026Allowed

Vijay Kumar Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0500

U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991-Rule 23, 23(1)Limitation Act, 1963-Section 29, 3, 4 to 24, 2, 5, 29(2)Indian Contract Act, 1872-Section 25
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High Courts01 Sept 2026Dismissed

Brijkishore @ Birju Vs Assistant Director, Directorate Of Enforcement & Anr.

Allahabad High Court · (2026) 09 AHC CK 0499

Bhartiya Nagarik Suraksha Sanhita, 2023-Section 528, 223(1), 351, Chapter XVI, 223 to 226, 223, proviso to sub-section (1) of Section 223, first proviso to Section 223(1)Prevention of Money Laundering Act, 2002-Sections 3 and 4, 44 (1)(b), 44Code of Criminal Procedure, 1973-Section 207 and 208, 313, 200 to 204, 482
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High Courts01 Sept 2026Allowed

Dr. Amod Kumar Sachan Vs Richa Mishra & Ors.

Allahabad High Court · (2026) 09 AHC CK 0498

Code of Civil Procedure, 1908-Order XLIII Rule 1(r), XXXIX Rules 1 and 2, XXXIX Rule 1 and 2, Section 94, 39, Rule 1 of Order 39, 39 Rule 1(c), 151, 1, 39 Rule 1, 2, XXXIX Rule 1(a), 94(c), XXXIX, VII Rule 11, XXXIX Rule 2Constitution of India-Article 227Amending Act 104 of 1976-Section 86(i) (b)
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High Courts01 Sept 2026Allowed

Jeetu Soni Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 0497

Constitution of India-Article 227I.P.C.-Section 307Code of Criminal Procedure, 1973-Section 161, 190(1)(b), 173, 190(1)(a), 200, 202, 173(2), sub-section (2)(i) of Section 173, 173(2)(i), 156(3)
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High Courts31 Aug 2026

X Minor-Rehabilitation and Reintegration Vs State Of UP & Ors.

Allahabad High Court · (2026) 08 AHC CK 6241

Juvenile Justice (Care and Protection of Children) Act, 2015-Section 1(4), 2, 3, 8, 8(2), 12, 14, 15, 17, 18, 19, 20, 21, 27 to 30, 39, 46, 101(5), 106, 107Juvenile Justice (Care and Protection of Children) Rules, 2016-Rule 2, 2(v), 2(viii), 2(ix), 2(xvi), 2(xvii), 3, 7, 8, 10, 11, 15 to 20, 85Right of Children to Free and Compulsory Education Act, 2009-Section 3, 4, 29
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