COURT ARCHIVE

Allahabad High Court judgments

1,06,919 judgments · page 11 of 5,346

High Courts27 May 2026Allowed

Sunil Kumar And Others Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0429

Code Of Criminal Procedure, 1973-Section 53, 161, 162, 313, 374(2), 437A, 451, 452, 452(1), 454Indian Penal Code, 1860-Section 34, 120B, 302, 364Evidence Act, 1872-Section 73, 145

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High Courts27 May 2026Dismissed

Anita Pandey Vs State Of U.P. Thru. Secy. Home Lko. And Another

Allahabad High Court · (2026) 05 AHC CK 0428

Indian Penal Code, 1860-Section 201, 307, 323, 325, 383, 384, 419, 420, 471, 504, 506Code Of Criminal Procedure, 1973-Section 82, 156(3), 169, 200, 202, 204(4), 223(d), 323

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High Courts26 May 2026Allowed

Kapil Som And Another Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0425

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 392)(v), 14A(1)Bharatiya Nyaya Sanhita, 2023-Section 69, 351(2), 352Code Of Criminal Procedure, 1973-Section 161, 164

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High Courts25 May 2026Allowed

M/S Designer Park Sahkari Awas Samiti Limited Vs State Of U.P. And Others

Allahabad High Court · (2026) 05 AHC CK 0427

Constitution Of India, 1950-Article 14

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High Courts25 May 2026

Abhay Kumar @ Dheeraj Ojha Vs Rakesh Kumar Verma And Others

Allahabad High Court · (2026) 05 AHC CK 0426

Allahabad High Court Rules, 1952-Rule 5, 12Code Of Civil Procedure, 1908-Section, Order 5 Rule 9, Order 7 Rule 9, Order 8 Rule 6A(4)Representation Of People Act, 1951-Section 83, 86(1), 86(4), 87, 97, 97(1), 97(2), 100, 101, 117, 118

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High Courts22 May 2026Allowed

Rajesh Kumar Singh Vs Commissioner Lucknow Division Lucknow And Another

Allahabad High Court · (2026) 05 AHC CK 0424

Indian Penal Code, 1860-Section 147, 148, 149, 302, 307, 364Arms Act, 1959-Section 3, 17, 17(a), 17(b), 17(c), 17(d), 17(e), 17(3), 17(3)(b), 17(5), 25

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High Courts22 May 2026Dismissed

Mayawati Vs S.D.O. And Others

Allahabad High Court · (2026) 05 AHC CK 0423

Constitution Of India, 1950-Article 226Uttar Pradesh Land Revenue Act, 1901-Section 33, 39Uttar Pradesh Consolidation Of Holding Act, 1953-Section 9A(2)

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High Courts22 May 2026Allowed

Tosif And Another Vs State

Allahabad High Court · (2026) 05 AHC CK 0422

Code Of Criminal Procedure, 1973-Section 164, 313, 374Indian Penal Code, 1860-Section 323, 324, 354, 376, 394, 506

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High Courts22 May 2026Partly Allowed

Shiv Lal And Others Vs State

Allahabad High Court · (2026) 05 AHC CK 0421

Constitution Of India, 1950-Article 136Indian Penal Code, 1860-Section 34, 304, 304B, 308, 323, 386, 387, 498AEvidence Act, 1872-Section 6, 8, 134

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High Courts21 May 2026Allowed/ Disposed Of

Ashok Kumar Yadav And 2 Other Vs Union Of India And 2 Others

Allahabad High Court · (2026) 05 AHC CK 0417

Constitution Of India, 1950-Article 137, 145(C)Code Of Civil Procedure, 1908-Order 40 Rule 1, Order 47 Rule 1Administrative Tribunals Act, 1985-Section 21

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High Courts21 May 2026Dismissed

Maheshwari Prasad And Another Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0416

Indian Penal Code, 1860-Section 34, 302Arms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 161, 313

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High Courts21 May 2026Dismissed

Neksey And Another Vs State Of U.P

Allahabad High Court · (2026) 05 AHC CK 0415

Indian Penal Code, 1860-Section 34, 302, 307Code Of Criminal Procedure, 1973-Section 313

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High Courts20 May 2026Dismissed

Ramnath And Another Vs Deputy Director Of Consolidation, Basti And Others

Allahabad High Court · (2026) 05 AHC CK 0419

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High Courts20 May 2026Allowed

Sanjay @ Sanjay Kashyap Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0418

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 90, 323, 342, 375, 376, 376(2)(n), 506Code Of Criminal Procedure, 1973-Section 155(2), 156(1), 161, 164, 313, 482

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High Courts19 May 2026Allowed

Shatrughan Kumar Vs Narcotics Control Bureau Thru. Its Regional Office Lko.

Allahabad High Court · (2026) 05 AHC CK 0420

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 210, 210(1)(a), 223, 223(1), 224, 225, 226, 528Narcotic Drugs And Psychotropic Substances Act, 1985-Section 8(c), 20, 27A, 29, 36A(1)(d), 44(1)(b)Prevention Of Moneylaundering Act, 2002-Section 3, 44, 44(1)(b)

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High Courts15 May 2026Dismissed

Shekhar Vs State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 4 Others

Allahabad High Court · (2026) 05 AHC CK 0411

Uttar Pradesh Police Constable And Head Constable Services Rules, 2015-Rule 11Indian Penal Code, 1860-Section 34, 201, 392, 411Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986-Section 2, 3

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High Courts15 May 2026Dismissed

Naval Kishore Srivastava Vs State Of U.P. And 6 Others

Allahabad High Court · (2026) 05 AHC CK 0410

Uttar Pradesh Registration Of Birth And Death Rules, 2002-Rule 5, 9, 9(3)Registration Of Birth And Death Act, 1969-Section 13

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High Courts15 May 2026Allowed

Ashwani Kumar Awasthi And 3 Others Vs State Of U.P. And 3 Others

Allahabad High Court · (2026) 05 AHC CK 0409

Constitution Of India, 1950-Article 14, 16, 166, 166(1), 166(2), 166(3), 226

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High Courts15 May 2026Dismissed

Dileep Kumar Jaiswal Vs State Of U.P.Thr.Secy Education And 3 Ors

Allahabad High Court · (2026) 05 AHC CK 0408

Constitution Of India, 1950-Article 14, 16Uttar Pradesh Secondary Education Services Selection Board Act, 1982-Section 3, 16

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High Courts15 May 2026Dismissed

Vipin Kumar Malhotra Vs State Of U.P. And Another

Allahabad High Court · (2026) 05 AHC CK 0407

Constitution Of India, 1950-Article 226Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 120B, 193, 304B, 498A, 499, 500

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