High Courts14 May 2026Allowed
Summilal Ahirwar Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0414
Indian Penal Code, 1860-Section 302
COURT ARCHIVE
Allahabad High Court judgments
1,06,919 judgments · page 12 of 5,346
High Courts14 May 2026Allowed
Ramchandra Ji Maharaj Virajman Mandir And 5 Others Vs Sushil Maheshwari And 2 Others
Allahabad High Court · (2026) 05 AHC CK 0413
Code Of Civil Procedure, 1908-Section 92, 92(d)Uttar Pradesh Land Revenue Act, 1901-Section 34
High Courts14 May 2026Dismissed
M/S Transrail Lighting Ltd. Through Vikas Kumar, Authorised Representative Vs Madhyanchal Vidyut Vitran Nigam Ltd., Through Its Managing Director, And Another
Allahabad High Court · (2026) 05 AHC CK 0412
Constitution Of India, 1950-Article 129, 136, 215, 226Code Of Civil Procedure, 1908-Order 47 Rule 1Arbitration And Conciliation Act, 1996-Section 2(e), 4, 9, 10, 11, 11(2), 11(3), 11(4), 11(6), 12, 13, 14, 16, 16(2), 29A, 34, 36, 37
High Courts08 May 2026Dismissed
Praveen Pal Vs State Of U.P. And 3 Others
Allahabad High Court · (2026) 05 AHC CK 0406
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 239, 528Indian Penal Code, 1860-Section 147, 148, 302, 307, 313, 323, 324, 354, 376(3), 406, 452, 498A, 506Protection Of Children From Sexual Offences Act, 2012-Section 3, 4(2)
High Courts07 May 2026Allowed
Mohd Yunus Ansari Vs Union Of India And Another
Allahabad High Court · (2026) 05 AHC CK 0402
Constitution Of India, 1950-Article 21, 43Indian Penal Code, 1860-Section 363, 366, 376Passports Act, 1967-Section 5, 5(2)(b), 5(2)(c), 6(2)(f), 130
High Courts07 May 2026Disposed Of
Dr. Tapas Kumar Das Vs Harish Chandra Research Institute And 3 Others
Allahabad High Court · (2026) 05 AHC CK 0401
Constitution Of India, 1950-Article 14, 15, 21Code Of Civil Procedure, 1908-Order 7 Rule 11Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Rules, 2013-Rule 7
High Courts07 May 2026Allowed
Hetram And Others Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0400
Code Of Criminal Procedure, 1973-Section 313, 374Indian Penal Code, 1860-Section 376
High Courts07 May 2026Allowed
Raghuver And Others Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0399
Indian Penal Code, 1860-Section 34, 302Code Of Criminal Procedure, 1973-Section 161, 313, 437A
High Courts07 May 2026Dismissed
Kamlesh Singh Vs Pushpendra Singh Kama And 17 Others
Allahabad High Court · (2026) 05 AHC CK 0398
Constitution Of India, 1950-Article 227Limitation Act, 1963- Article 136, 137Code Of Civil Procedure, 1908-Section, Order 26 Rule 14, Order 26 Rule 14 (3)
High Courts06 May 2026Allowed
Bhola Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0405
Code Of Criminal Procedure, 1973-Section 313, 374Indian Penal Code, 1860-Section 307, 394
High Courts06 May 2026Allowed
Madhu Singh Vs State Of U.P. And Others
Allahabad High Court · (2026) 05 AHC CK 0404
Negotiable Instruments Act, 1881-Section 138, 141, 141(1), 141(2)Indian Penal Code, 1860-Section 302, 406, 420, 467, 468, 471Code Of Criminal Procedure, 1973-Section 200, 482
High Courts06 May 2026Dismissed
Mohammad Zaki Khan Vs Gopal Krishna Gangal
Allahabad High Court · (2026) 05 AHC CK 0403
Constitution Of India, 1950-Article 227Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972-Section 2(2)
High Courts01 May 2026Disposed Of
Santosh Kumar Mishra Vs State Of UP And 5 Others
Allahabad High Court · (2026) 05 AHC CK 0397
High Courts01 May 2026Dismissed
Lalloo Vs State Of U.P
Allahabad High Court · (2026) 05 AHC CK 0396
Code Of Criminal Procedure, 1973-Section 294, 313, 374, 386Indian Penal Code, 1860-Section 34, 302, 304II, 307Evidence Act, 1872-Section 6, 8, 85(a)(i)(b), 106
High Courts30 Apr 2026Allowed
Chandrabhan Kumar Vs State Of U.P. And 4 Others
Allahabad High Court · (2026) 04 AHC CK 1774
Constitution Of India, 1950-Article 32, 14, 19(1)(a), 19(1)(g), 21, 32, 226, 227, 300AUttar Pradesh Prevention Of Cow Slaughter Act, 1955-Section 3, 5, 5A, 5A(1), 5A(2), 5A(3), 5A(4), 5A(5), 5A(6), 5A(7), 5A(8), 5A(9), 5A(10), 5A(11), 5B, 7, 8Prevention Of Cruelty To Animals Act, 1960-Section 11
High Courts30 Apr 2026Dismissed
State Of UP And 4 Others Vs Krishna Singh
Allahabad High Court · (2026) 04 AHC CK 1773
Constitution Of India, 1950-Article 14, 226Code Of Civil Procedure, 1908-Section 114, 141, Order 47, Order 47 Rule 1
High Courts30 Apr 2026Allowed
Ranvir Singh And Others Vs State Of U.P
Allahabad High Court · (2026) 04 AHC CK 0600
Indian Penal Code, 1860-Section 34, 302, 307Code Of Criminal Procedure, 1973-Section 161, 313, 437A
High Courts29 Apr 2026Dismissed
Saurav Raj Vs Sonakshi Verma
Allahabad High Court · (2026) 04 AHC CK 0601
Constitution Of India, 1950-Article 136, 215, 226, 227Allahabad High Court Rules, 1952-Rule 5Bharatiya Nagarik Suraksha Sanhita, 2023-Section 379
High Courts29 Apr 2026Dismissed
Javed Khan Vs State Of U.P. Thru Secry. And 5 Others
Allahabad High Court · (2026) 04 AHC CK 0599
Constitution Of India, 1950-Article 311
High Courts29 Apr 2026Allowed
Ajai Pal Vs State Of U.P
Allahabad High Court · (2026) 04 AHC CK 0598
Indian Penal Code, 1860-Section 201, 302, 364AArms Act, 1959-Section 25Code Of Criminal Procedure, 1973-Section 162, 313