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Allahabad High Court judgments

1,06,919 judgments · page 4 of 5,346

High Courts16 Sept 2026

Shri Colonizers and Developers Pvt. Ltd. & Anr. Vs Abha Gupta

Allahabad High Court · 2026 INSC 116

Allahabad High Court Rules, 1952-Chapter VIII Rule 5Arbitration and Conciliation Act, 1996-Section 2(e), 5, 8, 9, 16, 17, 32, 34, 36, 37, 42, 49, 50Code of Civil Procedure, 1908-Section 4, 11, 41, 100, 100-A, 104, 115, Order 21 Rule 90, XXI
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High Courts15 Sept 2026Allowed

Bhuvnesh Kumari & Ors. Vs State Of U.P. & Anr.

Allahabad High Court · 2024 INSC 316

Indian Penal Code-Sections 323, 332, 351, 353, 354B, 376B, 392, 406, 499, 504, 506, 509, 120BScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 2(1)(d), 3(1)(r), 3(2)(1), 3(2)(7), 3(2)(va), 3(XI), 7, 14, 14(1), 14-A, 14-A(1)Code of Criminal Procedure-Section 2(g), 154(3), 156(3), 161, 172, 190, 190(1)(a), 190(1)(b), 197, 200, 202, 204, 204(2), 227, 228, 244, 245, 397, 397(1), 397(2), 465, 465(2), 482
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High Courts15 Sept 2026Dismissed

Billu @ Taufiq & Ors. Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3365

Code of Criminal Procedure, 1973-Section 374(2), 313, 342Indian Penal Code-Section 302, 307, 34, 392Indian Evidence Act-Section 106
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High Courts15 Sept 2026Dismissed

Balveer Singh Vs State Of Uttar Pradesh & Ors.

Allahabad High Court · (2026) 09 AHC CK 3356

Maintenance and Welfare of Parents and Senior Citizens Act, 2007-Sections 5, 5(1), 6, 6(4), 7, 8, 8(2), 18(1), 22, 23, 23(1), 23(2), 23(3)Bharatiya Nyaya Sanhita, 2023-Sections 318(4), 61(2), 305, 352, 351(3)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989
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High Courts15 Sept 2026Dismissed

Lalitesh Pati Tripathi Vs Dr Vinod Kumar Bind

Allahabad High Court · 2024 INSC 289

Code of Civil Procedure, 1908-Order VII Rule 11, VII Rule 11(a), XII Rule 6Constitution of India-Article 102, 102(1), 102(2), 191, 191(1), 191(2), 105(3), 324, 99, 188, Tenth Schedule, Paragraph 2 of Tenth Schedule, Paragraph 2(1)(a) of Tenth Schedule, Paragraph 6 of Tenth ScheduleConduct Rules, 1961
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High Courts15 Sept 2026

Nand Ram Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3319

IPC-Section 376, 376(2)(g)Cr.P.C.-Section 161, 313The Evidence Act, 1872-Section 118, 114, 3, 133
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High Courts15 Sept 2026

Smt Chandrakanta Vs State Of U.P.

Allahabad High Court · (2026) 09 AHC CK 3321

B.N.S-Sections 85, 80(2), 352, 115(2), 351(3)Dowry Prohibition Act-Section 3/4BNSS, 2023-Sections 180, 180(3), 176, 179, 183(6), 184(1), 480
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High Courts15 Sept 2026Allowed

Km. Mona Shukla & Ors. Vs Gyanendra Katiyar

Allahabad High Court · (2026) 09 AHC CK 3322

Constitution of India-Article 227Code of Civil Procedure, 1908-Order VII Rule 14(3), Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
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High Courts14 Sept 2026Dismissed

Harpal & Ors. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 3366

U.P. Urban (Ceiling and Regulation) Act, 1976-Section 6(1), 8(3), 8(4), 9, 10, 10(1), 10(3), 10(5), 10(6), 11, 12, 13, 14, 20, 21, 33, 34Urban Land (Ceiling and Regulation) Repeal Act, 1999-Section 3, 4Indian Evidence Act, 1872-Section 35
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High Courts14 Sept 2026Dismissed

Smt. Taruni Tripathi Vs Duresh Tripathi

Allahabad High Court · (2026) 09 AHC CK 3325

Hindu Marriage Act, 1955-Section 13Protection of Women from Domestic Violence Act, 2005-Section 12Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144
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High Courts14 Sept 2026

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

Allahabad High Court · (2026) 09 AHC CK 3326

Uttar Pradesh Basic Education (Teachers) Service Rules, 1981-Rule 11Uttar Pradesh Basic Educational Staff Rules, 1973-Rule 3
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High Courts14 Sept 2026

Wood Row School Society Vs State Of Up & Ors.

Allahabad High Court · (2026) 09 AHC CK 3329

Urban Land (Ceiling and Regulation) Act, 1976-Sections 4, 4(1)(c), 5, 5(3), 6, 8(4), 9, 10, 10(1), 10(3), 10(4), 10(5), 10(6), 20, 26, 27, 28Urban Land (Ceiling and Regulation) Repeal Act, 1999Societies Registration Act, 1860
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