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Allahabad High Court judgments

1,06,919 judgments · page 6 of 5,346

High Courts09 Sept 2026

Smt. Smita Wadhawan Vs Smt Rani Singh

Allahabad High Court · (2026) 09 AHC CK 3347

Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021-Section 33, 33(2), 33(7), 21(1)(a), 21(2), 22Code of Civil Procedure, 1908Consumer Protection Act, 1986
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High Courts08 Sept 2026Dismissed

Bhanu Datta Pathak Vs Hardutta Pathak & Ors.

Allahabad High Court · (2026) 09 AHC CK 0978

Indian Succession Act, 1925-Section 59, 61, 63, 63 (c)Evidence Act-Section 45, 47, 67, 68, 104 to 114, 115Civil Procedure Code, 1908-Order 14 Rule 1, 41, 43, X Rule 2, XIV, XIV Rule 1, XX Rule 5, Section 115, 2 (ix), 2(2), 96
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High Courts08 Sept 2026Allowed

Sambhar Chai Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 0989

Code of Criminal Procedure, 1973-Section 374(2), 313, 161, 437-AIndian Penal Code-Sections 120-B, 302, 201, 302/120-B, 201 and 120-BIndian Evidence Act, 1872-Section 24, 27
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High Courts07 Sept 2026Allowed

Sachin Kumar Jain Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 09 AHC CK 3846

U.P. Cooperative Societies Rules, 1968-Rule 87, 87(ix), 89, 453(1)(h), 86, 453, 453(1)(i), 453(1)(j), 453(1)(n), 453(1)(o)U.P. Cooperative Societies Act, 1965-Section 126, 16, 4, 7, 8, 9, 15, 41, 72, 91, 34, 35, 16(3), 16(4), 16(5), 16(7), 126(2), 126(5)Constitution of India-Article 19(1)(c), 243ZH to 243ZT, Entry 32 of List II of the Seventh Schedule
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High Courts07 Sept 2026Allowed

M/s Durga Rice and Dall Mills & Ors. Vs Shri Ram Avtar & Anr.

Allahabad High Court · (2026) 09 AHC CK 0987

Recovery of Debts Due to Banks and Financial Institutions Act, 1993-Section 19, sub-Section (7) of Section 19, 22(2)(g), 25, 20, 30, 30(1), 29, 25(a), 25 to 28, sub-section (2) of Section 30Income-Tax Act, 1961-Rules 52 & 54 of Second Schedule, 60, 61, Second Schedule, 60(1) (a) & (b), proviso (b) to Rule 61, 63, Third Schedule, 48 of Second Schedule, 53 of Second Schedule, 54 of Second Schedule, 55 of Second Schedule, 57 of Second Schedule, 65, 56 of Second Schedule, 52(2) of Second ScheduleCode of Civil Procedure-Order 1 Rule 10
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High Courts07 Sept 2026Dismissed

M/s Balaji Infracare Pvt. Ltd. Vs Vikas Sharma

Allahabad High Court · (2026) 09 AHC CK 0979

Real Estate (Regulation and Development) Act of 2016-Section 58, 13, 18, 2(za), 11(5), 88, sub-section (1) and (3) of Section 18U.P. Real Estate (Regulation and Development) Rules, 2016-Rule 16Limitation Act, 1963-Section 29(2)
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High Courts03 Sept 2026Dismissed

Budhi Ram & Ors. Vs Ram Kesh

Allahabad High Court · (2026) 09 AHC CK 0982

Code of Civil Procedure-Section 100Hindu Adoption and Maintenance Act, 1956-Section 12, 9, 9(4), 10, 2 (bb), 11(i), 6, 9(1) and (2), 9(2), 7, 11, 11(vi), 16Indian Evidence Act, 1872-Section 91, 92
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High Courts03 Sept 2026Partly Allowed

Ajmatulnish & Ors. Vs State of U.P.

Allahabad High Court · (2026) 09 AHC CK 0983

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

Surendra Deo Vs Board of Revenue at Allahabad & Ors.

Allahabad High Court · (2026) 09 AHC CK 0496

Constitution of India-Article 226Uttar Pradesh Revenue Code, 2006-Section 210, 116, 207, Third Schedule, 209(h), 209, 207 and 208, 209(g), 208, clauses (a), (b) or (c), (a) to (h), (b) and (c)Code of Civil Procedure-Order XXXIX Rules 1 and 2
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