Allahabad High Court Judgments

Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Service of Teachers) Rules, 1978Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978-Section 13-A, 5U.P. Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Service of Teachers) (Seventh Amendment) Rules, 2019-Rule 10(1)(2)

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High Courts31 Aug 2026Dismissed

Commissioner Of Customs (Preventive) Lucknow Vs Shri Suresh Chand Gupta

Allahabad High Court · (2026) 08 AHC CK 1391

Customs Act, 1962-Section 110A, 123, 110-A

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High Courts31 Aug 2026Allowed

X - Juvenile—Rehabilitation and Reintegration Vs State of UP and 3 Others

Allahabad High Court · (2026) 08 AHC CK 1390

JJ Act, 2015-Section 101(5), 39, 1(4), 3, 2, 8, 8(2), 14, 18, 15, 19, 20, 21, 12, 27 to 30, 106, 107, 46, 2(12), 53JJ Rules, 2016-Rule 2(ix), 3, 2, 7, 10, Form 3, 10 (1)(iii), 11, Form 7, 2(v), 2(viii), 2 (xvi), 2(xvii), 15 to 20, 85, 8POCSO Act-Section 5/6, 3/4(2)

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High Courts31 Aug 2026Disposed Of

Alakh Prakash Mishra Vs State of U.P. and 2 others

Allahabad High Court · (2026) 08 AHC CK 1389

Constitution of India-Article 14Work-charge Establishment Revised Service Condition Repealing Rules, 2013-Rule 5(v)U.P. Retirement Benefit Rules, 1961-Rule 3(8)

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High Courts25 Aug 2026

Bhoorey Singh Vs Additiona Commissioner Judicial-Ii Aligarh & Ors.

Allahabad High Court · (2026) 08 AHC CK 6246

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950-Section 198(4), 333, 198(6), 195, 197Indian Limitation Act-Section 3, 4 to 24

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High Courts25 Aug 2026Partially allowed

Yogendra Singh Vs District Inspector of Schools Muzaffarnagar and others

Allahabad High Court · 2026:AHC:179621-DB

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982-Section 2(k), 10, 11, 16, 18, 21, 33, 33AIntermediate Education Act, 1921-Regulation 1 Chapter II, Appendix A, Schedule II, Schedule IIIUttar Pradesh Secondary Education Services Commission (Removal of Difficulties) Order, 1981-Paragraph 2, 3, 4, 5, 6

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High Courts25 Aug 2026Allowed

Krishna Pal & Ors. Vs State

Allahabad High Court · (2026) 08 AHC CK 1406

Cr.P.C.-Section 374 (2), 313I.P.C.-Section 396, 147, 148, 149, 302/404, 393, 404, 302, 391

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High Courts25 Aug 2026Allowed

Vinod Pasi Vs State of U.P.

Allahabad High Court · (2026) 08 AHC CK 1404

I.P.C.-Section 302, 376 and 201Cr.P.C.-Section 313POCSO Act

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High Courts25 Aug 2026Allowed

Mohd Kamil Alias Guddu & Anr. Vs State Of U.P. Thru. Addl. Secy. Home Deptt. Lko

Allahabad High Court · (2026) 08 AHC CK 1417

IPC-Section 307Penal Code-Section 307CrPC-Section 313, 437-A

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High Courts25 Aug 2026Disposed Of

Abha Ganeshkumar Gupta Vs Directorate Of Enforcement

Allahabad High Court · (2026) 08 AHC CK 1416

Bhartiya Nagrik Suraksha Sanhita-Section 528IPC-Sections 420, 467, 468, 471Prevention of Money Laundering Act, 2002-Section 3

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High Courts25 Aug 2026Allowed

Umesh Singh & Ors. Vs Addl. Commissioner Lucknow & Ors.

Allahabad High Court · (2026) 08 AHC CK 1415

U.P. Land Revenue Act, 1901-Section 34, 210, 219, 219(2)U.P. Zamindari Abolition and Land Reforms Act, 1950-Section 171

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High Courts25 Aug 2026Allowed

Shyamji Shukla Vs State of U.P. & Ors.

Allahabad High Court · (2026) 08 AHC CK 1414

Constitution of India-Article 226, 21, 41, 141, 142Maintenance and Welfare of Parents and senior Citizens Act, 2007-Sections 5, 22, sub-Section (2) of section 23, Chapter V, 7, Chapter-II, 8, 9, 15, 16, 21, 2 (b), Rules 14, 15 and 16, 27Protection of Women from Domestic Violence Act, 2005-Section 12, 2(s), 17

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High Courts25 Aug 2026Disposed Of

M/s Jaiswal Foods Thru. Proprietor Sudheer Jaiswal Vs State of U.P. Thru. Addl. Chief Secy. Deptt. Basic Education Govt. Lko. & Ors.

Allahabad High Court · (2026) 08 AHC CK 1413

Constitution of India-Article 14, 226Code of Civil Procedure-Section 34Limitation Act, 1963-Section 14

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High Courts25 Aug 2026Dismissed

Sachchidanand Yadav & Anr. Vs State Of U.P. & Ors.

Allahabad High Court · (2026) 08 AHC CK 1412

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002-Section 14, sub-section (2) of section 13, sub-section (4) of section 13

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High Courts25 Aug 2026Dismissed

Smt. Gayatri Devi Vs Smt. Omwati Devi and another

Allahabad High Court · (2026) 08 AHC CK 1394

Constitution of India-Article 227Code of Civil Procedure, 1908-Order I Rule 10, Section 151Prevention of Corruption Act

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High Courts24 Aug 2026

Shiv Shankar Singh Vs Committee Of Management Nehru Vidyapeeth Inter College & Anr.

Allahabad High Court · (2026) 08 AHC CK 6247

Code of Civil Procedure, 1908-Order 11, XIII, III Rules 1, 2 and 4, XXIII Rule 3, Section 151Advocates Act, 1961-Chapter V, Section 35, 36, 36-B, 49Bar Council of India Rules-Chapter II Part VI

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High Courts24 Aug 2026Allowed

Smt. Santosh Singh & Ors. Vs Gajendra Singh & Ors.

Allahabad High Court · (2026) 08 AHC CK 6242

Motor Vehicles Act, 1988-Section 159, 164, 165, 166, 166(2), 169, 173Code of Civil Procedure-Section 21, Order XLI Rule 27

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