High Courts24 Aug 2026
Seema Ray & Ors. Vs State Of U.P. & Ors.
Allahabad High Court · (2026) 08 AHC CK 6266
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981Uttar Pradesh Basic Education Teachers Posting Rules, 2008
COURT ARCHIVE
Allahabad High Court judgments
1,06,919 judgments · page 9 of 5,346
High Courts24 Aug 2026
Masihunnisa Degree College & Anr. Vs State Of U.P. Thru. Prin. Secy. Higher Edu. Deptt. Lko. & Ors.
Allahabad High Court · (2026) 08 AHC CK 6243
Constitution of India-Article 226, 32, 226 and 136Society Registration Act, 1860-Section 12(D)(1)(C)U.P State University Act, 1973-Section 57 (iii)
High Courts21 Aug 2026Allowed
Abhishek Yadav Vs Khemraj & Ors.
Allahabad High Court · (2026) 08 AHC CK 6279
Guardians and Wards Act, 1890-Section 25, 17Hindu Minority and Guardianship Act, 1956-Section 6BNSS-Section 175(3)
High Courts21 Aug 2026
Shiv Narain @ Surya Narain Vs State Of U.P.
Allahabad High Court · (2026) 08 AHC CK 6278
Indian Penal Code-Section 498-A, 304-B, 201, 120-B, 302, 299, 304-B read with Section 120-BCr.P.C.-Section 173(2), 313Indian Evidence Act, 1872-Section 113-B
High Courts21 Aug 2026
State Of U.P. & Ors. Vs Janmesh Kumar
Allahabad High Court · (2026) 08 AHC CK 6280
IPC-Sections 147, 148, 149, 323, 324, 325, 504, 34Constitution of India-Article 226
High Courts21 Aug 2026Allowed
Suresh & Ors. Vs State Of U.P.
Allahabad High Court · (2026) 08 AHC CK 6245
IPC-Sections 147, 148, 149, 141, 302, 302/149, 323/149, 325/149, 201, 120-BCr.P.C.-Sections 313, 437-ABNSS-Section 481
High Courts19 Aug 2026Allowed
Jagan Vs State of U.P.
Allahabad High Court · (2026) 08 AHC CK 0030
Indian Penal Code-Section 304, Section 326, Section 304 Part-ICr.P.C.-Section 313, Section 354(3), Section 235(2)
High Courts19 Aug 2026Allowed
Amit Kumar Vs State Of U.P.
Allahabad High Court · (2026) 08 AHC CK 0029
Indian Penal Code-Sections 302/34IPC-Section 302, section 34, section 307Cr.P.C.-Section 161, section 313, section 173(2)
High Courts19 Aug 2026Allowed
Arun Kumar Vs State Of U.P.
Allahabad High Court · (2026) 08 AHC CK 0027
IPC-Sections 498-A, 302/149, section 304-B, sections 498-A, 304B and 302/149Dowry Prohibition Act-Section 4, section 3/4Indian Penal Code-Sections 498-A, 302
High Courts19 Aug 2026Dismissed
Asgar And Others Vs State
Allahabad High Court · (2026) 08 AHC CK 0026
IPC-Section 34, Section 302, Section 307, Section 323, Sections 302 and 323, Sections 302, 307 and 323, Sections 302/34, 307/34 and 323/34, Sections 307 and 323Cr.P.C.-Section 161, Section 313
High Courts18 Aug 2026Allowed
Lali Vs Union Of India Through General Manager North Central Railway
Allahabad High Court · (2026) 08 AHC CK 0031
Railways Act, 1989-Section 123(c)(2), Section 124A, Section 124-A, Section 123(c), Section 129, Section 123(b)Railway Claims Tribunal Act, 1987-Section 23, Section 16Railway Passengers (Manner of Investigation of Untoward Incidents) Rules, 2003
High Courts12 Aug 2026Second appeal dismissed
Chhajju Ram Vs Babu Singh
Allahabad High Court
Code of Civil Procedure-Section 100CPC-Order XLI Rule 31, Order XXI Rule 58, Rule 63, Section 100Transfer of Property Act-Section 52
High Courts12 Aug 2026Writ petition dismissed
Ved Pati Tripathi and 2 Ors Vs State of U.P. Thru Secretary Secondary Education and 4 Ors
Allahabad High Court
Constitution of India-Article 226; Article 311Payment of Salaries of Teachers and Other Employees) Act, 1971
High Courts11 Aug 2026Partly Allowed
Ram Pratap Singh & Ors. Vs State Of UP & Anr.
Allahabad High Court · (2026) 08 AHC CK 5258
IPC-Sections 494, 498A, 323, 504, 506, 34, 109Dowry Prohibition Act-Sections 3/4Cr.P.C.-Sections 200, 202, 482
High Courts11 Aug 2026Appeal allowed
Harish Chandra Vs State
Allahabad High Court
IPC-Sections 307/323, 302, 323, 34Cr.P.C.-Section 161
High Courts03 Aug 2026Dismissed
Smt. Sonia Varshney Alias Sonia Gupta & Anr. Vs State of U.P. & Anr.
Allahabad High Court · (2026) 08 AHC CK 1432
Code of Criminal Procedure, 1973-Section 128, 482, 125Constitution of India-Article 15(3), 39Special Marriage Act, 1954
High Courts17 Jul 2026Dismissed
Gudia Goswami and 293 others Vs State of U.P. Thru. Prin. Secy. Deptt. of Panchayati Raj, Lko. and 10 others
Allahabad High Court · 2026:AHC-LKO:47478-DB
Uttar Pradesh Panchayat Raj Act, 1947-Section 2(l), 3, 8, 10, 11-F, 12, 35Uttar Pradesh Municipalities Act, 1916-Section 3, 4, 5Uttar Pradesh Panchayati Raj Rules, 1947-Rule 3-AAA
High Courts17 Jul 2026Disposed of
Surendra Sharma Vs State of U.P. and 3 others
Allahabad High Court · 2026:AHC:145750-DB
Uttar Pradesh Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978-Section 2, 10Uttar Pradesh Basic Education Act, 1972-Section 2, 3U.P. Recognized Basic Schools (Junior High Schools) (Recruitment and Conditions of Service of Teachers) Rules, 1978
High Courts17 Jul 2026Disposed of
X Complainant Of Complaint Case No. 65/2026 Vs State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And 3 Others
Allahabad High Court · 2026:AHC:LKO:47874
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 14-A(1)Bharatiya Nagarik Suraksha Sanhita-Section 173(4), 223, 528, 155(2), 156(1)Code of Criminal Procedure, 1973-Section 482, 155(2), 156(1)
High Courts17 Jul 2026Partially allowed
Jai Narain Vs State
Allahabad High Court · 2026:AHC:146369-DB
Indian Penal Code, 1860-Section 299, 300, 302, 304, 34, 201Code of Criminal Procedure, 1973-Section 313