HCMONTHLY CASE LAW ARCHIVE
Read 122 LawLens analyses of Allahabad High Court judgments published in April 2026, covering key rulings, legal principles and case law.
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The petitioner filed a writ of mandamus seeking security and permission to offer Namaz (prayers) on a plot of 82.80 sq. meters in Village Ikona, Sambhal, claiming it to be his private property under a registered gift...
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The appellants, Chandrapal Yadav and Azad Singh, along with co-accused Sheo Dutt, were arrested in October 1987 by a police party acting on an informant's tip regarding a planned dacoity.
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The deceased, Nand Kishor @ Nandu, was allegedly accosted on 17.12.1983 by four accused (Dinesh, Mahesh, Suresh, and Madan Lal) who objected to him preventing them from entering the locality to tease girls
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The applicants (the father-in-law and brother-in-law of the complainant’s son) were summoned for an offense under Section 406 IPC (Criminal Breach of Trust).
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The deceased, Shyam Singh, was allegedly attacked and killed on 05.01.1979 at 6:30 A.M. by four accused persons (Ranvir, Omkar, Mangey Ram, and Hem Raj) using knives and country-made pistols.
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The applicants were accused in a bribe case involving the appointment of a GDS Assistant Branch Post Master.
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The appellants were appointed as Excise Constables in 2010. Following an inquiry by the Excise Department, their services were terminated in 2013 on findings that they had secured employment using forged and fictitiou...
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The applicants challenged an order dated 09.12.2017 passed by the Judicial Magistrate, Banda, in a National Lok Adalat, which rejected a police Final Report (FR) in NCR No. 141/2015 and treated the protest petition fi...
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The appellant was appointed as an Assistant Teacher on March 31, 1995, at Primary Pathshala, Balua, claiming to have passed the Intermediate examination in 1983.
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The appellant (husband) and respondent (wife) were married in 2021. Following domestic disputes, the respondent, a serving judicial officer in Bihar, filed for maintenance under the DV Act
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On March 21, 2002, Suresh Chand Gupta was abducted by individuals in a Maruti van
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The Petitioner, a sole proprietorship engaged in the fisheries machinery business, maintained a current account with the Indian Overseas Bank (Respondent Bank).
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The appellant, Secretary of Digambar Jain College, was involved in a dispute regarding the selection of Assistant Professors. Following various rounds of litigation and government orders (some recalled and others set...
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The appellants challenged the judgment dated 31.05.2012 by the Additional Sessions Judge, Barabanki, convicting them under Sections 364, 307/34, and 323/34 of the IPC.
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The petitioner, a Special Assistant at Canara Bank, was suspended on 22.11.1996 and faced an FIR dated 28.12.1996
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Petitioner No. 2 was appointed as a Class III Clerk on 08.11.2004 at Kamla Nehru Institute of Physical and Social Sciences, Sultanpur, following a public advertisement and selection committee process
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The petitioner applied for the post of Constable (Civil Police) under the 2023 advertisement. He qualified the written exam and document verification.
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The Petitioner society, which runs a Madarsa in Prayagraj, had its list of office bearers for 2024–25 approved by the Assistant Registrar.
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The revisionist, an elected ward member of Gram Panchayat Majhauva Bakunth, filed an application under Section 173(4) of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS) before the A.C.J.M.-I, Basti, seeking directi...
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On October 18, 2024, the police intercepted the petitioner’s vehicle (Mahindra Pickup No. DL-1L-AL1964) and allegedly recovered meat of five cows
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The Government of Uttar Pradesh initiated acquisition of 1,857.8871 hectares of land across fourteen villages for Stage-2, Phase-2 and Phase-3 of the Noida International Airport project at Jewar
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The petitioners claimed they were appointed as Class IV (Peon) and Class III (Clerk) employees in a Junior High School on 01.07.1980
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On April 15, 2009, Suresh Chandra Yadav (deceased) died in a road accident after his bicycle was hit by a Hyundai Santro car (offending vehicle) at a T-junction on the Lucknow-Hardoi Road
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The Petitioner and Respondent No. 2 entered into a partnership deed in 2013
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The appellants (father and son) were accused of an incident on December 4, 1980, involving a land dispute under Section 145 CrPC
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The petitioner’s daughter, late Kiran Raikwar, and respondent no. 2 filed for divorce by mutual consent under Section 13-B of the Hindu Marriage Act.
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The appellant, Mahesh Tiwari, a contractor, was accused of obstructing a government tender process at the Zila Panchayat, Mahoba, on June 28, 2025.
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The Petitioner, having merged with Reliance Infratel Ltd. (RITL), challenged recovery certificates and kurki proceedings issued by state DISCOMs for electricity dues pertaining to the period before the Petitioner took...
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Two writ petitions were filed by successful resolution applicants challenging demand notices issued by UP state electricity DISCOMs for dues pertaining to the period prior to the approval of Corporate Insolvency Resol...
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The appellant’s wife lodged an FIR on 20.07.2015, alleging that the appellant repeatedly committed penetrative sexual assault on their eight-year-old daughter
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The petitioner was appointed as a Mining Inspector in 1993 and promoted to Mining Officer in 1998
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The petitioner is a tenant of Shop No. 20 in Bijnor. Following proceedings under Sections 21(2) and 23 of the Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 ("Act, 2021"), the Rent Authority passed an ev...
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The petitioners purchased stamp papers in 2015 for a tripartite agreement between themselves, the developer, and the Noida Authority.
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The petitioner, a minor represented by his father, sought a writ of mandamus to secure admission into Class Nursery under the 25% quota for weaker sections and disadvantaged groups.
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The appellants, an auction purchaser (Waheguru Projects) and a secured creditor (Phoenix Arc), challenged interim orders dated 28.11.2025 passed by a Single Judge in Writ Petitions C No. 11302 and 11298 of 2025.
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Smt. Sangeeta Bajpayee, an Assistant Teacher, died in harness on April 23, 2021
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The Petitioner was the highest bidder in an e-auction for a mining lease in Arazi No. 12MI, village Chakalathia, Mirzapur, offering Rs. 361/- per cubic meter against a reserved price of Rs. 140/-
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The Petitioner, a government official, was served a charge-sheet containing six charges primarily related to unauthorized transfers and cluster-wise deployments of personnel (1027 sanitation workers and 11 Gram Pancha...
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The State filed an application under Section 378(3) of the CrPC seeking leave to appeal against the acquittal of the respondent for offences under Sections 377, 504, 506 of the IPC and Section 3/4 of the POCSO Act.
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Applicant No. 3 and Opposite Party No. 2 (OP2) met through Shaadi.com and became engaged on 30.10.2021
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The appellant, Pitambar Das, was the in-charge of a wheat purchasing centre for the U.P. Food Corporation of India
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The respondent no. 2 (complainant) moved an application under Section 173(4) of the Bharatiya Nagarik Suraksha Sanhita (BNSS) before the Special Judge, SC/ST Act, Sitapur, alleging that the appellant molested her unde...
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The prosecution alleged that on the night of May 18/19, 1999, Tarsem Singh (appellant) and Gurdeep Kaur (deceased co-accused) murdered four persons—Balvinder Singh, Nasib Kaur, Sukhvinder Kaur, and Sarwan Singh—using...
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The petitioners were appointed as Assistant Teachers in various Sanskrit Institutions following a selection process initiated under the Uttar Pradesh Board of Secondary Sanskrit Education Regulations, 2009.
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The prosecution alleged that on March 13, 1986, seven named accused persons, armed with lathis and dandas, assaulted the informant (P.W.-1) and his son (P.W.-2) over a land boundary dispute, also allegedly committing...
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The Appellant, a former Branch Manager at the Allahabad branch of IndusInd Bank (a private entity), was dismissed from service on 19.05.2014 following a disciplinary enquiry into a fraud amounting to ₹41 lakhs committ...
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An FIR was lodged against the petitioner on 12.10.2025 under various sections of the Bharatiya Nyaya Sanhita (BNS), 2023, alleging that he continued to operate institutions in the name of his deceased mother, Smt. Rad...
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The petitioners filed a writ petition seeking a writ of Quo-warranto against respondents 4 to 8 (Tehsildar, Kanungo, Lekhpal, SHO, and a Police official)
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The five petitioners approached the Court in 2009, claiming they had worked as 'Awazdar' (substitute) daily wagers for the Kanpur Nagar Nigam since 1990, performing the duties of a Switchman
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The petitioners were appointed as Routine Grade Clerks in the office of the Registrar (Respondent No. 3) in 1978 and were later promoted to Senior Assistants
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The dispute involves 146 plots (55.84 acres) in Village Bansi, District Lalitpur.
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The respondent filed a suit for specific performance of an agreement to sell dated 14.10.1992 regarding a residential plot.
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The petitioner held a DBBL arms license (No. 4315)
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The petitioner, a nationalized bank, initiated recovery proceedings under the SARFAESI Act, 2002, against several borrowers whose accounts became Non-Performing Assets
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The petitioner, Arvind Kumar, filed a habeas corpus petition seeking custody of his wife, Deeksha (the corpus), alleging she was being held in illegal custody at Rajkiya Bal Grah (Balika), Vrindavan, Mathura
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The petitioner, Dr. Bhavna Singh (biological mother), filed a writ of habeas corpus seeking custody of her ten-year-old minor son (the corpus) from Respondent No. 3 (biological father).
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The petitioner sought a mandamus for compassionate appointment under the Dying-in-Harness Rules following the death of his adoptive mother, Smt. Sharda Devi, a Basic Health Worker
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The parties married in 2009 and separated in 2017
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The deceased, Vishal Singh, had a love affair with the daughter of appellant Mahesh Singh and had allegedly lent the family ₹1,50,000
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The appellant was a retail dealer of the respondent-corporation under an agreement dated 14.11.2013
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The Enforcement Directorate (ED) filed a complaint under Sections 3 and 4 of the PMLA against 25 parties, including the applicants, based on an investigation into a bank fraud involving Rs. 1036.43 crores
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Opposite Party No. 2 (Rakeshwar Dayal Saxena) filed a complaint under Section 156(3) Cr.P.C. against his son (Rajat Saxena), son-in-law (Anil Saxena), and a HDFC Bank Manager (Anshul Srivastava).
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The petitioners belong to the "Bhishti Abbasi" caste, notified as an OBC category in Uttar Pradesh
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The petitioner had operated a fair-price shop since 2006. Following a complaint by the Gram Pradhan (citing personal enmity), an inquiry was conducted where the petitioner’s stock was initially found to be in order
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The petitioners are vendees who purchased various land parcels in Village Sindhora, District Varanasi, via sale deeds executed between 1955 and 1961 by the family members of the late Brij Mohan
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The appellants challenged an order dated 06.01.2026 passed by the Civil Judge (Senior Division), Ghazipur, which rejected their application under Order 21 Rule 97 and 99 of the CPC as non-maintainable
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The informant’s five-year-old daughter went missing on 27.07.2021
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The petitioner (husband) filed an application under Article 227 to expedite maintenance proceedings (Case No. 523 of 2025) filed under Section 144 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, against his wife.
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The petitioner, a clerk at the Municipal Corporation, Gonda, sought the quashing of F.I.R. No. 189/2026 lodged against him for misappropriation of Provident Fund (PF) amounts under Sections 419, 420, 467, 468, and 471...
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The applicant sought bail in connection with Case Crime No. 279 of 2025, involving alleged physical assault on an injured victim, Sayma Bano.
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The petitioner has operated a factory, Merino Industries Ltd., since 1981
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The petitioner, a Manager at UCO Bank’s Ghaziabad Branch, was charged on 29.03.2005 with issuing and extending a fraudulent Bank Guarantee (BG) of ₹47.00 Lacs in favor of U.P. Jal Nigam without following bank procedur...
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The petitioner, a recognized minority aided institution, conducted a selection process for the post of Clerk on 25.05.2017
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The appellant (mother) filed a Habeas Corpus petition for the custody of her minor son, Vishwajeet, born on August 13, 2024
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The U.P. Government framed the U.P. Food and Drug Administration Department Gazetted Officers (Drug) Service (Third Amendment) Rules, 2015 under Article 309 of the Constitution. Rule 8 of these Rules prescribed both a...
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The petitioner, a Godown Man/Centre In Charge, was placed under suspension on June 2, 2011, pending an inquiry
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The petitioners were members of an Internal Complaints Committee (ICC) constituted on July 28, 2025, to investigate a sexual harassment complaint against a delinquent officer.
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The dispute concerns property allotted to the Revisionists by Awas Vikas Parishad in 1993. Following a cancellation and fresh allotment to the Respondent, the Revisionists obtained an ex-parte decree in 1996 (O.S. No....
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The petitioner is the widow of late Ram Nath Gupta, who was appointed as a Compounder in 1984 and later served as a Pharmacist (Homeopathy).
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The petitioner, owner of a bus with an All U.P. Contract Carriage Permit, entered into an agreement with Avadh Sugar and Energy Ltd. ("the Factory") to transport children of the Factory's employees to ONGC Community S...
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The petitioner was appointed as an Assistant Teacher in February 2010 based on her educational qualifications, including a Bachelor of Arts (B.A.) degree from St. Andrew’s College, Gorakhpur.
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The petitioner challenged two orders: an externment order dated 12.02.2025 issued by the Additional District Magistrate, Bulandshahr, and an appellate order dated 02.06.2025 passed by the Commissioner, Meerut Division.
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The petitioner, Vipin Kumar Pandey, filed a habeas corpus petition seeking custody of his 13-month-old minor son, Akshit Pandey.
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The petitioners are recorded tenure holders of various agricultural plots in Uttar Pradesh
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The petitioner was appointed as an Assistant Teacher in 1989
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The applicant, an ex-army official, filed a petition under Section 482 of the Cr.P.C. to challenge a prosecution sanction order dated 11.05.2016 and the subsequent charge-sheet dated 23.05.2016
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The applicant, a widow and owner of a property in Gonda, alleged that the opposite party nos. 2 and 3 (O.P.s) were illegally attempting to encroach upon a shop within her premises
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The petitioner, a tenant of a non-residential shop in Kanpur Nagar at a monthly rent of Rs. 500/-, challenged an eviction order passed by the Rent Authority and affirmed by the Rent Tribunal
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On March 15, 2025, police discovered cow remains in a sugarcane field in District Shamli
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The incident occurred on 05.09.1982 due to a land dispute between the deceased, Chandra Prakash Tiwari, and the accused.
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The applicant, the husband of the deceased, sought bail in Case Crime No. 90 of 2025 under Section 103(1) of the Bharatiya Nyaya Sanhita (BNS).
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The appellant (informant) filed a written report alleging that the accused, Pappu, teased his 16-year-old daughter and, on 26.09.2021, attempted to drag her away
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The plaintiff (Chhote Lal Mishra) purchased a plot in 1978 and constructed a two-storeyed house.
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The deceased, Bitana, married the appellant Vijai Pal approximately two and a half years prior to her death on August 8, 1989
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The prosecution alleged that on July 18, 1986, at approximately 8:00 AM, the informant (PW-1), his father Kunjal Prasad (the deceased), and Udai Bhan (PW-2) were traveling to village Sangrampur to hire laborers
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The applicant sought bail regarding Case Crime No. 100 of 2025, involving charges under Sections 103(1) (Murder) and 61(2) (Criminal Conspiracy) of the Bharatiya Nyaya Sanhita (B.N.S.), and Sections 3/25/27 of the Arm...
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The deceased, Smt. Santosh, married Shiv Kumar approximately five years prior to the incident and was allegedly subjected to ill-treatment by her in-laws
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The appellant, Rameshwar Prasad Gupta, married the deceased, Manju, in March 1980
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The petitioner was appointed as an untrained Assistant Teacher on 24.04.1997 based on a Certificate in Physical Education obtained in the 1993–94 session.
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The case involves banking frauds committed between 1972 and 1975 by three firms: M/s Guru Prasad Ram Prasad, M/s MT and Company, and M/s MT Agencies
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The case involves an appeal against a judgment dated 19.12.1989, where the Appellant, Tej Bir, was convicted under Section 302 IPC and sentenced to life imprisonment for the murder of Rahman
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The respondent (landlord) filed an application under Section 10 of the U.P. Regulation of Urban Premises Tenancy Act, 2021 ("Act No. 16 of 2021") for the enhancement of rent
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On April 19, 2012, at approximately 2:30 PM, the accused, Kamal Prasad, entered his home in an intoxicated state and engaged in a quarrel with his wife, Indravati, over demands for liquor money
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The complainant’s daughter, Sifa, married Taufiq on 12.05.2022.
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On August 27, 2019, the appellant (Rizwan) approached the informant at a shop and demanded money.
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The case arises from FIR No. 1310/2019 under Sections 302 and 201 of the IPC involving the murder of two individuals
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The petitioner, a Constable in the U.P. Police, was assigned to Sadar Lockup duty on December 14, 2011
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The petitioner, appointed as Assistant Manager (Civil) in 2002 and promoted to Manager Grade I in 2014, was subjected to a departmental inquiry in 2014 following a complaint
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The petitioner’s Bolero Pick-Up vehicle (Registration No. UP-70-JT-9507) was intercepted on June 3, 2024, while transporting four cows.
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The petitioner, Sameer, was detained by the District Magistrate, Shamli, under Section 3(3) of the National Security Act (NSA), 1980, via an order dated 15.05.2025.
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The appellant, Vinod, was convicted under Section 302 of the IPC for the murder of a 13-year-old girl, Chanchal, by the Trial Court on October 7, 2015
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The petitioner (prosecutrix) filed an F.I.R. alleging that the accused (Opposite Party No. 2) committed rape by force on 27.9.2015 and subsequently forced an abortion on 29.7.2016
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The petitioners were appointed as Assistant Teachers in 2015 at Anglo Junior High School Persia, Gorakhpur
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The petitioners challenged the validity of Rule 8 of the Uttar Pradesh Subordinate Educational (Trained Graduate Grade) Service Rules, 1983 (as amended by the 6th amendment dated January 30, 2025).
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The petitioners were discharged from service on academic grounds and challenged their discharge by filing Original Applications (OAs) under Section 14 of the Armed Forces Tribunal Act, 2007
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The case arose from objections filed under Section 9A(2) of the U.P. Consolidation of Holdings Act, 1953
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The review applicant sought to review a judgment dated 07.01.2026, which had dismissed Writ-C No. 41 of 2026
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On January 19, 1986, at approximately 8:30 a.m., the informant Moinuddin Khan (PW-6) was allegedly ambushed by the appellants, Shalauddin (armed with a rifle) and Kamaluddin (armed with a gun), along with three uniden...
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The complainant, Vijay Kumar, reported his brother Ram Gopal missing on August 17, 1984, alleging he had an illicit relationship with Sukhdei, the wife of Chhidu.
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On 09.06.1984, at approximately 08:00 AM, the deceased, Jagat Narain Pandey, was watering his field.
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The petitioners were appointed as Assistant Teachers in a recognized Junior High School in November and December 2006, following a selection process approved by the District Basic Education Officer
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The petitioner was appointed as an Assistant Teacher in District Mau on 08.08.2014 following a selection process initiated in 2013
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