HCMONTHLY CASE LAW ARCHIVE
Read 129 LawLens analyses of Allahabad High Court judgments published in August 2026, covering key rulings, legal principles and case law.
← BACK TO ALLAHABAD COURT REPORTPERMANENT MONTHLY EDITIONS
The petitioner was engaged as a Seasonal Collection Amin on 25 February 1984 and was subsequently appointed temporarily as a Collection Amin from 15 December 1991 to 28 February 1992. His temporary engagement was not...
4 MIN READ→
Recognised aided Junior High Schools in Uttar Pradesh were governed by the U.P. Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Service of Teachers) Rules, 1978, as amended in 2019, under...
4 MIN READ→
The appeals arose from orders refusing bail to two children in conflict with law.
5 MIN READ→
The appeals challenged the judgment dated 5 June 2026 by which Mohd Kamil @ Guddu, Abdul Rauf and Aarif Ali @ Aarif were convicted under Section 307 IPC and sentenced to seven years’ rigorous imprisonment with a fine...
5 MIN READ→
Rajendra Singh died from injuries sustained when car No. UP-35-L-7733 allegedly collided with his motorcycle on 7 September 2012 near Sarsaul, Kanpur Nagar.
4 MIN READ→
The petitioners—four firms belonging to the same family and village—supplied food packets for BRC-year training programmes conducted by Block Education Officers in District Bahraich during 2020–2023 pursuant to GeM or...
5 MIN READ→
The petitioners, who were borrowers, challenged an order dated 28 February 2026 passed by the Additional District Magistrate in Case No. 336 of 2026 under Section 14 of the Securitisation and Reconstruction of Financi...
3 MIN READ→
Bhagauti Singh, the recorded bhumidhar of the disputed land, died issueless on 24 January 1994. Several persons claimed mutation on the basis of different registered and unregistered Wills, including the petitioners,...
4 MIN READ→
Atar Singh was travelling on foot with his son Dhirendra Pal Singh, brother Raghunath Singh, Badam Singh and others after alighting from a bus near village Chehka, District Etah.
3 MIN READ→
The respondents instituted J.S.C.C. Suit No. 25 of 2016 before the Additional District and Sessions Judge, Court No. 2, Moradabad, seeking eviction of the petitioners and recovery of rent arrears.
5 MIN READ→
The petitioner, a minor Muslim student, had studied in Tagore Public School, Attarsuiya, Prayagraj, from Classes VI to X while wearing a headscarf.
4 MIN READ→
Janmesh Kumar was selected and appointed as a Constable in the Civil Police at Aligarh and was thereafter transferred to Firozabad for training.
4 MIN READ→
The petitioner, appointed as a Lecturer in 1996, had been serving as Head of the Mechanical Engineering Department at Government Polytechnic, Etawah, since 2017, and was appointed Officiating Principal in 2023.
4 MIN READ→
The petitioners were selected and appointed as Assistant Teachers in the Basic Education Department by appointment orders dated 28.06.2016.
4 MIN READ→
The writ petition, Writ-C No. 17384 of 2026, was disposed of on 5 May 2026 with directions to conduct fresh elections of the Committee of Management of Nehru Vidyapeeth Intermediate College, Reotipur, Ghazipur, substa...
4 MIN READ→
The applicant sought bail in Case Crime No. 162 of 2025, Police Station Gauriganj, District Amethi, registered under Sections 8/20/29/60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
4 MIN READ→
The appellant-informant alleged that on 21 April 2012, his sister-in-law, Manju Gupta, poured kerosene on her husband Mahesh Gupta and set him on fire inside their room.
4 MIN READ→
On 10.11.2018 at approximately 6:00 a.m., the prosecution alleged that Shamshad Ali @ Guddu and four associates called Brijesh outside his house and fired at him.
3 MIN READ→
The batch of writ petitions challenged the constitutional validity of the Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 (“Impugned Act”), particularly Sections 9 and 10 concerning revision and determina...
5 MIN READ→
The plaintiffs instituted four suits before the Court of Small Causes seeking eviction of the respective defendants from shops, recovery of rent arrears and consequential reliefs, pleading a landlord–tenant relationsh...
4 MIN READ→
The appellant applied for the post of Instructor in Cosmetology pursuant to Advertisement No. 2-Examination/2022 dated 6 January 2022 issued by the Uttar Pradesh Subordinate Services Selection Commission (“Commission”).
4 MIN READ→
The respondents were Trainee Officers of the 2019 batch, promoted from the post of Assistant under the State Bank of India Officers’ Service Rules, 1992 and the Training and Confirmation Policy dated 23 April 2019 (“O...
4 MIN READ→
The petitioner, a practising advocate and member of the Allahabad High Court Bar Association, challenged the rejection of his representations seeking closure of Class-B History-Sheet No. B-19 maintained at Police Stat...
4 MIN READ→
U.P. Jal Nigam, a statutory body constituted under the U.P. Water Supply and Sewerage Act, 1975, advertised 470 posts of Junior Engineer (Civil) in its First Phase recruitment, allocating vacancies among the General,...
5 MIN READ→
The petitioner was appointed as Senior Scientific Officer in the Central Forensic Science Laboratory after selection by the Union Public Service Commission and joined service in 1993.
3 MIN READ→
The revisionist-husband challenged the order dated 10 March 2026 passed by the Additional Principal Judge, Family Court, Jhansi, under Section 125 Cr.P.C., directing him to pay ₹10,000 per month as maintenance to his...
3 MIN READ→
The prosecution alleged that, owing to prior litigation-related enmity, eight accused persons—including the surviving appellants Nagendra and Jugendra—formed an unlawful assembly and assaulted Om Pal Singh with lathis...
4 MIN READ→
The petitioner, an Assistant Teacher appointed on 9 September 1964 and subsequently functioning as Headmaster of Primary School, Sarkhand Khera, District Mathura, was placed under suspension by the District Basic Educ...
4 MIN READ→
The appellant, aged approximately 22 years and employed as a conductor/cleaner, was travelling in vehicle no. UP 13 P 9762 on 2 November 2007 when it was hit by vehicle no. UP 13 J 9576 on GT Road, Muzaffarnagar.
4 MIN READ→
The petitioner, a registered contractor, participated in a Public Works Department e-tender for the renovation and expansion of the Press Club at Ambedkar Nagar, estimated at ₹117 lakhs and having a six-month completi...
4 MIN READ→
The appellant, Abhishek Yadav, married Shivani Yadav on 21 April 2019, and their daughter, Avya, was born on 30 August 2022.
4 MIN READ→
Urmila, aged approximately 21 years, was married to appellant Shiv Narain @ Surya Narain on 12 May 1987.
4 MIN READ→
The appellants, Baburam Singh, Janardan Singh and Balwant Singh, along with three co-accused, were tried for offences under Sections 147, 148, 149, 323, 324, 336 and 302 IPC arising from an assault on 20 December 1981...
4 MIN READ→
Triveni, wife of the appellant Jagan, sustained extensive burn injuries at the matrimonial home on 23 December 2015. Her brother lodged an FIR alleging that Jagan had poured kerosene oil on her and set her ablaze, lea...
4 MIN READ→
Sadhna, wife of appellant Arun Kumar, was found dead in the matrimonial house on 2 August 2010.
4 MIN READ→
The petitioner relied upon a Will executed on 4 May 2001 in proceedings concerning rights in the disputed property.
3 MIN READ→
The U.P. Subordinate Services Selection Commission (“UPSSSC”) issued Advertisement No. 22-Examination/2016 for recruitment to 69 posts of Librarian under the Directorate of Technical Education, prescribing graduation...
5 MIN READ→
The appellants—Randhir, his wife Sonia, and their son Sagar—were accused of assaulting Naresh during an agricultural land dispute on 3 September 2023. The prosecution alleged use of lathi-danda and a sharp-edged weapo...
4 MIN READ→
An FIR was registered on 23 December 2021 under Sections 302 and 120-B IPC concerning the murder of Rajaraj Verma on 22 December 2021.
3 MIN READ→
A show-cause notice under Section 74 of the U.P. GST Act, 2017 was issued to the petitioner on 17 June 2021.
3 MIN READ→
The petitioner, grandson of Ram Nihor, challenged the order dated 18 October 2023 rejecting his representation for correction of revenue entries and sought abatement of Ceiling Case No. 486/2480/5523/81-82 and deletio...
4 MIN READ→
The petitioner challenged, under Article 227 of the Constitution, the order dated 10 October 2024 passed by the Special Judge, NIA, Lucknow, in Sessions Trial No. 2126 of 2024 arising from Case Crime No. 2 of 2024, Po...
3 MIN READ→
The petitioner, who had retired as a Station Officer in 1999, claimed promotion to the post of Inspector with effect from 16 March 1980, alleging that his juniors had been promoted.
4 MIN READ→
Smt. Meena Singh filed Consumer Complaint No. 246 of 2016 before the District Consumer Forum, Allahabad, which was decided ex parte on 4 July 2017.
3 MIN READ→
The petitioner-society, a multi-state cooperative society registered under the Multi-State Cooperative Societies Act, 2002, held elections on 15 March 2019, following which petitioner no. 2, Ritu Meena, became its Pre...
4 MIN READ→
On 26 February 1998 at approximately 6:00 p.m., Ramdeen Singh, a former Block Pramukh, was allegedly shot inside his rented residence at Civil Lines, Fatehpur.
5 MIN READ→
On 24 January 1984, Ramchandra was allegedly attacked near his tea shop by Sant Ram, Ram Lal, Hukumat, Dataram and Pacchoo.
3 MIN READ→
The petitioner filed a public interest litigation seeking action against the village Pradhan (respondent no. 9) and other officials for alleged embezzlement and misappropriation of Gram Panchayat funds, including tran...
4 MIN READ→
The petitioner challenged the order dated 27 February 2020 by which the Senior Superintendent of Police, Prayagraj approved the opening of a Class-B history sheet against him, along with History Sheet No. B-26 maintai...
4 MIN READ→
The appellant was convicted by the Special Judge, Ayurveda Scam/CBI, Lucknow, for offences under Sections 498-A and 306 IPC and Section 4 of the Dowry Prohibition Act, while being acquitted under Section 304-B IPC.
4 MIN READ→
M/s Bhoomi Creators and Developers Partnership Firm instituted Original Suit No. 803 of 2025 seeking mandatory and prohibitory injunctions against the revisionists.
4 MIN READ→
The petitioner, a practising advocate and member of the Oudh Bar Association, claimed to have represented the State of Uttar Pradesh/Basic Education Department as Special Counsel in special appeals and other matters c...
3 MIN READ→
The petitioner sought payment of salary from 18 October 2013 and regular monthly salary for his appointment to a Class-IV/Peon post in a recognised and aided Junior High School governed by the U.P. Recognized Basic Sc...
4 MIN READ→
The appellants, Yatindra Mohan Bahuguna and Samoj Bahuguna, challenged their conviction by the Special Judge (POCSO), Varanasi, under Sections 376(2)(n)(f), 376-D, 323 and 506 IPC and Sections 5(g), 5(l), 5(m), 5(n) r...
4 MIN READ→
The petitioner, a cooperative society licensed to manufacture AYUSH medicines, received a supply order dated 21 December 2017 from the office of the Chief Medical Officer, Allahabad, and supplied the medicines.
3 MIN READ→
The petitioner-temple claimed ownership of land situated at Sugriv Kila, Ayodhya, recorded in the name of the deity through successive revenue settlements.
3 MIN READ→
The appellant was appointed as a Routine Grade Clerk in the office of the U.P. Madhyamik Shiksha Parishad, Allahabad.
4 MIN READ→
The disputed plot was settled in favour of Achhaibar Singh by the Maharaja of Banaras. The petitioner subsequently obtained a decree under Sections 59/61 of the U.P. Tenancy Act, 1939, declaring him a hereditary tenan...
4 MIN READ→
The applicant, Ikram @ Kala, sought anticipatory bail in Case Crime No. 181 of 2026, registered under Sections 8/21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, at Police Station Jhinjhina, District...
4 MIN READ→
During the intervening night of 14/15 February 1986, Surali was shot dead while sleeping at his tubewell.
4 MIN READ→
The prosecution alleged that, owing to a dispute regarding the use of land beneath a Mahua tree as a khalihan, A1 Sher Mohammad, A2 Jalaluddin, A3 Sadiq, A4 Ajmat Ali and A5 Jamil attacked Amin Mirza on 12 April 1980...
4 MIN READ→
On the night of 11/12 August 1978, an armed group allegedly entered the house of Saraswati Devi and committed robbery of jewellery, clothing, household articles, cash and other belongings.
3 MIN READ→
On 11 May 2001, the four-year-old victim was allegedly taken by the appellant, Pooran, to a mango grove on the pretext of plucking mangoes, where he sexually assaulted her. Her father, Shree Ram, and Chhotey Lal alleg...
4 MIN READ→
The petitioner challenged a show-cause notice dated 19 November 2025 and accompanying DRC-01 issued under Sections 122(1)(ii) of the UPGST Act, 2017, as well as the consequential penalty order and DRC-07 dated 24 June...
3 MIN READ→
On 28.05.1983, Anand Kishore Singh and Sajid Ali were allegedly intercepted near Girdhari Singh’s grove by four armed assailants. They were tied with their own clothing and fired upon; Anand died at the spot and Sajid...
4 MIN READ→
The petitioner was appointed as a Constable (Jal Vahak) in the CRPF in 1988. He had married Urmila Devi in 1976, with whom he had children.
4 MIN READ→
The petitioners were Class-IV employees of the Collectorate, Gorakhpur, seeking promotion to the post of Junior Assistant under Rule 8(2) of the Uttar Pradesh Subordinate Offices Ministerial Group ‘C’ Posts of the Low...
3 MIN READ→
On 29 November 2014, a police party went to arrest the appellant, who was wanted in another criminal case.
5 MIN READ→
The petitioners’ land, measuring approximately 0.410 hectares and comprising old Gata Nos. 19, 20 and 21 (new Gata Nos. 38, 39 and 40) at Village Manoharpur, Moradabad, was included in acquisition proceedings initiate...
4 MIN READ→
The applicant, Hirendra Kushwaha, challenged the summoning order dated 17 January 2023 and the criminal proceedings in Complaint Case No. 96681 of 2021, arising from allegations under Sections 498-A, 323, 504 and 506...
5 MIN READ→
The appellant, Zafar, the first informant and an injured witness, challenged the judgment dated 05.05.2026 by which the Sessions Judge, Amroha acquitted the accused/opposite parties of offences under Sections 323/34,...
3 MIN READ→
The revisionist challenged the order dated 20 May 2026 by which the Additional District Judge, Court No. 1, Bulandshahr, rejected his application under Order I Rule 10 CPC for impleadment in a pending Small Causes Sui...
4 MIN READ→
The appellant was appointed as a Clerk in Gorakhpur Kshetriya Gramin Bank on 4 June 1981 and joined on 22 July 1981. His one-year probation was extended by six months on 20 July 1982.
4 MIN READ→
An FIR dated 25 November 2025 was registered against unknown persons under Section 103(1) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), corresponding to Section 302 IPC, concerning the murder of the informant’s husband.
3 MIN READ→
Nawab Singh was the recorded bhumidhar and owner of the disputed agricultural land.
4 MIN READ→
The petitioners claimed appointment and continued service in Shri Ganesh Sanskrit Pathshala, Peedhin Kauria, District Gonda.
4 MIN READ→
The appellants were arrested on 16 February 2021 in connection with Case Crime No. 04 of 2021, registered under Sections 120-B and 121-A IPC; Sections 13, 16, 18 and 20 of the Unlawful Activities (Prevention) Act, 196...
4 MIN READ→
The petitioner sought directions to the State Government to decide his representation dated 23 August 2024, investigate the conduct of respondent no. 4, and initiate departmental proceedings against him under the All...
3 MIN READ→
M/s Wealth Mantra Private Limited, a securities-broking company, operated a branch at Sapru Marg, Lucknow. The applicant, Sanjeev Agarwal, was its Chairman and Managing Director and claimed that his functions were adm...
3 MIN READ→
The petitioner, owner of Parit Associates (OPC) Private Limited, challenged Case Crime No. 0194 of 2026 registered at Police Station Wave City, Ghaziabad, under Sections 64, 74, 75(2), 76 and 351(3) of the Bharatiya N...
4 MIN READ→
The complainant, Shakuntala Devi, alleged that she married Ram Pratap Singh on 07.12.1991 and was subjected by her husband, father-in-law Dashrath Singh, mother-in-law Phoolan Devi, and sister-in-law Vimla to dowry-re...
4 MIN READ→
The petitioners operated an Indian Oil Corporation petrol pump under the name “D.K. Automobiles” at Khasra/Gata No. 68, Village Govindapur, Tehsil Sadar, District Bahraich, situated on State Highway No. 30.
4 MIN READ→
In 2000, Gautam Kumar, then District Social Welfare Officer, lodged an FIR against Akhileshwar Singh and another concerning alleged embezzlement of scholarship funds meant for Scheduled Caste/Scheduled Tribe students.
4 MIN READ→
On 24 May 1987, Chhuttan, Gaya Prasad and Chhote went to Tara Chand’s muskmelon field, where Sheo Ram, Puttan, Tara Chand and the appellant Harish Chandra were allegedly present.
4 MIN READ→
The appellants were convicted by the Special Judge (DAA), Banda, for the murders of Narendra Singh and Chhuttan Dubey. All appellants were sentenced to life imprisonment under Section 302 read with Section 34 IPC and...
4 MIN READ→
The petitioner-defendant agreed to sell the disputed land to the respondent-plaintiff on 3 July 1991 for ₹25,000, receiving ₹13,000 as advance, with the balance ₹12,000 payable at the time of execution of the sale deed.
4 MIN READ→
The petitioners sought quashing of FIR Case Crime No. 231 of 2026, Police Station Raniganj, District Pratapgarh, registered under Sections 352, 351(3) and 324(4) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), correspon...
4 MIN READ→
The Varanasi Development Authority initiated acquisition proceedings under the Land Acquisition Act, 1894 for lands situated in villages including Karnadadi, Bairwan/Birwan Kaswar Sarkari, Milki Chak and Sarai Mohan,...
5 MIN READ→
The appellant claimed appointment as an Assistant Teacher in LT Grade against a short-term vacancy allegedly caused by Ved Prakash Harit proceeding on leave without pay for two years from 9 September 1992.
4 MIN READ→
Navpreet Kaur married appellant Sandeep Singh Hora on 12.12.2009.
3 MIN READ→
On 11 November 1983, Neksey alias Vinod was allegedly attacked near Mohan Paan Wala’s shop in Gandhi Nagar, Firozabad.
3 MIN READ→
A search and seizure under Section 132 of the Income-tax Act, 1961 was conducted at the petitioner’s premises on 4 October 2018, followed by proceedings under Sections 153A and 143(2) for the relevant assessment years.
3 MIN READ→
The petitioners were LPG distributors appointed by various Oil Marketing Companies (“OMCs”), many of whom had operated for several years and developed substantial customer bases through investment in infrastructure, p...
4 MIN READ→
Bachcha Singh, an unmarried and issueless man, had allegedly executed a registered adoption deed in favour of Shiv Narayan Singh, the brother of informant Shiv Nath Singh.
3 MIN READ→
The petitions challenged compulsory land acquisition undertaken by the Uttar Pradesh Awas Evam Vikas Parishad/Board for three Ayodhya housing and development schemes under Sections 28, 31, 32 and 55 of the U.P. Awas E...
6 MIN READ→
On 22 May 2012 at about 8:00 p.m., Chatar Singh was shot near the State Veterinary Hospital, Pilkhuva, Hapur, allegedly by members of an unlawful assembly.
4 MIN READ→
The petitioners sought a writ of habeas corpus for production and release of Ms. Anshu Bhatia @ Amina Anshu Bhatia, aged approximately 35 years, and Ms. Diya Bhatia @ Zoya Diya Bhatia, aged approximately 20 years, all...
4 MIN READ→
The petitioners were appointed as Itinerant Teachers/Resource Teachers, also described as Special Teachers, through district-level selection processes for implementing Centrally Sponsored educational schemes, includin...
4 MIN READ→
The petitioner, an agriculturist of Village Pyarepur, Unnao, was a member of a registered cooperative farming society and had contributed approximately 26 Bighas, 18 Biswas and 15 Biswansis to it; he claimed no exclus...
4 MIN READ→
The petitioners challenged proceedings initiated under the Enemy Property Act, 1968 concerning property No. J-3/34, Katehar, Ward Jaitpura, Varanasi, measuring 621 sq. ft. They claimed that the property belonged to Mo...
4 MIN READ→
The petitioner was the registered owner of Tata Ace Gold Diesel vehicle No. UP-65-KT-4942.
4 MIN READ→
A dead body was found in a paddy field in District Kaushambi on 28 September 2011, leading to registration of Case Crime No. 376 of 2011 under Sections 302 and 201 IPC against unknown persons.
3 MIN READ→
The revisionist, a Deputy Commissioner in the Commercial Tax/GST Department, was competent to process refund claims of an assessee. The complainant, an accountant of Ardem Data Services Pvt. Ltd., alleged that the rev...
4 MIN READ→
The petitioners, Postal Assistants at Balrampur Post Office, stood as guarantors for loans obtained during 2022–23 by Vikrant Dubey, their colleague and the principal borrower. The loans comprised a festival loan of ₹...
3 MIN READ→
An FIR was registered on 6 August 2005 at Police Station Bewar, District Mainpuri, against the applicant and others under Sections 147, 148, 149, 307 and 302 IPC and Section 7 of the Criminal Law Amendment Act, concer...
3 MIN READ→
The petitioner was appointed by the Committee of Management on 23 November 1999. At the time of appointment, he possessed a B.Sc. in Mathematics and a qualification described as “Shiksha Alankar,” which he claimed was...
4 MIN READ→
The Gorakhpur Development Authority (“GDA”) auctioned two commercial plots in Budh Vihar Part-A on an “as is where is” basis.
3 MIN READ→
UPSIDA advertised industrial Plot No. D-22, TDS City, Ghaziabad, for e-auction, and the petitioner participated in the third auction/“Rollover-2” process.
4 MIN READ→
The petitioner, an OBC male candidate, applied for the post of Tradesman Mate (erstwhile Mazdoor) at the 9 Field Ordnance Depot, Kangra, Himachal Pradesh.
2 MIN READ→
The petitioner was appointed as a Constable in the Provincial Armed Constabulary on 20 February 1984 and was subsequently transferred to the Civil Police, where he served as a Constable (Driver) and later as a Head Co...
3 MIN READ→
The petitioner’s father, Rifakat Hussain, was engaged as a Junior Assistant in the Work Charge Establishment of the Rural Engineering Department on 01 November 1985 and served for over 18 years until his death on 11 A...
5 MIN READ→
The petitioners were engaged by various District Rural Development Agencies (DRDAs) between 1986 and 2003 and claimed continuous service as Data Entry Operators, Computer Operators, and Computer Programmers.
3 MIN READ→
The petitioner, a student of the five-year B.A. LL.B. course at Prayag Vidhi Mahavidyalaya, affiliated with Prof. Rajendra Singh (Rajju Bhaiya) University, appeared in the IX Semester Examination 2025–26, including th...
3 MIN READ→
Respondent No. 1, claiming to be the landlord, instituted proceedings under Section 21(2) of the U.P. Regulation of Urban Premises Tenancy Act, 2021 before the Rent Authority.
4 MIN READ→
On 1 December 2013, a dispute arose between the parties, who were related, concerning irrigation and possession of agricultural land.
4 MIN READ→
The petitioner filed a writ petition under Article 226 seeking directions restraining the respondents from interfering with her peaceful possession over the disputed property and from harassing her without an interim...
3 MIN READ→
The petitions concerned competing claims over agricultural holdings in villages Rasauli, Jawania, Keshavpatti and Atawaria, District Allahabad (now Prayagraj), under consolidation proceedings.
4 MIN READ→
The petitioner was allotted a shop owned by Nagar Palika Parishad, Swar, Rampur, in 1998 for a fifteen-year term, but possession was delivered only in November 2006.
3 MIN READ→
The petitioner’s husband, Kishor Kumar Yadav, died on 13 November 2024 after being hit by a moving train near Handia Railway Track, Prayagraj.
3 MIN READ→
The appellant challenged the judgment dated 4 June 2012, by which the Additional Sessions Judge, Barabanki convicted him under Section 363 IPC and sentenced him to three years’ imprisonment and a fine of ₹1,000, while...
3 MIN READ→
The State acquired land belonging to the appellant in village Maharajpur, Pargana Loni, tehsil Ghaziabad, for planned industrial development through a notification under Section 4(1) of the Land Acquisition Act, 1894,...
4 MIN READ→
The petitioner, a police constable posted at the Reserve Police Lines, Deoria, was assigned NCC-guard duty on 6 August 2010. He allegedly left duty without intimation, was found intoxicated in police uniform near a co...
3 MIN READ→
The revisionist, Rohit Yadav, challenged the order dated 16 July 2025 by which the Additional Sessions Judge, Saharanpur dismissed his criminal appeal and affirmed the trial court’s order dated 6 March 2025 directing...
3 MIN READ→
The petitioner challenged the respondent no.1, Uttar Pradesh Cricket Association (“UPCA”), a company incorporated under Section 25 of the Companies Act, 1956, claiming that it had unlawfully taken over the assets, lia...
5 MIN READ→
On 17 May 1983, Triloki Nath alleged that he, his father Basant Lal, brother Raghuvir Prasad and Badri Prasad were surrounded by Hariram, Srikant, Rama Kant and Umakant near Ram Kishan Vaidya’s shop.
4 MIN READ→
The petitioner, Shivalik Small Finance Bank Limited, sought a writ directing the Additional District Magistrate (Finance and Revenue), Gautam Budh Nagar, and other authorities to provide it physical possession of the...
3 MIN READ→
An FIR was registered on 18 April 2025 at Police Station Gunnour, District Sambhal, alleging that the petitioner had taken away and confined the informant’s wife.
4 MIN READ→
Mohd. Javed was shot dead outside his house at approximately 8:30 p.m. on 3 October 2007.
4 MIN READ→
The respondent-landlady instituted Rent Case No. 4309 of 2024 under Section 21 of the Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 (“Act, 2021”), seeking eviction of the petitioner from three shops, ar...
4 MIN READ→