HCMONTHLY CASE LAW ARCHIVE
Read 5 LawLens analyses of Allahabad High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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![Writ jurisdiction cannot be exercised against DRT orders when efficacious statutory remedies exist under SARFAESI Act.. S.B.I. Stressed Assets Recovery Branch Thru. Chief Manager Shri Amit Kumar Singh and another v. M/s G.S.M. Bricks and Tiles Thru. Proprietor Mrs. Manpreet Kaur and 3 others [Special Appeal No. 48 of 2026]. Allahabad High Court. LawLens](/stories/thumbnails/writ-jurisdiction-cannot-be-exercised-against-drt-orders-when-efficacious-statutory-remedi-4dd337f77fc84232b75595281835557e.webp)
The Respondent-borrowers (M/s G.S.M. Bricks and Tiles) defaulted on three loans secured by a mortgaged house.
3 MIN READ→
![### Decree Obtained Against a Dead Person is a Nullity and Unenforceable for Property Mutation Purposes. Nagar Nigam Ghaziabad and Another v. Indra Mohan Sachdev [FIRST APPEAL No. – 702 of 2025 (Neutral Citation: 2026:AHC:40819)]. Allahabad High Court. LawLens](/stories/thumbnails/decree-obtained-against-a-dead-person-is-a-nullity-and-unenforceable-for-property-mutation-1cf3ff04bd074b65b48e1a1fcefbcdf3.webp)
The plaintiff-respondent filed a suit for mandatory injunction seeking to direct Nagar Nigam Ghaziabad to register his name as the owner of Property No. 9, Anand Industrial Estate.
2 MIN READ→
![Adherence to natural justice and supply of adverse inquiry reports are mandatory before cancelling government contracts.. JM Pharma A Proprietorship Firm v. Principal Secretary, Department of Medical Health and 5 Others [Writ - C No. 7685 of 2025]. Allahabad High Court. LawLens](/stories/thumbnails/adherence-to-natural-justice-and-supply-of-adverse-inquiry-reports-are-mandatory-before-ca-4bad14a79f544384a0f7dbd0fcfc33ac.webp)
The petitioner, a pharmaceutical firm, was awarded a tender on 25.11.2024 to supply diagnostic materials to respondent no. 5.
2 MIN READ→
The petitioner, a retired Principal, challenged a recovery order for approx. ₹11 lakhs regarding alleged Mid-Day Meal fund embezzlement.
2 MIN READ→
![### Acquittal Warranted Where Ocular Testimony is Inconsistent, Unreliable, and Contradicted by Proven Alibi of Co-Accused. Omkar Mishra v. State of U.P. [Criminal Appeal No. 546 of 2012]. Allahabad High Court. LawLens](/stories/thumbnails/acquittal-warranted-where-ocular-testimony-is-inconsistent-unreliable-and-contradicted-by--597c00cd15894a94909689a2862b1395.webp)
The appellant, Omkar Mishra, was convicted by the Trial Court under Section 302/34 of the IPC for the murder of his wife, Kusum Mishra, on 20.05.2000.
3 MIN READ→