HCMONTHLY CASE LAW ARCHIVE
Read 13 LawLens analyses of Allahabad High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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![Beneficial Clarificatory Notifications Apply Retrospectively; Inconclusive Postmortem Reports Cannot Defeat Substantiated Snakebite Compensation Claims. Writ - C No. 2130 of 2026; [Petitioner] v. The State of U.P. and 2 Others [AFR]. Allahabad High Court. LawLens](/stories/thumbnails/beneficial-clarificatory-notifications-apply-retrospectively-inconclusive-postmortem-repor-099f89ede4a148d9941f95247d16e82e.webp)
On 23.08.2019, Smt. Raj Kumari (petitioner’s wife) died of a snake bite while working in an agricultural field.
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The petitioner’s husband, Vinod Kumar Joshi, a Senior Technician (Electrical) in the Railways, died on 08.04.2023 due to electrocution while rectifying a fault on an 11 KV HT line.
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![Elections held on a modified membership list dehors the Scheme of Administration are invalid.. The Committee of Management, Nawab Singh Chauhan Gramodaya Inter College and another v. The State of UP and 2 others [WRIT - C No. 13237 of 2025]. Allahabad High Court. LawLens](/stories/thumbnails/elections-held-on-a-modified-membership-list-dehors-the-scheme-of-administration-are-inval-24ded54b97134e94b3d46a33dc88d441.webp)
The dispute involves rival claims to the Committee of Management of Nawab Singh Chauhan Gramodaya Inter College.
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![Limitation Act 1963 applies to Public Liability Insurance Act proceedings as the Collector functions as a Civil Court.. Vansh Nigam and another v. Workmens Compensation Commissioner/Collector Lakhimpur Kheri and 3 others [WRIT - C No. 12432 of 2025]. Allahabad High Court. LawLens](/stories/thumbnails/limitation-act-1963-applies-to-public-liability-insurance-act-proceedings-as-the-collector-f8a1de82693c4f8789b5680e6d4353c7.webp)
The petitioners’ father died of electrocution on 28.04.2015 at age 30.
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![Administrative orders accepting an arbitral award cannot be recalled or reviewed absent proof of fraud or misrepresentation.. Mushtaq Ahmad v. State of UP and 6 Others [WRIT - C No. 4232 of 2024]. Allahabad High Court. LawLens](/stories/thumbnails/administrative-orders-accepting-an-arbitral-award-cannot-be-recalled-or-reviewed-absent-pr-35cb1540fd484aa28dc61cbdf2430514.webp)
The petitioner was awarded a fisheries lease for the Dhandhraul Reservoir for 2014-15 for ₹60 lakhs, depositing ₹24.93 lakhs (including security).
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![Retrospective amendment to Payment of Bonus Act is constitutionally valid and does not infringe vested rights.. Benara Udyog Ltd. vs Union of India and Others [WRIT - C No. 6098 of 2016 (AFR)]. Allahabad High Court. LawLens](/stories/thumbnails/retrospective-amendment-to-payment-of-bonus-act-is-constitutionally-valid-and-does-not-inf-0157282b19424c1eb294425e0d0ee3b5.webp)
The petitioner, an industrial unit in Agra, and several other companies challenged the constitutional validity of the Payment of Bonus (Amendment) Act, 2015, published on 01.01.2016.
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The petitioner, an IPS officer serving as Regional Passport Officer (RPO) and Public Information Officer (PIO) in Ghaziabad, received an RTI application from Respondent No. 4 on March 26, 2006.
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![Determination of irrigated land must strictly conform to the mandatory procedure under Section 4-A.. State of U.P. Through Collector v. Addl. Commissioner Lucknow & Ors. [2026:AHC-LKO:16772]. Allahabad High Court. LawLens](/stories/thumbnails/determination-of-irrigated-land-must-strictly-conform-to-the-mandatory-procedure-under-sec-fb7f4f3b65fe4a65b04138befb01fb9d.webp)
The original tenure holder, Gaindan Lal, held 13.9690 hectares of land.
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![Post-retiral benefits cannot be claimed as a matter of right without specific statutory rules or schemes.. Rekha Singh v. Union of India and Others [Writ - A No. 4877 of 2021]. Allahabad High Court. LawLens](/stories/thumbnails/post-retiral-benefits-cannot-be-claimed-as-a-matter-of-right-without-specific-statutory-ru-5311f9c5a1f04320a1e67b588690b152.webp)
The Petitioner served as Assistant Director/Director at the Institute of Correspondence Courses and Continuing Education (ICC&CE), University of Allahabad, until her retirement on 31.08.2017.
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The petitioner, appointed as a Lekhpal in 1980, was subjected to disciplinary proceedings in 2008-2009 based on three charges: (i) theft/destruction of revenue records (tearing an order from a file), (ii) possessing d...
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![Inconsistency between ocular testimony and medical evidence necessitates acquittal in gang rape prosecution.. Surajpal v. State of UP [Criminal Appeal No. 1550 of 2021]. Allahabad High Court. LawLens](/stories/thumbnails/inconsistency-between-ocular-testimony-and-medical-evidence-necessitates-acquittal-in-gang-861c94338d26493eb8eee350186fc92c.webp)
The Appellants, Surajpal and Udai Pal, were convicted by the Additional Sessions Judge, Bareilly, on 16.12.2020 for gang rape and criminal intimidation under Sections 376-D and 506 of the IPC.
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![### Ocular Testimony Suffering From Material Contradictions and Improbable Observations Fails to Establish Guilt Beyond Reasonable Doubt. Shankar and 5 Ors. v. State of U.P. [Criminal Appeal No. 255 of 2005 with connected Appeals No. 254, 43, and 231 of 2005]. Allahabad High Court. LawLens](/stories/thumbnails/ocular-testimony-suffering-from-material-contradictions-and-improbable-observations-fails--0059cda1cc1f468f92e3f989eaaff766.webp)
On February 11, 2001, a massacre occurred in village Meharavan Khera, resultantly killing five family members (Sarju, Chandrika, Smt. Satana, Mangal, and Ram Khelawan) and injuring a minor, Arvind (P.W.3).
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The petitioner filed a suit for declaration on 29.05.2015 based on a Will
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