HCMONTHLY CASE LAW ARCHIVE
Read 115 LawLens analyses of Allahabad High Court judgments published in May 2026, covering key rulings, legal principles and case law.
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The petitioner, Kundan, filed a complaint under Section 145 Cr.P.C. regarding a property called "Kundan Vatika," alleging that a security guard (Respondent No. 2) was attempting to usurp the property
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The applicants were originally charged under Sections 354(ka) and 506 IPC and Sections 7/8 of the POCSO Act following an FIR lodged on 02/08/2020.
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The petitioner, a Union representing Class III and Class IV employees of the Life Insurance Corporation of India (LIC) in the North Central Zone, challenged the entrustment of census duties to LIC employees for the Ce...
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The appellant married the deceased on March 6, 2014. The complainant alleged that the appellant and his family harassed the deceased for a dowry of ₹2 lakh and a gold chain
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The complainant (Opposite Party No. 2) filed an application under Section 156(3) Cr.P.C. on 06.01.2024 regarding an incident dated 27.05.2021
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The revisionists (mother-in-law and father-in-law of the deceased) challenged an order dated 06.01.2026 passed by the Sessions Judge, Kanpur Nagar, which rejected their discharge application under Section 250 of the BNSS
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The police filed a charge sheet in Crime No. 390 of 2024 against three individuals, including Smt. Rakhi Garg (Opposite Party No. 2), for offenses under Sections 420, 467, 468, 471, 406, 506, and 120B of the IPC.
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The petitioner was appointed as a Lecturer (Chemical Engineering) in a Government Polytechnic on 23.01.2015 and confirmed on 31.01.2017.
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The deceased, Uma Shankar Rai, was allegedly assaulted with lathis by six accused on August 21, 2018, at 7:00 PM near Bhadsar crossing.
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The prosecution alleged that on August 8, 2014, while the informant (PW-1) and the deceased (Raju Yadav) were laying a foundation for a house, the six appellants arrived armed with firearms.
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The petitioner challenged the rejection of its Techno-Commercial Bid for Tender No. EPC-PSI-GKC-CHPG-NER
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The Ghaziabad Development Authority (GDA) initiated land acquisition for an "Integrated Township Project" (Park Town) in Village Mahrauli under the U.P. Township Policy, 2023
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The petitioner entered into an agreement on 05.12.2013 with Zila Panchayat, Jhansi (Respondent No. 3) to operate a marriage hall for 10 years.
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The complainant/victim lodged an FIR on 01.12.2005, alleging that on the previous night, the appellant scaled her boundary wall, entered her room through a window, and raped her in the presence of her children while h...
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The applicants (mother-in-law and husband) filed an application under Section 482 of the Cr.P.C. to quash criminal proceedings and a charge-sheet arising from Case Crime No. 578 of 2021.
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The Director of Higher Education granted permission on 04.08.2023 and 08.08.2023 to fill 22 Assistant Professor posts at Digamber Jain Mahavidyalaya, a minority institution.
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The petitioners were appointed as Assistant Teachers in Dharmendra Kumar Janta Laghu Madhyamik Vidyalaya, Maharajganj, in July 1996
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The appellants, Rajendra Chauhan and Ram Pyare Lal, were convicted by the Trial Court on September 5, 1985, under Section 307 read with Section 34 of the IPC and sentenced to five years' rigorous imprisonment
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The appellants, Saghir Ahmad and Mohammad Iliyas, were convicted by the Trial Court on September 5, 1985, for an offense under Section 307 read with Section 34 of the IPC and sentenced to five years of rigorous impris...
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The petitioner, widow of an agriculturist named Vinay Yadav, sought compensation under the Mukhyamantri Krishak Durghatna Kalyan Yojna after her husband died in a road accident on June 3, 2025
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The appellant was convicted by the trial court for murder (Section 302/149 IPC) and related offenses stemming from a 2008 shooting incident that resulted in the death of Vijay Kumar Singh and injuries to Pintu Singh.
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The petitioner was engaged as a daily wager by the Forest Department in February 2015 and has worked continuously since then.
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The appellant, Pawan Kumar, was accused of entering the complainant’s house on April 2, 2008, through a neighbor’s roof, scuffling with the victim (Kanchan, aged 16), and setting her ablaze using kerosene
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The petitioner is a tenant of a shop in Bijnor, originally under an erstwhile owner before the respondent-landlord purchased the premises.
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The respondent-landlords filed an SCC suit (No. 03 of 2025) for recovery of arrears of rent and eviction against the revisionist-tenants
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On April 22, 2015, at approximately 11:00 PM, the appellant, Jag Prasad Yadav, entered the courtyard of the complainant's house where Rekha (P.W.2) was sleeping with her two children—Shagun (3.5 years) and Payal (1 ye...
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The Appellant, Hareram Chaudhary, was convicted by the Trial Court on 29.03.2018 for the murder of Thakur Ram Sahai Singh, Head Secretary of the Thakur Sadanand Tatvagyan Parishad
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The Appellant, Jagdish, was convicted under Section 302 of the Indian Penal Code (IPC) for the murder of his wife, Anita Devi, and sentenced to life imprisonment by the Additional Sessions Judge, Raebareli
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The complainant, Smt. Rooprani, filed a written report alleging that on March 28, 2005, while her husband was away, she heard the cries of her 9-year-old daughter behind their house.
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The appellant, Khushi Ram, was accused of murdering Mohd. Umar @ Munna on 28.02.2002.
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The complainant, Pran Nath Shukla, reported that his 17-year-old son, Deepak Kumar, went missing on November 2, 1986, after being last seen on a motorcycle with Laxmi Kant alias Pappu.
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The petitioner sought a mandamus to participate in the counselling for 3,500 posts of Assistant Teachers (Urdu) in Uttar Pradesh based on notifications dated 05.01.2016 and 19.01.2016.
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The petitioners are accused in a murder trial (Sessions Trial Nos. 446, 448, and 465 of 2023) involving charges under Sections 302, 147, 148, 149, 120-B, 452, and 212 of the IPC.
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The Assistant Registrar, Jhansi, passed a composite order on 13.06.2025 under Section 25(2) and Section 4-B of the Societies Registration Act, 1860, declaring a society defunct and finalizing a list of 20 members
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The applicant (Anita) filed a complaint case (No. 3441/2015) against Opposite Party No. 2 (Satyendra Nath Shukla) and one Anuj Bajpai for assault and extortion occurring on 02.09.2013
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Eight accused (appellants) were convicted by the Sessions Judge, Basti, on March 21, 1985, for the murder of Shesh Bahadur Chauhan and injuries to PW-1 and PW-2.
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In 2022, U.P. Higher Education Service Commission issued Advertisement No. 51 for Assistant Professor posts.
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The dispute concerns title over several plots (khata nos. 720/40, 722/92, 746/40, 755/24) in Village Rampur Bagha, District Deoria, recorded in the basic year of consolidation as sirdari plots in the name of the Petit...
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The Petitioner was declared the elected Corporator of Ghaziabad Nagar Nigam (Ward No. 96) on 13.05.2023
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The petitioner, a UP Government company, availed credit facilities of ₹16.50 Crores, later raised to ₹21.70 Crores, from a consortium of banks.
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The State of U.P. issued a notification for the election of Block Pramukh of Block Gangoh, Saharanpur, reserved for the OBC (Woman) category.
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The petitioners claimed 2/3rd ownership of Gata No. 315, Village Ardaunamau, Lucknow, via sale deeds executed in 2007.
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The petitioners (Directors/entities of Solitarian Group and Prasandi Infotech Park) challenged an FIR (Case Crime No. 227/2025) registered under Sections 406, 420, 467, 468, 469, 471, and 120-B of the IPC.
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The petitioner, an Advocate on Record specialized in tax law, was engaged by a client (M/s ABA Traders) to challenge a GST assessment exceeding ₹8 crores.
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The petitioner is a practicing Advocate specializing in taxation and a registered Advocate on Record.
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The appellants (Kapil Som and his father) sought to quash an order dated July 5, 2025, and proceedings in Special Sessions Trial No. 1283 of 2025.
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The revisionists (wife and minor son) challenged an interim maintenance order dated 07.02.2025 passed by the Additional Principal Judge, Family Court, Kanpur Dehat under Section 125 Cr.P.C.
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The petitioners, operators of a hospital with a provisional registration, challenged two orders passed by the Chief Medical Officer (CMO): a sealing order dated March 10, 2026, and a cancellation of registration order...
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The deceased, Sujata, married Sunil Kumar (Appellant 2) on 22.11.2010. Within one and a half years of marriage, she was allegedly subjected to harassment and physical abuse for additional dowry (motorcycle and fan) by...
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The respondent No. 1 (recriminator) in an Election Petition filed a recrimination petition under Section 97 of the Representation of People Act, 1951
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On March 2, 2007, a motorcycle carrying Nagendra Pratap Singh and Surendra Pratap Singh (pillion rider) was hit head-on by a Tata Sumo (offending vehicle) on the Patti-Pratapgarh Road
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The appellant, a former tailor at the complainant’s boutique, was dismissed three months prior to the incident due to allegations of theft.
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The appellant’s sister-in-law (Shanno) died on September 13, 2012, due to septicemia resulting from 90% burn injuries sustained on August 29, 2012
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The respondent, Rajendra Prasad, filed a declaratory suit under Section 229-B of the U.P.Z.A. & L.R. Act, which was initially dismissed but later remanded by appellate authorities. The appellant challenged this remand...
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The dispute concerns Plot No. B-167, Saket, Meerut, owned by Respondent No. 6 (R-6), which was originally residential land acquired by a housing society.
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The petitioner was allotted a Group Housing plot in Sector 62, NOIDA, via an allotment letter dated 19.05.2001
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The dispute involves plot numbers in Village Takipur, Aligarh, following consolidation operations that began in 1973.
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The dispute concerns Plot No. 223 (area 2.42 decimal) in District Ballia. Respondent nos. 2 and 3 filed a suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms (U.P.Z.A. & L.R.) Act, claiming bhumi...
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The petitioners, descendants of Gokul (the original tenure holder), challenged ceiling proceedings initiated under the Urban Land (Ceiling and Regulation) Act, 1976 ("Act, 1976") regarding Gata Nos. 773 and 789 in Vil...
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The respondent was enrolled in the Indian Army on January 3, 1985, and commissioned in 2002.
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The respondent was enrolled in the Corps of Signals of the Indian Army on 07.10.1988.
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The applicants (in-laws of Opposite Party No. 2) challenged a summoning order dated 20.01.2016 and a revisional order dated 08.03.2017.
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The respondent was enrolled in the Indian Army on February 25, 1994, in sound medical condition.
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The deceased, Sunil (12 years), disappeared after attending school on 08.10.1982
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The Petitioner, a commercial electricity consumer, had its load enhanced to 140KV on July 14, 2023, and remained compliant with all consumption bills
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The three appellants (Ram Das, Suraj Singh, and Munendra) were convicted by the Trial Court under Section 302 of the IPC for the daylight murder of Asha Ram on 17.07.1984
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On December 17, 1982, four unknown miscreants wearing khakhi clothes entered the shop of the informant, Ram Prakash, in Village Kanausi.
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The petitioners participated in an e-auction notice dated January 12, 2026, for mining leases under Chapter IV of the U.P. Minor Minerals (Concession) Rules, 2021
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The revisionists, Smt. Sadhana (wife) and her minor son, filed for maintenance under Section 125 Cr.P.C. against Jitendra Singh Som (husband), an engineer at Nokia Solutions.
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The applicant, a 22-year-old woman, alleged that on December 25, 2025, she was ambushed, molested, and beaten by Opposite Parties No. 2 to 5 in a sugarcane field.
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The appellants were convicted by the Trial Court on 13.11.1986 for offenses under Sections 147, 323/149, and 308/149 of the IPC regarding an incident on 14.06.1982.
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The opposite party no.2 (complainant) filed Complaint Case No. 312 of 2021 in Firozabad, alleging that the applicants induced him to rent their house in Bangalore.
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The petitioners were selected for the Special BTC Training Course, 2004. Under a Government Order (G.O.) dated 14.01.2004, it was stipulated that selected candidates would receive a stipend of Rs. 2,500/- per month fr...
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The petitioner applied for the post of Constable (Civil Police) and was recommended for appointment by the U.P. Police Recruitment and Promotion Board.
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The petitioner, a retired Squadron Leader of the Indian Air Force, sought a writ of mandamus to compel the Registrar (Birth-Death), Nagar Nigam, Varanasi, to issue a death certificate for his first wife, Madhuri Sriva...
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The Petitioner approached the High Court under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking the appointment of an arbitrator.
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The appellants filed a criminal appeal under Section 14-A(1) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST Act), challenging an order dated September 15, 2025, passed by...
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The appellants sought leave under Section 92 of the C.P.C. to institute a suit against the respondents, alleging that the Shanti Ram Chandra Ji Maharaj Mandir is a public temple established for over a hundred years.
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The appellant was convicted by the Sessions Court under Section 302 IPC for the alleged murder of his cousin Prabhu on 10.05.2016.
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The petitioners are the legal heirs of Late Dr. Anwarullah Khan, who retired as a Medical Officer on 31.07.2005 after 35 years of service.
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The dispute concerns land in village Chakwa Gholia and Bechuwa, originally belonging to recorded tenure holder Fateh Bahadur Singh.
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The appellant, Karan Singh, was convicted by the Trial Court for the murder of Rohtash Singh and Anchali Devi, and for injuring Km. Bhago Devi and Sama Kaur, alongside the main accused, Hawai Singh alias Hari Singh.
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The petitioner, a registered society, filed a Public Interest Litigation challenging the constitutional validity of Sections 4, 5, 9, 13(3), 13(4), 15(2), 17-A, and Chapter VIII of the Uttar Pradesh State Legislature...
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The applicant, a Physics teacher, was accused by Smt. Geeta Bainsla of harassing her minor daughter, Km. Jyoti, through indecent gestures, demands for private tuition, and threats
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The applicant, a former Chairperson of Nagar Panchayat Amethi, was summoned on 08.02.2024 in a complaint case under Section 420 IPC regarding the alleged issuance of a forged certificate
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The Appellant was convicted by the Trial Court under Sections 363, 366, and 376 of the IPC and sentenced to life imprisonment.
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The appellant (Mahipal) was convicted by the Sessions Judge, Rampur, under Section 302 IPC for the murder of his wife, Mamta.
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The revisionist, Ramraj, challenged an order dated 27.06.2025 passed by the Principal Judge, Family Court, Gorakhpur, which directed him to pay ₹4,000 monthly maintenance to his wife (Opposite Party No. 2) under Secti...
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The respondent-landlord filed a release application under Section 21(1)(a) of the U.P. Act No. 13 of 1972 for a shop in Jhansi
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The petitioner’s land was acquired under the National Highways Act, 1956 (NHA). Following an earlier acquisition for which an arbitration case (No. 00010 of 2019) remains pending
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The petitioners are retired employees of Hindustan Aeronautics Limited (HAL), Lucknow. HAL is an "exempted establishment" under Section 17 of the Employees' Provident Fund and Miscellaneous Provisions Act, 1952.
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The petitioner, a Principal at Shri Dayanand Rameshwar Prasad Hansrani Arya Kanya Inter College, challenged an order dated 23-06-2025 issued by the District Inspector of Schools (DIOS) approving her suspension.
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The petitioner’s father, an Assistant Teacher, died in harness on 26.05.2003.
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The original petitioner, a Constable in the PAC, was charged with unauthorized absence for 74 days (excluding periods of jail confinement)
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The petitioners challenged the orders of the Additional Chief Judicial Magistrate and the Sessions Judge, Sultanpur, which rejected their discharge application under Section 227 Cr.P.C.
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The appellant, M/s Srijan Hospital, obtained a term loan of Rs. 259.50 lakhs and a cash credit limit of Rs. 25.00 lakhs under the LGSCAS scheme for the construction and equipping of a healthcare facility for Covid-aff...
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The plaintiff/appellant entered into a registered agreement to sell with the defendants on 02.05.2014 for land measuring 34,600 Sq.M., asserting that the entire consideration of ₹15,21,37,274/- was paid and possession...
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The applicant sought bail for offenses under Sections 109(1), 115(2), 117(2), 352, and 351(3) of the Bharatiya Nyaya Sanhita (BNS), 2023, concerning an incident where he allegedly assaulted the victim with a 'Tangi' (...
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The petitioner was appointed as an Assistant Teacher in 2016 based on academic credentials, including an Intermediate (2008) mark sheet bearing Roll No. 0374070
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The petitioner applied for the post of Headmaster at a recognized aided Junior High School following an advertisement dated 15.07.2016
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The complainant alleged that on July 18, 2011, his 14-year-old daughter was enticed away by the appellant under the pretext of an excursion.
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The applicant sought to quash a summoning order dated 06.04.2024 and subsequent revisional order dated 10.09.2025 regarding a complaint filed under Section 500 IPC
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The appellant/claimant filed an appeal for the enhancement of a compensation award dated August 24, 2021, passed by the Motor Accident Claims Tribunal (MACT), Firozabad, in M.A.C.P. No. 14 of 2019.
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The plaintiff/appellant filed Original Suit No. 264 of 2001 for a permanent injunction to restrain the defendants from interfering with peaceful possession and construction on specific property
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The applicant sought bail under Sections 103(1), 238, 309(6), and 317(2) of the Bhartiya Nyay Sanhita (BNS).
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The revisionist, Shavez Khan, filed an application under Section 156(3) of the Cr.P.C. alleging that on September 5, 2022, the opposite parties (a Tehsildar and two Lekhpals) harassed his father under the guise of ill...
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The petitioners were appointed as ad hoc L.T. Grade Teachers on 04.04.1998 against short-term vacancies arising from the ad hoc promotion of permanent staff to Lecturer posts
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The petitioner, acting as Director of Contour Buildcon Private Ltd., purchased three portions of a single arazi (land parcel) via three sale deeds, paying stamp duty at agricultural rates
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The petitioner was awarded a mining lease for five years (2018–2023) for sand/moram in District Fatehpur.
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The petitioner, a Constable in the Civil Police, was arrested and suspended on April 11, 2018, following Case Crime No. 97/2018 under Sections 7/13 of the Prevention of Corruption Act for allegedly accepting a bribe.
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The Respondent, a lessee under a 29-year and 11-month lease from a public charitable trust, applied for registration of its commercial project 'Samrajya' under the Real Estate (Regulation and Development) Act, 2016 (R...
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The applicant sought to quash trial court orders dated 19.5.2025 and 5.4.2023
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The petitioner’s predecessor was granted a mining lease for Silica Sand in 1979 for ten years
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The petitioner was served a notice under Section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 ("the Act") in 1986, alleging possession of surplus irrigated land.
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The U.P. Public Service Commission (UPPSC) issued Advertisement No. 2 of 2019-20 on 24.09.2019 for the post of Reader/Jarahat in Government Unani Medical Colleges
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