HCMONTHLY CASE LAW ARCHIVE
Read 132 LawLens analyses of Allahabad High Court judgments published in October 2026, covering key rulings, legal principles and case law.
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The revisionists challenged the order dated 15 September 2025 rejecting their discharge application in a Sessions Trial arising from Case Crime No. 138 of 2023, registered under Sections 376 and 506 IPC.
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On 23 November 1994, after the deceased’s jeep collided with MLA Ram Karan Arya’s jeep, an altercation followed and Arya shot the deceased in the neck with a gun taken from co-accused Ram Ujagir. The deceased died fro...
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The prosecution alleged that, on 3 July 2012, a group of armed assailants stopped an Indica car carrying Ravi Kumar, Shashi Kumar, Ramesh Chandra and Ram Rishi near a brick kiln, shot at them, and set the car on fire.
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The petitioner-father sought a writ of habeas corpus concerning his five-and-a-half-year-old daughter, alleging that she was in the illegal custody of her mother and the mother’s friend.
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The petitioner’s husband was appointed as a Junior Clerk on a regular basis on 30 July 1985 and retired on superannuation on 31 May 2020. He was suspended on 3 September 2007 and reinstated on 16 September 2008. He di...
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The informant, a transgender woman who was assigned male at birth and underwent genital reconstruction surgery, alleged that she had been in a relationship with the applicant for over a year and a half on his promise...
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The complainant alleged that Munna had assured her of marriage, lived with her as her husband for about two years, and sexually exploited her; she further alleged that he later arranged to marry elsewhere and threaten...
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The applicant sought anticipatory bail in Case Crime No. 129 of 2026, registered at Police Station Jasrana, District Firozabad, under Sections 115(2), 191(2), 191(3), 109, 352 and 351(2) of the Bharatiya Nyaya Sanhita...
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Ceiling proceedings concerning land originally held by four sons of Ch. Rasheed Uddin Ashraf were pursued principally against Ch. Azeem Uddin Ashraf, with the holdings treated together.
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The appellant was convicted under Section 302 IPC for stabbing Bhim Singh in the abdomen with a dagger, causing his death.
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The applicant, a police constable, sought anticipatory bail in a case registered under Section 409 IPC concerning the alleged disappearance and misappropriation of 427 grams of melted gold, cash and 14 Nepali currency...
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The applicant sought anticipatory bail in Case Crime No. 129 of 2026, registered at Police Station Jasrana, District Firozabad, under Sections 115(2), 191(2), 191(3), 109, 352 and 351(2) of the Bharatiya Nyaya Sanhita...
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The applicants sought anticipatory bail in Case Crime No. 410 of 2025, alleging innocence and undertaking to cooperate with the investigation.
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The petitioners challenged the District Registrar/Additional District Magistrate’s order dated 30 March 2017 directing registration of an agreement to sell dated 30 April 1989, allegedly executed by their father, Chot...
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Prashant Sharma was killed on 20 August 1997.
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Priti died from extensive burn injuries after being taken to hospital on 4 January 2017; her dying declaration, recorded that day, implicated her husband Anuj Kumar, her in-laws Rajeshwari and Brajpal, and Vipin and M...
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The petitioner, a former branch manager of State Bank of Bikaner and Jaipur, was charge-sheeted by the CBI for alleged irregularities in negotiating export bills, including offences under the IPC and the Prevention of...
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The petitioner’s father, an Assistant Teacher, died in harness on 14 May 2015.
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The applicant sought anticipatory bail in Case Crime No. 9 of 2026, Police Station Kotwali Konch, District Jalaun, registered under Sections 69, 352 and 351(3) of the Bharatiya Nyaya Sanhita.
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The appellant was convicted under Section 302 IPC and sentenced to life imprisonment for the murder of Ajay Kumar Singh.
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The petitioner was allegedly taken into custody on 6 August 2026 in connection with an FIR under Sections 336(3), 338 and 340(2) of the Bharatiya Nyaya Sanhita, 2023, and held at Police Chowki Jamalpur.
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The petitioner invoked Article 226 to challenge an order dated 25 July 2025 and sought, among other reliefs, to stop construction on the disputed land and obtain a decision on a representation.
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The applicant sought anticipatory bail in Case Crime No. 45 of 2026, registered at Police Station Kareli, District Prayagraj, under Sections 87, 64, 115(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought anticipatory bail in Case Crime No. 186 of 2025, registered at Police Station Badahalganj, District Gorakhpur, under Sections 69, 74, 115(2), 352 and 351(3) of the Bharatiya Nyaya Sanhita, 2023.
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Respondent no. 3 brought a suit under Section 229-B of the U.P. Zamindari Abolition and Land Reforms Act, 1950, claiming rights in land under a registered sale deed executed pursuant to a power of attorney. The trial...
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BHEL contract workers, represented by their union, claimed that they had worked for years in duties of a permanent nature and performed work comparable to that of BHEL’s regular employees.
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The complainant, a member of the Dom Scheduled Caste community, alleged that the appellants assaulted and threatened him and his wife, and used caste-related abuses during a village dispute on 11 June 2016.
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Ramji Mishra, a senior citizen, obtained an ex parte order under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, declaring void a gift deed executed in favour of his daughter-in-law...
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The appeal arose from convictions and sentences imposed on eight accused for offences including Sections 302/149 and 307/149 IPC.
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The petitioner Committee’s last election was held on 27 August 2023.
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Friends Land Developers’ retiring partners, Rakesh Garg and Atul Garg, disputed the applicants’ handling of approximately ₹14.90 crore associated with external development charges deposited with the Ghaziabad Developm...
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The petitioner, a Bank of Baroda officer, sought voluntary retirement and opted for pension by letter dated 27 November 1994, before the Bank of Baroda Employees Pension Regulations, 1995 came into force. The Bank rej...
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The petitioner, a court employee appointed in 1977 and later serving as Deputy Nazir, was charged over an incident near a judicial officer’s residence in November 1994.
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The petitioner, who retired on 30 April 1997 from a non-pensionable post in the Cooperative Banks Centralised Service, received his provident fund in July 1997, but his other retiral dues were withheld while Section 6...
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The petitioner was engaged as a Seasonal Collection Amin on 25 January 1993 and worked for seven fasals until 30 September 1997.
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The petitioner, a Punjab National Bank peon, was dismissed on 21 May 1999 after a disciplinary inquiry into alleged financial misconduct; the Bank’s appellate authority affirmed the dismissal on 28 September 1999.
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The applicant sought anticipatory bail in Case Crime No. 222 of 2026, registered at Police Station Saidnagali, District Amroha, under Sections 69, 64(1) and 351(2) of the Bharatiya Nyaya Sanhita, 2023, and Sections 3/...
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Suneeta Devi was found dead at her matrimonial home on 9 January 2014, with burn injuries and signs of ante-mortem strangulation.
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The petitioners sought directions to hold overdue Panchayat elections and challenged provisions authorising the State to appoint Administrators and notify election dates.
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The petitioner challenged the answer key for Question No. 144 in the UGC-NET Examination, 2026.
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The petitioner sought a mandamus directing the Sub-Divisional Magistrate (SDM), Nawabganj, to consider his application dated 31 July 2026 and declare him a bhumidhar with transferable rights over Gata No. 263, measuri...
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The petitioner, an elector residing in Ambedkar Nagar District, challenged the 2006 delimitation of its Assembly constituencies and the reservation of Alapur as a Scheduled Caste constituency.
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The prosecution alleged that on 14 September 1983, following a dispute over buffaloes grazing in a paddy field, six accused intercepted and attacked Raghuraj Singh with firearms, farsas and lathis; he died from a fire...
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The Principal Judge, Family Court, Kasganj, allowed an application under Section 125 Cr.P.C. on 17 September 2024, directing the revisionist to pay maintenance of ₹3,000 per month to the opposite party and ₹1,000 per...
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The revisionist challenged a 5 May 2017 Family Court order granting his wife maintenance of ₹5,000 per month and a 16 July 2025 order directing his employer to deduct the maintenance from his salary.
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The appellants, Narayan Singh and Hari Ram, were convicted by the Sessions Judge, Lalitpur, under Sections 307/34 IPC for assaulting Halkai Singh with axes, and each was sentenced to three years’ rigorous imprisonment...
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The State challenged the Tribunal’s decision allowing Jitendra Kumar’s claim petition and setting aside the disciplinary punishment and appellate orders.
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The petitioner was engaged as a daily-wage Junior Clerk in 1992.
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The revisionist challenged a Family Court order directing him to pay monthly maintenance of ₹20,000 to his wife and ₹10,000 to their minor son from the date of the application under Section 125 Cr.P.C.
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The complainant’s 2006 marriage to Mobin was followed, according to her allegations, by demands for ₹2 lakh and an Alto car and harassment when those demands were not met.
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The prosecution alleged that, acting on informer’s tip, police parties surrounded a grove where a group had assembled to commit dacoity.
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The prosecution alleged that on 30 June 1982 the appellant forcibly raped the informant’s approximately 12-year-old daughter while she was taking water to her father in the fields.
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Respondent Prashant Sharma alleged that the applicant, Maya Sharma, and others had fraudulently created and registered a trust deed concerning property at S-16/38, Varanasi, and had shown the property as the trust’s r...
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Sushila Devi applied under Section 173(4) BNSS, alleging that Sub-Inspector Sandhya Jaiswal and other police personnel entered her home, used caste-related abuse, and illegally detained her son.
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The appellant, an illiterate Scheduled Caste widow, alleged that her minor daughter went missing in February 2020 while working as a domestic help and that the police failed to take proper action, including by not inv...
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Respondent No. 5 engaged the petitioner to provide security services from 16 October 2018 until 31 May 2021; the petitioner claimed that Rs. 18,59,197 remained unpaid, in addition to a Rs. 20,000 security deposit.
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An advertisement for Class III posts in the Varanasi Judgeship was published in June 1993, and a select list was prepared on 18 June 1994.
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The appellants were convicted by the VII Additional Sessions Judge, Fatehpur, under Sections 147 and 376 IPC and sentenced to one year’s and ten years’ rigorous imprisonment, respectively
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The petitioner, a civil contractor, sought payment for construction work undertaken for Nagar Panchayat, Chandauli, under two work orders.
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Hindustan Petroleum Corporation Ltd. advertised a retail outlet dealership location between Mahavir Mandir and Bhadaura Stand on SH-99, Ghazipur. The petitioner was selected in the draw of lots and received a Letter o...
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Sudha Tomar, the child’s natural mother, appealed against the Family Court’s refusal of her application for custody of her six-year-old son, Shreyansh, under Sections 7 and 25 of the Guardians and Wards Act, 1890.
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The University of Lucknow advertised Associate Professor posts in its Department of Business Administration in August 2015. Both petitioners applied, were selected, and joined in February 2016.
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The petitioners challenged Rule 8(2) of the Uttar Pradesh Food Safety and Drug Administration Department Analysts (Food and Drug Laboratory) Service Rules, 2017, as amended in 2020, and paragraph 6 of Advertisement No...
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The appellants challenged their convictions for offences under Sections 147, 148, 304(1)/149, 325/149 and 323/149 IPC, but confined their appeals to seeking release under Section 4 of the Probation of Offenders Act, 1...
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The Prescribed Authority allowed the landlords’ release application under Section 21(1)(a) of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, and the tenants’ statutory appeal was dismis...
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The applicant sought anticipatory bail in Case Crime No. 30 of 2026, registered at P.S. Belhar Kala, District Sant Kabir Nagar, under Sections 105 and 3(5) of the BNS.
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The applicant sought anticipatory bail in Case Crime No. 330 of 2026, registered at Police Station Cholapur, District Varanasi, for alleged offences under Sections 60, 62, 63 and 72 of the Excise Act; Sections 63/64 o...
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Ajay Shukla died after sustaining a firearm injury to the head.
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The allottee deposited ₹1,85,000 with the Lucknow Development Authority (LDA) on 31 January 2012 for a flat in Sopan Enclave.
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Rubina disappeared on 14 December 2002. Her mother’s missing-person report initially did not name Ramdev; a later complaint alleged that Rubina had left with him. Her body was found on a railway track on 18 January 2003.
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Smt. Shashi applied under Section 372 of the Indian Succession Act for a certificate concerning her claimed share in the service benefits of late Sushil Kumar.
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The appellant challenged his conviction under Sections 460 and 34 of the Indian Penal Code (IPC), with a sentence of five years’ rigorous imprisonment, for his alleged participation in a nighttime housebreaking during...
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Sheela and Anju applied under Section 173(4) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), alleging that police personnel—including Sub-Inspector Rakesh Kumar Yadav and Constable Amit Kumar—entered their hom...
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Barik and Shahbad were convicted under Sections 302/34 and 307/34 IPC for a group attack arising from a dispute over boundary trees and land.
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The appellant was convicted by the Additional Sessions Judge, Moradabad, under Sections 302 and 328 IPC for allegedly poisoning her three minor sons, who were found dead in a room in her parental home on 18 September...
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The petitioner, appointed as a Technical Assistant (Category D) in 1982, was promoted to Category G. The department questioned his 1992 Leave Travel Concession (LTC) claim of ₹12,775 and initiated disciplinary proceed...
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The CBI alleged that Brijendra Singh, an NHAI manager, demanded and accepted ₹50,000 from a petrol-pump applicant in connection with a No Objection Certificate, and that the petitioner, an NHAI Deputy Manager, was inv...
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The petitioner’s registered sale deed was found deficient in stamp duty. The Collector, by order dated 18 February 2020, directed payment of the deficiency, a 100% penalty and interest.
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The petitioner submitted his online application and paid the prescribed fee within the deadline.
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The applicant sought anticipatory bail in Case Crime No. 34 of 2026, registered at Police Station Kotwali Lotan, District Siddharth Nagar, under Sections 191(2), 127(2), 115(2), 352, 351(3), 333 and 105 of the Bharati...
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The decree in SCC Suit No. 19 of 2003 was passed jointly in favour of Vinod Kumar and Anil Kumar. Vinod Kumar died while revisions against the decree were pending, and his legal representatives were substituted; the r...
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The Meerut Development Authority cancelled the petitioner’s allotment of a commercial plot in 2013 for payment defaults.
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The connected proceedings challenged aspects of the selection and appointment of Uttar Pradesh State Law Officers, including alleged lack of transparency, merit-based criteria and assessment of need.
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Agra Development Authority invited tenders for internal development works in Township 1 and Township 4.
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The prosecution alleged that, following a dispute over family agricultural land, the appellants assaulted Shyam Lal and members of his family with lathis and dandas.
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On 12 May 1985, Ganga Charan was stabbed in the upper-right abdomen.
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The petitioner sought to withdraw the writ petition.
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The petitions challenged FIR/Case Crime No. 0227 of 2025, registered at Police Station Hari Parvat, Agra, under Sections 85, 115(2) and 352 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Sections 3 and 4 of the Dowry...
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The appellant challenged his conviction under Sections 354 and 451 IPC and sentences of two years’ rigorous imprisonment and fines for each offence.
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The complainant alleged that the appellant had sexual intercourse with her at night while she mistakenly believed he was her husband.
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The petitioner, an accused in a CBI case, sought copies of recordings of conversations listed among the articles accompanying the charge-sheet.
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Rukmini married Krishan Kumar on 6 July 2008 and died by burns on 15 February 2010, within seven years of the marriage.
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Opposite party no. 2 filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (NI Act) on 4 June 2025, accompanied by an application seeking condonation of delay.
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The appellants challenged their conviction under Section 364A read with Section 34 IPC and sentence of life imprisonment with fine, imposed by the Sessions Court on 29 June 2018.
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The plaintiff filed a suit for specific performance and permanent injunction on 5 October 2016, relying on a registered agreement to sell dated 8 May 2015 for a plot allotted to the original defendants by the U.P. Ava...
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The applicant-informant lodged an FIR alleging sexual assault of a minor by opposite parties nos. 2 and 3.
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Bundu instituted an SCC suit for eviction and damages against Afaq, predecessor of the petitioners. After Bundu died on 23 May 2023, his legal representatives applied on 18 July 2023 to be substituted under Order XXII...
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The petitioners challenged the recruitment advertisement dated 8 September 2026 for Assistant Professor in Zoology insofar as it excluded Biotechnology—and, in the connected petition, Biochemistry—from the listed alli...
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Indrabhan Singh, a Class IV employee in the Pratapgarh Collectorate, had been untraceable since 8 May 2022.
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The appellant, a college teacher appointed as Principal, challenged the Vice-Chancellor’s decision revising the seniority determination in favour of respondent No. 4, together with consequential action by the college...
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The appellant was convicted under Sections 308, 323 and 504 IPC and sentenced to imprisonment and fines.
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The appellants were convicted by the Sessions Judge, Banda, for offences under Sections 302 and 307 IPC, on the prosecution case that Ram Milan shot Phallu dead and Badri Prasad fired shots that injured four others du...
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The appellant was convicted under Section 436 IPC for setting fire to the complainant’s thatched roof, destroying stored grain, household items and cash.
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The dispute concerned plots in Hamirpur recorded in the names of the private parties’ predecessors as owners or zamindars and let to the State for use near the Collector’s bungalow.
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The petitioner, a 24-year-old married woman, sought a mandamus directing the Chief Medical Officer, Bhadohi, to arrange termination of her pregnancy.
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The claimants sought compensation under Section 166 of the Motor Vehicles Act, 1988, for the death of Champa, who died from injuries sustained in a motor accident on 12 November 2016 while travelling in a jeep.
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Hari Shankar Pandey sued for declarations that Rajeshwari Devi was not the widow of Vindhyachal Pandey and that Shiv Sagar and Shiv Kumar were not the legitimate sons and legal heirs of Ram Awadh Pandey.
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Three FIRs arose from a violent confrontation in Village Mahalaka, Meerut, on 17 May 2025. FIR No. 113 of 2025 was lodged by a relative of the applicants against members of the Village Pradhan’s group, alleging that t...
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The petitioner, appointed as a Library Clerk, claimed that the post was equivalent to Routine Clerk in pay scale and duties. He had performed administrative and accounting duties, was given charge as Office Superinten...
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On 16 March 1986, Jangsher was fatally stabbed after demanding repayment of money from Farooq, his cousin.
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UPEIDA invited bids for an expressway project, with the bid due date fixed as 7 September 2026.
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The petitioners challenged an order dated 27 August 2026 by which the Additional Housing Commissioner/Additional Registrar acted on an Interim Committee of Management’s resolution to remove 22 society members and decl...
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The petitioners challenged region-wise select lists for the posts of Principals/Headmasters, published on 11 and 13 November 2022 pursuant to Advertisement No. 3 of 2013.
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The petitioners, a sole proprietorship operating an Indian Oil Corporation retail outlet, challenged the Prayagraj Development Authority’s (PDA) demand dated 22 May 2007, including ₹15,04,238 as impact charges and ₹6,...
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The applicant sought anticipatory bail in a DGGI investigation alleging clandestine manufacture and clearance of pan masala, zarda-scented tobacco and desi dohra, with alleged revenue evasion exceeding ₹186.62 crore.
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The petitioner challenged his formal arrest on 29 August 2025 and remand orders dated 29 August and 11 September 2025 in a case arising from FIR Case Crime No. 4 of 2025.
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The petitioner sought arrears of salary and consequential retiral benefits arising from her husband’s service in the primary section of an institution.
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UPEIDA invited bids for an EPC project connecting Jewar Airport to the Ganga Expressway. The bid due date was 7 September 2026.
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The applicant sought anticipatory bail in Case Crime No. 805 of 2021, registered at Police Station Sikandra, Agra, for offences under Sections 506, 504, 406, 420, 120B, 147, 467, 468 and 471 IPC.
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The applicant sought anticipatory bail in Case Crime No. 201 of 2026, registered at Police Station Bichhvan, District Mainpuri, under Sections 103(1), 238 and 61(2) of the Bharatiya Nyaya Sanhita (BNS).
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The applicant sought anticipatory bail in Case Crime No. 139 of 2025, registered at Police Station Kampil, District Farrukhabad, under Sections 109(1) and 351(3) of the Bharatiya Nyaya Sanhita (BNS).
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The applicant sought anticipatory bail in Case Crime No. 1031 of 2019, registered at Police Station Phase-3, Noida, under Sections 420, 406, 467, 468, 471 and 120-B IPC
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The applicant sought anticipatory bail in Case Crime No. 78 of 2026, registered at Police Station Ganjdundwara, District Kasganj, under Sections 103(1), 190, 191(2) and 191(3) of the Bharatiya Nyaya Sanhita (BNS).
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The petitioner was appointed as an Assistant Teacher for specified periods after his father, a Senior Lecturer at the College, died in service.
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The petitioners, who had qualified the regular Teacher Eligibility Test (TET) and were awaiting teacher recruitment, challenged the State Government Order dated 2 September 2026 and consequential memorandum/advertisem...
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Respondent No. 2 was employed by the petitioner cooperative society, initially as a salesman and later as an accountant; he also officiated as its secretary for a period.
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The applicant sought anticipatory bail in Case Crime No. 0011 of 2026, registered at Police Station Sherkot, District Bijnor, for offences under Sections 69, 115(2) and 351(2) of the Bharatiya Nyaya Sanhita, 2023.
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The applicants sought anticipatory bail in Complaint Case No. 6912 of 2012, involving allegations under Sections 452, 323, 504, 506, 427, 376 and 392 IPC.
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The applicant sought anticipatory bail in Case Crime No. 618 of 2026, registered at Police Station Kotwali City, Bijnor, under Sections 103(1) and 61(2) of the Bharatiya Nyaya Sanhita (BNS), concerning the murder of 8...
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The petitioner claimed agricultural land under a registered Will allegedly executed by Chandan Singh, who died in 2016. Bhagwati Devi, Chandan Singh’s surviving sister, claimed natural succession and challenged the Will.
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Kamla Devi was appointed as an Assistant Teacher in 1977. Her service included breaks, and her services were terminated on 26 December 2007 without disciplinary proceedings.
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The 221 petitioners, who were working as Shiksha Mitras in Uttar Pradesh, challenged the Government Order dated 2 September 2026 and the consequential notification dated 3 September 2026, insofar as they limited eligi...
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