HCMONTHLY CASE LAW ARCHIVE
Read 196 LawLens analyses of Allahabad High Court judgments published in September 2026, covering key rulings, legal principles and case law.
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The common judgment concerns four petitions raising issues of bail conditions, prolonged criminal proceedings, and compliance by subordinate courts with High Court directions.
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The petitioner was appointed regularly as Lecturer (Sitar) in 1992, promoted to Assistant Professor in 1996, and granted the pay scale of Rs. 12,000–18,300 in 2000. After the institution’s transfer to a society, its B...
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The petitioner was appointed as an Assistant Teacher at a Madarsa on 16 August 1992 and retired on 31 March 2019, having continued in service until age 62.
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The applicant sought anticipatory bail in Case Crime No. 323 of 2026, registered at Police Station Jalalpur, District Jaunpur, under Sections 281, 125(A), 125(B), 105 and 106(1) of the Bharatiya Nyaya Sanhita.
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The appellant sought bail and suspension of sentence during his appeal against his conviction in Sessions Trial No. 391A of 2013, arising from a case under Section 302 IPC and Section 7 of the Criminal Law Amendment Act.
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The petitioner, a government doctor, was deemed suspended from 29 June 2022 after being detained for more than 48 hours in connection with two criminal cases.
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The complainant alleged that the applicant, a police inspector, concealed his existing marriage, induced her to travel to Varanasi on a promise of marriage, drugged and sexually assaulted her, secretly recorded obscen...
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Chunnu sustained multiple firearm injuries in an incident on 20 July 1981.
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The applicant sought bail in Case Crime No. 324 of 2025, registered at Police Station Sikandarabad, District Bulandshahr, under Sections 318(4), 338, 336(3), 340(2) and 61 of the Bharatiya Nyaya Sanhita, 2023.
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The appellants applied for recruitment to the post of Swasthya Shiksha Adhikari under an advertisement dated 22 December 2025. The selection comprised a screening examination and interview; 75% of the screening marks...
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Dal Chand was shot and killed at about 2:00 a.m. on 8 July 1985. His son, Prem Kumar (PW-1), alleged that Udai Bhan Singh fired the shot, while Tej Singh and Mehtab Singh accompanied him.
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The revisionist challenged an ex parte order dated 19 May 2026 of the Judicial Officer, Gram Nyayalaya, Tehsil Chauri Chaura, Gorakhpur, in a proceeding under Section 12 of the Protection of Women from Domestic Violen...
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The petitioners, principally restaurants and hospitality establishments, sought directions recognising that a restaurant with a valid food licence could operate a hookah facility in a Designated Smoking Area (DSA), an...
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The petitioner’s mother, an Auxiliary Nurse Midwife, died in harness on 25 October 1986, when the petitioner was about five years old
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The petitions concerned awards made by the Land Acquisition, Rehabilitation and Resettlement Authority (LARRA) under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement...
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By an interim order dated 17 August 2026, the father was granted Sunday, vacation and holiday access to the two minor children, and daily video interaction; he later said that a dispute with his in-laws prevented the...
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The Trial Court directed the revisionist, in proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”), to furnish a personal bond of ₹50,000 and undertake not to commit viole...
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The petitioner, a constable in the Uttar Pradesh Police, was issued a charge-sheet under Rule 14(1) of the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991.
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On 1 September 1984, a dispute over use of a public hand pump escalated into a firearm attack.
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The petitioners claimed rights over 90 sq. metres forming part of Plot No. 25 (old No. 19), Civil Lines, Muzaffarnagar, tracing title through a 1946 registered exchange deed, subsequent transfers and a 1956 civil-cour...
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On 25 October 2024, the Narcotics Control Bureau (NCB) raided premises in Gautam Budh Nagar and seized 95.501 kg of alleged methamphetamine. The petitioners were arrested the next day and remanded to custody.
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The petitioner’s mother died at the accident scene on 22 September 2023, and his father died during medical treatment on 27 September 2023.
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An electricity connection had been provided by the Railway authorities in 1978 to a temple within the Railway Colony at Ballia, in the name of the petitioner’s deceased father, its Mahant.
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The petitioner was adjusted as a Sweeper/Chaukidar by departmental order dated 20 January 1995, expressly on the basis of an order in Ram Prakash Singh v. State of U.P., Writ Petition No. 5891 (S/S) of 1994, and subje...
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The petitioners were Assistant Teachers in the L.T. Grade in recognised aided secondary schools.
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The petitioner was appointed as an Assistant Teacher in a privately managed Junior High School in 1989.
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The petitioner was appointed as a Class IV “Sahyogi” by orders dated 7 September and 22 December 1993. Both orders described the appointment as temporary, for no more than 89 days, terminable without notice, and subje...
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The petitioner, a conductor, was removed from service in 1982.
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The appellants were convicted under Sections 304 Part II/34, 323/34 and 325/34 IPC for a group assault in which Sattar sustained a fatal head injury and other persons were injured.
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The petitioner was appointed as Signaller Grade II after submitting a telegraphy/signalling certificate issued by a BSNL establishment at Jhansi, following six months’ training and an examination.
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The petitioner was appointed as a Medical Officer in the Provincial Medical and Health Services on an ad hoc basis on 28 August 1990. She claimed that she had been appointed against a substantive vacancy, possessed th...
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The petitioner, a CRPF Constable, was granted casual leave from 3 November 2004 to 28 November 2004 but failed to report on 29 November 2004 and remained absent until 31 December 2004, a period of 32 days.
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The petitioner, appointed as a Secretary in the Centralised Service in 1978, was suspended on 5 June 1999 while posted in cooperative societies in Development Block Jamo, Sultanpur.
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The petitioner, an Assistant Engineer, was placed in charge of a government store at Barabanki.
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The petitioner applied for appointment to the post of Upper Division Assistant and furnished a permanent address in Jaunpur and a correspondence address in Lucknow.
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The petitioner, a permanent State employee serving as Senior Fisheries Inspector, retired on 31 October 2005. During 1993–1996, while posted at Pilibhit, he was involved in distributing fish seed to farmers and collec...
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The appellant was prosecuted for allegedly entering the house of Sundar Lal and firing a gunshot at him after becoming annoyed that Sundar Lal had left work in the appellant’s sugarcane field without permission.
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The petitioner was appointed as an Assistant Teacher in a recognised, grant-in-aid junior high school on 4 July 1981 and retired on attaining the age of 62 years on 31 March 2017.
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The petitioner manufactured and sold unbranded Sada Kimam and Kali Patti Zarda tobacco through a small-scale unit. He claimed exemption under Notification No. 1/1993, asserting that his annual clearances remained belo...
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The applicant, Dina Nath Jauhar, served as Vice-Chancellor of Dr. Bhim Rao Ambedkar University, Agra, from 11 January 2011 and resigned on 18 May 2013.
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Gulab Ram was prosecuted for murdering his wife, Lalsa Devi, allegedly by slitting her throat after suspecting her character.
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The petitioner claimed appointment as an Assistant Teacher in an aided and recognised junior high school on 1 July 1977, pursuant to which he allegedly joined and continuously worked in the institution.
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The plaintiff, Devendra Singh, executed a registered sale deed dated 10 December 2008 in favour of Great Home Developers Pvt. Ltd. concerning his interest in agricultural land situated at Village Hasanpur Lodha, Distr...
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The applicant was accused in Case Crime No. 377 of 2025, Police Station Babupurwa, Kanpur Nagar, for offences under Sections 61(2), 318(4), 336(3), 338, 340(2), 308(3), 352 and 351(3) of the Bharatiya Nyaya Sanhita, 2...
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The two connected petitions arose under the Uttar Pradesh Regulation of Urban Premises Tenancy Act, 2021 and concerned eviction proceedings under Section 21(2), particularly clause (m).
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On 20 September 1986 at approximately 9:30 p.m., Moti Ram was allegedly taken from his tube-well by Mani Ram and Hemraj alias Happu and shot in a nearby bajra field. His son, Chob Singh (PW-1), allegedly witnessed the...
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The fifteen petitioners were appointed as Assistant Teachers in privately managed, recognised basic schools receiving grant-in-aid from the Social Welfare Department. Their appointments were made between 2010 and 2016...
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The applicant sought anticipatory bail in Case Crime No. 190 of 2026, registered at Police Station Belharkala, District Sant Kabir Nagar, under Sections 76, 87, 69, 115(2), 352 and 351(3) of the Bharatiya Nyaya Sanhit...
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The complainant alleged that she came into contact with the revisionist, a political leader, in 2018; that he offered her political protection and advancement; and that, after appointing her to a district-level politi...
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The applicant, Nidhi, sought transfer of Case No. 431 of 2024, Mohit Kumar v. Nidhi, instituted under Section 13 of the Hindu Marriage Act, 1955, and pending before the Principal Judge, Family Court, Shamli, to a cour...
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The petitioner challenged her termination from service by a privately managed, unaided educational institution/trust.
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The appellant, Suresh Pasi, was convicted by the Additional Sessions Judge, Faizabad, in Sessions Trial No. 13 of 2010 arising out of Case Crime No. 314 of 2009, for offences under Sections 324, 452 and 307 of the Ind...
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The petitioners challenged the rejection of their candidature for the post of Assistant Teacher (Male/Female), Trained Graduate Grade (Computer), pursuant to Advertisement No. A-5/E-1/2025, on the ground that they did...
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Chandan, the deceased, was the eldest son of informant Lallu Verma (PW-1) and was married to Keskali, who was alleged to have developed an illicit relationship with the appellant, Chhotu Verma, the deceased’s younger...
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The applicant, Nirmala Devi, was the mother-in-law of Pratibha Yadav @ Pooja, who married the applicant’s son on 4 May 2021. The deceased was allegedly subjected to dowry-related harassment and cruelty by her husband...
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The applicant, Navajis, sought anticipatory bail in Case Crime No. 519 of 2025, Police Station Behat, District Saharanpur, registered under Sections 70(1), 123, 351(2) and 87 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
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The applicant, Khushbu, sought anticipatory bail in Case Crime No. 263 of 2026, Police Station Atrauli, District Aligarh, registered under Sections 85 and 80(2) of the Bharatiya Nyaya Sanhita, 2023 and Sections 3/4 of...
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The applicant sought anticipatory bail in Case Crime No. 57 of 2026, registered under Section 69 of the Bharatiya Nyaya Sanhita, at Police Station Jagdishpura, District Agra.
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The petitioner owned two private godowns in District Pratapgarh, inducted by the Food and Civil Supplies Department on rent in 2003 and 2006 respectively for storage under the Public Distribution System.
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On 14 November 2007, Muneeb Chauhan was allegedly murdered by two unknown persons who inflicted knife blows while he was returning from the market. An FIR under Sections 392 and 302 IPC was lodged against unknown pers...
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The applicant-State sought leave to appeal under Section 378 CrPC against the trial court’s judgment dated 14 August 2020.
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The petitioner appeared in an examination conducted by the respondent-Commission and entered the numerically correct Question Book Number, “204103343”, in the OMR sheet.
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A registered power of attorney was executed in favour of Augustine Paul on 02.06.1987 authorising him to execute a sale deed concerning the disputed property. Although the power of attorney was allegedly cancelled on...
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The appellant-promoter launched the project “Antriksh Golf View” at Sector-78, Noida, in 2010. The respondent booked Unit No. 1903, Block L, measuring approximately 2,025 sq. ft., under an allotment letter dated 21 Se...
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The petitioner-tenant challenged the order dated 16 July 2026 passed by the Additional District Judge, Court No. 9, in Misc. Civil Appeal No. 98 of 2026.
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On 16 November 2017, Sabhajeet Tadmali was struck by Scorpio vehicle No. UP32EK7689 while walking near Bariyawan crossing, Ambedkar Nagar. He sustained serious injuries and died during treatment.
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The Chief Medical Superintendent, P.L. Sharma District Hospital, Meerut, advertised backlog vacancies for reserved-category candidates in 2007. Satish Kumar and two others applied, were selected, and appointed as Safa...
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The applicant sought anticipatory bail in Case Crime No. 510 of 2023, Police Station Bhojipura, District Bareilly, registered under Sections 420, 406, 467, 468, 471 and 120-B IPC.
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The petitioner held Passport No. P4804091, valid from 28 September 2016 to 27 September 2026, and applied to the Regional Passport Officer, Lucknow, for re-issue of his passport after completing the prescribed formali...
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The petitioner, Bharat Verma, was implicated in multiple FIRs concerning alleged non-payment of maturity amounts by depositors who had invested money in LUCC (Loni Urban Multi-State Credit & Thrift Co-operative Society).
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The petitioners possessed disability certificates and Unique Disability ID (UDID) cards issued by the competent authorities under Section 57 of the Rights of Persons with Disabilities Act, 2016 (“RPwD Act”), certifyin...
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Santosh Lal instituted J.S.C.C. Suit No. 3 of 2016 against Sumit Chaturvedi on the basis of an alleged landlord–tenant relationship.
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CSIR issued an advertisement dated 23 March 2016 for posts of Scientist/Senior Scientist. Dr. Sandeep Goyal applied for the post of Senior Scientist, was screened and selected after interview, and was thereafter requi...
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The petitioner was the registered owner of Bajaj Auto vehicle No. UP-53-LT-1687. On 29 March 2025, the vehicle was intercepted at Police Station Khalilabad, District Santkabir Nagar, while allegedly transporting appro...
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Naeem was found dead near Pawan Brick Kiln, Malikpur Road, Shikohabad, on 1 January 2023, with severe crushing injuries to his face.
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On 27 June 2024, three children—Madhav @ Gunga, Aditya @ Tilla and Mangal—were found dead by drowning near the bridge over the Sengur River, Auraiya.
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The appellant, Surendra, was convicted by the Special Judge (SC/ST Act), Mathura, under Sections 302 and 201 IPC for allegedly murdering his five-year-old daughter, Lakshmi, on 11 April 2017 and throwing her body into...
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Anita, daughter of informant Mahesh Chandra, was married to Karu, son of Gendalal, approximately two years before the incident.
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The appellant was convicted under Section 302 IPC by the Additional District & Sessions Judge/Special Judge, Auraiya, for causing the death of Smt. Ramdevi by striking her with an axe after she allegedly refused his d...
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Mobin Jahan, the appellant’s daughter, suffered extensive burns at approximately 1:00–2:00 a.m. on 1 September 2012.
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The petitioners were assistant teachers working as officiating or acting headmasters in institutions under the Basic Education Department, Uttar Pradesh.
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The petitioner appeared in the NEET-UG 2026 examination and challenged the answer keys to Questions 60 and 70.
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The respondents published a tender on the GeM Portal on 8 July 2026 for hiring consultancy services relating to the establishment of Aadhaar Enrolment Centres, project management, e-governance and selection of service...
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The applicant sought anticipatory bail in Case Crime No. 410 of 2025, alleging offences under Sections 419, 420, 467, 468, 471, 506 and 120-B IPC.
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The petitioner, Balveer Singh, aged 68 years, claimed ownership of House No. 89 (New No. 210), Lalitpur, which he described as his sole residential property.
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On 26 January 1984 at approximately 6:45 p.m., Mohd. Hanif was allegedly chased in a market area by Taufiq @ Billu, Mohd. Akhtar @ Lula, Mohd. Ibrahim @ Musai and Qausar, owing to prior hostility arising from Hanif re...
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On 2 May 1984, Raffu alleged that the deceased, Yamin, had stolen and stored his harvested crop at Yamin’s threshing floor.
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The applicant sought anticipatory bail in Case Crime No. 0099 of 2026, Police Station Chandaus, District Aligarh, registered under Sections 191(2), 191(3), 190, 115(2), 352, 351(3) and 109(1) of the Bharatiya Nyaya Sa...
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The applicants—Arif, Suhail and Bahdood Khan alias Nadeem—sought anticipatory bail in Case Crime No. 519 of 2025, Police Station Behat, District Saharanpur, registered under Sections 87, 70(1), 351(2) and 123 of the B...
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The two petitioners, Farida Ansari and Pragati Kushwaha, both adult women, claimed to be in a consensual same-sex live-in relationship.
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The appellants filed two intra-court special appeals under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952, challenging orders dated 12 May 2026 and 11 July 2025 passed by a Single Judge in proceedings und...
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The petitioner, Gorakhnath, claimed that his residential house and boundary wall stood on his own land comprised in Gata Nos. 949, 953 and 955, and that he had not encroached upon adjoining public land recorded as Nav...
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The petitioner, appointed as Clerk-cum-Cashier in Punjab National Bank in 1978 and subsequently promoted as Assistant Manager, was suspended in 1999 following registration of criminal cases alleging fraud, defalcation...
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The State preferred an appeal against the judgment dated 29 July 2025 of the Special Judge, POCSO Act-I, Ayodhya, acquitting Sharad Rastogi of offences under Sections 376 and 506 IPC, Sections 3/4 of the POCSO Act, an...
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The applicant sought anticipatory bail in Case Crime No. 25 of 2026, Police Station Jasrana, District Firozabad, registered under Sections 69, 352, 351(2) and 115(2) of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought anticipatory bail in Case Crime No. 1048 of 2016, registered at Police Station Shikohabad, District Firozabad, for offences under Sections 302 and 201 IPC.
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The applicant sought anticipatory bail in Case Crime No. 678 of 2024, registered at Police Station Gulariha, District Gorakhpur, under Sections 115(2) and 69 of the Bharatiya Nyaya Sanhita, 2023.
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The applicant sought anticipatory bail in Case Crime No. 786 of 2025, Police Station Civil Lines, District Moradabad, registered under Sections 111(1), 318(4), 115(2), 351(2) and 308(5) of the Bharatiya Nyaya Sanhita,...
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The applicant sought anticipatory bail in Case Crime No. 458 of 2026, Police Station Vrindavan, District Mathura, registered under Sections 69, 89, 115(2), 352 and 351(2) of the Bharatiya Nyaya Sanhita, 2023.
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On 12 May 1999, Ram Lal was allegedly shot inside a passenger train at Bund-Hamirpur Halt by Shiv Lal and Devi Prasad, while Rajesh and Desh Raj allegedly assisted by preventing escape.
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The petitioner, a retired Indian Navy employee, applied pursuant to an advertisement dated 3 November 1998 for one post of House Matron in the U.P. Sainik School, Sarojini Nagar, Lucknow.
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The appellants were prosecuted in Sessions Trial No. 341 of 2008 arising from Case Crime No. 275 of 2007, Police Station Kotwali Bikapur, District Faizabad, for offences under Sections 307, 504 and 506 IPC.
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The applicants sought review of the High Court’s order dated 10 November 2025, by which their writ petition was dismissed on the ground of an unexplained delay of approximately 20 years.
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The petitioners-plaintiffs instituted a suit for eviction, recovery of rent and damages in respect of the disputed premises.
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The appellant was prosecuted in Case Crime No. 15 of 2009, Police Station Nawabganj, District Pratapgarh, for an offence under Section 308 IPC, arising from an allegation that, due to a dispute concerning a manure pit...
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The applicant challenged the summoning order dated 7 August 2026, charge-sheet No. A-240/2025 dated 14 November 2025, and the criminal proceedings in Case No. 3337/2026 arising from Case Crime No. 35/2022, Police Stat...
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The applicant, the father-in-law of the deceased, sought anticipatory bail in Case Crime No. 366 of 2026, Police Station Aonla, District Bareilly, registered under Sections 80(2) and 85 of the Bharatiya Nyaya Sanhita,...
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The applicant, Sadik, sought anticipatory bail in Case Crime No. 333 of 2025, Police Station Teelamod, District Ghaziabad, registered under Section 69 of the Bharatiya Nyaya Sanhita, 2023 (“BNS”), alleging rape on the...
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The applicant-wife sought transfer of Divorce Case No. 414 of 2025, instituted by the opposite party under Section 13 of the Hindu Marriage Act, 1955, before the Principal Judge, Family Court, Kanpur Nagar, to the Pri...
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The petitioner’s deceased husband, an Assistant Professor, obtained an SBI personal loan of ₹15 lakh on 3 November 2020.
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The applicant, Smt. Chandrakanta, alleged to be the mother-in-law of the deceased, sought bail in Case Crime No. 17 of 2026, Police Station Basauni, District Agra, registered under Sections 85, 80(2), 352, 115(2), and...
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The appellants, Ramesh and Kalu, were convicted under Section 376 of the Indian Penal Code by the Second Additional Sessions Judge, Ghaziabad, and sentenced to ten years’ rigorous imprisonment for allegedly raping Smt...
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The applicant sought anticipatory bail in Case Crime No. 295 of 2025, Police Station Chakeri, Kanpur Nagar, registered under Sections 69 and 351(3) of the Bharatiya Nyaya Sanhita, 2023, on allegations that the prosecu...
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The acquisition was initiated by the U.P. Awas Evam Vikas Parishad under Section 28 of the U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 in 2010.
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The petitioner, Woodrow School Society, claimed title and possession over 4,021.26 sq. m. of land comprised in Gata No. 367, Village Jagatpur Lala Begum, Bareilly.
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On 30 June 2026, the police raided an alleged fraudulent cyber call centre operating from the Summit Building, Lucknow, pursuant to secret information.
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The petitioner contested the 2024 Lok Sabha election from 78-Bhadohi Parliamentary Constituency. The respondent, Dr. Vinod Kumar Bind, was declared elected after securing 4,59,982 votes against the petitioner’s 4,15,9...
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The appellant was convicted by the Xth Additional District and Sessions Judge, Moradabad, in Sessions Trial No. 136 of 1986 for offences under Sections 366 and 376 IPC, and sentenced to three years’ rigorous imprisonm...
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The appellant, Nand Ram, was convicted under Section 376 IPC by the District and Sessions Judge, Bareilly, in Sessions Trial No. 190 of 1982 and sentenced to five years’ rigorous imprisonment.
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The revisions challenged the order dated 23 June 2026 passed by the Additional District & Sessions Judge, Court No. 2, Auraiya, in S.T. No. 149 of 2024 arising from Case Crime No. 182 of 2023, under Sections 147 and 3...
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The appellants—Ram Harsh, Chhotta, Maya Ram and Prema Devi—were respectively the husband, brother-in-law, mother-in-law and father-in-law of the deceased.
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The Uttar Pradesh Police Recruitment and Promotion Board issued Advertisement/Notification No. PRPB-1(82)/2015 dated 29 December 2015 for recruitment to the posts of Male Police Constable and Constable PAC.
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Smt. Saroj alleged that, after demanding repayment of a loan of ₹20,000 from Sonu, she was summoned to Police Station Kharkhoda, Meerut, where Sonu, police personnel and other accused allegedly subjected her to caste-...
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The applicant sought anticipatory bail in Case Crime No. 543 of 2025, registered under Section 69 of the Bharatiya Nyaya Sanhita, 2023, at Police Station Deorania, District Bareilly.
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The applicants, the mother-in-law and father-in-law of the deceased, sought anticipatory bail in Case Crime No. 120 of 2026, registered at Police Station Civil Lines, District Etawah, under Sections 80(2) and 85 of th...
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The applicant sought anticipatory bail in Case Crime No. 81 of 2026, Police Station Suriyawan, District Bhadohi, registered under Sections 61(2)(A), 191(2), 109, 333 and 351(3) of the Bharatiya Nyaya Sanhita, 2023.
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Proceedings under Sections 2/3 of the Uttar Pradesh Control of Goondas Act, 1970 were initiated against the petitioner on the basis of two criminal cases: Case Crime No. 326 of 2022 under Sections 323, 352, 504 and 50...
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On 14 January 1997, Smt. Samshul Nisa alias Sharbatul Nisha reported that, at approximately 1:00 a.m., unidentified persons falsely claiming to be police officials knocked on her door. When her son, Najam alias Kamal...
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The petitioner was selected in the 2015 recruitment process for Assistant Teachers in Science and Mathematics and was appointed as an Assistant Teacher (Mathematics) on 21 September 2015. He joined on 24 September 201...
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The appellant, belonging to the general category, applied for the post of Junior Clerk pursuant to an advertisement dated 11 July 1997. After undergoing the written examination and interview, he was placed second in t...
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Jograj, predecessor-in-interest of the petitioners, was recorded as bhumidhar over the disputed land.
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The petitioners were dependants, legal representatives, or injured passengers who had obtained compensation awards from the Railway Claims Tribunal (RCT) for death or injury arising from railway accidents or untoward...
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The applicant, Kapil Sirohi, filed an application under Section 482 Cr.P.C. seeking quashing of the proceedings and the order dated 10 July 2023 passed by the Principal Judge, Family Court, Mathura, in Maintenance Cas...
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A C.T. Grade Teacher post was sanctioned in Kanhaiya Junior High School, Gorakhpur, subject to compliance with the applicable Scheduled Caste reservation policy.
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An FIR dated 12 June 2007 was registered under five case-crime numbers alleging that the applicant had obtained three arms licences, although the applicable policy allegedly permitted an individual to possess only two...
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The petitioner approached the Allahabad High Court under Article 227 seeking a direction to the Rent Authority/Additional District Magistrate, Trans Gomti, Lucknow, to expeditiously decide Case No. 4362 of 2025, Smt....
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The appellant, Sunil, was convicted by the Special Judge (POCSO Act)/Additional Sessions Judge, Agra, for offences under Sections 363, 366 and 376 IPC and Sections 3/4 of the POCSO Act in relation to the alleged remov...
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The applicants, Lalji Maurya and Jadvati Devi, respectively the father-in-law and mother-in-law of the deceased, sought bail in Case Crime No. 109 of 2026, registered at Police Station Jafrabad, District Jaunpur, unde...
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On 20 March 2012, an unidentified and highly decomposed male body, apparently 7–8 days old, was recovered from a drain near village Nigohan. An inquest was conducted and the body was sent for post-mortem examination.
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The State preferred an appeal under Section 378 CrPC against the judgment dated 12 April 2022 by which the Additional Sessions Judge, Sitapur acquitted Gyan Prakash @ Gyani of offences under Sections 376 and 511 IPC i...
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The State preferred an appeal under Section 378 Cr.P.C. against the judgment dated 20 February 2024 by which the Additional Sessions Judge (POCSO–I), Ambedkar Nagar acquitted the accused of offences under Sections 363...
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The respondent-landlord instituted Rent Case No. 987 of 2022 before the Rent Authority, Baghpat, seeking eviction/release of the petitioner from premises situated at Khasra No. 378, Village Jahangirpur Dundaheda, Dist...
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An FIR was lodged concerning an alleged incident on 3 May 2025 in which Akshay Singh, Shekhar Singh, and the applicant, Alpana Singh, were accused of breaking the informant’s house wall, abusing and threatening him, a...
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The petitioner challenged an order dated 11 May 2026 passed by the District Magistrate, Gonda under Section 3(1) of the U.P. Control of Goondas Act, 1970 (“Goonda Act”), declaring him a “Goonda” and externing him from...
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During the intervening night of 25/26 September 1986, Om Prakash was allegedly shot while sleeping near his baithak in Bijnor. The prosecution alleged that Keval, Dal Chandra and Gaj Ram were present: Keval allegedly...
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The petitioner, an Advocate practising at the District Court, Bulandshahr, challenged the election of the executive body of the Civil Bar Association, Bulandshahr, conducted on 16 April 2026 pursuant to an election pr...
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The petitioners had been engaged as Itinerant Teachers/Resource Teachers or Special Educators under the Integrated Education for Disabled Scheme in District Maharajganj between 2005 and 2011, with their contractual en...
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The petitioner, a practising Advocate enrolled with the Bar Council of Uttar Pradesh, was an erstwhile President of the Central Bar Association, Tehsil Gola Gokaran Nath, District Lakhimpur Kheri, and had been appoint...
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FIR No. 360 of 2021 was registered against Keshav Prasad Yadav, his sons and others. During its investigation, police personnel, including the present applicants, allegedly visited Village Padari to serve notices unde...
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The prosecution alleged that, at approximately 2:00 a.m. on 16 October 1980, four armed persons forcibly entered the house of the victim, overpowered her husband and family members, and successively raped the victim....
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The plaintiffs instituted a suit in 1970 seeking an injunction against interference with land alleged to have been used as a Muslim graveyard for more than 300 years. The plaint stated that the suit was filed in a rep...
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The revisionists, who were serving as Branch Manager and Field Officer of the concerned State Bank of India branch, challenged the rejection of their discharge application under Section 239 Cr.P.C.
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The appellant was prosecuted in Sessions Trial No. 489 of 1997 arising from Case Crime No. 31 of 1997, Police Station Huzurpur, Bahraich, for offences under Sections 120-B, 302 and 201 IPC.
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The respondent, a retired Professor of Acharya Narendra Dev University, was alleged to have failed to obtain registration of a University vehicle within the prescribed period, allegedly causing a loss of ₹16,00,930 to...
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On 3 August 2005, Veerpal Singh sustained fatal firearm injuries near his residence in Mainpuri.
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The applicant, Dharmendra, sought bail in Case Crime No. 141 of 2026, Police Station Brijmanganj, District Maharajganj, registered under Sections 49, 70(2), 74 and 351(3) of the Bharatiya Nyaya Sanhita, 2023, Sections...
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On 03.01.1988, the prosecution alleged that the accused-respondent forcibly raped the minor prosecutrix in an agricultural field while she was collecting cow dung.
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The appellants were convicted by the III Additional Sessions Judge, Mirzapur, under Sections 302/34 and 201/34 IPC and sentenced to life imprisonment and five years’ rigorous imprisonment, respectively.
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The petitioner, a GST-registered private company engaged in works-contract services, executed sub-contract works for NCC Limited and claimed to have engaged eighteen registered sub-contractors during FY 2025–26.
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The applicant was accused in Case Crime No. 143 of 2017, Police Station Cantt, District Lucknow, under Sections 419 and 420 IPC.
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The applicant sought anticipatory bail in Case Crime No. 145 of 2024, Police Station Hussainganj, District Lucknow, registered under Sections 419, 420, 467, 468 and 471 IPC and Sections 6 and 10 of the U.P. Public Exa...
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The appellant-developer was constructing the registered group housing project “Lav Kush Apartment.” The respondent-allottee booked Flat No. 602 on 8 September 2014, and an allotment letter was issued on 18 September 2...
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The appellant-husband and respondent-wife married in 1981.
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The petitioners applied for recruitment to the post of Assistant Teacher in Junior Basic Schools pursuant to the 69,000-teacher recruitment process initiated under the Government Order dated 1 December 2018. The last...
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The applicant, Smt. Santosh, was implicated in Case Crime No. 385 of 2025, Police Station Didauli, District Amroha, for offences under Sections 85, 103 and 115(2) of the Bharatiya Nyaya Sanhita, 2023. The prosecution...
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The respondents’ predecessor instituted S.C.C. Suit No. 109 of 2019 seeking eviction of the revisionists from the disputed shop, alleging default in payment of rent from 1 January 2003 to 31 August 2019 and determinin...
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The plaintiff, Bhanu Datta Pathak, grandson of late Shankar Dutt Pathak, instituted a suit seeking cancellation of a registered Will dated 6 December 1971 executed by Shankar Dutt in favour of his surviving son, Hari...
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The petitioners claimed ownership of Gata Nos. 144 Kha and 234, each measuring approximately 10 biswas, situated in Village Keshopur Sarpatah, District Sant Ravi Das Nagar (Bhadohi).
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M/s Durga Rice and Dall Mills, a proprietorship concern, obtained a cash-credit facility of ₹12 lakhs from Banaras State Bank Limited, secured by equitable mortgages over immovable properties.
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On 1 November 1995, at approximately 4:00 p.m., a dispute arose at the weekly market in Korari Khurd, Unnao, concerning the collection of tahbazari from land allegedly belonging to Vimla Devi, wife of deceased Shiv Ba...
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On 25 October 2018, several advocates, allegedly including the appellant, entered a courtroom at Kanpur Nagar where four accused persons were in judicial custody. A disturbance allegedly occurred, followed by an assau...
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Yadu Sugar Limited operates a sugar mill at Sujanpur-Bisauli, District Badaun, with an installed crushing capacity of 7,000 tonnes crushing per day (TCD).
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The appellant challenged the judgment dated 8 February 2013 by which the Additional Sessions Judge, Unnao convicted him under Section 366 IPC and sentenced him to seven years’ rigorous imprisonment and a fine of ₹10,0...
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The appellant, a police constable, was dismissed from service on the allegation of remaining absent without leave, by order dated 30 November 2004.
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Suman, the appellant’s wife, consumed poison at her mother’s residence on 8 September 2008 after an alleged quarrel with the appellant and subsequently died on 9 September 2008.
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The applicant sought bail in Case Crime No. 45 of 2026, Police Station Kaimari, District Rampur, registered under Sections 333, 70(1) and 308(2) of the Bharatiya Nyaya Sanhita, 2023 and Section 67 of the Information T...
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The respondent-Trust, owner of a shop at Bazaar Nadrai Gate, Kasganj, instituted S.C.C. Suit No. 2 of 2019 seeking the petitioner’s eviction.
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The revisionists, Smt. Sonia Varshney alias Sonia Gupta and her daughter Km. Astha Gupta, challenged the order dated 18 January 2025 by which the Family Court rejected their application under Section 128 Cr.P.C. seeki...
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Ceiling proceedings under the U.P. Imposition of Ceiling on Land Holdings Act, 1960, were initiated against Smt. Noorjahan under Section 10(2) on 30 January 2006.
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The petitioner, appointed as a Junior Clerk in 1970 and later promoted as Senior Clerk, faced disciplinary proceedings initiated on 11 August 2005.
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The petitioner challenged the order dated 26 April 2025 passed by the Special Judge, Prevention of Corruption, CBI West/ED, Lucknow, in Criminal Misc. Case No. 695 of 2025 arising from ECIR/LKZO/10/2020 under Sections...
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The dispute concerned agricultural plots recorded as the bhumidhari holdings of Badlu.
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The petitioner and the private respondents were co-sharers in ancestral agricultural holdings in village Badagaon, District Varanasi. The petitioner instituted proceedings under Section 116 of the Uttar Pradesh Revenu...
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On 30 September 1993 at approximately 6:30 a.m., Mohammad Sharif was brushing his teeth near a public hand pump when Ajmatulnisha and Kismatulnisha allegedly abused him over a child defecating in a drain. They alleged...
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The revisionists challenged the order dated 6 June 2025 by which the Special Judge, Mathura rejected their application under Section 175(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking registration...
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The petitioner, a Scheduled Caste candidate, applied pursuant to the advertisement dated 18 December 2015 for recruitment to 15,000 posts of Assistant Teachers in Uttar Pradesh Basic Shiksha Parishad schools.
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On 20 August 2024, officers of the Directorate of Revenue Intelligence intercepted a Toyota Innova Crysta and recovered gold pieces and gold jewellery, which were seized under the Customs Act, 1962.
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On 28 November 2020, DRI officers intercepted Nagendra Hiralal Tiwari and Purmanand Ramchandra Mishra while travelling from Nagpur to Prayagraj and recovered three gold bars weighing 2,997 grams, bearing “Valcambi Sui...
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The petitioner was appointed as a Munshi on ad hoc basis on 28 March 1992 and continued to work on the regular pay scale, receiving increments and ACP benefits, but remained unregularized.
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The petitioner-complainant lodged an FIR on 18 March 2015 alleging that Satendra alias Chunmun and Narain arrived on a red Pulsar motorcycle and fired at his brother, Anil Soni, with an intention to kill him, allegedl...
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The petitioners sought a writ of quo warranto challenging Shri Rahul Gandhi’s right to hold the office of Member of the Lok Sabha from Rae Bareli, alleging that he was not an Indian citizen but a British national.
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On 8 February 2011 at approximately 11:45 p.m., Shabbir was allegedly attacked and stabbed outside the ALM Meat Factory, Harora, while returning with his nephew Jamal after dropping his brother at Saharanpur. Shabbir...
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The High Court heard 76 connected bail applications involving the alleged stock, sale, transport and diversion of codeine-based cough syrups, including New Phensedyl, Eskuf, Codectus, Lykarex-T, Phencypink-T and Rexle...
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The Government of India approved, by Office Memorandum dated 3 January 2011, the contractual engagement of Multi-purpose Health Workers (Male) in identified districts for three years, with declining Central financial...
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The petitioner, plaintiff in Regular Suit No. 455 of 2026, instituted a suit for declaration and permanent injunction concerning the management of Hind Charitable Trust and the hospitals and medical institutions admin...
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Respondent No. 1 instituted S.C.C. Suit No. 49 of 2018 against Respondent No. 2 for eviction, recovery of arrears of rent and damages, claiming ownership and landladyship of the disputed shop under a sale deed dated 5...
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