Guddu Vs Chandra Kishore Sharma

Allahabad High Court 26 Mar 2019 Matters Under Article 227 No. 2037 Of 2019 (2019) 03 AHC CK 0069
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Matters Under Article 227 No. 2037 Of 2019

Hon'ble Bench

Manoj Kumar Gupta, J

Advocates

Nikhil Kumar, Anil Kumar

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 227
  • Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 21, 21(1), 21(1)(a)
  • Code Of Civil Procedure, 1908 - Section 80

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2019) 03 AHC CK 0069
  • Coram: Manoj Kumar Gupta, J
  • Bench: Single Bench
  • Advocates: Nikhil Kumar, Anil Kumar
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 227
  • Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 21, 21(1), 21(1)(a)
  • Code Of Civil Procedure, 1908 - Section 80
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.