Sharda Devi Vs Durga Prasad

Allahabad High Court 7 May 2019 Second Appeal No. 710 Of 1992 (2019) 05 AHC CK 0018
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Second Appeal No. 710 Of 1992

Hon'ble Bench

J.J. Munir, J

Advocates

Janardan Sahai, M.K. Tripathi, V.K. Tripathi, M.K. Gupta

Final Decision

Dismissed

Acts Referred
  • Code Of Civil Procedure, 1908 - Section 96, 100, 103, Order 41 Rule 31Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 9

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) 05 AHC CK 0018
  • Coram: J.J. Munir, J
  • Bench: Single Bench
  • Advocates: Janardan Sahai, M.K. Tripathi, V.K. Tripathi, M.K. Gupta
  • Result: Dismissed
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Section 96, 100, 103, Order 41 Rule 31Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 - Section 9
Stay Updated

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