Dr. J.S. Yadav Vs Dr. Anil Kumar Upadhyay And Others

Allahabad High Court, Lucknow Bench 27 Apr 2022 Special Appeal No. 110 Of 2022 (2022) 04 AHC CK 0050
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Special Appeal No. 110 Of 2022

Hon'ble Bench

Rajesh Bindal, CJ; Jaspreet Singh, J

Advocates

Amit Bose, Abhishek Bose, Vishal Kumar Upadhyay

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 136, 215
  • Allahabad High Court Rules, 1952 - Rule 5
  • Contempt Of Courts Act, 1971 - Section 19, 20
  • Code Of Civil Procedure, 1908 - Section 151

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
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Case Metadata
  • Ck Citation: (2022) 04 AHC CK 0050
  • Coram: Rajesh Bindal, CJ; Jaspreet Singh, J
  • Bench: Division Bench
  • Advocates: Amit Bose, Abhishek Bose, Vishal Kumar Upadhyay
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 136, 215
  • Allahabad High Court Rules, 1952 - Rule 5
  • Contempt Of Courts Act, 1971 - Section 19, 20
  • Code Of Civil Procedure, 1908 - Section 151
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