Ram Chandra Mission Through President And Others Vs State Of U.P. And Others

Allahabad High Court 6 May 2022 Special Appeal No. 676, 699, 700, 701, 702, 708, 709, 710, 711, 712, 713 Of 2015, 7139 Of 2016 (2022) 05 AHC CK 0009
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Special Appeal No. 676, 699, 700, 701, 702, 708, 709, 710, 711, 712, 713 Of 2015, 7139 Of 2016

Hon'ble Bench

Rajesh Bindal, CJ; Piyush Agrawal, J

Advocates

Anil Tiwari, Anand Prakash Paul, Meenakshi Singh, Ajit Kumar, Krishna Mohan Garg

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 136
  • Code Of Civil Procedure, 1908 - Order 1 Rule 8, Order 7 Rule 11, Order 6 Rule 17
  • Societies Registration Act, 1860 - Section 3, 3A, 3A(4), 3B, 4, 6, 14, 15, 25, 25(2)
  • Indian Penal Code, 1860 - Section 181
  • Code Of Criminal Procedure, 1973 - Section 195(1)(a)(i), 195(1)(b)(i)

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
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Case Metadata
  • Ck Citation: (2022) 05 AHC CK 0009
  • Coram: Rajesh Bindal, CJ; Piyush Agrawal, J
  • Bench: Division Bench
  • Advocates: Anil Tiwari, Anand Prakash Paul, Meenakshi Singh, Ajit Kumar, Krishna Mohan Garg
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 136
  • Code Of Civil Procedure, 1908 - Order 1 Rule 8, Order 7 Rule 11, Order 6 Rule 17
  • Societies Registration Act, 1860 - Section 3, 3A, 3A(4), 3B, 4, 6, 14, 15, 25, 25(2)
  • Indian Penal Code, 1860 - Section 181
  • Code Of Criminal Procedure, 1973 - Section 195(1)(a)(i), 195(1)(b)(i)
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