Guru Charan Vs State Of U.P. And 4 Others

Allahabad High Court 4 Aug 2022 Writ-A No. 19613 Of 2018, 8605, 8611, 8617, 9736, 9913, 10011, 10247, 10454, 10520, 10553, 10614, 11167 Of 2022 (2022) 08 AHC CK 0004
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ-A No. 19613 Of 2018, 8605, 8611, 8617, 9736, 9913, 10011, 10247, 10454, 10520, 10553, 10614, 11167 Of 2022

Hon'ble Bench

Manish Mathur, J

Advocates

Rajesh Kumar,Ram Krishna Patel, Chandan Kumar, J.N. Maurya

Final Decision

Allowed

Acts Referred
  • Allahabad High Court Rules, 1952 - Section 7

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) 08 AHC CK 0004
  • Coram: Manish Mathur, J
  • Bench: Single Bench
  • Advocates: Rajesh Kumar,Ram Krishna Patel, Chandan Kumar, J.N. Maurya
  • Result: Allowed
Referenced Acts & Sections
  • Allahabad High Court Rules, 1952 - Section 7
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