Naval Kishor Sharma Vs State Of U.P. And Another

Allahabad High Court, Lucknow Bench 30 Sep 2022 Matters Under Article 227 No. 6178 Of 2022 (2022) 09 AHC CK 0067
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Matters Under Article 227 No. 6178 Of 2022

Hon'ble Bench

Samit Gopal, J

Advocates

Mohammed Iftekhar

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 227
  • Indian Penal Code, 1860 - Section 295A, 298, 419, 420, 501
  • Code Of Criminal Procedure, 1973 - Section 177, 179, 200, 202, 203, 313
  • Evidence Act, 1872 - Section 78(2), 81

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: (2022) 09 AHC CK 0067
  • Coram: Samit Gopal, J
  • Bench: Single Bench
  • Advocates: Mohammed Iftekhar
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 227
  • Indian Penal Code, 1860 - Section 295A, 298, 419, 420, 501
  • Code Of Criminal Procedure, 1973 - Section 177, 179, 200, 202, 203, 313
  • Evidence Act, 1872 - Section 78(2), 81
Stay Updated

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