Ram Prasad And Ors. Vs Addl. Dist. Judge Court No. 4 Spl. Judge (E.C.Act) Sitapur And Ors

Allahabad High Court (Lucknow Bench) 18 Dec 2019 Misc. Single No. 25879 Of 2019 (2019) 12 AHC CK 0088
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Misc. Single No. 25879 Of 2019

Hon'ble Bench

Rajan Roy, J

Advocates

Vidya Bhushan Pandey, Krishna Kumar

Final Decision

Dismissed

Acts Referred
  • Limitation Act 1963 - Section 3, 5
  • Code Of Civil Procedure 1908 - Section 2(2), 100, Order 20 Rule 6A, Order 41, Rule 1, Order 41 Rule 3A, Order 41 Rule 9
  • Constitution Of India, 1950 - Article 227

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) 12 AHC CK 0088
  • Coram: Rajan Roy, J
  • Bench: Single Bench
  • Advocates: Vidya Bhushan Pandey, Krishna Kumar
  • Result: Dismissed
Referenced Acts & Sections
  • Limitation Act 1963 - Section 3, 5
  • Code Of Civil Procedure 1908 - Section 2(2), 100, Order 20 Rule 6A, Order 41, Rule 1, Order 41 Rule 3A, Order 41 Rule 9
  • Constitution Of India, 1950 - Article 227
Stay Updated

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