Shigorika Singh Vs Dr. Abhinandan Singh & Others

Allahabad High Court, Lucknow Bench 22 Feb 2021 Habeas Corpus No. - 8820 Of 2020 (2021) 02 AHC CK 0005
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Habeas Corpus No. - 8820 Of 2020

Hon'ble Bench

Alok Mathur, J

Advocates

Chandra Shekhar Sinha

Acts Referred
  • Guardians and Wards Act, 1890 - Section 6
  • Hindu Minority and Guardianship Act, 1956 - Section 6, 6(a), 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25
  • Code Of Civil Procedure, 1908 - Section 100
  • Indian Penal Code, 1860 - Section 364, 498A

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: (2021) 02 AHC CK 0005
  • Coram: Alok Mathur, J
  • Bench: Single Bench
  • Advocates: Chandra Shekhar Sinha
Referenced Acts & Sections
  • Guardians and Wards Act, 1890 - Section 6
  • Hindu Minority and Guardianship Act, 1956 - Section 6, 6(a), 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24, 25
  • Code Of Civil Procedure, 1908 - Section 100
  • Indian Penal Code, 1860 - Section 364, 498A
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