Safiya Sultana Thru. Husband Abhishek Kumar Pandey & Anr Vs State Of Uttar Pradesh

Allahabad High Court (Lucknow Bench) 12 Jan 2021 HABEAS CORPUS No. - 16907 Of 2020 (2021) 01 AHC CK 0090
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

HABEAS CORPUS No. - 16907 Of 2020

Hon'ble Bench

Vivek Chaudhary, J

Advocates

Adarsh Kumar Maurya, Archana Singh

Final Decision

Disposed Of

Acts Referred
  • Special Marriage Act, 1872 - Section 2, 2(b), 4, 6, 7, 8
  • Code Of Civil Procedure, 1908 - Section 87B
  • States Reorganisation Act, 1956 - Section 119
  • Buildings (Lease, Rent and Eviction) Control, Act, 1960 - Section 32(b)
  • Right to Information Act, 2005 - Section 8(1)(j)
  • Indian Penal Code, 1860 - Section 377
  • Constitution Of India, 1950 - Article 14, 19, 19(1)(a), 19(1)(c), 19(1)(d), 20(3), 21, 25, 32, 226

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
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Case Metadata
  • Ck Citation: (2021) 01 AHC CK 0090
  • Coram: Vivek Chaudhary, J
  • Bench: Single Bench
  • Advocates: Adarsh Kumar Maurya, Archana Singh
  • Result: Disposed Of
Referenced Acts & Sections
  • Special Marriage Act, 1872 - Section 2, 2(b), 4, 6, 7, 8
  • Code Of Civil Procedure, 1908 - Section 87B
  • States Reorganisation Act, 1956 - Section 119
  • Buildings (Lease, Rent and Eviction) Control, Act, 1960 - Section 32(b)
  • Right to Information Act, 2005 - Section 8(1)(j)
  • Indian Penal Code, 1860 - Section 377
  • Constitution Of India, 1950 - Article 14, 19, 19(1)(a), 19(1)(c), 19(1)(d), 20(3), 21, 25, 32, 226
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