Naveen Saxena Vs State Of U.P. and Another

Allahabad High Court 5 Aug 2021 Application U/S 482 No. 9331 Of 2021 (2021) 08 AHC CK 0019
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Application U/S 482 No. 9331 Of 2021

Hon'ble Bench

Vivek Agarwal, J

Advocates

Amit Daga

Final Decision

Dismissed

Acts Referred
  • Negotiable Instruments Act, 1881 - Section 138, 139, 140, 141, 142
  • Code Of Criminal Procedure, 1973 - Section 245, 482

Judgement Text

Translate:
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