Bechu Khan Vs Saraswati And Ors

Allahabad High Court (Lucknow Bench) 18 Apr 2019 First Appeal From Order No. 1407 Of 2009 (2019) 04 AHC CK 0087
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

First Appeal From Order No. 1407 Of 2009

Hon'ble Bench

Vikas Kunvar Srivastav, J

Advocates

Ravindra Pratap Singh, Deepak Kumar Agarwal

Final Decision

Disposed Off

Acts Referred
  • Central Motor Vehicles Rules, 1989 - Rule 3, 3(1)(a)
  • Code Of Civil Procedure, 1908 - Section 13
  • Motor Vehicles Act, 1988 - Section 1(i), 1(ii), 2(10), 2(27), 3, 3(1), 4, 5, 7, 8(3), 9, 10, 10(2)(h), 12, 18, 75(2), 146, 147, 147(1)(b), 147(2), 147(3), 149, 149(2), 149(2)(i), 149(2)(a)(ii), 149(7), 163A, 165, 166, 168, 168(3), 173, 174
  • Indian Penal Code, 1860 - Section 279, 304A

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) 04 AHC CK 0087
  • Coram: Vikas Kunvar Srivastav, J
  • Bench: Single Bench
  • Advocates: Ravindra Pratap Singh, Deepak Kumar Agarwal
  • Result: Disposed Off
Referenced Acts & Sections
  • Central Motor Vehicles Rules, 1989 - Rule 3, 3(1)(a)
  • Code Of Civil Procedure, 1908 - Section 13
  • Motor Vehicles Act, 1988 - Section 1(i), 1(ii), 2(10), 2(27), 3, 3(1), 4, 5, 7, 8(3), 9, 10, 10(2)(h), 12, 18, 75(2), 146, 147, 147(1)(b), 147(2), 147(3), 149, 149(2), 149(2)(i), 149(2)(a)(ii), 149(7), 163A, 165, 166, 168, 168(3), 173, 174
  • Indian Penal Code, 1860 - Section 279, 304A
Stay Updated

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