High Courts22 Dec 2009Dismissed
Union of India & Another Vs Gulaba Devi & 5 Others
Allahabad High Court · (2009) 12 AHC CK 0155
COURT ARCHIVE
Allahabad High Court judgments, 2009
4,351 judgments · page 5 of 218
High Courts22 Dec 2009Disposed Of
Mohammad Naseem S/O Mohammad Naseer & Ors. Vs State of U.P. Thru Secy. Homes & Ors.
Allahabad High Court · (2009) 12 AHC CK 0154
High Courts22 Dec 2009Disposed Of
Radha Misra Vs Union of India Secy Ministary of Home North Block Home
Allahabad High Court · (2009) 12 AHC CK 0153
High Courts22 Dec 2009Dismissed
Champiya Vs Rajwati & Others
Allahabad High Court · (2009) 12 AHC CK 0152
High Courts22 Dec 2009Disposed Of
U.P.Power Corporation Limited Thru Managing Director Vs State Public Services Tribunal Lucknow & Anr.
Allahabad High Court · (2009) 12 AHC CK 0151
High Courts22 Dec 2009Dismissed
Nadan Kutty Jayaseelan Vs State of Uttar Pradesh & Others
Allahabad High Court · (2009) 12 AHC CK 0149
High Courts22 Dec 2009Dismissed
Mohammad Ahmad Vs Ahmad Hasan and Another
Allahabad High Court · (2010) 2 AWC 1280
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts22 Dec 2009
Shiv Kumar alias Sadhu Vs State of U.P.
Allahabad High Court · (2010) 1 ACR 1029 : (2010) 2 Crimes 521 : (2011) 8 RCR(Criminal) 1346
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 120B, 201, 302, 363, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts22 Dec 2009
Kaleem Vs Chhotey Lal
Allahabad High Court · (2010) 2 AWC 1783
Registration Act, 1908 — Section 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17, 30
High Courts22 Dec 2009Dismissed
Sita Ram Vs Girish Kumar Srivastava
Allahabad High Court · (2009) 12 AHC CK 0002
High Courts21 Dec 2009
Sangeeta Jain Vs State of U.P. and others
Allahabad High Court · (2009) 12 AHC CK 0390
Stamp Act, 1899 — Section 47
High Courts21 Dec 2009Dismissed
Pratap Singh Vs State of U.P. and another
Allahabad High Court · (2009) 12 AHC CK 0387
Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 22(1)
High Courts21 Dec 2009Allowed
Ramesh Chandra Vs State of U.P.
Allahabad High Court · (2010) CriLJ 1946 : (2009) 106 RD 462
Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 482Penal Code, 1860 (IPC) — Section 419, 420, 506
High Courts21 Dec 2009Allowed
Krishna Kishore Srivastava Vs State of U.P. and Another
Allahabad High Court · (2010) 4 AWC 4164
Constitution of India, 1950 — Article 14, 141, 21, 226
High Courts21 Dec 2009Disposed Of
Sunil Kumar Khare & Anr. Vs State of U.P. Thru Prin. Secy. Home & 4 Ors.
Allahabad High Court · (2009) 12 AHC CK 0257
High Courts21 Dec 2009Disposed Of
Tribhuwan Jha & Anr. Vs State of U.P. Thru Prin.Secy. Home & 2 Ors.
Allahabad High Court · (2009) 12 AHC CK 0236
High Courts21 Dec 2009Allowed
Ashok Kumar Srivastava Vs State of U.P. & Ors.
Allahabad High Court · (2009) 12 AHC CK 0211
Constitution of India, 1950 — Article 309Uttar Pradesh Ayurvedic Aur Unani Mahavidyalaya Adhyapako Ki Seva Niyamavali, 1990 — Rule 21
High Courts21 Dec 2009Allowed
Shyam Swaroop & Anr. Vs State of U.P. Thru Secy. Home & 2 Ors.
Allahabad High Court · (2009) 12 AHC CK 0148
High Courts21 Dec 2009
Ajay Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2009) 12 AHC CK 0124
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 14(3)(4)
High Courts21 Dec 2009Dismissed
Major S.N. Tripathi (Retd.) Vs Union of India (UOI) and Others
Allahabad High Court · (2009) 12 AHC CK 0101
Constitution of India, 1950 — Article 100, 13, 14, 164, 172GOVERNMENT OF INDIA ACT, 1915 — Section 19Representation of the People Act, 1950 — Section 30