High Courts30 Dec 2010
Ashwani Kumar and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 12 AHC CK 0170
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 1 of 226
High Courts30 Dec 2010Allowed
Gyanendra Kumar S/o Babu Lal Prajapati & Ors. Vs State of U.P.Thru Secretary, Technical Education & Ors.
Allahabad High Court · (2010) 12 AHC CK 0138
High Courts30 Dec 2010Allowed
Nagendra Deo S/o Mahendra Deo & Ors. Vs State of U.P.Thru Secretary, Technical Education & Ors.
Allahabad High Court · (2010) 12 AHC CK 0112
High Courts29 Dec 2010Disposed Of
Man Singh Vs State of Uttarakhand
Allahabad High Court · (2010) 12 AHC CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 326
High Courts23 Dec 2010Dismissed
Baiju Vs State of U.P. and Another
Allahabad High Court · (2011) 2 ACR 1927 : (2011) 8 RCR(Criminal) 1603
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts23 Dec 2010
Jagdish Prasad and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 2 ACR 1937 : (2011) 8 RCR(Criminal) 1745
Criminal Procedure Code, 1973 (CrPC) — Section 182, 190(1), 200, 202Penal Code, 1860 (IPC) — Section 395, 420, 467, 468, 471
High Courts23 Dec 2010Allowed
Anil Kumar Jaiswal Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 750 : (2011) 8 RCR(Criminal) 509
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 197, 197(1), 2Penal Code, 1860 (IPC) — Section 143, 323, 504, 506
High Courts23 Dec 2010
Dr. Archana Mishra and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 1
Constitution of India, 1950 — Article 14, 16(1), 16(4B), 335Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 13, 60AUttar Pradesh Higher Education Services Commission Rules, 1981 — Rule 7, 8
High Courts23 Dec 2010
Kanhaiyya Lal and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 773 : (2011) 114 RD 57
Constitution of India, 1950 — Article 110(2), 199(2)Uttar Pradesh Municipalities Act, 1916 — Section 118, 131, 166, 167, 168Uttar Pradesh Primary Education Act, 1919 — Section 297, 298
High Courts23 Dec 2010
Dalmir Shah (deceased) and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2011) 2 ADJ 265
Constitution of India, 1950 — Article 136, 141, 226Uttar Pradesh High Courts (Amalgamation) Order, 1948 — Article 14
High Courts23 Dec 2010Allowed
Lakhan Singh Vs D.D.C. and Others
Allahabad High Court · (2011) 112 RD 215
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20
High Courts23 Dec 2010Allowed
Shiv Lal and Another Vs State of U.P.
Allahabad High Court · (2011) 61 ACR 2183 : (2011) 8 RCR(Criminal) 2748
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts23 Dec 2010Dismissed
Daud Ahmad (since deceased) Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 432
Land Acquisition Act, 1894 — Section 11, 31(2), 4, 4(1), 48
High Courts23 Dec 2010Disposed Of
Mohd.Yasin and Others Vs State of U.P.And Another
Allahabad High Court · (2010) 12 AHC CK 0139
High Courts23 Dec 2010Disposed Of
Haseen and Others Vs State of U.P.And Another
Allahabad High Court · (2010) 12 AHC CK 0125
High Courts23 Dec 2010
Dinesh Kumar Gupta Vs Vijay Kumar Tripathi and Others
Allahabad High Court · (2010) 12 AHC CK 0106
Constitution of India, 1950 — Article 226High Court Rules, 1952 — Chapter 8, 5
High Courts23 Dec 2010
Sunil Kumar @ Ninna Vs State of U.P. and Another
Allahabad High Court · (2011) 2 ACR 1934 : (2011) 1 ADJ 873 : (2011) 8 RCR(Criminal) 2810
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 228, 228(1), 397, 401Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 506
High Courts23 Dec 2010
Avinash Kumar Jain and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 191 : (2011) 6 RCR(Civil) 2251
Constitution of India, 1950 — Article 14, 301Motor Vehicles Act, 1988 — Section 2(28), 2(29), 2(31), 2(34), 2(38)Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 2(40), 4(2A)
High Courts23 Dec 2010
Narendra Kumar Vs Pradeep Saxena and Another
Allahabad High Court · (2011) 112 RD 538
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts23 Dec 2010
Sharda Ram Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 41
Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 3Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 2002 — Rule 4, 5, 5(3), 5(4)