High Courts06 Aug 2010Disposed Of
Shri Kishun and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0397
Land Acquisition Act, 1894 — Section 4, 5A, 6
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 102 of 226
High Courts06 Aug 2010Partly Allowed
Mulla Alias Kalu Alias Tahir and Another Vs State of U.P.
Allahabad High Court · (2011) 2 ACR 1260
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 215, 313, 342Penal Code, 1860 (IPC) — Section 23, 307, 323, 34
High Courts06 Aug 2010Allowed
Janki Prasad Maheshwari Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0392
High Courts06 Aug 2010Allowed
Harisaran @ Jhabhar and Another Vs The New India Assurance Company Ltd. and Another Ayodhya Prasad Vs Harisaran @ Jhabhar and Others
Allahabad High Court · (2010) 5 AWC 4955
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles (Amendment) Act, 1994 — Section 163A, 163BMotor Vehicles Act, 1988 — Section 140, 140(1), 140(3), 140(5), 141
High Courts06 Aug 2010Allowed
Hari Institute of Technology and Another Vs Regional Director, Northern Regional Committee, NCTE
Allahabad High Court · (2010) 08 AHC CK 0378
High Courts06 Aug 2010Allowed
Prem Prakash Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0374
High Courts06 Aug 2010Dismissed
Guru Nam Singh and Others Vs Addl. Commissioner (J) and Others
Allahabad High Court · (2010) 08 AHC CK 0367
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 229(B), 333
High Courts06 Aug 2010Dismissed
Dharmendra (In Jail) Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0337
Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 101, 106, 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts06 Aug 2010Allowed
Jagdish Prasad Rawat Vs Rangile and others
Allahabad High Court · (2010) 08 AHC CK 0243
High Courts06 Aug 2010Allowed
Radha Behari Tentiwala Vs Radha Raman Attar
Allahabad High Court · (2010) 08 AHC CK 0221
High Courts06 Aug 2010
Committee of Management Dau Dayal Mahila P.G. College and Usha Devi and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0218
High Courts06 Aug 2010
Rama Kant Yadav Vs The State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
High Courts06 Aug 2010
Uma Shanker Tiwari and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0213
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts06 Aug 2010
Dashrath Prasad Vs U.P. Jal Nigam thr. its Chairman
Allahabad High Court · (2010) 08 AHC CK 0195
High Courts06 Aug 2010
Naresh Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0187
Penal Code, 1860 (IPC) — Section 201, 302, 364
High Courts06 Aug 2010Allowed
Suresh Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0179
High Courts06 Aug 2010
Sri Keshan Yadav Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0164
High Courts06 Aug 2010
Chhotey Sahu, Shobhit Chaturvedi, Dr. Sharad Chaturvedi and Billar Sahu Vs State of U.P.
Allahabad High Court · (2011) 2 ACR 1312
Arms Act, 1959 — Section 13G, 25, 25(1B), 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 319, 366Explosives Act, 1884 — Section 5
High Courts06 Aug 2010Dismissed
Faish Akhtar Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202Penal Code, 1860 (IPC) — Section 197, 198, 420, 421, 467
High Courts06 Aug 2010Allowed
Om Prakash Upadhyay Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0123
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142