High Courts05 Aug 2010Allowed
Daya Kansal (Km.) Vs State of U.P.through Secretary, U.P.Awas Evam Vikas Parishad, Lucknow and others
Allahabad High Court · (2010) 08 AHC CK 0333
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 104 of 226
High Courts05 Aug 2010Disposed Of
Kadhore Vs Board of Revenue and others
Allahabad High Court · (2010) 08 AHC CK 0299
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 161(1)
High Courts05 Aug 2010Allowed
Union of India and Another Vs Subhash Chandra Pandey and Others
Allahabad High Court · (2010) 08 AHC CK 0293
High Courts05 Aug 2010Disposed Of
Sunita Agarwal and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0290
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 27
High Courts05 Aug 2010
Dr. Alok Kumar Singh Vs State of U.P. and Another
Allahabad High Court · (2011) 2 UPLBEC 1026
Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 16
High Courts05 Aug 2010Allowed
Shabana Islam and Another Vs Additional District Judge Lucknow and Others
Allahabad High Court · (2010) 08 AHC CK 0208
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts05 Aug 2010Allowed
Nar Singh Chauahan Vs The State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0191
High Courts05 Aug 2010Dismissed
Ram Kishore Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0188
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts05 Aug 2010
Munna Lal Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0186
High Courts05 Aug 2010
Geeta Devi and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 127 FLR 735
Constitution of India, 1950 — Article 14
High Courts05 Aug 2010
Manoj Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0136
Penal Code, 1860 (IPC) — Section 363, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts05 Aug 2010
Committee of Management, Dayanand Uchattar Madhyamik Vidyalaya and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5594
High Courts05 Aug 2010Dismissed
Prithavi Raj Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 567
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 376
High Courts05 Aug 2010Allowed
Thagai Vs Prescribed Authority/District Magistrate and Others
Allahabad High Court · (2010) 6 AWC 5626
Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 15(2)
High Courts05 Aug 2010Dismissed
Shyam Lal Son and Others Vs State of U.P.
Allahabad High Court · (2011) 1 Crimes 466 : (2011) 1 DMC 255
Criminal Procedure Code, 1973 (CrPC) — Section 150(3), 156(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts05 Aug 2010
Gyanendra Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0050
High Courts05 Aug 2010Dismissed
Raja Ram Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0029
Constitution of India, 1950 — Article 309Lekhpals Service Rules, 1958 — Rule 21, 3Uttar Pradesh Land Revenue Act, 1901 — Section 14, 14A, 14A(3)
High Courts05 Aug 2010Dismissed
Ratan Kumar Nigam Vs State of U.P.
Allahabad High Court · (2010) 127 FLR 965
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(7)
High Courts04 Aug 2010Dismissed
Chhotey Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5864
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153, 157, 157A
High Courts04 Aug 2010Allowed
Shivala Vs Collector and Others
Allahabad High Court · (2010) 6 AWC 5997
Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 333