High Courts04 Aug 2010
Sri Manna Singh Vs The State of U.P. and Others
Allahabad High Court · (2011) 1 UPLBEC 153
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 105 of 226
High Courts04 Aug 2010Allowed
Monnet Industries Ltd. (Sugar Division) Vs Union of India (UOI)
Allahabad High Court · (2011) 268 ELT 460
High Courts04 Aug 2010
Cantonment Board and Another Vs Shambhu and Another
Allahabad High Court · (2011) 2 AWC 1635
High Courts04 Aug 2010Disposed Of
Raj Kumar Gangwar Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5691 : (2011) 1 UPLBEC 778
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11AUttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4
High Courts04 Aug 2010Disposed Of
Harikesh Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0440
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 323, 392, 504, 506
High Courts04 Aug 2010Allowed
Suresh Teli Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0436
Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Aug 2010Dismissed
The United India Insurance Co. Ltd. Vs Additional District Judge, Court No. 5/ Motor Accident Claims Tribunal
Allahabad High Court · (2010) 5 AWC 4953
Motor Vehicles Act, 1988 — Section 140, 173
High Courts04 Aug 2010Allowed
Smt. Ram Priya Tripathi and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0433
High Courts04 Aug 2010Disposed Of
Vijay Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0420
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 366, 452
High Courts04 Aug 2010Disposed Of
Jalil Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0416
High Courts04 Aug 2010Dismissed
Vinayendra Nath Upadhyay and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0413
Arms Act, 1959 — Section 39Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 173(2), 223, 227
High Courts04 Aug 2010Disposed Of
Ajab Narayan Vs Smt. Kewala Singh and Others
Allahabad High Court · (2010) 6 ARC 5991
Uttar Pradesh Panchayat Raj Act, 1947 — Section 12
High Courts04 Aug 2010Allowed
Committee of Management, Adarsh Kanya Junior High School and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0390
High Courts04 Aug 2010Disposed Of
Dr. Shweta Raghav and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0389
High Courts04 Aug 2010Allowed
Sita Ram & Anr. Vs State of U.P. & Ors.
Allahabad High Court · (2010) 08 AHC CK 0352
Constitution of India, 1950 — Article 16
High Courts04 Aug 2010Disposed Of
State of U.P. and Others Vs Mewa Lal and Others
Allahabad High Court · (2010) 08 AHC CK 0319
High Courts04 Aug 2010Partly Allowed
Shanti Devi, In The Matter of: Late Bhai Lal
Allahabad High Court · (2010) 08 AHC CK 0289
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11
High Courts04 Aug 2010Allowed
Regional Officer, Central Board of Secondary Education, Regional Office, Allahabad & Another Vs Tarkeshwar Singh & Another
Allahabad High Court · (2010) 08 AHC CK 0288
High Courts04 Aug 2010Allowed
Nawal Kishor Gupta and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 6 RCR(Criminal) 1264
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts04 Aug 2010Dismissed
Mohd.Nazim and Others Vs District Magistrate, Allahabad and Another
Allahabad High Court · (2010) 08 AHC CK 0283
Arms Act, 1959 — Section 8(2)Arms Rules, 1962 — Rule 25(2)