High Courts02 Aug 2010Allowed
Gramudyogik Inter College and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0410
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7), 16CC, 16D
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 109 of 226
High Courts02 Aug 2010Dismissed
Kripa Shankar alias Nanhey Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 570 : (2011) 6 RCR(Criminal) 1522
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts02 Aug 2010Disposed Of
Lalit Kumar Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0406
High Courts02 Aug 2010Disposed Off
Babar Mian Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0403
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 302
High Courts02 Aug 2010Dismissed
Ashok Kumar Tiwari Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0382
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 2(2)
High Courts02 Aug 2010Disposed Of
Surya Prakash Kushwaha Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0375
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts02 Aug 2010Dismissed
Usman and Another and Muzammil Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0366
Penal Code, 1860 (IPC) — Section 302
High Courts02 Aug 2010Disposed Of
State of U.P. and Others Vs Chaturth Shreni Ban Karamchari Sangh
Allahabad High Court · (2010) 08 AHC CK 0360
Constitution of India, 1950 — Article 309
High Courts02 Aug 2010Dismissed
Ram Bharosa Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0351
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 34, 363
High Courts02 Aug 2010Allowed
Gulshan Kumar Singh Vs Chancellor, Chhatrapati Shahuji Maharaj Medical University, U.P.Lucknow & Ors.
Allahabad High Court · (2010) 08 AHC CK 0327
Uttar Pradesh State Universities Act, 1973 — Section 50
High Courts02 Aug 2010Allowed
Jaswant Kaur Vs State
Allahabad High Court · (2010) 08 AHC CK 0282
Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts02 Aug 2010
Rajendra Gupta and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0212
High Courts02 Aug 2010Dismissed
Uma Shankar Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0211
Penal Code, 1860 (IPC) — Section 201, 302, 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts02 Aug 2010
D.J. College of Den. Sci. and Research thr. Prin. Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0203
Uttar Pradesh State Universities Act, 1973 — Section 37(2)
High Courts02 Aug 2010
Munna Narain Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0202
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 17(1)
High Courts02 Aug 2010
Guddu Alias Sharad Prakash Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0201
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 376, 506, 511
High Courts02 Aug 2010Allowed
Kumari Neetu Singh Vs State of U.P. thr. The Sec. Madhyamik Shiksha Civ. Sec. and Others
Allahabad High Court · (2010) 08 AHC CK 0199
High Courts02 Aug 2010Dismissed
Ripudaman @ Raisahab Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 766
Criminal Procedure Code, 1973 (CrPC) — Section 216Penal Code, 1860 (IPC) — Section 147, 148, 323, 325, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts02 Aug 2010Dismissed
State of U.P. and Others Vs Girja Shanker Saxena
Allahabad High Court · (2010) 08 AHC CK 0173
High Courts02 Aug 2010Allowed
Hari Om Rai Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0157