High Courts28 Jul 2010
Committee of Management, Shri Shiv Inter College and Another Vs Uma Shanker Misra and Others
Allahabad High Court · (2010) 6 AWC 5539
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 114 of 226
High Courts28 Jul 2010Allowed
Neeraj Kumar Pandey Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5975(1)
Constitution of India, 1950 — Article 19(1), 19(2), 311, 311(2), 356Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)
High Courts28 Jul 2010Dismissed
Abdul Hakeem alias Gabbad and Another Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0414
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 202, 202(1)Evidence Act, 1872 — Section 27
High Courts28 Jul 2010Dismissed
Sitara Devi and Another Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0340
Penal Code, 1860 (IPC) — Section 304
High Courts28 Jul 2010Dismissed
Mohd. Abbas and Another Vs State of U. P. and Others
Allahabad High Court · (2010) 07 AHC CK 0301
High Courts28 Jul 2010Allowed
Shivadhar Pandey Vs State of U.P. & Ors.
Allahabad High Court · (2010) 07 AHC CK 0285
Constitution of India, 1950 — Article 311(2)(b)Uttar Pradesh Police Act, 1861 — Section 7Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)(b)
High Courts28 Jul 2010Dismissed
Deoki Verma Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0252
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2, 7(2A)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 10(c), 14
High Courts28 Jul 2010Dismissed
Mohd.Sayeed Vs Sitara Begum and others
Allahabad High Court · (2010) 07 AHC CK 0224
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts28 Jul 2010Disposed Of
Manohar Singh and Another Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0223
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 149, 302
High Courts28 Jul 2010Dismissed
National Insurance Company Limited Vs Mithlesh Kumar Pandey and Others
Allahabad High Court · (2010) 07 AHC CK 0221
Motor Vehicles Act, 1988 — Section 166, 173
High Courts28 Jul 2010Allowed
Geeta Devi Vs Lima Shanker Yadav and Others
Allahabad High Court · (2010) 07 AHC CK 0210
High Courts28 Jul 2010Dismissed
Kishan Sahai and Others Vs Director of Consolidation and Others
Allahabad High Court · (2011) 1 AWC 920
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 186, 52, 52(1), 52(2), 9
High Courts28 Jul 2010
Mangu Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2010) 07 AHC CK 0024
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48(1), 9, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 210
High Courts28 Jul 2010
Suresh and Another Vs State of U.P.
Allahabad High Court · (2011) 6 RCR(Criminal) 1483
Penal Code, 1860 (IPC) — Section 120B
High Courts27 Jul 2010Disposed Of
Rajesh Kumar Vs Registrar General High Court and Others
Allahabad High Court · (2011) 1 ADJ 457
Constitution of India, 1950 — Article 14, 16, 235Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 4(2), 4(3)
High Courts27 Jul 2010Dismissed
Ram Dular Verma and Others Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0439
Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
High Courts27 Jul 2010Disposed Of
Udai Nath Singh alias Chulbul Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 07 AHC CK 0385
Arms Act, 1959 — Section 25Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 120B, 143, 186, 224, 225
High Courts27 Jul 2010Allowed
Pankaj Srivastava [P.I.L.] Vs High Court of Judicature at Allahabad
Allahabad High Court · (2010) 07 AHC CK 0380
Allahabad High Court (Amendment) Rules, 2010 — Rule 3A
High Courts27 Jul 2010Disposed Of
Matsya Jivi Sahkari Samiti Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0299
Northern India Ferries Act, 1878 — Section 7, 7A, 8
High Courts27 Jul 2010Allowed
Raju and others Vs State of U.P. and others
Allahabad High Court · (2010) 07 AHC CK 0266
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 366