COURT ARCHIVE

Allahabad High Court judgments, 2010

4,510 judgments · page 127 of 226

High Courts14 Jul 2010Allowed

Sartaj and Another Vs State of U.P. and Others

Allahabad High Court · (2010) 07 AHC CK 0126

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 160, 161Immoral Traffic (Prevention) Act, 1956 — Section 17

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High Courts14 Jul 2010Dismissed

Trade Links Ltd. and Sita Ram Sheoharey and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 1 ADJ 525 : (2010) 5 AWC 5333

Constitution of India, 1950 — Article 14, 142

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High Courts14 Jul 2010Dismissed

Ganeshi Lal Vs D.D.C. and Others

Allahabad High Court · (2011) 3 ADJ 186 : (2010) 5 AWC 5342

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11C, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 194

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High Courts14 Jul 2010Dismissed

Sashi Bhushan Pandey Vs U.P. Public Service Commission and Another

Allahabad High Court · (2010) 6 AWC 5695

Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(4)

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High Courts13 Jul 2010Allowed

Chandraveer and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 3 ACR 3139

Criminal Procedure Code, 1973 (CrPC) — Section 125, 164, 200, 202, 203Penal Code, 1860 (IPC) — Section 120A, 120B, 406, 494, 495

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High Courts13 Jul 2010

Independent News Service Pvt. Ltd. (India T.V.) Vs Century Communications Ltd.

Allahabad High Court · (2010) 6 AWC 5614

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High Courts13 Jul 2010Dismissed

Union of India (UOI) Vs Smt. Ram Jhari Devi and Others

Allahabad High Court · (2010) 07 AHC CK 0430

Evidence Act, 1872 — Section 103Railways Act, 1989 — Section 123, 123(2), 124A

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High Courts13 Jul 2010Dismissed

Omvir Sharma Vs State of U.P. and Others High Court of Judicature Vs Satya Prakash Sharma and Others

Allahabad High Court · (2011) 1 AWC 11

Constitution of India, 1950 — Article 158, 213, 235, 309Government of India Act, 1935 — Section 241

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High Courts13 Jul 2010Dismissed

Dileep Kumar Srivastava Vs State of U.P. and Others

Allahabad High Court · (2011) 1 AWC 125

Constitution of India, 1950 — Article 309, 372

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High Courts13 Jul 2010Dismissed

Mukesh Kumar Verma & Ors. Vs Special Judge (Ayodhya Prakran)/Additional District Judge, Lucknow & Anr.

Allahabad High Court · (2010) 07 AHC CK 0328

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts13 Jul 2010Allowed

Rajesh Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2010) 07 AHC CK 0303

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

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High Courts13 Jul 2010Disposed Of

Gram Shiksha Sudhar Samiti, Junior High School, Sikandra, District Kanpur Dehat and Another Vs Registrar, Firms, Societies and Chits, U.P. Lucknow and Others

Allahabad High Court · (2010) 07 AHC CK 0277

Societies Registration Act, 1860 — Section 4

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High Courts13 Jul 2010Disposed Of

Arjun Singh Vs Deputy Director of Consolidation, Gonda and Others

Allahabad High Court · (2010) 07 AHC CK 0263

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts13 Jul 2010Dismissed

Mohammad Hasan Vs Abdur Rasheed

Allahabad High Court · (2010) 07 AHC CK 0250

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b), 24

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High Courts13 Jul 2010Dismissed

Radha Raman Mishra Vs Uma Gupta and others

Allahabad High Court · (2010) 07 AHC CK 0248

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High Courts13 Jul 2010Disposed Of

Vishal Kumar Gupta and others Vs State of U.P. and others

Allahabad High Court · (2010) 07 AHC CK 0246

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)

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High Courts13 Jul 2010Allowed

Mustaq Ahmad Vs Commissioner, Faizabad Division and Another

Allahabad High Court · (2010) 07 AHC CK 0175

Constitution of India, 1950 — Article 14

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High Courts13 Jul 2010Dismissed

Ramakant Misra @ Lalu, Jagdamba and Smt. Saviti Devi Vs State of U.P.

Allahabad High Court · (2010) 07 AHC CK 0150

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 106, 113B

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High Courts13 Jul 2010Dismissed

Pernod Ricard India (P) Ltd. (Formerly Known as Seagram India Pvt. Ltd.) Vs State of Uttar Pradesh and Others

Allahabad High Court · (2010) 35 VST 446

Uttar Pradesh Trade Tax Act, 1948 — Section 21

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High Courts12 Jul 2010Dismissed

Union of India (UOI) and Others Vs Jagdish Narain Verma and Another

Allahabad High Court · (2010) 5 AWC 5327 : (2010) 127 FLR 1

Companies Act, 1956 — Section 617Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(2)

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