High Courts09 Jul 2010Dismissed
New India Assurance Co. Ltd. Vs Smt. Vimla Devi and Others
Allahabad High Court · (2011) 128 FLR 544
Workmens Compensation Act, 1923 — Section 10, 3, 30
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 129 of 226
High Courts09 Jul 2010Dismissed
Raju alias Shiv Dayal Vs State of U.P.
Allahabad High Court · (2011) 2 ACR 1778
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 279, 302, 304(A), 307Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3, 3(1)
High Courts09 Jul 2010Dismissed
Smt. Kewla Devi and Others Vs Additional Judge Faizabad and Others
Allahabad High Court · (2010) 07 AHC CK 0445
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 31Evidence Act, 1872 — Section 74
High Courts09 Jul 2010Dismissed
Satya Narayan Rai and Another Vs Manjari Developers and Another
Allahabad High Court · (2010) 07 AHC CK 0443
Arbitration and Conciliation Act, 1996 — Section 9Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts09 Jul 2010Allowed
Fasih Uddin Ahmad Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0408
High Courts09 Jul 2010Partly Allowed
Suresh Vs State of U.P.
Allahabad High Court · (2011) 2 ACR 1299
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 458
High Courts09 Jul 2010Disposed Off
Deep Narayan Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0404
Arms Act, 1959 — Section 25, 27, 30
High Courts09 Jul 2010Dismissed
Mohd. Kaisar Vs Chhabili Devi and Others
Allahabad High Court · (2011) 1 AWC 892
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts09 Jul 2010Dismissed
Girija Shanker Pandey Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0355
High Courts09 Jul 2010Dismissed
Suresh Chandra Mishra and another Vs State of U.P. and another
Allahabad High Court · (2010) 07 AHC CK 0317
High Courts09 Jul 2010Disposed Of
Nagina Devi and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0304
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 154, 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 323, 324, 354
High Courts09 Jul 2010Dismissed
Bhagwan Dutt & Ors. Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0286
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)
High Courts09 Jul 2010Allowed
Heera Lal Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0195
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2(c)(iv), 2(c)(v), 3(7)
High Courts09 Jul 2010Disposed Of
Ritu Pistritto W/o J.C.Pistritto Vs Swatantra Kumar S/o late Govind Ram Kapoor
Allahabad High Court · (2010) 07 AHC CK 0191
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts09 Jul 2010Allowed
Bhagwan Das and Another Vs State of U.P.
Allahabad High Court · (2011) 6 RCR(Criminal) 1472
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 395Penal Code, 1860 (IPC) — Section 395
High Courts09 Jul 2010Allowed
Kamla Srivastava and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5734
High Courts09 Jul 2010
Thakuri alias Thakur Das Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts09 Jul 2010Allowed
Sanjay Karnwal Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0111
Constitution of India, 1950 — Article 19, 21Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 3
High Courts09 Jul 2010Dismissed
Surendra Pal Singh Vs District Inspector of Schools, Shahjahanpur and others
Allahabad High Court · (2010) 127 FLR 249
Constitution of India, 1950 — Article 226
High Courts09 Jul 2010Allowed
Ravendra Singh Vs State of U.P.
Allahabad High Court · (2011) 1 ACR 396
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 106, 113B