High Courts06 Jul 2010Allowed
Smt. Pramila Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0114
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 133 of 226
High Courts06 Jul 2010
Suresh Chandra Jatav Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0113
Constitution of India, 1950 — Article 243
High Courts06 Jul 2010Dismissed
Chandra Nath Tripathi Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6500
Constitution of India, 1950 — Article 21A, 226
High Courts06 Jul 2010Dismissed
Sant Ram Vs D.I.O.S., Basti and Another
Allahabad High Court · (2010) 5 AWC 5156
Constitution of India, 1950 — Article 142, 226, 229Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 2001 — Section 12, 18, 21B, 21C, 21DUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10(1), 16
High Courts05 Jul 2010
Committee of Management of Kisan Laghu Madhyamik Vidyalaya Vs Basic Shiksha Adhikari, Deoria and Others
Allahabad High Court · (2010) 07 AHC CK 0456
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 12, 15, 9
High Courts05 Jul 2010Allowed
Committee of Management, Bipin Bihari Mahavidyalaya and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0400
Constitution of India, 1950 — Article 226
High Courts05 Jul 2010Allowed
Inderjeet Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 38 VST 493
High Courts05 Jul 2010Dismissed
Karamveer Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2010) CriLJ 4740
Constitution of India, 1950 — Article 226
High Courts05 Jul 2010Dismissed
C/M, Adarsh Kisan Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0349
Constitution of India, 1950 — Article 226
High Courts05 Jul 2010Allowed
Committee of Management of D.A.V. Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0336
High Courts05 Jul 2010Dismissed
Commissioner of Income-tax-I, Lucknow Vs Bora Polyclinic Pvt.Ltd., Lucknow.
Allahabad High Court · (2010) 07 AHC CK 0329
Income Tax Act, 1961 — Section 143(2), 148
High Courts05 Jul 2010Dismissed
United India Insurance Co.Ltd. Vs Riverdale International School and another
Allahabad High Court · (2010) 07 AHC CK 0314
Motor Vehicles Act, 1988 — Section 173
High Courts05 Jul 2010Allowed
Committee of Management, Dharma Samaj Society, Inter College and Sanskrit Pathshala, Aligarh and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0306
High Courts05 Jul 2010Allowed
Shailesh Tewari and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 07 AHC CK 0302
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 149, 323, 406, 498A, 504
High Courts05 Jul 2010Allowed
Ram Kripal @ Kallu Vs State of U.P.
Allahabad High Court · (2010) 07 AHC CK 0296
Penal Code, 1860 (IPC) — Section 307, 34
High Courts05 Jul 2010Dismissed
Chandra Bhushan Singh Vs State of U.P.through Secretary, Agriculture, Lucknow and others
Allahabad High Court · (2010) 07 AHC CK 0294
High Courts05 Jul 2010Dismissed
Ashish Kumar Vs Addl.District Judge, Ayodhya Prakaran, Lucknow
Allahabad High Court · (2010) 07 AHC CK 0270
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34(4)
High Courts05 Jul 2010Dismissed
Chandra Sheikhar Tiwari Vs State of U.P. and others
Allahabad High Court · (2010) 07 AHC CK 0265
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 302
High Courts05 Jul 2010Allowed
Kailash Nath Sharma Vs Second Addl.C.J.(S.D.), Faizabad
Allahabad High Court · (2010) 07 AHC CK 0249
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Jul 2010Allowed
Mangare @ Mohd. Aqram Vs State of U.P. and Others
Allahabad High Court · (2011) 6 RCR(Criminal) 1127
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 363, 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(XI)