High Courts05 May 2010Allowed
Ram Bhawan Yadav and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 126 FLR 236
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 157 of 226
High Courts05 May 2010Allowed
Sadullah Vs D.D.C. and Others
Allahabad High Court · (2010) 4 AWC 3732
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 21(1)
High Courts04 May 2010Allowed
Bhagwati Talkies Vs Asstt. CIT
Allahabad High Court · (2011) 200 TAXMAN 194
Income Tax Act, 1961 — Section 142A, 147, 148, 149(1)(a)(iii), 153AWealth Tax Act, 1957 — Section 2, 38A
High Courts04 May 2010Dismissed
Rajesh Vs State of U.P. and Others
Allahabad High Court · (2010) 4 AWC 3658 : (2010) 126 FLR 789
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 133Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
High Courts04 May 2010Dismissed
Bharat Sanchar Nigam Limited and Others Vs Smt. Nirmala Devi and Another
Allahabad High Court · (2010) 05 AHC CK 0300
Civil Procedure Code, 1908 (CPC) — Section 115, 80Transfer of Property Act, 1882 — Section 106, 16, 5, 8
High Courts04 May 2010Allowed
Jagdish Singh and Others Vs D.D.C./Chief Revenue Officer and Others
Allahabad High Court · (2010) 05 AHC CK 0281
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts04 May 2010Disposed Of
Banwari Lal and another Vs District Judge, Varanasi and others
Allahabad High Court · (2010) 05 AHC CK 0186
High Courts04 May 2010Disposed Of
Ramnarayan Prasad (Mushar) and Others Vs State of U.P. Through Panchayat Raj and Others
Allahabad High Court · (2010) 05 AHC CK 0174
Constitution of India, 1950 — Article 226
High Courts04 May 2010Allowed
Riaz Ahmed Sikander Kittur Vs State of U.P. Through Secy. Home, Lucknow and Others
Allahabad High Court · (2010) 05 AHC CK 0136
Constitution of India, 1950 — Article 226
High Courts04 May 2010Dismissed
Principal, Smt. Maya Singh Vs State of U.P. And Others
Allahabad High Court · (2010) 05 AHC CK 0121
High Courts04 May 2010
Madhyamik Shiksha Parishad and Another Vs IInd Addl. District Judge and Others
Allahabad High Court · (2010) 3 AWC 3046
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(8), 9
High Courts04 May 2010Allowed
Om Steel and Ispat Udyog Pvt. Ltd. Vs U.P. Electricity Regulatory Commission and Others
Allahabad High Court · (2010) 05 AHC CK 0091
Electricity Act, 2003 — Section 56(2)
High Courts04 May 2010Dismissed
Amir Alam Khan Vs Lucknow Development Authority
Allahabad High Court · (2011) 112 RD 125
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 65, 74, 78Land Acquisition Act, 1894 — Section 17, 18, 30, 4, 52
High Courts04 May 2010Dismissed
Kripa Narain and Others Vs D.D.C. and Another
Allahabad High Court · (2010) 4 AWC 3655
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 10(1), 19(1), 20, 48
High Courts04 May 2010Dismissed
Waqf Kabristan and Others Vs Jagannath and Others
Allahabad High Court · (2011) 4 AWC 3448
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9A, 9A(2)
High Courts04 May 2010Dismissed
Ram Subhash Vs D.D.C. and Others
Allahabad High Court · (2010) 4 AWC 3734
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 9A(2)
High Courts03 May 2010Allowed
Krishna Pal Sharma Vs District Administrative Committee of U.P. Primary Agricultural Co-operative Credit Societies Centralized Service and Others
Allahabad High Court · (2011) 1 UPLBEC 119
Constitution of India, 1950 — Article 14
High Courts03 May 2010Allowed
Arish and Others Vs State of U.P.
Allahabad High Court · (2010) 05 AHC CK 0364
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts03 May 2010Allowed
Amresh alias Tanney Vs State of U.P.
Allahabad High Court · (2010) 4 Crimes 192 : (2011) 8 RCR(Criminal) 3116
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 307
High Courts03 May 2010Allowed
Smt. Raj Rani Gulati Vs Union of India (UOI) and Another
Allahabad High Court · (2010) 329 ITR 370 : (2011) 196 TAXMAN 470
Income Tax Act, 1961 — Section 132(4), 139, 142(1), 143(1), 143(2)