High Courts27 Apr 2010Allowed
Gyan Singh Yadav and Others Vs The State of U.P. and Others
Allahabad High Court · (2010) 04 AHC CK 0252
Uttar Pradesh Co-operative Societies Act, 1965 — Section 128
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 162 of 226
High Courts27 Apr 2010Dismissed
Sharda Prasad Bajpai Vs State of U.P. and Others.
Allahabad High Court · (2010) 04 AHC CK 0227
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3
High Courts27 Apr 2010Allowed
Viswa Nath Vs Board of Revenue At Allahabad and others
Allahabad High Court · (2010) 04 AHC CK 0225
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts27 Apr 2010Dismissed
Rajiv Khanna Vs IInd Addl.District Judge and others
Allahabad High Court · (2010) 04 AHC CK 0215
High Courts27 Apr 2010Allowed
Surapur Rice Complex & Anr. Vs State of U.P.& Ors.
Allahabad High Court · (2010) 04 AHC CK 0212
Uttar Pradesh Trade Tax Act, 1948 — Section 21(2)
High Courts27 Apr 2010Dismissed
Mamta and another Vs State of U.P. and another
Allahabad High Court · (2010) 04 AHC CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Apr 2010Dismissed
Purshottam Vs Jangali and others
Allahabad High Court · (2010) 04 AHC CK 0193
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts27 Apr 2010Allowed
Educational Sahyogi Association, Indaipur, Ambedkar Nagar and Another Vs Deputy Registrar, Firms, Societies and Chits, Faizabad and Others
Allahabad High Court · (2010) 04 AHC CK 0190
Allahabad High Court Rules, 1952 — Chapter 8, 5
High Courts27 Apr 2010Allowed
Pinki Vs Special Judge (SC/ST ACT), Mainpuri and Others
Allahabad High Court · (2010) 04 AHC CK 0160
High Courts27 Apr 2010Dismissed
Union of India and Others Vs Bundiya Devi
Allahabad High Court · (2010) 04 AHC CK 0158
Railways Act, 1989 — Section 124A
High Courts27 Apr 2010Dismissed
Union of India Vs Bundiya Devi
Allahabad High Court · (2010) 04 AHC CK 0133
Railways Act, 1989 — Section 124A
High Courts27 Apr 2010
Smt. Mohd. Jahan Begum and Another Vs Board of Revenue and Others
Allahabad High Court · (2010) 04 AHC CK 0123
Constitution of India, 1950 — Article 226
High Courts27 Apr 2010Allowed
Smt. Sanjoo Yadav Vs District Education Committee and Others
Allahabad High Court · (2010) 3 AWC 3050
Constitution of India, 1950 — Article 226
High Courts27 Apr 2010Dismissed
Flex Industries Ltd. Vs Union of India (UOI)
Allahabad High Court · (2010) 256 ELT 75
Central Excise Rules, 1944 — Rule 57A, 57A(4), 57B, 57ICentral Excises and Salt Act, 1944 — Section 11AFinance Act, 2000 — Section 112, 112(2)
High Courts27 Apr 2010
Pawan Kumar Vs State of U.P. and Another
Allahabad High Court · (2010) 5 AWC 4620
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Motor Vehicles Act, 1988 — Section 192, 197, 207(1)
High Courts27 Apr 2010
Hafeez Ullah Vs State of U.P. and Others
Allahabad High Court · (2010) 04 AHC CK 0080
Constitution of India, 1950 — Article 215, 226
High Courts27 Apr 2010Allowed
Sir Shadilal Enterprises Ltd. Vs State of U.P. and Others
Allahabad High Court · (2010) 35 VST 86
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 147, 148, 80HHC
High Courts27 Apr 2010Dismissed
Commissioner of C. Ex. Vs Ashoka Metal Decor (P) Ltd.
Allahabad High Court · (2010) 256 ELT 524 : (2011) WritLR 469
Central Excises and Salt Act, 1944 — Section 11A, 11A(2B), 11AB, 35G, 37BCENVAT (Credit) Rules, 2004 — Rule 14, 15, 3(1), 3(4)Finance Act — Section 73, 75
High Courts27 Apr 2010Dismissed
Modi Industries Limited Vs State of U.P. and Others
Allahabad High Court · (2010) 34 VST 289
Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(2), 3AB, 4
High Courts27 Apr 2010Allowed
M/s. Chhotey Lal Rajendra Kumar Jain and Others Vs Nagar Palika Parishad, Barua Sagar, District Jhansi and Others
Allahabad High Court · (2012) 2 ADJ 325 : (2012) 3 AWC 2902
Constitution of India, 1950 — Article 243PUttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 10, 10(1), 17, 17(3), 2Uttar Pradesh Krishi Utpadan Mandi Niyamawali, 1965 — Rule 66, 67, 79, 79(2), 79(3)