COURT ARCHIVE

Allahabad High Court judgments, 2010

4,330 judgments · page 17 of 217

High Courts19 Nov 2010Dismissed

Kamal Raj Patpatiya Vs Smt. Har Bai Sahu and Another

Allahabad High Court · (2011) 2 AWC 1935 : (2011) 2 RCR(Rent) 81

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

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High Courts19 Nov 2010Allowed

Ajay Veer Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2010) 11 AHC CK 0387

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13

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High Courts19 Nov 2010

Sri Pal Vs State of U.P.

Allahabad High Court · (2010) 11 AHC CK 0386

Penal Code, 1860 (IPC) — Section 302, 307, 34, 394

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High Courts19 Nov 2010

Dayanand Pant and Others Vs State of U.P. and Others

Allahabad High Court · (2010) 11 AHC CK 0368

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High Courts19 Nov 2010

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

Allahabad High Court · (2010) 11 AHC CK 0312

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High Courts19 Nov 2010Dismissed

Smt. Murti Devi and Another Vs State of U.P. and Another

Allahabad High Court · (2010) 11 AHC CK 0293

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406

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High Courts19 Nov 2010Dismissed

Anil Tripathi Vs State Election Commission and Others

Allahabad High Court · (2011) 112 RD 726 : (2011) 1 UPLBEC 834

Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(1), 43, 9

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High Courts19 Nov 2010

Aftab Ahmad and Others Vs State of U.P. and Others

Allahabad High Court · (2010) 11 AHC CK 0284

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High Courts19 Nov 2010Allowed

Mithilesh Chandra Pandey Vs Visheshagya Basic Shiksha Adhikari and Others

Allahabad High Court · (2011) 1 ADJ 197 : (2011) 2 AWC 1970 : (2011) 1 UPLBEC 768

Constitution of India, 1950 — Article 226

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High Courts19 Nov 2010

D.S.M.Agro Products Ltd. Vs Dy Labour Commissioner and Others

Allahabad High Court · (2010) 11 AHC CK 0265

Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 4

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High Courts19 Nov 2010Dismissed

Vijay Kumar Trivedi Vs State of U.P. and Another

Allahabad High Court · (2011) 61 ACR 2212 : (2011) 4 AWC 2263(1)

Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8), 227, 239, 240Penal Code, 1860 (IPC) — Section 120B, 201, 406, 420, 504

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High Courts19 Nov 2010Allowed

Subhash Chandra Yadav Vs State of U.P.and another

Allahabad High Court · (2010) 11 AHC CK 0215

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53, 7APenal Code, 1860 (IPC) — Section 304B, 498A

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High Courts19 Nov 2010Dismissed

Jagdish Narain Singh Vs Sant Sharan Mishra and others

Allahabad High Court · (2010) 11 AHC CK 0212

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High Courts19 Nov 2010

Kunwar Pal Singh Vs State of U.P. and others

Allahabad High Court · (2010) 11 AHC CK 0098

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High Courts19 Nov 2010

Rathi Industries Ltd. Vs Commissioner of Trade Tax

Allahabad High Court · (2012) 53 VST 526

Limitation Act, 1963 — Section 5Uttar Pradesh Trade Tax Act, 1948 — Section 9

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High Courts19 Nov 2010Allowed

Veerendra Kumar Dwivedi Vs State of U.P.

Allahabad High Court · (2010) 11 AHC CK 0086

Constitution of India, 1950 — Article 14

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High Courts19 Nov 2010Dismissed

Jai Prakash and Others Vs Devi Prasad and Others

Allahabad High Court · (2010) 11 AHC CK 0085

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 482

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High Courts19 Nov 2010

Sanjay Narula and Another Vs State of U.P. and Another

Allahabad High Court · (2010) 11 AHC CK 0084

Prevention of Damage to Public Property Act, 1984 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 332, 427

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High Courts19 Nov 2010

Pankaj Singh Vs State of U.P.

Allahabad High Court · (2010) 11 AHC CK 0083

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts19 Nov 2010

Javed Qamar Siddiqui Vs Ramesh Chand Setthi and Others

Allahabad High Court · (2010) 11 AHC CK 0079

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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