High Courts09 Apr 2010Allowed
State of U.P. and Others Vs Smt. Aakila Bano and Another
Allahabad High Court · (2010) 04 AHC CK 0260
Constitution of India, 1950 — Article 309
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 172 of 226
High Courts09 Apr 2010Dismissed
U.P. Avas Evam Vikas Parishad Vs Rajendra Kumar Verma
Allahabad High Court · (2010) 04 AHC CK 0251
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 54
High Courts09 Apr 2010Dismissed
Raj Colour Agency, Sultanpur & Anr. Vs Ghanshyam Das.
Allahabad High Court · (2010) 04 AHC CK 0233
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Apr 2010Dismissed
Aslam Khan Vs State of U.P.
Allahabad High Court · (2010) 04 AHC CK 0213
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 201, 302, 364A
High Courts09 Apr 2010Partly Allowed
Ram Kumar and others Vs State
Allahabad High Court · (2011) 6 RCR(Criminal) 2509
Penal Code, 1860 (IPC) — Section 324, 34
High Courts09 Apr 2010Dismissed
Committee of Management, Kishan Lal Ram Kumar Higher Secondary School and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 04 AHC CK 0140
Constitution of India, 1950 — Article 226
High Courts09 Apr 2010
Vimlesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2010) 04 AHC CK 0131
Constitution of India, 1950 — Article 226
High Courts09 Apr 2010Allowed
Dr. Arshad Ullah Khan Vs State of U.P. and Others
Allahabad High Court · (2010) 04 AHC CK 0129
Constitution of India, 1950 — Article 309
High Courts09 Apr 2010Allowed
Dr. Shailesh Kumar Srivastava Vs State of U.P. and Others
Allahabad High Court · (2011) 2 AWC 1829
Constitution of India, 1950 — Article 309
High Courts09 Apr 2010
Private Secretaries Brotherhood and Another Vs S.M.A. Abdi, Thr Principal Secretary (Law) and Another
Allahabad High Court · (2010) 04 AHC CK 0108
Allahabad High Court Private Secretaries (Condition of Service) Rules, 2001 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 39(D)Contempt of Courts Act, 1971 — Section 12
High Courts09 Apr 2010Allowed
Mange Ram and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 3 AWC 2966
Central Excises and Salt Act, 1944 — Section 11Revenue Recovery Act, 1890 — Section 3, 5, 5AUttar Pradesh Revenue Recovery Rules, 1966 — Rule 8
High Courts09 Apr 2010
Master Madan Pal and Another Vs State of U.P.
Allahabad High Court · (2010) 2 ACR 1871
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts09 Apr 2010
Abhimanyu Singh alias Dampal Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 2 ACR 1534
National Security Act, 1980 — Section 10, 3(2), 3(3), 3(4), 9
High Courts08 Apr 2010Dismissed
Rajendra Prasad Gupta Vs State of U.P. and others
Allahabad High Court · (2010) 125 FLR 1088
Constitution of India, 1950 — Article 226
High Courts08 Apr 2010Dismissed
Anil Kumar and Another Vs District Inspector of Schools and Another
Allahabad High Court · (2010) 4 AWC 4351
Constitution of India, 1950 — Article 141, 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16
High Courts08 Apr 2010
Santosh Pathak Vs State of U.P.
Allahabad High Court · (2010) 04 AHC CK 0315
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts08 Apr 2010Dismissed
Raj Kumar Gupta Vs State of U.P. and Others
Allahabad High Court · AIR 2010 All 135 : (2010) 3 AWC 3039
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 6, 68(2)
High Courts08 Apr 2010Dismissed
Ram Naresh Vs Board of Revenue
Allahabad High Court · (2010) 04 AHC CK 0223
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 176(1)(b)
High Courts08 Apr 2010Dismissed
Durg Pal Singh Vs D.I.O.S. and Others
Allahabad High Court · (2010) 04 AHC CK 0197
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16, 18
High Courts08 Apr 2010Dismissed
Jagdish Chandra and Two Others Vs State of U.P. and Two Others
Allahabad High Court · (2010) 04 AHC CK 0168