COURT ARCHIVE

Allahabad High Court judgments, 2010

4,510 judgments · page 180 of 226

High Courts25 Mar 2010Dismissed

Sabir Hussain Raini Vs VIth Additional District Judge, Etawah

Allahabad High Court · (2010) 3 CivCC 783 : (2011) 2 RCR(Civil) 326 : (2011) 2 RCR(Civil) 326

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6, Order 8 Rule 6A

High Courts25 Mar 2010Allowed

Jainendra Pratap Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 4 AWC 3408

Hindu Adoptions and Maintenance Act, 1956 — Section 10, 12, 16, 5

High Courts25 Mar 2010Allowed

Smt. Rajkali Devi Vs State of U.P. and Others

Allahabad High Court · (2010) 4 AWC 4081

Stamp Act, 1899 — Section 47A(3), 56(1A)

High Courts25 Mar 2010Disposed Of

Navin Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 4 AWC 3717

Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 9

High Courts25 Mar 2010Disposed Of

Sewa Gram Sahkari Avas Samiti Limited Vs State of U.P.

Allahabad High Court · (2010) 03 AHC CK 0244

Land Acquisition Act, 1894 — Section 4, 6

High Courts25 Mar 2010Dismissed

Madhu Gupta Vs Satish Chand & Ors.

Allahabad High Court · (2010) 03 AHC CK 0197

Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 25(3)Provincial Small Cause Courts Act, 1887 — Section 15

High Courts25 Mar 2010Allowed

Rajesh Kumar Yadav (Dr.) Vs State of U.P. and Another

Allahabad High Court · (2010) 03 AHC CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506

High Courts25 Mar 2010Dismissed

Kedari and another Vs State of U.P.

Allahabad High Court · (2010) 7 RCR(Criminal) 1657

Penal Code, 1860 (IPC) — Section 148, 149, 302

High Courts25 Mar 2010Disposed Of

Babu Vs State of U.P.

Allahabad High Court · (2010) 03 AHC CK 0131

Penal Code, 1860 (IPC) — Section 201, 302

High Courts25 Mar 2010

Saroj Kumar Pandey Vs State of U.P.

Allahabad High Court · (2010) 03 AHC CK 0076

High Courts25 Mar 2010

Satendra Kumar Vs State of U.P.

Allahabad High Court · (2010) 2 ACR 1541

Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A

High Courts25 Mar 2010Dismissed

Kallu and Others Vs Varanasi Development Authority and Others

Allahabad High Court · (2010) 4 AWC 4077 : (2010) 2 UPLBEC 1160

Uttar Pradesh Urban Planning and Development Act, 1973 — Section 26A(4), 26B

High Courts25 Mar 2010Allowed

Naseem Ahmed Vs Union of India and others

Allahabad High Court · (2010) 125 FLR 713

High Courts25 Mar 2010Dismissed

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

Allahabad High Court · (2010) 3 AWC 2412

Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants Seniority (Third Amendment) Rules, 2007 — Rule 8A

High Courts23 Mar 2010

Babbu and Others Vs State of U.P.and another

Allahabad High Court · (2010) 03 AHC CK 0294

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506

High Courts23 Mar 2010Allowed

Ziledar Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 3 AWC 2414

Civil Services Rule, 1930 — Rule 17, 48A(2), 55Constitution of India, 1950 — Article 311, 311, 311(2)Crawfords Statutory Construction, 1989 — Article 234

High Courts23 Mar 2010Dismissed

Sushil Kumar Upadhyay Vs State of U.P. and Others

Allahabad High Court · (2010) 4 AWC 4027

Constitution of India, 1950 — Article 226Recognized Basic Schools (Recruitment and Conditions of Service of Teachers and other Conditions) Rules, 1975 — Rule 11Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 9

High Courts23 Mar 2010Disposed Of

City Montessori School Vs State of U.P.

Allahabad High Court · (2010) 03 AHC CK 0238

High Courts23 Mar 2010Dismissed

Sudama Prasad Vs Gopal Dharmshala and Others

Allahabad High Court · (2010) 4 AWC 4023

Constitution of India, 1950 — Article 226

High Courts23 Mar 2010Allowed

Girijesh Kumar Vs State of U.P. and Others

Allahabad High Court · (2010) 03 AHC CK 0217

Constitution of India, 1950 — Article 309, 311, 313