High Courts19 Mar 2010Dismissed
Kabir Ali Vs State of U.P.& Anr.
Allahabad High Court · (2010) 03 AHC CK 0121
Evidence Act, 1872 — Section 24, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 67
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 183 of 226
High Courts19 Mar 2010Dismissed
Dau Dayal Mahila (P.G.) College Vs Rohit Nandan, I.A.S. (Principal Secretary, Bsci Education)
Allahabad High Court · (2010) 03 AHC CK 0116
High Courts19 Mar 2010Allowed
Het Kishan Vs State of U.P. and Others
Allahabad High Court · (2010) 03 AHC CK 0107
Constitution of India, 1950 — Article 14
High Courts19 Mar 2010
Madho Lal (Pradhan) Vs State of U.P. and Others
Allahabad High Court · (2010) 03 AHC CK 0093
Constitution of India, 1950 — Article 14
High Courts19 Mar 2010Dismissed
Sumer Vs State of U.P. and Others
Allahabad High Court · (2011) 4 AWC 3344(1) : (2010) 2 UPLBEC 1640
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 3
High Courts19 Mar 2010
Vimal alias Vinod Giri and Others Vs State of U.P.
Allahabad High Court · (2010) 2 ACR 1545
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 174, 174(1), 174(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts19 Mar 2010Dismissed
Sohan Lal Rajak Vs State of U.P. and Others
Allahabad High Court · (2010) 4 AWC 4072 : (2010) 2 UPLBEC 1300
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 4(1), 4(2)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 330A, 33A
High Courts19 Mar 2010Allowed
ACC Ltd. Vs State of U.P. and Others
Allahabad High Court · (2011) 38 VST 328
Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(2), 21(4)
High Courts19 Mar 2010Dismissed
Abhay Cinema Vs State of U.P. and Others
Allahabad High Court · (2010) 36 VST 272
Constitution of India, 1950 — Article 301, 304Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 11(1), 11(3), 12, 2, 29(A)Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 12, 13, 13(1), 2, 28
High Courts19 Mar 2010Dismissed
Vishwa Nath (Dead) By LRs. Vs Kashi Hindu University Varanasi and Others
Allahabad High Court · (2010) 03 AHC CK 0011
High Courts19 Mar 2010Dismissed
Panna Lal Vs State of U.P.
Allahabad High Court · (2010) 03 AHC CK 0007
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 328
High Courts19 Mar 2010Allowed
Rajesh Singh @ Bablu Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 03 AHC CK 0002
Constitution of India, 1950 — Article 21National Security Act, 1980 — Section 3(2)
High Courts19 Mar 2010Allowed
Din Dayal @ Deenaand Others (In Jail) Vs State of U.P.
Allahabad High Court · (2010) 03 AHC CK 0001
Penal Code, 1860 (IPC) — Section 363, 366, 369, 376
High Courts18 Mar 2010Allowed
Suresh Tiwari Vs State of U.P. and Others
Allahabad High Court · (2010) 4 AWC 3942 : (2010) 126 FLR 109 : (2010) 2 UPLBEC 1113
Constitution of India, 1950 — Article 16(1), 16(4)
High Courts18 Mar 2010Allowed
Moti Lal Yadav Vs State of U.P. and Others
Allahabad High Court · (2010) 4 AWC 3947
High Courts18 Mar 2010
Raju Sharma Vs State of U.P.
Allahabad High Court · (2010) 2 ACR 1911 : (2010) 7 RCR(Criminal) 1412
Penal Code, 1860 (IPC) — Section 34, 364A
High Courts18 Mar 2010Dismissed
State of U.P. and Another Vs Ashok Kumar and Another
Allahabad High Court · (2010) 4 AWC 4061
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 41
High Courts18 Mar 2010Dismissed
Uma Shanker Rai and Others Vs Deputy Director, Consolidation and Others
Allahabad High Court · (2010) 3 AWC 2972
Advocates Act, 1961 — Section 37, 38Constitution of India, 1950 — Article 226, 32Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19A, 20(2), 21(2), 43(2), 48
High Courts18 Mar 2010Allowed
The Director General, C.R.P.F. Vs Constable No. 850774845, Lalji Pandey
Allahabad High Court · (2010) 4 AWC 4174 : (2010) 2 UPLBEC 1589
Allahabad High Court Rules, 1952 — Rule 5Central Reserve Police Force Act, 1949 — Section 11(1), 3(1)Constitution of India, 1950 — Article 226, 227
High Courts18 Mar 2010Allowed
Rajendra Singh Vs Board of Revenue and Others
Allahabad High Court · (2010) 03 AHC CK 0232
Civil Procedure Code, 1908 (CPC) — Section 100