High Courts18 Nov 2010Disposed Of
Suneel Kumar @ Pappu and others Vs State of U.P.and another
Allahabad High Court · (2011) 8 RCR(Criminal) 2810
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 19 of 217
High Courts18 Nov 2010Dismissed
Dashrath Singh Vs District Development Officer and Others
Allahabad High Court · (2010) 11 AHC CK 0152
Industrial Disputes Act, 1947 — Section 25(F), 25(G), 3(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3
High Courts18 Nov 2010
Jitendra Singh and Another Vs State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0135
Penal Code, 1860 (IPC) — Section 304, 323, 324, 325, 504
High Courts18 Nov 2010Dismissed
The New India Assurance Co. Ltd. Vs Richa Singh Katiyar and Others
Allahabad High Court · AIR 2011 All 107 : (2011) 3 AWC 2656 : (2011) 3 CivCC 773 : (2011) 6 RCR(Civil) 2473
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 4, Order 9 Rule 10, Order 9 Rule 3
High Courts18 Nov 2010
Smt. Ram Beti and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ACR 1639
Penal Code, 1860 (IPC) — Section 302, 306
High Courts18 Nov 2010Dismissed
Uma Kant Srivastava Vs Union of India (UOI) and Others
Allahabad High Court · (2011) 7 ADJ 601 : (2011) 130 FLR 649 : (2011) 3 UPLBEC 2363
Administrative Tribunals Act, 1985 — Section 20(2), 21(1), 21(3)Constitution of India, 1950 — Article 226
High Courts18 Nov 2010Allowed
State of U.P. Vs Satya Prakash @ Nanhe @ Sat Kumar and Others
Allahabad High Court · (2010) 11 AHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 378Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 498(A)
High Courts16 Nov 2010
Shiv Charan Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0366
High Courts16 Nov 2010Allowed
National Textiles Corporation Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2010) 11 AHC CK 0365
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Nov 2010
Mahendra Prajapati Vs State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0364
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 376(2), 506
High Courts16 Nov 2010
Shiv Ram Vs State of U.P. and Others
Allahabad High Court · (2010) 126 FLR 462
Uttar Pradesh Reorganisation Act, 2000 — Section 73
High Courts16 Nov 2010
Shambhu Dayal and Others Vs State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0355
Arms Act, 1959 — Section 25(1B)(A)Criminal Procedure Code, 1973 (CrPC) — Section 174, 389Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts16 Nov 2010Allowed
Ghurahu Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 686 : (2011) 4 AWC 3946 : (2011) 112 RD 162
Forest Act, 1927 — Section 11, 4, 5, 6, 9Land Acquisition Act, 1894 — Section 11, 30, 4, 5, 6
High Courts16 Nov 2010
Shamshad Hussain Vs Pradeep Kumar, Secretary, Min. of Defence and Another
Allahabad High Court · (2010) 11 AHC CK 0328
High Courts16 Nov 2010
Santosh and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0327
Criminal Procedure Code, 1973 (CrPC) — Section 210Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts16 Nov 2010
Sobaran Singh Vs State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0311
Penal Code, 1860 (IPC) — Section 307, 34
High Courts16 Nov 2010Dismissed
Suresh Chandra Sharma Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 169 : (2011) 2 AWC 2096
Constitution of India, 1950 — Article 14
High Courts16 Nov 2010
A.M.P. Products Vs Union of India (UOI)
Allahabad High Court · (2011) 264 ELT 370
Central Excises and Salt Act, 1944 — Section 35BPan Masala Packing Machines (Capacity Determination and Collection of Duty), s, 2008 — Rule 8
High Courts16 Nov 2010Dismissed
Smt. Tara Devi Vs State of U.P. and Others
Allahabad High Court · (2011) 2 AWC 1321 : (2011) 112 RD 22
Constitution of India, 1950 — Article 243OUttar Pradesh Kshetra Panchayats and Zila Panchayats (Election of Members) Rules, 1994 — Rule 21, 29, 54, 56, 6
High Courts16 Nov 2010Dismissed
Rajeshwar Singh Yadav @ Raju Yadav Vs State of U.P.and others
Allahabad High Court · (2010) 11 AHC CK 0211
Arms Act, 1959 — Section 17(3)(a), 17(3)(b)