High Courts09 Mar 2010Allowed
ITI Limited Vs Commissioner of Trade Tax, U. P., Lucknow
Allahabad High Court · (2011) 41 VST 30
Uttar Pradesh Trade Tax Act, 1948 — Section 13A, 15A
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 191 of 226
High Courts09 Mar 2010Allowed
Mrs. Manju Shukla Vs State of U.P. and Others
Allahabad High Court · (2010) 126 FLR 231
High Courts08 Mar 2010
Pramod Kumar Vs State of U.P. and Others
Allahabad High Court · (2010) 2 ACR 1639
Arms Act, 1959 — Section 13, 14, 18, 3, 4Constitution of India, 1950 — Article 226
High Courts08 Mar 2010
Udai Prakash Agnihotri Vs Joint Director of Education, Kanpur Region, Kanpur and Others
Allahabad High Court · (2010) 03 AHC CK 0295
Uttar Pradesh Intermediate Education Act, 1921 — Section 33DUttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14
High Courts08 Mar 2010
Union of India and Another Vs Prescribed Authority/Regional Labour Commissioner and Others
Allahabad High Court · (2010) 03 AHC CK 0293
High Courts08 Mar 2010Dismissed
Rana Pratap Singh Vs Labour Court and others
Allahabad High Court · (2010) 125 FLR 822
Factories Act, 1948 — Section 59Industrial Disputes Act, 1947 — Section 33C(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(2)
High Courts08 Mar 2010Dismissed
Surendra Pratap Pracheta Vs State of U.P. and Others
Allahabad High Court · (2010) 4 AWC 4018 : (2010) 125 FLR 638 : (2010) 2 UPLBEC 1028
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts08 Mar 2010Allowed
Smt. Bhanumati Vs Addl. Commissioner Faizabad Div. and Others
Allahabad High Court · (2010) 03 AHC CK 0257
Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 14, 14(3), 14(4), 15A
High Courts08 Mar 2010Allowed
Jai Prakash Vs IInd Additional District Judge and Others
Allahabad High Court · (2010) 03 AHC CK 0255
Arbitration Act, 1940 — Section 16, 16(1), 16(2)
High Courts08 Mar 2010Dismissed
Omkar Singh alias Nathu Singh and Others Vs State of U.P.
Allahabad High Court · (2010) 126 FLR 418
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 2, 20, 49, 64Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts08 Mar 2010Dismissed
Dharam Pal Singh Vs State of U.P. & Ors.
Allahabad High Court · (2010) 03 AHC CK 0182
Uttar Pradesh Police Act, 1861 — Section 7Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)
High Courts08 Mar 2010Dismissed
Sangram Singh and others Vs State of U.P.
Allahabad High Court · (2010) 03 AHC CK 0177
High Courts08 Mar 2010Allowed
Yogendra Kumar Vs State of U.P. and others
Allahabad High Court · (2010) 03 AHC CK 0144
Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7
High Courts08 Mar 2010Allowed
Rafi Memorial Girls Higher Secondary School and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 03 AHC CK 0115
Constitution of India, 1950 — Article 14, 30National Commission for Minorities Act, 1992 — Section 2
High Courts08 Mar 2010Allowed
Mehboob Jan and Others Vs State of U.P.
Allahabad High Court · (2010) 03 AHC CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 323Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts08 Mar 2010Allowed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (2010) 124 FLR 475
Industrial Disputes Act, 1947 — Section 17B
High Courts08 Mar 2010Allowed
Sumit Gupta Vs State of U.P.& Ors.
Allahabad High Court · (2010) 03 AHC CK 0098
Stamp Act, 1899 — Section 47A
High Courts08 Mar 2010
Kumari Udita Vs State of U.P. and Others
Allahabad High Court · (2010) 03 AHC CK 0084
Constitution of India, 1950 — Article 226
High Courts08 Mar 2010Allowed
Adhyaksh, Prabandh Samiti, Dugdh Utpadak Sahkari Samiti Ltd. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2010) 6 AWC 5759
Societies Registration Act, 1860 — Section 10Uttar Pradesh Co-operative Societies Act, 1965 — Section 135, 61, 62, 62(4), 64Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H