High Courts16 Feb 2010
Madhukar Shukla Vs Addl. District Judge Court No. 8 Lucknow and Others
Allahabad High Court · (2011) 3 AWC 2626
Civil Procedure Code, 1908 (CPC) — Section 35
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 200 of 226
High Courts16 Feb 2010Dismissed
Ram Kumar Maurya Vs Addl. District Judge, Lucknow and Others
Allahabad High Court · (2010) 2 CivCC 777
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 35(1), Order 9 Rule 13, 11Constitution of India, 1950 — Article 226
High Courts15 Feb 2010Allowed
Chela Prasad Vs State of U.P. and Another
Allahabad High Court · (2010) 02 AHC CK 0371
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 482Penal Code, 1860 (IPC) — Section 419, 420, 506
High Courts15 Feb 2010
Smt. Prabha Kushwaha Vs State of U.P. and Another
Allahabad High Court · (2010) 2 ACR 1630
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 387, 392, 452, 506
High Courts15 Feb 2010
Ajay Narayan Vs State of U.P. and another
Allahabad High Court · (2010) 02 AHC CK 0361
High Courts15 Feb 2010
Rajendra Kumar Agarwal Vs Vishwa Nath Garg and others
Allahabad High Court · (2010) 02 AHC CK 0360
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts15 Feb 2010Allowed
Rakesh Singh Vs State of U.P.
Allahabad High Court · (2010) CriLJ 2267 : (2011) 6 RCR(Criminal) 2326
Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts15 Feb 2010Dismissed
State of U.P. and Others Vs Ajay Singh Yadav and Others
Allahabad High Court · (2010) 02 AHC CK 0312
High Courts15 Feb 2010Allowed
Sri 1008 Murti Bhagwanji Mahavir Swamiji Maharaj Mandir and Another Vs Komal Prasad Jain (D) through L.Rs. and Others
Allahabad High Court · (2010) 3 AWC 3087
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 2(2), 3
High Courts15 Feb 2010Disposed Of
Smt. Anwari Vs State of U.P. and Others
Allahabad High Court · (2010) 02 AHC CK 0303
Constitution of India, 1950 — Article 243
High Courts15 Feb 2010Allowed
Ajay Bahal and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 7 RCR(Criminal) 1513
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 427, 448
High Courts15 Feb 2010Dismissed
Hoti Lal Vs State of U.P. Through Secretary Power and Electricity, U.P., Luknow and Others
Allahabad High Court · (2010) 02 AHC CK 0263
High Courts15 Feb 2010Allowed
Gurmeet Baba (Wrongly Mentioned Gurmeet Singh In F.I.R.) Vs State of U.P. Thru. Secy. Home and another
Allahabad High Court · (2010) 02 AHC CK 0261
High Courts15 Feb 2010Allowed
Shyam Babu And Others Vs State of U.P. And Another
Allahabad High Court · (2010) 02 AHC CK 0260
High Courts15 Feb 2010Allowed
Dilshad and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 02 AHC CK 0258
High Courts15 Feb 2010Disposed Of
Mehraj Vs State of U.P. And Another
Allahabad High Court · (2010) 02 AHC CK 0257
High Courts15 Feb 2010Allowed
Ghanshyam and others Vs Board of Revenue and others
Allahabad High Court · (2010) 02 AHC CK 0230
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(4)
High Courts15 Feb 2010Dismissed
State of U.P. Vs Sanjeev Kumar Sharma
Allahabad High Court · (2010) 02 AHC CK 0222
Penal Code, 1860 (IPC) — Section 307, 323, 325, 394, 506
High Courts15 Feb 2010Allowed
Jagdish Prasad Vs State of U.P. and Others
Allahabad High Court · (2010) 02 AHC CK 0221
High Courts15 Feb 2010Disposed Of
Sonu Agrawal Vs U.P. Sunni Central Waqf Board and Others
Allahabad High Court · (2010) 02 AHC CK 0207
Waqf Act, 1995 — Section 83(2)