High Courts11 Nov 2010
Akbar Vs State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0306
Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 5, 8
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 23 of 217
High Courts11 Nov 2010Dismissed
Shripal Singh Vs District Judge, Banda and Another
Allahabad High Court · (2011) 112 RD 114
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts11 Nov 2010
Sri Pal Singh Vs D.J. Banda and Others
Allahabad High Court · (2011) 1 ADJ 798
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts11 Nov 2010Dismissed
Jameel Ahmad Vs Riyaz Ahmad
Allahabad High Court · (2010) 11 AHC CK 0200
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts11 Nov 2010Allowed
Allahabad Bank Vs Official Liquidator State of U.P. And Uttaranchal and Others
Allahabad High Court · (2011) 2 BC 336
Civil Procedure Code, 1908 (CPC) — Section 73Companies (Court) Rules, 1959 — Rule 5Companies Act, 1956 — Section 391, 442, 446, 446(1), 446(2)
High Courts11 Nov 2010Allowed
Chitra Degree College and Another Vs N.C.T.E. and Another
Allahabad High Court · (2010) 11 AHC CK 0157
National Council for Teacher Education Act, 1993 — Section 18National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2009 — Regulation 7
High Courts11 Nov 2010Allowed
Shahzad Zafar Ali Vs Bharat Petroleum Corporation Ltd.
Allahabad High Court · (2010) 11 AHC CK 0155
Constitution of India, 1950 — Article 14
High Courts11 Nov 2010Allowed
Smt. Tahira Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ACR 1256 : (2011) 1 ADJ 195 : (2011) 2 DMC 588
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 177, 178, 179, 190
High Courts11 Nov 2010Dismissed
Ram Das Tewari Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0115
High Courts11 Nov 2010
Krishna Lal Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0112
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts11 Nov 2010Allowed
Ashok Kumar Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0110
Constitution of India, 1950 — Article 310, 311, 311(1), 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)
High Courts11 Nov 2010Dismissed
M.D.U.P.S.I.D.C. Ltd. Vs Moti Singh and Others
Allahabad High Court · (2010) 11 AHC CK 0071
Land Acquisition Act, 1894 — Section 18, 4
High Courts11 Nov 2010
P.L. Verma Teachers Training College Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0070
High Courts11 Nov 2010Allowed
C/M Lok Nayak Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0069
High Courts11 Nov 2010Allowed
Om Prakash Sharma Vs Satish Chandra Sharma
Allahabad High Court · (2010) 11 AHC CK 0059
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 114
High Courts11 Nov 2010Dismissed
Ganga Prasad Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2011) 112 RD 672
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 9
High Courts11 Nov 2010Allowed
Firangi Prasad Vs State of U.P. and Others
Allahabad High Court · (2011) 3 AWC 2459 : (2011) 2 UPLBEC 987
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 33C
High Courts11 Nov 2010
Surrender Narayan Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0044
Constitution of India, 1950 — Article 14, 16, 226
High Courts11 Nov 2010
Raju Vs State of U.P.
Allahabad High Court · (2010) 4 Crimes 197
Arms Act, 1959 — Section 25, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8Penal Code, 1860 (IPC) — Section 398
High Courts11 Nov 2010Allowed
Committee of Management, Acharya Raghubir Inter College Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 393