High Courts08 Nov 2010Allowed
Kedar Singh and Another Vs D.D.C. and Others
Allahabad High Court · (2011) 112 RD 705
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17(2)
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 28 of 217
High Courts08 Nov 2010Allowed
Gaj Ram Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0291
High Courts08 Nov 2010
Punjab National Bank and Others Vs Smt. Sundar Devi Agarwal
Allahabad High Court · (2010) 11 AHC CK 0283
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 107
High Courts08 Nov 2010Dismissed
Smt. Manju Devi Vs State Of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0274
Limitation Act, 1963 — Section 5
High Courts08 Nov 2010Dismissed
C/M, Jan Shikshan Inter College Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0273
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 101, 102, 103, 104, 105
High Courts08 Nov 2010Allowed
Memendra Pratap and another Vs Deputy Registrar (Registration), Lucknow and others
Allahabad High Court · (2010) 11 AHC CK 0214
High Courts08 Nov 2010Disposed Of
Satish Chandra and Others Vs Khaphipha Additional District Judge and another
Allahabad High Court · (2010) 11 AHC CK 0203
Provincial Small Cause Courts Act, 1887 — Section 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts08 Nov 2010Dismissed
Sandeep Kapoor Vs Rajiv Kumar Sharma and Others
Allahabad High Court · (2010) 11 AHC CK 0201
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7
High Courts08 Nov 2010Disposed Of
Radhey Shyamm Rastogi Vs Arvind Kishor and Others
Allahabad High Court · (2011) 6 RCR(Civil) 2519
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10
High Courts08 Nov 2010
Smt. Phoolmani Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0188
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts08 Nov 2010Dismissed
Prem Narain Nigam Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0187
High Courts08 Nov 2010
Suresh Chandra Jaipuria Vs The State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0182
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 120, 403, 406, 409, 420
High Courts08 Nov 2010Dismissed
Rajendra Nath Shukla Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (2011) 2 AWC 1837
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts08 Nov 2010Dismissed
State of U.P. and Others Vs Ramesh Chandra
Allahabad High Court · (2010) 11 AHC CK 0177
High Courts08 Nov 2010Allowed
Sunita Devi Vs State of U.P. and Another
Allahabad High Court · (2010) 11 AHC CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Nov 2010
Rathi Industries Limited Vs The Commissioner Commercial Tax
Allahabad High Court · (2010) 11 AHC CK 0170
Uttar Pradesh Trade Tax Act, 1948 — Section 4(A)Uttar Pradesh Value Added Tax Act, 2008 — Section 13(11), 25(1)
High Courts08 Nov 2010Dismissed
Mohd. Afzal Vs VIIIth A.D.J. and Others
Allahabad High Court · (2011) 112 RD 721
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C
High Courts08 Nov 2010Dismissed
Jai Prakash Sharma Vs Director General, R. P. F. Baroda and Others
Allahabad High Court · (2010) 11 AHC CK 0153
Railway Protection Force Rules, 1987 — Rule 93.7
High Courts08 Nov 2010
Vinay Kumar Vishwakarma Vs State of U.P.
Allahabad High Court · (2010) 11 AHC CK 0150
Penal Code, 1860 (IPC) — Section 323, 376, 376(2), 504, 506
High Courts08 Nov 2010Dismissed
Shiv Pal Singh @ S.P. Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 11 AHC CK 0123
Constitution of India, 1950 — Article 14, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8), 301Penal Code, 1860 (IPC) — Section 120(B), 302