CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2010

4,330 judgments · page 33 of 217

High Courts28 Oct 2010

Rasool and Others Vs State of U.P

Allahabad High Court · (2010) 10 AHC CK 0306

Penal Code, 1860 (IPC) — Section 147, 149, 304, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
Read judgment
High Courts28 Oct 2010Allowed

Jai Ram Yadav Vs State of U.P. and Others

Allahabad High Court · (2011) 1 ADJ 366 : (2011) 2 AWC 1928 : (2011) 2 UPLBEC 976

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 100, 101, 102, 103, 104Uttar Pradesh Intermediate Education Rules, 1921 — Rule 105, 5
Read judgment
High Courts28 Oct 2010Disposed Of

Purvanchan Advertising Association and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ADJ 161

Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 285Uttar Pradesh Municipal Corporation (Assessment and Collection of Tax on Advertisement) Rules, 2009 — Rule 10, 2, 20, 20(2), 21Uttar Pradesh Municipal Corporation Act, 1959 — Section 172, 172(1), 172(2), 192, 193
Read judgment
High Courts28 Oct 2010

Ram Saran Vs State of U.P

Allahabad High Court · (2010) 10 AHC CK 0281

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 313Penal Code, 1860 (IPC) — Section 302, 34, 498
Read judgment
High Courts28 Oct 2010Allowed

L/Naik, Dhananjay Singh Vs State of U.P. and Others

Allahabad High Court · (2010) 10 AHC CK 0133

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 419, 420, 468, 471Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14
Read judgment
High Courts28 Oct 2010Dismissed

Rais Ahmad and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 1 UPLBEC 460

Constitution of India, 1950 — Article 226, 327, 328, 329Uttar Pradesh Panchayat Raj (Registration of Electors) Rules, 1994 — Rule 10, 11, 12, 13, 14Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(3)
Read judgment