High Courts21 Dec 2010Disposed Of
Rahila Begum Vs State of U.P.And Another
Allahabad High Court · (2010) 12 AHC CK 0126
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 4 of 226
High Courts21 Dec 2010Disposed Of
Leela, Sawan Das Vs State of U.P.
Allahabad High Court · (2010) 12 AHC CK 0122
High Courts21 Dec 2010Allowed
Sita Ram Nikhra Vs Dhirendra Pratap Gaur
Allahabad High Court · (2010) 12 AHC CK 0114
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts21 Dec 2010Dismissed
Abdul Aziz and Others Vs State of U.P. & Ors.
Allahabad High Court · (2010) 12 AHC CK 0109
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A, 6
High Courts21 Dec 2010
Praduman Kumar Jain Vs State of U.P.and Others
Allahabad High Court · (2010) 12 AHC CK 0099
High Courts21 Dec 2010Allowed
Abdul Salam Vs State of U.P. and Others
Allahabad High Court · (2010) 12 AHC CK 0091
Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7
High Courts21 Dec 2010Dismissed
Sri Adarsh Sahkari Grih Nirman Samiti Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 713
High Courts21 Dec 2010Dismissed
Shamken Spinners Limited Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 18 : AIR 2011 All 56 : (2011) 3 BC 452
Allahabad High Court Rules, 1952 — Rule 5Companies Act, 1956 — Section 16, 17, 18, 22(1), 25Constitution of India, 1950 — Article 226
High Courts21 Dec 2010
Aalam Vs State of U.P.
Allahabad High Court · (2010) 12 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21, 8
High Courts21 Dec 2010
Raj Kumar @ Raja Savita Vs State Of U.P.
Allahabad High Court · (2010) 12 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts21 Dec 2010Allowed
Shujaatullah Khan and Others Vs 1st Addl. District Judge, Rampur and Others
Allahabad High Court · (2011) 2 RCR(Criminal) 109
High Courts21 Dec 2010Dismissed
Awadhesh Chandra Saxena Vs U.P. Cooperative Sugar Factories Federation Limited and Others
Allahabad High Court · (2010) 12 AHC CK 0008
Uttar Pradesh Industrial Disputes Act, 1947 — Section 10, 33
High Courts21 Dec 2010Dismissed
State of U.P. and Others Vs Vimla Maurya
Allahabad High Court · (2011) 2 ADJ 148
Constitution of India, 1950 — Article 16
High Courts20 Dec 2010Allowed
Krishna Kumar Vs State of Uttar Pradesh and Others
Allahabad High Court · (2011) 6 ADJ 203 : (2011) 2 UPLBEC 1386
Constitution of India, 1950 — Article 226
High Courts20 Dec 2010Dismissed
Shekhar Tewari Vs State of U.P.
Allahabad High Court · (2010) 12 AHC CK 0184
Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 3(1)
High Courts20 Dec 2010Disposed Of
Uttarakhand Gram Pradhan Sangathan Vs State of Uttarakhand & others
Allahabad High Court · (2010) 12 AHC CK 0127
Constitution of India, 1950 — Article 243E
High Courts20 Dec 2010Dismissed
Ram Sevak Vs Pramod Kumar
Allahabad High Court · (2010) 12 AHC CK 0111
Provincial Small Cause Courts Act, 1887 — Section 17, 18, 23, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts20 Dec 2010Dismissed
Kisan Sahkari Chini Mills Ltd., Ghosi Vs State of U.P. & Ors.
Allahabad High Court · (2010) 12 AHC CK 0107
Constitution of India, 1950 — Article 226Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15(1)
High Courts20 Dec 2010Dismissed
Anshuman Tripathi and Others Vs Banaras Hindu University and Another
Allahabad High Court · (2011) 2 ADJ 729
Constitution of India, 1950 — Article 14
High Courts20 Dec 2010Dismissed
Mohammad Amjad Vs State of U.P. and Others
Allahabad High Court · (2010) 12 AHC CK 0073
Constitution of India, 1950 — Article 341Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 13, 2