COURT ARCHIVE

Allahabad High Court judgments, 2010

4,330 judgments · page 42 of 217

High Courts21 Oct 2010Dismissed

Syed Abrar Hussain Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 998

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts21 Oct 2010

Jagdish Singh Karki Vs Authorised Officer of State Bank of India and Another

Allahabad High Court · (2010) 10 AHC CK 0071

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17

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High Courts21 Oct 2010

Ramjeet alias Shobhnath and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 1 ACR 867

Penal Code, 1860 (IPC) — Section 307, 308, 323, 324, 325

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High Courts20 Oct 2010Allowed

The New India Assurance Co. Ltd. Vs Smt. Sharifan and Others

Allahabad High Court · (2010) 10 AHC CK 0352

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High Courts20 Oct 2010Allowed

State of U.P. and Another Vs Kunwar Pal Singh and Another

Allahabad High Court · (2011) LLR 171

Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts20 Oct 2010Dismissed

Anurag Verma Vs The State of U.P. and Others

Allahabad High Court · (2010) 10 AHC CK 0331

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 182Evidence Act, 1872 — Section 145, 162

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High Courts20 Oct 2010Dismissed

Mahendra and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 1 AWC 401

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 117(1), 117(2), 117(3), 117(4)

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High Courts20 Oct 2010Dismissed

Bhagwan Das Vs Surendra Prakash Agarwal

Allahabad High Court · (2010) 10 AHC CK 0178

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 3(g)

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High Courts20 Oct 2010Disposed Of

U.P.Co-operative Bank Ltd, Mahatma Gandhi Marg, Lucknow Vs Rameshwar Havalia

Allahabad High Court · (2010) 10 AHC CK 0172

Provincial Small Cause Courts Act, 1887 — Section 18, 20Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30

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High Courts20 Oct 2010Allowed

Chhabi Raj Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 872

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 313Evidence Act, 1872 — Section 118, 27

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High Courts20 Oct 2010Dismissed

Irfan Ahmad and Others Vs Syyed Ausaf Ali

Allahabad High Court · (2010) 10 AHC CK 0124

Constitution of India, 1950 — Article 226

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High Courts20 Oct 2010

Smt. Kamala Devi and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 1 ACR 996

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204, 245(1), 245(2), 482Penal Code, 1860 (IPC) — Section 167, 177, 182, 218, 466

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High Courts20 Oct 2010

Ram Surat Vs State of U.P. and Others

Allahabad High Court · (2010) 10 AHC CK 0073

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17

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High Courts20 Oct 2010