High Courts19 Oct 2010
Head Constable Ram Nath Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 10 AHC CK 0154
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 44 of 217
High Courts19 Oct 2010
Dr. Nigar Sultana Rizvi Vs State of U.P.
Allahabad High Court · (2010) 10 AHC CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts19 Oct 2010Dismissed
Vijay Bahadur Chauhan Vs Board of Revenue and Others
Allahabad High Court · (2010) 10 AHC CK 0130
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 5C
High Courts19 Oct 2010Dismissed
C/M Shyam Jeera Junior High School Vs State of U.P. and Others
Allahabad High Court · (2010) 10 AHC CK 0123
Allahabad High Court Rules, 1952 — Rule 5
High Courts19 Oct 2010Dismissed
Manvendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 3 AWC 2260 : (2011) 112 RD 3
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 5(6)
High Courts19 Oct 2010Allowed
Smt. Sudha Kesarwani Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ACR 1946 : (2011) 1 ADJ 498 : (2011) 112 RD 27
Criminal Procedure Code, 1973 (CrPC) — Section 457Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 21(1), 22, 23AMotor Vehicles Act, 1988 — Section 207
High Courts19 Oct 2010Dismissed
Sudhir Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 997
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468
High Courts19 Oct 2010Allowed
Sonu Sharma Vs State of U.P.
Allahabad High Court · (2011) 1 ACR 1064
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 391Evidence Act, 1872 — Section 25, 26, 27, 8
High Courts19 Oct 2010Dismissed
Tirath Ram Khanna Vs Ratan Singh and Others
Allahabad High Court · (2011) 1 AWC 699
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(2)
High Courts19 Oct 2010Allowed
Smt. Geeta Devi Vs State of U.P. and Others
Allahabad High Court · (2011) 128 FLR 27
High Courts19 Oct 2010Dismissed
Muneshwar Vs Special Judge
Allahabad High Court · (2011) 1 AWC 1000
Civil Procedure Code Amendment Act, 1999 — Order 6 Rule 17, Order 6 Rule 18Motor Vehicles Act, 1988 — Section 140, 148, 166
High Courts19 Oct 2010Allowed
Commissioner of Cus. and C. Ex., Kanpur Vs Standard Sulphonators (P) Ltd.
Allahabad High Court · (2011) 263 ELT 334
Central Excise Rules, 1944 — Rule 57G
High Courts14 Oct 2010Disposed Of
Mukesh Vs State of U.P.
Allahabad High Court · (2010) 10 AHC CK 0200
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302
High Courts13 Oct 2010Dismissed
Ganesh Prasad Jaiswal Vs State of U.P.and another
Allahabad High Court · (2010) 10 AHC CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 325, 427, 504, 509Prevention of Damage to Public Property Act, 1984 — Section 3, 5
High Courts12 Oct 2010Allowed
Shyam Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 3147
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227Penal Code, 1860 (IPC) — Section 120B, 201, 302, 304A, 34
High Courts12 Oct 2010Dismissed
Union of India (UOI) and Others Vs Gaya Prasad and Another
Allahabad High Court · (2011) 5 ADJ 931 : (2011) 2 UPLBEC 1383
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(23)
High Courts12 Oct 2010Dismissed
Dheeraj Katariya and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 180 : (2011) 1 AWC 692
Explosives Act, 1884 — Section 6E(1), 6E(5)Explosives Rules, 2008 — Rule 155
High Courts12 Oct 2010Allowed
State of U.P. Vs Akhlaq and Another
Allahabad High Court · (2011) 2 ACR 1536
Constitution of India, 1950 — Article 134, 14, 15, 20, 21Criminal Justice Act, 2003 — Section 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 235(2), 311, 313, 354(3)
High Courts12 Oct 2010Dismissed
Vineeta Soni Vs State of U.P. and others
Allahabad High Court · (2010) 10 AHC CK 0267
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 397
High Courts12 Oct 2010Dismissed
Braj Bihari Vs State of U.P. and Others
Allahabad High Court · (2010) 10 AHC CK 0222
Constitution of India, 1950 — Article 226