High Courts27 Sept 2010
Hari Mohan Vs Additional District Judge and Others
Allahabad High Court · (2011) 2 ADJ 189 : (2011) 2 AWC 1641 : (2011) 112 RD 190
Hindu Minority and Guardianship Act, 1956 — Section 8Limitation Act, 1963 — Article 60, 65
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 57 of 217
High Courts27 Sept 2010
Ajai Kumar Gupta and Another Vs Smt. Rekha Gupta and Another
Allahabad High Court · (2010) 09 AHC CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 406
High Courts27 Sept 2010
S.P. Jalan Vs State of U.P.
Allahabad High Court · (2011) 1 ACR 941 : (2010) 2 Crimes 771
Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts27 Sept 2010
Chashmuddin Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 406, 420, 504, 506
High Courts27 Sept 2010
Gayatri Prasad and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 323, 427
High Courts27 Sept 2010Allowed
Vijai @ Vijay Kumar Maurya Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0140
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 376
High Courts27 Sept 2010
Pinki @ Rinki and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 363, 366, 506
High Courts27 Sept 2010
Ganesh Polytex Ltd. Vs Union of India
Allahabad High Court · (2011) 23 STR 417
Central Excises and Salt Act, 1944 — Section 11A, 37B
High Courts27 Sept 2010Disposed Of
Mahesh Kumar Bhatia Vs Special Chief Judicial Magistrate and Another
Allahabad High Court · (2010) 09 AHC CK 0097
Income Tax Act, 1961 — Section 256, 271, 277, 278
High Courts27 Sept 2010
Gurumeet Singh (Kakaji) Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 409
High Courts27 Sept 2010
Gajendra Chaudhari and Another Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 379, 411
High Courts27 Sept 2010Allowed
Pramod Kumar Sharma Vs State of U.P. and others
Allahabad High Court · (2011) 2 UPLBEC 1013
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(3), 159, 164, 165Penal Code, 1860 (IPC) — Section 363, 364Police Act, 1861 — Section 29, 7
High Courts27 Sept 2010
Jameel Ahmad Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0077
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
High Courts27 Sept 2010
Budh Singh Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts27 Sept 2010Dismissed
Ram Bihari Dixit Vs Ashok Kumar Shukla and Others
Allahabad High Court · (2011) 112 RD 686 : (2011) 1 UPLBEC 836
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts27 Sept 2010
Santosh Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 406
High Courts27 Sept 2010
Isha Ansari and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0026
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 147, 323, 452, 504, 506
High Courts24 Sept 2010Dismissed
Raghunath Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0565
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 202, 202(1)Evidence Act, 1872 — Section 27
High Courts24 Sept 2010Allowed
Veer Bahadur Singh Intermediate College Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0535
High Courts24 Sept 2010Dismissed
Rahat Jan and Others Vs U.P. Sunni Central Board of Waqf Though Its Secretary, Collector Moradabad and Others
Allahabad High Court · (2011) 114 RD 165
Evidence Act, 1872 — Section 49B(4), 70, 72(2), 73, 74Uttar Pradesh Muslim Waqfs Act, 1960 — Section 29, 29(7), 29(8), 30, 33