High Courts24 Sept 2010Dismissed
Rahees and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0518
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 58 of 217
High Courts24 Sept 2010Allowed
Deo Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 950
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 207, 227, 244Penal Code, 1860 (IPC) — Section 395, 427, 452, 504, 506Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 2, 7, 7(1), 7(2)
High Courts24 Sept 2010Allowed
Jagat Pal Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 511 : (2011) 2 AWC 1415
Constitution of India, 1950 — Article 309Hindu Adoptions and Maintenance Act, 1956 — Section 12Hindu Adoptions and Maintenance Rules, 1956 — Rule 12
High Courts24 Sept 2010Dismissed
Santosh Tyagi Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0475
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 409Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974 — Section 7
High Courts24 Sept 2010Allowed
Shishupal Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0472
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 2, 200, 482Penal Code, 1860 (IPC) — Section 427
High Courts24 Sept 2010Dismissed
Khursida Bano Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0458
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 202, 202(1)Evidence Act, 1872 — Section 27
High Courts24 Sept 2010Dismissed
Kamla Prasad Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0457
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts24 Sept 2010Allowed
Shyama Devi Smarak Inter College Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0454
High Courts24 Sept 2010Dismissed
Ramesh Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0439
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 147, 323, 354, 452, 504
High Courts24 Sept 2010Dismissed
Ratan Singh Hanspal and Another Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0438
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482
High Courts24 Sept 2010Dismissed
Mohd. Hanif Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0437
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Sept 2010Dismissed
Smt. Raja Beti Vs P.A.
Allahabad High Court · (2010) 09 AHC CK 0406
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)
High Courts24 Sept 2010Dismissed
Anand Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0387
High Courts24 Sept 2010Disposed Of
Dhara and Other Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0364
High Courts24 Sept 2010Dismissed
Aditya Bharadwaj Vs Additional District Judge & others
Allahabad High Court · (2010) 09 AHC CK 0360
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)
High Courts24 Sept 2010Dismissed
Rakesh Pratap Singh and another Vs State of U.P. and another
Allahabad High Court · (2010) 09 AHC CK 0352
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 223, 504
High Courts24 Sept 2010Allowed
Surendra Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0328
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 12
High Courts24 Sept 2010Dismissed
Jugdish Nai Vs State
Allahabad High Court · (2010) 09 AHC CK 0322
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts24 Sept 2010Disposed Of
Kurmanchal Fruit Suppliers Vs Krishi Utpadan Mandi Samiti, Haldwani and others
Allahabad High Court · (2010) 09 AHC CK 0288
High Courts24 Sept 2010Dismissed
Anurag Agrawal and another Vs Upendra Nath Bansal
Allahabad High Court · (2010) 09 AHC CK 0274
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)(d), 16(2)(d)