High Courts22 Sept 2010Dismissed
C/M, Dulari Devi Degree College Vs Shiv Shankar Verma, Acting Registrat, D.D.U. University and Others
Allahabad High Court · (2010) 09 AHC CK 0461
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 62 of 217
High Courts22 Sept 2010Dismissed
State of U.P. and Others Vs Laxmi Narain Mishra and Another
Allahabad High Court · (2010) 09 AHC CK 0405
Constitution of India, 1950 — Article 226
High Courts22 Sept 2010Disposed Of
Kaushar and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0369
High Courts22 Sept 2010Disposed Of
Narendra Kumar S/O Ram Lakhan & Anr. Vs Commissioner, Devi Patan Mandal Gonda & Anr.
Allahabad High Court · (2010) 09 AHC CK 0368
High Courts22 Sept 2010Dismissed
Suresh Chandra Vs State of U.P.Through its Principal Secretary, P.W.D., U.P., Lucknow and others
Allahabad High Court · (2010) 09 AHC CK 0357
High Courts22 Sept 2010Dismissed
State of U.P. Vs Pratap Singh and others
Allahabad High Court · (2010) 09 AHC CK 0353
Penal Code, 1860 (IPC) — Section 149, 302
High Courts22 Sept 2010Dismissed
Sushila Devi Vs Basic Shiksha Parishad and Ors.
Allahabad High Court · (2010) 09 AHC CK 0299
High Courts22 Sept 2010Allowed
New India Assurance Company Ltd. Vs Satvir And Others
Allahabad High Court · (2010) 09 AHC CK 0298
High Courts22 Sept 2010Dismissed
Neeraj Kumar Vs City Magistrate, Unnao and another
Allahabad High Court · (2010) 09 AHC CK 0263
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b), 21(1)(a)
High Courts22 Sept 2010
Subodh Sharma Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 323
High Courts22 Sept 2010
Ram Bahadur Dhobi and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0227
Penal Code, 1860 (IPC) — Section 120B, 364Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts22 Sept 2010Dismissed
Pawan Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2011) 1 AWC 1028 : (2010) 127 FLR 919 : (2011) 1 LLJ 705
Constitution of India, 1950 — Article 14, 16, 162, 21, 226Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 3, 4, 5
High Courts22 Sept 2010
Dildar and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 406
High Courts22 Sept 2010Dismissed
Uttar Pradesh Sasta Ghalla Vikreta Parishad Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0166
High Courts22 Sept 2010
Navneet Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 406
High Courts22 Sept 2010
Brahm Prakash Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0139
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 7(2)Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 10
High Courts22 Sept 2010Allowed
Hasan Ali Vs State
Allahabad High Court · (2011) 1 ACR 908
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8Penal Code, 1860 (IPC) — Section 395, 397
High Courts22 Sept 2010Allowed
Khwaja Bux Vs Nazar Ali and Another
Allahabad High Court · (2011) 2 AWC 1649
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts22 Sept 2010
Sirajul Haq Ansari and Others Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245(2), 482Penal Code, 1860 (IPC) — Section 323, 379, 452
High Courts22 Sept 2010Dismissed
Beean Deshwar Vs Mr. Ashok Ganguli, Director Rajya Shaikshik Anushandhan Another
Allahabad High Court · (2010) 09 AHC CK 0120
Constitution of India, 1950 — Article 32Contempt of Courts Act, 1971 — Section 10, 11