High Courts22 Sept 2010Allowed
Kumari Seema Vs District Basic Education Officer Lakhimpur Kheri and Another
Allahabad High Court · (2011) 7 ADJ 257
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 63 of 217
High Courts22 Sept 2010Dismissed
Committee of Management, Dulari Devi Degree College Vs Shiv Shanker Verma, Acting Registrar, Deen Dayal Upadhyaya Gorakhpur University and Others
Allahabad High Court · (2010) AWC 6339
High Courts22 Sept 2010Allowed
Ram Kripal and Others Vs State of U.P.
Allahabad High Court · (2011) 2 ACR 1336
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 395
High Courts22 Sept 2010Allowed
Radhey Shyam Tripathi Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 108 : (2010) 6 AWC 6217
High Courts22 Sept 2010Dismissed
Vijay Chaudhary Vs Sri Ashok Ganguli, Director Rajya Shaikshik Anushandhan Another
Allahabad High Court · (2010) 09 AHC CK 0047
Constitution of India, 1950 — Article 32Contempt of Courts Act, 1971 — Section 10, 11
High Courts22 Sept 2010Dismissed
Jawahar Lal Agarwal Vs Smt. Vinod Bhandari
Allahabad High Court · (2011) 2 AWC 1413
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 21(1), 34(1)
High Courts22 Sept 2010Allowed
Kumari Sonam Sharma Vs Bank of Baroda and Others
Allahabad High Court · (2010) 6 AWC 6494
High Courts22 Sept 2010Dismissed
Shekhar Tiwari Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ACR 2846
Constitution of India, 1950 — Article 14, 21, 226Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 2(u), 24(1), 24(6), 24(8)
High Courts21 Sept 2010Dismissed
Dhruv Singh Yadav Vs Director General, Central Industrial Security Force and Others
Allahabad High Court · (2011) 2 AWC 1647 : (2011) 1 UPLBEC 774
Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 47
High Courts21 Sept 2010Allowed
Shivdhesar Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2011) 2 AWC 1202
Central Reserve Police Force Rules, 1955 — Rule 28, 29Civil Procedure Code, 1908 (CPC) — Section 80, 80(1), 80(2), 9Constitution of India, 1950 — Article 311
High Courts21 Sept 2010Allowed
Jitendra Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6424
High Courts21 Sept 2010Dismissed
Commissioner of Income Tax Vs Sahara India Savings Corporation Ltd.
Allahabad High Court · (2011) 331 ITR 477
Income Tax Act, 1961 — Section 260AWealth Tax Act, 1957 — Section 16(5), 18(1), 7, 7(1), 7(2)Wealth Tax Rules, 1957 — Rule 2A, 2B(2), 3, 8
High Courts21 Sept 2010Dismissed
Jai Ram Yadav Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 200 : (2011) 2 AWC 2107
High Courts21 Sept 2010Dismissed
Abdul Khaliq and Others Vs State
Allahabad High Court · (2010) 09 AHC CK 0534
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 500
High Courts21 Sept 2010Disposed Off
Rohit Bhardwaj Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0420
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 471
High Courts21 Sept 2010Dismissed
Vandana Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0404
High Courts21 Sept 2010Allowed
Satnam Singh and others Vs State of U.P. and another
Allahabad High Court · (2010) 09 AHC CK 0391
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts21 Sept 2010Dismissed
Rahmat Ullah Khan Vs Jameela Khatoon
Allahabad High Court · (2010) 09 AHC CK 0382
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts21 Sept 2010Dismissed
Major S.N.Tripathi ( As Per Electoral Roll) Vs Election Commissioner of India Through Chief Election
Allahabad High Court · (2010) 09 AHC CK 0373
High Courts21 Sept 2010Disposed Of
Shekhar Singh S/O Dr. S.P. Singh & Ors. Vs Ram Manohar Lohia Avadh University, Thru V.C. & Ors.
Allahabad High Court · (2010) 09 AHC CK 0372