High Courts13 Dec 2010
Abha Rani Vs Regional Inspectress of Girls School, Meerut and Others
Allahabad High Court · (2010) 12 AHC CK 0102
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16F
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 7 of 226
High Courts13 Dec 2010Allowed
Sahara India Real Estate Corporation Ltd. Vs Union of India (UOI)
Allahabad High Court · (2010) 12 AHC CK 0095
Companies Act, 1956 — Section 108, 109, 110, 112, 113Constitution of India, 1950 — Article 226Securities and Exchange Board of India Act, 1992 — Section 11(2A), 12, 15T
High Courts13 Dec 2010Allowed
Ram Shanker and Another Vs State of U.P. and Another
Allahabad High Court · (2010) 12 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 323, 324, 504, 506
High Courts13 Dec 2010Dismissed
Guddi Devi Vs Civil Judge, Hawali, (J.D.) and Others
Allahabad High Court · (2011) 6 RCR(Civil) 2335 : (2011) 112 RD 728
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts13 Dec 2010Dismissed
Hausla Prasad Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2011) 112 RD 702
High Courts13 Dec 2010Allowed
Smt. Neera Yadav (in jail) Vs State
Allahabad High Court · (2011) 2 ACR 2094
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389, 437Penal Code, 1860 (IPC) — Section 120A, 120BPrevention of Corruption Act, 1988 — Section 13, 13(1), 13(2)
High Courts10 Dec 2010Dismissed
Ram Achal Vs Civil Judge (J.D.) Hawali and Others
Allahabad High Court · (2011) 112 RD 650
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts10 Dec 2010Allowed
Basudev Pandey Vs State of U.P. and Others
Allahabad High Court · (2010) 12 AHC CK 0183
Uttar Pradesh Intermediate Education Act, 1921 — Section 18, 33
High Courts10 Dec 2010Dismissed
Dharam Yadav Alias D.P. Yadav Vs Dharmendra Yadav and Others
Allahabad High Court · (2010) 12 AHC CK 0181
Conduct of Elections Rules, 1961 — Rule 25(A), 94(A)Representation of the People Act, 1951 — Section 117, 123(2), 123(7), 123(8), 135(A)
High Courts10 Dec 2010Allowed
Prashant Singh Gaur Vs State of U.P. and Others
Allahabad High Court · (2010) 12 AHC CK 0169
Advocates Act, 1961 — Section 24, 24A, 26, 26(3), 28Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 145, 226, 227
High Courts10 Dec 2010Disposed Of
Brij Lal and others Vs State of U.P.and another
Allahabad High Court · (2011) 8 RCR(Criminal) 1629
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts10 Dec 2010Dismissed
Shah Nawaz Vs State of U.P. and Another
Allahabad High Court · (2010) 12 AHC CK 0092
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 4, 52, 53Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)Penal Code, 1860 (IPC) — Section 302, 307
High Courts10 Dec 2010Dismissed
Shiv Prasad Misra Vs State Of U.P. and Others
Allahabad High Court · (2011) 1 ADJ 227
Constitution of India, 1950 — Article 226, 309Uttar Pradesh Public Service Commission Rules, 1998 — Rule 1, 2, 4, 4(2), 4(4)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 62, 62(1), 72
High Courts10 Dec 2010Allowed
Anil Kumar Vs State of U.P. and Others
Allahabad High Court · (2011) 61 ACR 2287 : (2011) 1 ADJ 535 : (2011) 4 AWC 2.271
Criminal Procedure Code, 1973 (CrPC) — Section 161, 228, 231Penal Code, 1860 (IPC) — Section 308, 323, 324, 325, 34
High Courts10 Dec 2010Dismissed
Ajay Kumar Dixit Vs U.P. Madhyamik Education Service Selection Board and Others
Allahabad High Court · (2011) 1 ADJ 719
Constitution of India, 1950 — Article 15, 16Uttar Pradesh Higher Education Services Commission (Procedure for Selection of Teachers) Regulations, 1983 — Regulation 5, 5(1)Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 10, 34, 34(1)
High Courts10 Dec 2010Dismissed
Ram Chandra Singh Vs Director Commissioner of Consolidation and Others
Allahabad High Court · (2010) 12 AHC CK 0024
High Courts10 Dec 2010Allowed
Rakhi Sawant Vs State of U.P and Others
Allahabad High Court · (2010) 12 AHC CK 0019
Penal Code, 1860 (IPC) — Section 107, 120B, 155(2), 156(1), 306
High Courts10 Dec 2010
Sita Ram Tekariwal Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 115 : (2011) 6 RCR(Civil) 2553 : (2011) 42 VST 322
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 12
High Courts09 Dec 2010Allowed
Union of India (UOI) and Others Vs Rakesh Kumar Singh and Others
Allahabad High Court · (2010) 12 AHC CK 0217
High Courts09 Dec 2010Allowed
Onkar Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2011) 112 RD 72
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9A(2)