High Courts14 Sept 2010Allowed
Sita Devi Vs Commissioner, Lucknow Division and Others
Allahabad High Court · (2010) 09 AHC CK 0442
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 70 of 217
High Courts14 Sept 2010Allowed
Amit Kumar Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0342
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12Penal Code, 1860 (IPC) — Section 302, 307
High Courts14 Sept 2010Allowed
Nankannu alias Nanku alias Anil Kumar and etc Vs State of U.P. & Anr.
Allahabad High Court · (2010) 09 AHC CK 0267
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49
High Courts14 Sept 2010Disposed Of
M.L.Soni Vs Director of Education (Higher) and others
Allahabad High Court · (2010) 09 AHC CK 0254
High Courts14 Sept 2010Allowed
Lav Kumar Tiwari Vs The State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0236
Civil Services (Classification, Control and Appeal) Rules — Rule 55BUttar Pradesh Police Regulations, 1948 — Regulation 541(2)
High Courts14 Sept 2010Allowed
Naresh Chandra Agrawal Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0235
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2
High Courts14 Sept 2010Dismissed
Jagannath Prasad Gaur and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0234
Constitution of India, 1950 — Article 14, 142, 162Police Act, 1861 — Section 2Uttar Pradesh Civil Police Constable and Head Constable Service Rules, 2008 — Rule 26
High Courts14 Sept 2010
State of U.P. Vs Union of India (UOI)
Allahabad High Court · (2011) 2 ADJ 521 : (2011) 2 AWC 1433
Civil Procedure Code, 1908 (CPC) — Section 102Constitution of India, 1950 — Article 131, 298, 300Railways Act, 1989 — Section 80
High Courts14 Sept 2010Allowed
Naveen Kumar Sharma and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 3111 : (2011) 2 DMC 274
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 405, 406
High Courts14 Sept 2010Allowed
Sujeet Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 6 ADJ 864
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 200, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506
High Courts14 Sept 2010Allowed
Jag Mohan Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6191
Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 10Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 29, 30, 4A
High Courts14 Sept 2010Dismissed
Avadhesh Kumar and Another Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts14 Sept 2010
Kanhaiya Lal Yadav and Another Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts14 Sept 2010Allowed
Dharam Veer Institute of Education and Technology and Another Vs National Council for Teacher Education and Another
Allahabad High Court · (2010) 6 AWC 6346 : (2011) 1 UPLBEC 734
National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2009 — Regulation 7, 7(1)National Council for Teachers Education Rules, 1997 — Rule 9
High Courts14 Sept 2010
Brijesh Singh @ Guddu Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts14 Sept 2010Dismissed
Ram Babu and Others Vs District Judge, Unnao and Others
Allahabad High Court · (2011) 2 CivCC 282 : (2011) 112 RD 274
Civil Procedure Code Amendment Act, 1999 — Order 6 Rule 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts14 Sept 2010Dismissed
Deena Nath Upadhyay and Others Vs Prescribed Authority and Others
Allahabad High Court · (2010) 6 AWC 6503
Civil Procedure Code, 1908 (CPC) — Section 24, 34, 34A, 35BHigh Court Rules, 1952 — Rule 11, 9
High Courts14 Sept 2010Dismissed
Ashok Kumar Ajmera Vs Hindustan Petroleum Corpn. Ltd. and Others
Allahabad High Court · (2011) 4 AWC 3443
Arbitration and Conciliation Act, 1996 — Section 9Contract Act, 1872 — Section 23, 28
High Courts14 Sept 2010Allowed
Smt. Neera Jassal Vs State of U.P. and others
Allahabad High Court · (2010) 127 FLR 907
Constitution of India, 1950 — Article 309