High Courts13 Sept 2010
Rama Kant Yadav Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Penal Code, 1860 (IPC) — Section 307, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 72 of 217
High Courts13 Sept 2010Allowed
Om Prakash Vs IIIrd Addl. District Judge and Others
Allahabad High Court · (2011) 6 RCR(Civil) 2777
Limitation Act, 1963 — Section 5
High Courts13 Sept 2010Dismissed
Mahadeo Prashad Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0116
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 302, 328
High Courts13 Sept 2010
Sundaram Thru. Dharmendra Singh Verma and Another Vs Smt. Krishna Sharma and Others
Allahabad High Court · (2010) 09 AHC CK 0086
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts13 Sept 2010Dismissed
Gurjar Sabha Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6206 : (2011) 1 UPLBEC 751
Societies Registration Act, 1860 — Section 25(2)
High Courts13 Sept 2010Dismissed
Dinesh Kumar Atri Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 09 AHC CK 0084
Constitution of India, 1950 — Article 226
High Courts13 Sept 2010Dismissed
Smt. Manjesh Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 09 AHC CK 0070
Central Industrial Security Force Rules, 2001 — Rule 25(2)Constitution of India, 1950 — Article 226
High Courts13 Sept 2010
Rakesh Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 308, 323, 324, 325, 452
High Courts13 Sept 2010
Rajesh and Another Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts13 Sept 2010Dismissed
Satendra Kumar Singh alias Satendra Singh Vs Union of India (UOI)
Allahabad High Court · (2010) 09 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 27A, 29, 67, 8
High Courts13 Sept 2010Dismissed
Somani Iron and Steels Ltd. Vs CESTAT
Allahabad High Court · (2011) 270 ELT 189
High Courts13 Sept 2010Dismissed
Brijesh Kumar Gupta Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 272, 273Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts09 Sept 2010
Hazi Gulam Hussain @ Nanhey Vs State of U.P. and Another
Allahabad High Court · (2013) 1 ACR 636
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts09 Sept 2010
Ravindra Kumar Sharma and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 1 UPLBEC 116
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996 — Rule 4(2)
High Courts09 Sept 2010Allowed
Rahul Industries and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 09 AHC CK 0608
Colliery Control Rules, 2004 — Rule 6Constitution of India, 1950 — Article 12, 14, 19, 19(1), 298Defence of India Rules, 1962 — Rule 81(2)
High Courts09 Sept 2010Dismissed
Committee of Management Kalyankari Junior High School Vs State of U.P. and Others
Allahabad High Court · (2011) 2 AWC 1563 : (2011) 1 UPLBEC 524
Constitution of India, 1950 — Article 14
High Courts09 Sept 2010
Parvez Ahmed Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ACR 1378
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts09 Sept 2010Dismissed
Harpreet Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2011) 2 ACR 1346
Central Excises and Salt Act, 1944 — Section 14Customs Act, 1962 — Section 108
High Courts09 Sept 2010
Smt. Shahjahan Begum Vs Smt. Nigar Kauser
Allahabad High Court · (2011) 2 ADJ 907 : (2011) 2 AWC 1437
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 17Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17, 17(1), 25
High Courts09 Sept 2010Allowed
Nanhey Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0571
Constitution of India, 1950 — Article 243F, 243K, 243OPenal Code, 1860 (IPC) — Section 409Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A, 95(1)