CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2010

4,330 judgments · page 73 of 217

High Courts09 Sept 2010Allowed

Ishtiyak Ahmad Makrani Vs State of U.P. and Others

Allahabad High Court · (2010) 09 AHC CK 0486

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Development Authority (Centralised Service) Rules, 1985 — Rule 20A, 20A(1), 20A(4), 28, 8Uttar Pradesh General Clauses Act, 1904 — Section 19A
Read judgment
High Courts09 Sept 2010Allowed

Kapil Vs State of U.P. and Another

Allahabad High Court · (2010) 09 AHC CK 0340

Penal Code, 1860 (IPC) — Section 354, 376, 506Uttar Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2004 — Rule 22(5)
Read judgment
High Courts09 Sept 2010Allowed

Om Narayan Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ADJ 254 : (2011) 113 RD 30

Constitution of India, 1950 — Article 14, 164, 164(1), 173, 191(1)Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
Read judgment
High Courts09 Sept 2010Allowed

Ram Avtar and Others Vs State of U.P. and Others

Allahabad High Court · (2010) 6 AWC 6413 : (2011) 113 RD 17

Constitution of India, 1950 — Article 14, 248, 254, 254(2), 300ALand Acquisition Act, 1894 — Section 11A, 17(1), 23(1), 4, 6Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 28A, 29, 31, 32
Read judgment