High Courts08 Sept 2010Dismissed
Arjun Singh Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6193
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 75 of 217
High Courts08 Sept 2010Dismissed
Yuva Jagriti Parishad and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6488 : (2011) 1 UPLBEC 746
Societies Registration Act, 1860 — Section 25, 4
High Courts08 Sept 2010Allowed
M/s Pepsico India Holdings (Pvt) Ltd. and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 2 Crimes 250
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 167(2), 4, 4(2)Food Safety and Standards Act, 2006 — Section 1(3), 100, 2, 29(1), 3
High Courts07 Sept 2010Dismissed
Ram Prakash Agrawal (D.) through L.Rs. Vs Rishi Kumar
Allahabad High Court · (2010) 6 AWC 5859
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 21, 21(1), 9Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 34, 41
High Courts07 Sept 2010
Dhanveer and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 3128 : (2011) CriLJ 547 : (2011) 8 RCR(Criminal) 443
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 2, 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts07 Sept 2010Dismissed
Dr. Neeraj Shukla and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 2 AWC 1208
Constitution of India, 1950 — Article 14, 16, 16(4A), 16(4B), 335Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1), 3(3), 3(3A), 3(3B)
High Courts07 Sept 2010
Ramanuj Vs Board of Revenue and Others
Allahabad High Court · (2011) 2 ADJ 186 : (2011) 2 AWC 1657
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 4, Order 47 Rule 4(2), 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331(3), 331(4)
High Courts07 Sept 2010
Kadir Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0499
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Sept 2010
Anand Arya Vs Raka Rani and Another
Allahabad High Court · (2010) 09 AHC CK 0445
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482
High Courts07 Sept 2010Disposed Off
Neerendra Singh Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0415
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 239, 245Penal Code, 1860 (IPC) — Section 323, 387, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts07 Sept 2010Disposed Off
Radhey Lal and Others Vs Kishore Singh and Others
Allahabad High Court · (2010) 09 AHC CK 0409
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 406
High Courts07 Sept 2010Disposed Of
Baljit Kaur Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0408
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts07 Sept 2010Allowed
Mohd Amin Vs D.D.C. and others
Allahabad High Court · (2010) 09 AHC CK 0395
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts07 Sept 2010Disposed Of
Shanti Devi Vs Dy.Director of Consolidation, Chitrakoot and others
Allahabad High Court · (2010) 09 AHC CK 0393
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 48, 9A(2)
High Courts07 Sept 2010Disposed Of
Ram Kumar Mishra and Another Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0388
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 363, 366, 376(g)
High Courts07 Sept 2010Allowed
Daya Shanker Tiwari Vs D.D.C.
Allahabad High Court · (2010) 09 AHC CK 0349
High Courts07 Sept 2010Dismissed
Vishram Singh and others Vs State of U.P.through Principal Secretary, Finance, Govt.of U.P.Lucknow and others
Allahabad High Court · (2010) 09 AHC CK 0337
High Courts07 Sept 2010Dismissed
Balistar Singh and others Vs State of U.P. and others
Allahabad High Court · (2010) 09 AHC CK 0320
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 166, 168, 409, 420, 467
High Courts07 Sept 2010Allowed
Shyam Veer Vs State of U.P.
Allahabad High Court · (2010) 09 AHC CK 0314
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Sept 2010Dismissed
Munna Lal Sahu Vs Salikram (Dead) through L.Rs.
Allahabad High Court · (2010) 09 AHC CK 0280
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)