High Courts01 Sept 2010Dismissed
Madhusudan Prasad Mishra Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0403
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 80 of 217
High Courts01 Sept 2010Dismissed
Tulsi Ram through his L.Rs. Vs Addl.District Judge, Court No.12, Bareilly and others
Allahabad High Court · (2010) 09 AHC CK 0385
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30(1)
High Courts01 Sept 2010Allowed
Laxmi Chandra Gupta and Another Vs IInd Addl. Sessions Judge, Badaun and Another
Allahabad High Court · (2010) 09 AHC CK 0332
Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 200, 202, 4(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(i)(10), 3(i)(x)
High Courts01 Sept 2010Dismissed
Sunil Yadav, (No.18000688 M), EX-Recruit Vs Union of India and others
Allahabad High Court · (2010) 09 AHC CK 0326
Armed Forces Tribunal Act, 2007 — Section 34Army Act, 1950 — Section 23Evidence Act, 1862 — Section 115
High Courts01 Sept 2010Disposed Of
Daya Ram and others Vs State of U.P. and another
Allahabad High Court · (2010) 09 AHC CK 0321
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420, 465, 467, 468
High Courts01 Sept 2010Disposed Of
Chandpur Enterprises Ltd. Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0309
Uttar Pradesh Value Added Tax Act, 2008 — Section 25(1)
High Courts01 Sept 2010Allowed
Badri Prasad Vs Special Additional District Judge, Gonda & Ors
Allahabad High Court · (2010) 09 AHC CK 0255
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts01 Sept 2010
Harish Nagpal Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0251
High Courts01 Sept 2010
Sharda Prasad and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0248
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 395, 397
High Courts01 Sept 2010Dismissed
Rakhi Vs State of U.P. and Others
Allahabad High Court · (2010) 09 AHC CK 0247
High Courts01 Sept 2010Dismissed
R.K. Industries and Another Vs U.P. Vitta Nigam
Allahabad High Court · (2011) 6 ADJ 959 : (2011) 113 RD 463
Revenue Recovery Act, 1890 — Section 4Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 287A, 330
High Courts01 Sept 2010
State of U.P. Vs Surya Nath Pasi and Others
Allahabad High Court · (2010) 09 AHC CK 0245
Penal Code, 1860 (IPC) — Section 147, 148, 307, 307, 323
High Courts01 Sept 2010
Rajendra Prasad Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 09 AHC CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 245, 482Penal Code, 1860 (IPC) — Section 406, 419, 420, 467, 468
High Courts01 Sept 2010Dismissed
Kanpur Development Authority Vs Jaina Properties and Finance Limited
Allahabad High Court · (2010) 09 AHC CK 0206
Limitation Act, 1963 — Section 5
High Courts01 Sept 2010Dismissed
Shatrohan Lal Vs The Special/Additional District Judge Kheri and Others
Allahabad High Court · (2010) 09 AHC CK 0183
High Courts01 Sept 2010Dismissed
Ashraf Ali Vs U.P. Co-operative Tribunal and Others
Allahabad High Court · (2010) 6 AWC 6448
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 20, 71, 98(A)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 230
High Courts01 Sept 2010
Kishori Lal and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 704
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts01 Sept 2010Dismissed
Bachchu Lal Vs Smt. Basso Begum (D.) through L.Rs.
Allahabad High Court · (2011) 1 RCR(Rent) 194
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2), 25, 28
High Courts01 Sept 2010Dismissed
The Chairman Ordinance Factory Board and Others Vs Central Administrative Tribunal, Allahabad Bench and Others
Allahabad High Court · (2010) 09 AHC CK 0098
High Courts01 Sept 2010Partly Allowed
Yamaha Motor Escorts Limited Vs State of U.P. and Others
Allahabad High Court · (2011) 38 VST 116
Central Sales Tax Act, 1956 — Section 8(1), 8(2), 8(4), 8(5)Constitution of India, 1950 — Article 301Finance Act, 2002 — Section 8(5)