High Courts27 Aug 2010
Bal Vidya Mandir Kasya Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0149
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,330 judgments · page 85 of 217
High Courts27 Aug 2010Dismissed
Smt. Juveda Vs Smt. Anju Singh
Allahabad High Court · (2010) 08 AHC CK 0117
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts27 Aug 2010Allowed
Bhawna Maheshwari Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5834
High Courts27 Aug 2010Allowed
Vijay Pal Singh Vs State of U.P. and others
Allahabad High Court · (2011) 2 UPLBEC 1005
Constitution of India, 1950 — Article 310, 311, 311(1), 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)
High Courts27 Aug 2010
Ramu and Another Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 304, 34, 49
High Courts27 Aug 2010
Kesar Enterprises Ltd. Vs State of U.P. and Others
Allahabad High Court · (2011) 39 VST 184
Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(2), 3AB, 4
High Courts26 Aug 2010Allowed
Raj Bahadur Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 1
Constitution of India, 1950 — Article 243DUttar Pradesh Panchayat Raj (Amendment) Act, 2007 — Section 10(3), 12, 15, 6, 61
High Courts26 Aug 2010Allowed
Rajeev Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 61 ACR 2447 : (2011) 6 ADJ 879
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 324, 420, 498A, 506
High Courts26 Aug 2010Dismissed
Vinay Tyagi Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ACR 1947
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302
High Courts26 Aug 2010Dismissed
Nagar Panchayat Dehat Vs Bajrang Bali Rice Mills and Others
Allahabad High Court · (2011) 2 AWC 1329 : (2011) 112 RD 31
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, 104Court Fees Act, 1870 — Section 6A, 6A(1), 6A(2)
High Courts26 Aug 2010Dismissed
G. Sagar Suri Vs State of U.P. and others
Allahabad High Court · (2011) 3 ACR 2441
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Aug 2010Dismissed
Awadhraj Singh and Another Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0441
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts26 Aug 2010Allowed
Sri Gopal Prasad Jhindal and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0424
Provincial Small Cause Courts Act, 1887 — Section 21(8), 25
High Courts26 Aug 2010Dismissed
Ghulam Ghaus Vs Fatima Bibi
Allahabad High Court · (2010) 08 AHC CK 0313
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Aug 2010Disposed Of
Nandan Talkies, Aligarh Vs State of U.P. & another
Allahabad High Court · (2010) 08 AHC CK 0307
High Courts26 Aug 2010Disposed Of
Basic Shiksha Adhikari, Etah and Others Vs Ram Dularey Sharmaand Others
Allahabad High Court · (2010) 08 AHC CK 0285
High Courts26 Aug 2010Partly Allowed
Mithlesh Vs Collector
Allahabad High Court · (2010) 08 AHC CK 0270
Land Acquisition Act, 1894 — Section 48A
High Courts26 Aug 2010Allowed
Kuldeep Kumar Tiwari Vs C/M Ram Dev Pandey Inter College, Sultanpur
Allahabad High Court · (2010) 08 AHC CK 0223
High Courts26 Aug 2010
Suneel Kumar Pandey Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0165
Constitution of India, 1950 — Article 16(4B), 226, 335Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3(1), 3(5), 3(7)
High Courts26 Aug 2010Dismissed
Ashoka Construction Company Vs District Judge and Another
Allahabad High Court · (2010) 08 AHC CK 0091
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3), 36, 5Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 21 Rule 41, 115Constitution of India, 1950 — Article 226