High Courts20 Aug 2010Dismissed
Laik Ahmad Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0251
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 307, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 92 of 226
High Courts20 Aug 2010Dismissed
Nand Lal Vs Devi Prasad Singh
Allahabad High Court · (2010) 08 AHC CK 0155
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts20 Aug 2010Dismissed
Smt. Rubaida Khan Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6311
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 48, 48(2)
High Courts20 Aug 2010Allowed
Rajendra Kumar Verma Vs Director General of Income Tax (Investigation) and Others
Allahabad High Court · (2011) 237 CTR 86
Finance Act, 2007 — Section 132B(3), 245D(4), 245HA(1)Income Tax Act, 1961 — Section 132B(3), 143, 144, 153(4)Income Tax Settlement Commission (Procedure) Rules, 1957 — Rule 9
High Courts20 Aug 2010Allowed
Anoop Kumar Premi (Recruit Constable) Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5698
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 101, 106
High Courts20 Aug 2010
Kotak Mahindra Bank Ltd. Vs Chopra Fabricator and Manufacturers (P) Ltd.
Allahabad High Court · AIR 2011 All 19 : (2011) 2 BC 566
Banking Regulation Act, 1949 — Section 2, 35A, 5, 6, 8Companies Act, 1956 — Section 434, 529, 529ATransfer of Property Act, 1882 — Section 130
High Courts19 Aug 2010Allowed
Committee of Management, Durga Shiksha Samiti and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 1 UPLBEC 252
Constitution of India, 1950 — Article 226, 348Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)New Okhla Industrial Development Authority Rural Abadi (Management and Regularisation for Residential purposes) Regulation, 2006 — Regulation 2
High Courts19 Aug 2010
Workman of Durga Enterprises Pvt. Ltd. Vs Industrial Tribubal (5) and Another
Allahabad High Court · (2011) 2 ADJ 138
Industrial Disputes (Central) Rules, 1957 — Rule 2(10), 40, 40, 4BUttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts19 Aug 2010Dismissed
Abdul Aziz and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5714
High Courts19 Aug 2010Dismissed
Abdul Qayyum Vs Union of India (UOI) and Others
Allahabad High Court · (2011) CriLJ 2008
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 489B, 489CReserve Bank of India Act, 1934 — Section 22
High Courts19 Aug 2010Allowed
Phool Chand Nishad Vs State of U.P. and Others
Allahabad High Court · (2011) 1 ACR 434
National Security Act, 1980 — Section 3(3)Penal Code, 1860 (IPC) — Section 489B, 489C
High Courts19 Aug 2010Allowed
Abdul Karim Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5628
High Courts19 Aug 2010Dismissed
Subhash Chandra Vaish and Others Vs Additional District Judge and Others
Allahabad High Court · (2010) 08 AHC CK 0448
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 58, Order 21 Rule 95
High Courts19 Aug 2010Disposed Off
Jitendra Nath Rai and Another Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 6430
Constitution of India, 1950 — Article 13(2), 14, 16, 309
High Courts19 Aug 2010Disposed Of
Abdul Wahid Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0353
Arms Act, 1959 — Section 14(2)
High Courts19 Aug 2010Allowed
Swami Nath Vs Ajay Kumar and another
Allahabad High Court · (2010) 08 AHC CK 0331
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5
High Courts19 Aug 2010Disposed Of
State of U.P. and Others Vs Pitamber
Allahabad High Court · (2010) 08 AHC CK 0317
Fundamental Rules, 1963 — Rule 56
High Courts19 Aug 2010Disposed Of
Shekhar Sharma Vs State of U.P. and Another
Allahabad High Court · (2010) 08 AHC CK 0316
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 7Penal Code, 1860 (IPC) — Section 302, 384, 504, 506Uttar Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2004 — Rule 22
High Courts19 Aug 2010Allowed
Krishna Saxena Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0297
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2(c)
High Courts19 Aug 2010Disposed Of
Omkar Nath Srivastava Vs District Judge, Barabanki and others
Allahabad High Court · (2010) 08 AHC CK 0271
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1A), 22