High Courts16 Aug 2010Dismissed
Shyam Prakash Tewari Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0147
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 96 of 226
High Courts16 Aug 2010Allowed
Smt. Saroj Devi Vs Board of Revenue and Others
Allahabad High Court · (2010) 08 AHC CK 0138
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49, 9, 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B
High Courts16 Aug 2010Dismissed
Dr. Pushya Mitra Singh Deo Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 08 AHC CK 0135
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts16 Aug 2010
Ram Chandra Vs State of U.P. and Others
Allahabad High Court · (2011) 128 FLR 502
High Courts16 Aug 2010Dismissed
Sunil Kumar Sharma Vs Smt. Meera Sharma
Allahabad High Court · AIR 2011 All 29 : (2011) 2 DMC 487
Hindu Marriage Act, 1955 — Section 13, 25
High Courts16 Aug 2010
Jay Prakash and Another Vs Addl. Commissioner and Others
Allahabad High Court · (2010) 6 AWC 5843
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 333, 341
High Courts16 Aug 2010Allowed
Smt. Gyan Mati Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 3134
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 482Penal Code, 1860 (IPC) — Section 147, 352, 382, 504, 506
High Courts13 Aug 2010Dismissed
Vigyan Prabhakar Shukla Vs State of U.P. and Others
Allahabad High Court · (2011) 128 FLR 508
High Courts13 Aug 2010
Smt. Jaitoon Vs Joint Director of Consolidation and Others
Allahabad High Court · (2011) 2 ADJ 235
Administration of Evacuee Property Act, 1950 — Section 27Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts13 Aug 2010
Neena Chaturvedi Vs Public Service Commission
Allahabad High Court · (2011) 2 AWC 1114
Constitution of India, 1950 — Article 141, 16, 21Contract Act, 1872 — Section 4, 50Evidence Act, 1872 — Section 114
High Courts13 Aug 2010Dismissed
Smt. Rakhi Thareja Vs Union of India (UOI), Hindustan Petroleum Corporation and Smt. Mohini Gupta
Allahabad High Court · (2010) 08 AHC CK 0446
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Aug 2010Allowed
Kaushal Pal Singh Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0394
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Municipalities Act, 1916 — Section 38
High Courts13 Aug 2010Dismissed
Collector Vs Shiv Narain
Allahabad High Court · (2010) 6 AWC 6215
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 4, 54Limitation Act, 1963 — Section 5
High Courts13 Aug 2010Dismissed
Om Prakash and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ACR 1293 : (2011) CriLJ 210 : (2011) 3 Crimes 67 : (2010) 125 FLR 794 : (2010) 2 UPLBEC 1251
Criminal Procedure Code, 1973 (CrPC) — Section 179, 180, 195, 195(1), 195(3)Penal Code, 1860 (IPC) — Section 120B, 465, 468, 471
High Courts13 Aug 2010Dismissed
National Auto Sales and others Vs Firoz Ahmad
Allahabad High Court · (2010) 08 AHC CK 0346
High Courts13 Aug 2010Dismissed
Chandra Mohan Sama Vs Banwari Lal Ghai and another
Allahabad High Court · (2010) 08 AHC CK 0341
High Courts13 Aug 2010Dismissed
Badruddin Ansari Vs State of U.P.
Allahabad High Court · (2011) 6 RCR(Criminal) 1218
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
High Courts13 Aug 2010Disposed Of
Haripal Singh and Another Vs State of U.P.Through The Principal Secretary (Social Welfare) Govt.of U.P., Lucknow and Others
Allahabad High Court · (2010) 08 AHC CK 0230
High Courts13 Aug 2010Allowed
Smt. Vidhya Devi and Others Vs Smt. Sahdevi and Others
Allahabad High Court · (2011) 2 ACR 1288
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148
High Courts13 Aug 2010
Jitendra Kumar Soni and Others Vs State of U.P. and Others Prasiddh Narayan Singh Vs Principal Distt. Institution of Education and Training and Others
Allahabad High Court · (2010) 08 AHC CK 0159
Constitution of India, 1950 — Article 14, 16, 21, 226, 248National Council for Teacher Education Act, 1993 — Section 12, 32(2)National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2009 — Regulation 3(3), 8, 9