High Courts13 Aug 2010Dismissed
Raj Rajeshwari Rawat Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0150
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14, 14(1), 14(2), 14(3), 14(4)
COURT ARCHIVE
Allahabad High Court judgments, 2010
4,510 judgments · page 97 of 226
High Courts13 Aug 2010Allowed
Bhupendra Kumar Tyagi and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5703
Societies Registration Act, 1860 — Section 25(1), 4, 4(1)
High Courts13 Aug 2010Allowed
Madan Gopal Vs State of U.P. and Others
Allahabad High Court · (2011) 4 AWC 3435
Allahabad High Court Rules, 1952 — Rule 12
High Courts13 Aug 2010Dismissed
Babloo @ Ajay Kumar Tewari Vs State of U.P.
Allahabad High Court · (2011) 3 ACR 2890
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts12 Aug 2010Allowed
Dr. Raj Kumar Singh (D) through L.Rs. Vs B.P.C. and Others
Allahabad High Court · (2010) 6 AWC 5985
Transfer of Property Act, 1882 — Section 106, 111Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 29A, 29A(2), 29A(4), 29A(5), 29A(7)
High Courts12 Aug 2010Dismissed
Raj Singh Vs State of U.P. and Another
Allahabad High Court · (2010) 6 AWC 5707
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
High Courts12 Aug 2010Allowed
Dal Singar Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0428
Uttar Pradesh Intermediate Education Act, 1921 — Section 7, 7A
High Courts12 Aug 2010Dismissed
Prakash Chand Vs Arjun Das and another
Allahabad High Court · (2010) 08 AHC CK 0332
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts12 Aug 2010Allowed
Gajraj Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0309
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 176
High Courts12 Aug 2010Dismissed
Jai Narain Sahu and another Vs Munshi Ram and others
Allahabad High Court · (2010) 08 AHC CK 0273
High Courts12 Aug 2010Dismissed
Ifetekhar Vs State of U.P.
Allahabad High Court · (2010) 08 AHC CK 0246
High Courts12 Aug 2010Dismissed
Raghavendra Atrey Vs State of U.P. and Others
Allahabad High Court · (2010) 08 AHC CK 0161
High Courts12 Aug 2010
Yogendra Singh Vs Ranbir Sharma and Another
Allahabad High Court · (2011) 165 CompCas 69 : (2011) 2 CompLJ 36
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 141Prevention of Food Adulteration Act, 1954 — Section 16, 17, 17(1), 17(2), 17(4)
High Courts12 Aug 2010Allowed
Ravindra Prasad Vs Union of India (UOI) and Others
Allahabad High Court · (2010) 6 AWC 5711
Railway Protection Force Act, 1957 — Section 9Railway Protection Force Rules, 1987 — Rule 161, 44, 45, 46
High Courts12 Aug 2010Allowed
Shakeeb Ahmad Jafri Vs Chairman-cum-Managing Director, Allahabad Bank and Another
Allahabad High Court · (2010) 6 AWC 6224
High Courts12 Aug 2010Dismissed
Ram Pal Sharma Vs State of U.P. and Another
Allahabad High Court · (2011) 1 ACR 929
Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 307
High Courts12 Aug 2010Dismissed
Ramesh Chandra Pandey Vs State of U.P. and others
Allahabad High Court · (2010) 127 FLR 322
High Courts12 Aug 2010Dismissed
Rajendra Pratap Srivastava Vs State of U.P. and Others
Allahabad High Court · (2012) 132 FLR 363
Constitution of India, 1950 — Article 311(2)
High Courts11 Aug 2010Allowed
Surendra Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2010) 6 AWC 5839 : (2011) 2 UPLBEC 1054
Societies Registration Act, 1860 — Section 25, 25(1), 25(2), 4, 4(1)
High Courts11 Aug 2010
Subhash and Others Vs State of U.P.
Allahabad High Court · (2011) 1 ACR 721
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 20Uttar Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2004 — Rule 22(5)