COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 100 of 231

High Courts28 Jul 2011Allowed

Dr. Ambedker Bal Sudhar Shiksha Samiti Vs U.P. Avas Evam Vikas Parishad and Others

Allahabad High Court · (2011) 114 RD 522

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 80Evidence Act, 1872 — Section 115Specific Relief Act, 1963 — Section 6, 6(3)

High Courts28 Jul 2011Allowed

Aziz Ullah Chauhan Vs Abdul Mohi

Allahabad High Court · (2011) 6 ADJ 6220

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 25

High Courts28 Jul 2011Dismissed

Ajay Lavania Vs Smt. Shobhna Dubey

Allahabad High Court · (2011) 07 AHC CK 0234

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 102, 103

High Courts28 Jul 2011Dismissed

Siya Ram and another Vs State of U.P. and others

Allahabad High Court · (2011) 5 AWC 5255

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5Constitution of India, 1950 — Article 226

High Courts28 Jul 2011Dismissed

Praveen Kumar Garg Vs Meena Rani

Allahabad High Court · (2011) 07 AHC CK 0194

High Courts28 Jul 2011Allowed

Hansraj Vs State of Uttaranchal & Another

Allahabad High Court · (2011) 07 AHC CK 0180

Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 392, 504, 506

High Courts28 Jul 2011Disposed Of

Bhagwati Rawat and Others Vs National Insurance Co.Ltd.

Allahabad High Court · (2011) 07 AHC CK 0173

Motor Vehicles Act, 1988 — Section 147, 168, 173

High Courts28 Jul 2011Allowed

Ved Prakash Vs State of U.P.and another

Allahabad High Court · (2011) 07 AHC CK 0165

High Courts28 Jul 2011Allowed

Juggan @ Shifique Ahmad Vs Sachchida Nand Swarup Pandey

Allahabad High Court · (2011) 07 AHC CK 0147

Civil Procedure Code, 1908 (CPC) — Section 21Provincial Small Cause Courts Act, 1887 — Section 15

High Courts28 Jul 2011Dismissed

Kamal Kaushal Tiwari Vs State of U.P.and others

Allahabad High Court · (2011) 07 AHC CK 0144

High Courts28 Jul 2011Dismissed

Abdul Azim Vs State of U.P. and Others

Allahabad High Court · (2011) 07 AHC CK 0074

Uttar Pradesh Board of Madarsa Education Act, 2004 — Section 3, 3(3)

High Courts28 Jul 2011Dismissed

Mohd. Rafique and others Vs Addl. Commissioner (Admn.), Moradabad Division and others

Allahabad High Court · (2011) 6 ADJ 6076 : (2011) 10 ADJ 826 : (2011) 10 AWC 826

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 34

High Courts28 Jul 2011Disposed Of

Riyazul Vs State of U.P.

Allahabad High Court · (2011) 07 AHC CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 147, 149, 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)

High Courts28 Jul 2011Dismissed

Satyendra Kumar Pandey Vs Union of India and others

Allahabad High Court · (2011) 131 FLR 71

High Courts28 Jul 2011Dismissed

Pelicon Bone China Pvt. Ltd. Vs Commissioner of Trade Tax, U.P., Lucknow

Allahabad High Court · (2012) 47 VST 38

Uttar Pradesh Trade Tax Act, 1948 — Section 10(2)

High Courts28 Jul 2011Dismissed

Smt. Vinesh Rani Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ADJ 427 : (2012) 4 AWC 3727

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 166, 167, 167A, 168A

High Courts28 Jul 2011Dismissed

Devendra Singh Vs Presiding Officer, Labour Court and Others

Allahabad High Court · (2011) 131 FLR 795

Constitution of India, 1950 — Article 226

High Courts27 Jul 2011Allowed

Kuldeep Kumar (Cont. No. 940610228) Vs State of U.P. and others

Allahabad High Court · (2012) 2 AWC 1790 : (2012) 132 FLR 12

Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)

High Courts27 Jul 2011Allowed

We, The People Vs Union of India (UOI) and Others

Allahabad High Court · (2011) 7 ADJ 163

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B, 302, 409, 419, 420

High Courts27 Jul 2011Allowed

Anand Swarup Chaudhary Vs Judge, Small Causes Court, Faizabad and others

Allahabad High Court · (2011) 114 RD 325

Constitution of India, 1950 — Article 226, 227Hindu Succession Act, 1956 — Section 19, 4, 6, 8