High Courts22 Jul 2011
Vivek Ranjan Rai Vs State of U.P.and Others
Allahabad High Court · (2011) 07 AHC CK 0127
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 103 of 231
High Courts22 Jul 2011
Suresh Pal Vs Tek Chand
Allahabad High Court · (2011) 8 ADJ 874 : (2011) 8 ADJ 5
Civil Procedure Code, 1908 (CPC) — Section 122Constitution of India, 1950 — Article 21General (Civil) Rules, 1957 — Rule 162
High Courts22 Jul 2011Allowed
Pramod Kumar Vs State of U.P. and Others
Allahabad High Court · (2011) 9 ADJ 671
High Courts22 Jul 2011Allowed
Commissioner of Income Tax Vs Sahara India
Allahabad High Court · (2012) 347 ITR 331
Income Tax Act, 1961 — Section 139(1), 139(4), 143(1), 143(1)(a), 143(2)
High Courts21 Jul 2011Allowed
Smt. Sumita Samanta and others Vs Nand Kishore Jaiswal and others
Allahabad High Court · (2011) 114 RD 533
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Jul 2011Allowed
Dr. Krishna Nand Pandey Vs Director North Central Zone Cultural Centre and another
Allahabad High Court · (2011) 131 FLR 518 : (2011) 3 UPLBEC 2299
High Courts21 Jul 2011Dismissed
Sanjay Kumar Vs Collector Bijnor and Others
Allahabad High Court · (2012) 1 ADJ 738
High Courts21 Jul 2011Allowed
Sukhvir Singh Kohali Vs State of U.P.
Allahabad High Court · (2011) 7 ADJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Penal Code, 1860 (IPC) — Section 120B, 406, 420
High Courts21 Jul 2011Allowed
Committee of Management, Aditya Birla Intermediate College Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 348 : (2012) 1 AWC 840
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Intermediate Education Act, 1921 — Section 13, 15(2), 16, 16A, 16E
High Courts21 Jul 2011Dismissed
L.N. Mishra Vs Union of India and Others
Allahabad High Court · (2011) 7 ADJ 389
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(16), 14(18)Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Reserve Police Force Act, 1949 — Section 17
High Courts21 Jul 2011Dismissed
Dr. Ashok Tripathi Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 319
Constitution of India, 1950 — Article 162, 309Indian Medical Council Act, 1956 — Section 33Uttar Pradesh State Medical Colleges Teachers Service (Second Amendment) Rules, 2005 — Rule 17, 21
High Courts21 Jul 2011
Eicher Farm Machinery Ltd. Vs Commissioner of Trade Tax, U. P., Lucknow
Allahabad High Court · (2012) 50 VST 293
High Courts21 Jul 2011Dismissed
Raj Kumar Gaba Vs State of U.P. and Others
Allahabad High Court · (2012) 49 VST 252
Societies Registration Act, 1860 — Section 13, 3(1), 5Uttar Pradesh Trade Tax Act, 1948 — Section 20, 8, 8(3)
High Courts21 Jul 2011
Indian Society of Lawyers Vs Union of India and others
Allahabad High Court · (2012) 2 AWC 1157
Constitution of India, 1950 — Article 124, 124(2), 124(3), 143, 21Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 438, 482
High Courts21 Jul 2011
Indian Society of Lawyers Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 680
Constitution of India, 1950 — Article 21, 214, 216, 217, 223Criminal Procedure Code, 1973 (CrPC) — Section 258, 309, 311, 438, 482
High Courts21 Jul 2011Dismissed
Ashok Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 909
Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4(1), 7
High Courts21 Jul 2011Dismissed
Arvind Kumar Vs ADJ Court No.7, Meerut and others
Allahabad High Court · (2011) 07 AHC CK 0204
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts21 Jul 2011Dismissed
Rani Devi (Smt.) and another Vs Jagdish Saran Gupta and others
Allahabad High Court · (2011) 07 AHC CK 0202
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts21 Jul 2011Allowed
Shesh Nath Rawat S/o Late Atuvaru Rawat Vs Mamta Rawat W/o Shesh Nath Rawat
Allahabad High Court · (2011) 07 AHC CK 0178
Hindu Marriage Act, 1955 — Section 13, 26
High Courts21 Jul 2011Dismissed
Sneh Lata Vs Raja Bahadur Rayakwad
Allahabad High Court · (2011) 07 AHC CK 0176
Hindu Marriage Act, 1955 — Section 13(1)(ia)