High Courts08 Jul 2011Dismissed
Ompal Vs State of U.P.
Allahabad High Court · (2011) 07 AHC CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 374, 389Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 112 of 231
High Courts08 Jul 2011Disposed Of
Santosh Kumar Singh Vs State of U.P.and Others
Allahabad High Court · (2011) 07 AHC CK 0167
Uttar Pradesh Aided Colleges Transfer of Teachers Rules, 2005 — Rule 4(5)
High Courts08 Jul 2011Allowed
Vijai Vs State of U.P.
Allahabad High Court · (2011) 07 AHC CK 0151
Criminal Procedure Code, 1973 (CrPC) — Section 374, 389Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Jul 2011
Suresh Prasad Chaubey Vs D.I.O.S. and Others
Allahabad High Court · (2011) 07 AHC CK 0118
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18
High Courts08 Jul 2011Dismissed
Ram Shanker Singh Vs State of U.P. and Another
Allahabad High Court · (2011) 6 ADJ 625
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 356Criminal Procedure Code, 1973 (CrPC) — Section 165, 170, 173(1), 173(2), 190(1)
High Courts08 Jul 2011Allowed
Union of India and Other Vs Avanindra Kumar Tiwari and Another
Allahabad High Court · (2011) 7 ADJ 476 : (2011) 5 AWC 5278 : (2011) 3 UPLBEC 1904
Additional Departmental Agent (Conduct and Service) Rules, 1964 — Rule 17General Clauses Act, 1897 — Section 27Penal Code, 1860 (IPC) — Section 318, 419, 420, 467, 468
High Courts08 Jul 2011
Reserve Bank of India Vs Krishi Export Company Corporation LTD.
Allahabad High Court · (2011) 7 ADJ 565
Companies Act, 1956 — Section 449, 536(2), 537(1)Contract Act, 1872 — Section 202General Clauses Act, 1897 — Section 3(64)
High Courts08 Jul 2011
Prafulla Chandra Mishra Vs State of U.P. and Others
Allahabad High Court · (2011) 8 ADJ 439 : (2011) 3 UPLBEC 1938
Constitution of India, 1950 — Article 19(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A
High Courts08 Jul 2011Dismissed
Smt. Madhu and Another Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2011) 8 ADJ 274
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(c)(ii)
High Courts07 Jul 2011
Jamuna Prasad and another Vs Civil Judge (J.D.), West Hardoi and others
Allahabad High Court · (2011) 114 RD 548
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts07 Jul 2011Dismissed
Bale Ram and Others Vs Deputy Director Consolidation, Meerut and Others
Allahabad High Court · (2011) 7 ADJ 600 : (2011) 5 AWC 5274 : (2011) 113 RD 832
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 42A, 52
High Courts07 Jul 2011
Smt. Bhudevi and Another Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 2953 : (2011) 7 ADJ 682
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 306
High Courts07 Jul 2011Dismissed
Arun Kumar Vs Naresh Kumar and Others
Allahabad High Court · (2011) 7 ADJ 820 : (2011) 114 RD 542
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 9
High Courts07 Jul 2011Allowed
Phul Chand Yadav and Others Vs Kedar Yadav and Others
Allahabad High Court · (2012) 3 AWC 2372 : (2011) 114 RD 214
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 144
High Courts07 Jul 2011Dismissed
State Bank of India Vs Om Narain Agrawal and Others
Allahabad High Court · (2011) 7 ADJ 696 : AIR 2011 All 169 : (2011) 114 RD 171
Bankers Books Evidence Act, 1891 — Section 4Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226, 227
High Courts07 Jul 2011
Divisional Logging Manager Vs Presiding Officer and Another The Divisional Logging Manager, U.P. Forest Corporation Vs The Dy. Labour Commissioner and Others
Allahabad High Court · (2011) 07 AHC CK 0305
Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 6E, 6N, 6Q
High Courts07 Jul 2011
Rajendra Kumar Sharma Vs Allahabad Bank and Another
Allahabad High Court · (2012) 1 BC 280
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts07 Jul 2011Allowed
Rafiqunnisa Vs Collector/Dm., Deoria and others
Allahabad High Court · (2011) 7 ADJ 263 : (2012) 4 AWC 3592 : (2011) 113 RD 783
Transfer of Property Act, 1882 — Section 58
High Courts07 Jul 2011Disposed Of
Duncans Industries Limited Vs Presiding Officer and others
Allahabad High Court · (2011) 131 FLR 143
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Jul 2011Allowed
Satya Prakash and Sons Vs Presiding Officer, Labour Court, Kanpur and another
Allahabad High Court · (2011) 131 FLR 402 : (2012) 1 LLJ 868 : (2011) LLR 1275
Industrial Disputes Act, 1947 — Section 17B