High Courts04 Jul 2011
Brijendra Swaroop Sachan Vs District Inspector of Schools and Others
Allahabad High Court · (2012) 3 ADJ 367
Constitution of India, 1950 — Article 12, 21
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 115 of 231
High Courts04 Jul 2011Dismissed
Deepa Ram Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 295 : (2012) 2 AWC 1524
High Courts04 Jul 2011Dismissed
Kishnu and others Vs Sheesh Pal and others
Allahabad High Court · (2011) 7 ADJ 684 : (2011) 5 AWC 4749 : (2011) 113 RD 810
Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 125A, 195(6), 198, 198(4)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 175
High Courts04 Jul 2011Allowed
Ram Narain Gosain Vs State of U.P. and others
Allahabad High Court · (2012) 4 AWC 3559 : (2011) 113 RD 784
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 12A
High Courts04 Jul 2011
Shiv Prakash Tiwari and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 3242 : (2011) 6 ADJ 534
Constitution of India, 1950 — Article 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 200, 202, 227, 228Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304A
High Courts04 Jul 2011Disposed Of
Kanti Prasad Gupta Vs Joint Director of Education, XII Mandal, Moradabad and others
Allahabad High Court · (2011) 131 FLR 82
Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 14, 14(5), 14(6)
High Courts04 Jul 2011Allowed
U.P.S.R.T.C. Vs Presiding Officer, Labour Court (IV), Kanpur and Another
Allahabad High Court · (2011) 131 FLR 81 : (2011) LLR 1236
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 63(4)
High Courts04 Jul 2011Allowed
U.P. State Sugar Corporation Limited Vs Regional Provident Fund Commissioner
Allahabad High Court · (2011) 131 FLR 521
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(B)Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 10, 3, 7, 7(6), 8(4)
High Courts04 Jul 2011Allowed
U.P. Forest Corporation, Garhwal Region and others Vs P.O. Labour Court and another
Allahabad High Court · (2011) 131 FLR 399
Uttar Pradesh Industrial Disputes Act, 1947 — Section 17B, 6N
High Courts04 Jul 2011Dismissed
Smt. Tairunnisha and others Vs First Additional District Judge, Basti and others
Allahabad High Court · (2011) 144 RD 307
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4(2), 5
High Courts04 Jul 2011Dismissed
U.P. State Road Transport Corporation, Jhansi Vs Presiding Officer, Labour Court (4) Kanpur
Allahabad High Court · (2011) 3 UPLBEC 1979
High Courts04 Jul 2011Dismissed
Sampatti Kumar Dixit and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 07 AHC CK 0227
Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Home Guards Act, 1963 — Section 10
High Courts04 Jul 2011Dismissed
Rajendra Prasad Sharma Vs Smt. Pratibha Rani Sharma
Allahabad High Court · (2012) 4 AWC 3751
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(2), 16(2)(a), 21, 21(1)(a)
High Courts04 Jul 2011Dismissed
Kanhaiya Lal Vs 1st Addl. District Judge, Mathura and others
Allahabad High Court · (2011) 6 AWC 5541
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts04 Jul 2011Allowed
Kharpattu Ram Shastri Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 724
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 10(2), 7
High Courts04 Jul 2011Dismissed
Ram Kumar Vs State of U.P.and Others
Allahabad High Court · (2011) 07 AHC CK 0197
High Courts04 Jul 2011Dismissed
Sri Krishna Gopal Sharma Vs Sri Padam Gupta
Allahabad High Court · (2011) 07 AHC CK 0195
High Courts04 Jul 2011Dismissed
Rishi Kumar and others Vs Daya Shanker Daunesia
Allahabad High Court · (2011) 07 AHC CK 0188
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts04 Jul 2011Dismissed
Satya Prakash Lawaniya Vs Secretary, Ministry of Basic Education, U.P.Government, Lucknow and Others
Allahabad High Court · (2011) 07 AHC CK 0168
High Courts04 Jul 2011Allowed
Rama Shankar Vaish Vs The Presiding Officer, Labour Court and Others
Allahabad High Court · (2011) 7 ADJ 249 : (2011) 131 FLR 391 : (2011) 3 UPLBEC 2021
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 6H(1)Uttar Pradesh Co-operative Societies Act, 1965 — Section 122, 128, 135, 2A, 70