High Courts15 Dec 2011Allowed
Major Singh and others Vs State of U. P.
Allahabad High Court · (2012) ACR 1494
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324, 34
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,788 judgments · page 12 of 240
High Courts15 Dec 2011Allowed
Haseeb Ahmed @ Rassu Vs Commissioner, Kanpur Mandal Kanpur and Others
Allahabad High Court · (2012) 10 ADJ 27 : (2013) CriLJ 70 : (2013) 2 RCR(Criminal) 697
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 308, 324
High Courts15 Dec 2011Dismissed
Shailendra Bhardwaj And Others Vs Chandra Pal And Another
Allahabad High Court · (2011) 12 AHC CK 0003
Court Fees Act, 1870 — Section 7(ivA)
High Courts14 Dec 2011Dismissed
Smt. Abha Puri Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0446
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Penal Code, 1860 (IPC) — Section 418, 420, 468, 469
High Courts14 Dec 2011
Parasu Ram Tiwari and Others Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0438
High Courts14 Dec 2011
Renu Singh Vs State of U.P. And Others
Allahabad High Court · (2011) 12 AHC CK 0418
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts14 Dec 2011Partly Allowed
Rajendra Pratap Singh and Company Vs State of U.P. and Others
Allahabad High Court · (2013) 57 VST 445
Uttar Pradesh Trade Tax Act, 1948 — Section 15(1)(c), 29(2)
High Courts14 Dec 2011Allowed
Vijay Bahadur Singh Vs State of U.P. and Others
Allahabad High Court · (2012) 5 ADJ 748
Constitution of India, 1950 — Article 226
High Courts14 Dec 2011
Mahbullah and others Vs State of U.P. and others
Allahabad High Court · (2012) 3 AWC 2895 : (2012) 115 RD 215
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 26, 26A, 27, 27(4), 3(13)
High Courts14 Dec 2011
Smt. Sunita Devi Vs State of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0363
Constitution of India, 1950 — Article 226
High Courts14 Dec 2011Dismissed
Radhey Mohan Srivastava and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0362
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts14 Dec 2011
Shaukin Vs State of U. P. and others
Allahabad High Court · (2012) 1 ACR 726
Criminal Procedure Code, 1973 (CrPC) — Section 41(1), 41APenal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts14 Dec 2011
Lekh Ram Vs State of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0346
High Courts14 Dec 2011
Abbas Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0342
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 395, 412
High Courts14 Dec 2011
Ramesh Pradhan Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0341
Penal Code, 1860 (IPC) — Section 304, 307, 323, 325, 34
High Courts14 Dec 2011
Tej Singh @ Tej Bahadur Singh and Others Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0340
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts14 Dec 2011Allowed
Suresh Chandra Dixit Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0339
Jal Nigam Service of Uttar Pradesh Regulations — Regulation 31
High Courts14 Dec 2011Allowed
Smt. Urmila Malviya Vs State Of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0338
High Courts14 Dec 2011Dismissed
Ram Prakash Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 12 AHC CK 0337
Penal Code, 1860 (IPC) — Section 307, 323, 325, 504, 506(2)