COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 125 of 231

High Courts14 Jun 2011Allowed

Krishna Kumar Bhasin and Others Vs State of U.P.and Another

Allahabad High Court · (2011) 7 RCR(Criminal) 2243

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(2)Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468

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High Courts14 Jun 2011Dismissed

Krishan Murari Saxena and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 06 AHC CK 0027

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts14 Jun 2011Allowed

Dhirendra Singh Chauhan Vs State of U.P. and Others

Allahabad High Court · (2011) 06 AHC CK 0017

Criminal Procedure Code, 1973 (CrPC) — Section 244, 244(1), 246

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High Courts13 Jun 2011Dismissed

Awas Ayukta, U.P.Avas Avam Vikas Parishad, Lucknow and another Vs Mangal Singh Rawat and others

Allahabad High Court · (2011) 06 AHC CK 0156

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High Courts13 Jun 2011Dismissed

Surendra Nath Rai Vs District Education Officer, Nainital & Another

Allahabad High Court · (2011) 06 AHC CK 0145

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High Courts13 Jun 2011

Badrudduza Ansari Vs State of U.P. theu. Prin. Secy. Dept. of Home and Others

Allahabad High Court · (2011) 06 AHC CK 0008

Penal Code, 1860 (IPC) — Section 223, 224

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High Courts10 Jun 2011

Utkarsh Dixit and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 7 ADJ 611

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High Courts10 Jun 2011Dismissed

Mohd. Yamin Vs State of U.P. and Others

Allahabad High Court · (2011) 06 AHC CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 202, 202(1)Evidence Act, 1872 — Section 27

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High Courts09 Jun 2011Disposed Of

Dilip Kumar Gupta and Another Vs State of U.P.

Allahabad High Court · (2011) 06 AHC CK 0140

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High Courts07 Jun 2011Dismissed

Oudh Gymkhana Club, Lucknow Vs State of U.P.and others

Allahabad High Court · (2011) 06 AHC CK 0159

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 9

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High Courts07 Jun 2011Disposed Of

State of U.P. Vs Ranjit Ram alias Khurpanchi

Allahabad High Court · (2011) 06 AHC CK 0158

Criminal Procedure Code, 1973 (CrPC) — Section 386

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High Courts07 Jun 2011

C/m Ganga Prasad Sewa Sansthan and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 06 AHC CK 0003

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High Courts06 Jun 2011

Dr. Zakir Abdul Karim Naik Vs State of U.P. and Another

Allahabad High Court · (2011) 06 AHC CK 0179

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 196(1), 196(2), 202, 203, 482Penal Code, 1860 (IPC) — Section 109, 115, 116, 121, 124A

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High Courts06 Jun 2011Dismissed