COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 129 of 231

High Courts27 May 2011Dismissed

Shailendra Kumar Singh Vs Union of India (UOI) and Others

Allahabad High Court · (2011) 05 AHC CK 0127

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471

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High Courts27 May 2011

Pawan Kumar and Another Vs State of U.P. and Another

Allahabad High Court · (2011) 05 AHC CK 0106

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts27 May 2011

Radhey Shyam Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 05 AHC CK 0101

Uttar Pradesh Jal Nigam Employees (Retirement on Superannuation) Regulations, 2005 — Regulation 4

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High Courts27 May 2011Dismissed

Shiv Raj Singh Yadav Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 699 : (2012) 2 AWC 1779

Constitution of India, 1950 — Article 12, 14, 16, 162, 226

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High Courts27 May 2011Allowed

Rahdey Shyam Shukla and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 05 AHC CK 0060

Constitution of India, 1950 — Article 158, 213, 235, 309Government of India Act, 1935 — Section 24, 241Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 19, 2, 20

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High Courts27 May 2011Dismissed

Dr. Munish Kohli Vs Union of India and others

Allahabad High Court · (2011) 6 ADJ 6367

Constitution of India, 1950 — Article 30Uttar Pradesh State Universities Act, 1973 — Section 35, 35(2), 35(3), 35(4)

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High Courts27 May 2011

Shyam Lal Tiwari Vs State of U.P. and Others

Allahabad High Court · (2011) 05 AHC CK 0031

Uttar Pradesh Jal Nigam Employees (Retirement on Superannuation) Regulations, 2005 — Regulation 4

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High Courts27 May 2011Allowed

Subhank Prakash and Another Vs State of U.P. and Another

Allahabad High Court · (2012) 3 ACR 3392

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 209, 420, 467, 468Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 34

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High Courts27 May 2011Allowed