COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 133 of 231

High Courts23 May 2011Allowed

Vidya Kant Tiwari Vs State of U.P. and Others

Allahabad High Court · (2011) 6 ADJ 97

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16E(10), 18, 33C

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High Courts23 May 2011

Bhagwat Gond and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 6 ADJ 424 : (2011) 8 RCR(Civil) 547 : (2011) 2 UPLBEC 1286

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High Courts23 May 2011Dismissed

Acme Global Vs Commissioner of Central Excise, Lucknow

Allahabad High Court · (2012) 281 ELT 372

Central Excises and Salt Act, 1944 — Section 35F, 35GConstitution of India, 1950 — Article 14, 141

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High Courts23 May 2011Allowed

Smt. Keshav Devi Vs C.J.M.

Allahabad High Court · (2011) 05 AHC CK 0369

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High Courts23 May 2011Dismissed

Dasa Management (Anantram Toll Plaza of Etawah-Sikandara Section of Nh-2) Vs Project Director, National Highways Authority of India and Another

Allahabad High Court · (2011) 7 ADJ 538 : (2011) 8 RCR(Civil) 562

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 74

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High Courts23 May 2011Dismissed

Shahid Khan and others Vs D.D.C., Gautam Buddh Nagar and others

Allahabad High Court · (2011) 5 AWC 4607

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11A, 4(2), 48, 49, 4A

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High Courts23 May 2011Dismissed

U.P. Madhyamik Shikshak Sangh, Ballia and another Vs State of U.P. and others

Allahabad High Court · (2011) 7 ADJ 484 : (2011) 5 AWC 5258 : (2011) 3 UPLBEC 1932

Constitution of India, 1950 — Article 215, 225Contempt of Courts Act, 1971 — Section 15, 2, 23, 4

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High Courts23 May 2011Dismissed

Sadhu Vs Upper Aayukt (Prashasan) Varanasi and Others

Allahabad High Court · (2011) 05 AHC CK 0313

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4), 229B

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High Courts23 May 2011Allowed

Smt. Badama Devi Vs State of U.P. and Others

Allahabad High Court · (2011) 05 AHC CK 0255

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High Courts23 May 2011Disposed Of

Kadri Gramya Vikas Vs Tahsildar

Allahabad High Court · (2011) 5 AWC 5148 : (2011) 113 RD 757

Civil Procedure Code, 1908 (CPC) — Section 47Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 2

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High Courts23 May 2011Disposed Of

Achhan Khan Vs State of U.P.and others

Allahabad High Court · (2011) 8 RCR(Civil) 290

Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 127

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High Courts23 May 2011Dismissed

Abdul Kareem Vs U.P.Sunni Central Board of Wakf, Lucknow and Others

Allahabad High Court · (2011) 05 AHC CK 0233

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High Courts23 May 2011Dismissed

Shagufta Khan Vs State of U.P.

Allahabad High Court · (2011) 05 AHC CK 0206

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High Courts23 May 2011Dismissed

Ganesh Yadav Vs State of U.P. and Others

Allahabad High Court · (2011) 05 AHC CK 0166

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High Courts23 May 2011Allowed

Smt. Kanti Devi Vs State of U.P. and Others

Allahabad High Court · (2011) 05 AHC CK 0157

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High Courts23 May 2011Dismissed

Jagdish Prasad Vs State

Allahabad High Court · (2011) 10 ADJ 684 : (2011) 5 AWC 4443 : (2011) 113 RD 632

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13, 4, 5(6), 9(2)

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High Courts23 May 2011

Bal Krishna Vs State of U. P. and others

Allahabad High Court · (2011) 5 AWC 4848

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High Courts23 May 2011Dismissed

Bhole Ram Vs State of U. P. and others

Allahabad High Court · (2011) 5 AWC 4753 : (2011) 114 RD 372

Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 77

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High Courts23 May 2011Dismissed

Pradeep Kumar Vishwakarma Vs State of U. P. and others

Allahabad High Court · (2011) 5 AWC 4952

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High Courts23 May 2011Dismissed

Jasveer and Others Vs State of U.P. and another

Allahabad High Court · (2011) 9 ADJ 503 : (2011) 5 AWC 4910 : (2011) 113 RD 741

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(1)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173

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