High Courts17 May 2011Dismissed
National Insurance Co. Ltd. Vs Seema Dhal
Allahabad High Court · (2011) 6 ADJ 268 : (2012) 1 TAC 366
Motor Vehicles Act, 1988 — Section 146, 147, 149, 149(1), 149(2)
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 137 of 231
High Courts17 May 2011Dismissed
V.P. Singh Vs P.A. Smt. Mohini Bai Vs State of U.P. and Others
Allahabad High Court · (2011) 5 AWC 4615 : (2011) 113 RD 613
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 13AUttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 11, 12A, 13A, 14(3)
High Courts17 May 2011Dismissed
Dr. Vikramajeet Tiwari (P.C.S.) Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0170
Uttar Pradesh Reorganisation Act, 2000 — Section 73
High Courts17 May 2011Allowed
Nem Singh Vs State of U.P. and Another
Allahabad High Court · (2011) 05 AHC CK 0167
Constitution of India, 1950 — Article 311(2)Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 3, 6, 7, 8
High Courts17 May 2011
Vinod Kumar Srivastava and Another Vs State of U.P. and Others
Allahabad High Court · (2012) 5 AWC 4533 : (2011) 8 RCR(Civil) 260 : (2011) 114 RD 198
High Courts17 May 2011Allowed
Nafees and Another Vs The State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 228 : (2011) 5 ADJ 557 : (2012) 1 AWC 224
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 307, 323, 427, 504, 506
High Courts17 May 2011Allowed
Lal Bahadur Vs Smt. Dhan Dei and others
Allahabad High Court · (2011) 4 CivCC 341 : (2011) 114 RD 260
High Courts17 May 2011Dismissed
Commissioner, Trade Tax Vs Godrej and Wires Manufacturing and Co. Ltd.
Allahabad High Court · (2013) 59 VST 229
General Clauses Act, 1897 — Section 2(i), 21
High Courts16 May 2011Dismissed
Ramesh Chandra Vs Thakur Prasad
Allahabad High Court · (2011) 2 RCR(Rent) 444
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Constitution of India, 1950 — Article 226Right to Information Act, 2005 — Section 3
High Courts16 May 2011Allowed
Rana Pratap Vinayak and Others Vs VIIIth A.D.J. and Others
Allahabad High Court · (2011) 7 ADJ 372 : (2011) 5 AWC 4849
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts16 May 2011Dismissed
State of U.P. Vs Smt. Maya @ Pushpa
Allahabad High Court · (2011) 05 AHC CK 0336
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts16 May 2011Dismissed
Jahan Singh Vs D.D.C., Bulandshahr and others
Allahabad High Court · (2011) 5 AWC 5193 : (2011) 113 RD 617
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 48, 52
High Courts16 May 2011Allowed
Sharad Kumar Bind Vs Secretary Madhyamik Shiksha Parishad and Another
Allahabad High Court · (2011) 5 ADJ 764
High Courts16 May 2011Dismissed
Ashok Kumar Saxena (Since Deceased) and Others Vs Sheelendra Rai Vidyarathi
Allahabad High Court · (2011) 05 AHC CK 0302
Constitution of India, 1950 — Article 19(1), 226Evidence Act, 1872 — Section 101
High Courts16 May 2011Disposed Of
Anand Mohan Mishra Alias Pinku Vs State of U.P.and another
Allahabad High Court · (2011) 05 AHC CK 0234
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts16 May 2011Disposed Of
Sitawati Vs State of U.P.and others
Allahabad High Court · (2011) 05 AHC CK 0219
Constitution of India, 1950 — Article 226
High Courts16 May 2011Dismissed
Dipti Khan Vs State of U.P.and others
Allahabad High Court · (2011) 05 AHC CK 0218
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 7
High Courts16 May 2011Dismissed
Constable/Driver Pawan Kumar Tripathi Vs State of U.P.
Allahabad High Court · (2011) 05 AHC CK 0165
High Courts16 May 2011
Saidul Rehman Khan Vs Additioinal Collector and Others
Allahabad High Court · (2011) 05 AHC CK 0142
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 229BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115D
High Courts16 May 2011Dismissed
Raj Kumar Vs The State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0117
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Dying in Harness Rules, 1974 — Rule 5