High Courts13 May 2011
Vimal Dwivedi Vs State of Uttar Pradesh and Others
Allahabad High Court · (2011) 05 AHC CK 0178
Penal Code, 1860 (IPC) — Section 223, 224Police Act, 1861 — Section 7Prevention of Corruption Act, 1988 — Section 13(A)(1)
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 139 of 231
High Courts13 May 2011Allowed
Union of India (UOI) and Another Vs The Central Administrative Tribunal and Another
Allahabad High Court · (2011) 05 AHC CK 0172
High Courts13 May 2011
Vikram Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (2011) 05 AHC CK 0161
Penal Code, 1860 (IPC) — Section 223, 224, 366, 376Police Act, 1861 — Section 7Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 4, 8(4)
High Courts13 May 2011Allowed
Santosh Kumar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0158
Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 10Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 3(11), 4, 4A
High Courts13 May 2011
Ram Kishan Vs The State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0121
Penal Code, 1860 (IPC) — Section 223, 224Police Act, 1861 — Section 7Prevention of Corruption Act, 1988 — Section 13(1)(D), 13(2), 7
High Courts13 May 2011Allowed
Dilip Srivastava Vs Presiding Officer, Industrial Tribunal Kanpur and Another
Allahabad High Court · (2011) 7 ADJ 221 : (2011) 5 AWC 4845 : (2011) 130 FLR 393 : (2011) LLR 971 : (2011) 3 UPLBEC 2303
Industrial Disputes Act, 1947 — Section 11A, 6(2A)
High Courts13 May 2011Allowed
Ram Lakhan Tiwari Vs Superintendent of Police and Others
Allahabad High Court · (2011) 6 ADJ 655 : (2011) 5 AWC 4447 : (2011) 3 UPLBEC 2335
Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Police Act, 1861 — Section 2, 7
High Courts13 May 2011
M/s. Debnath Enterprises and another Vs Oriental Bank of Commerce and others
Allahabad High Court · (2011) 5 AWC 5175 : (2011) 113 RD 743
High Courts13 May 2011Allowed
Munna Vs State
Allahabad High Court · (2011) 3 ACR 2410 : (2011) 6 ADJ 189 : (2011) CriLJ 4603 : (2011) 7 RCR(Criminal) 216
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts13 May 2011Allowed
R.P. Electronics and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 397
Constitution of India, 1950 — Article 14, 300ALand Acquisition Act, 1894 — Section 11, 17(1), 17(2), 17(4), 4Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 156
High Courts13 May 2011Dismissed
Hakimuddin alias Hakim Vs State of U.P.
Allahabad High Court · (2011) 61 ACR 2430 : (2011) 7 RCR(Criminal) 352
Arms Act, 1959 — Section 25, 25(1), 25(1A)Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302, 386
High Courts13 May 2011Disposed Of
Dr. Lallan Prasad Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 61 : (2011) 3 UPLBEC 2266 : (2001) 1 UPLBEC 879
Constitution of India, 1950 — Article 226
High Courts13 May 2011Dismissed
M/s. Auto Oil Company and Another Vs Indian Oil Corporation Ltd. and Others
Allahabad High Court · (2011) 5 ADJ 800
Arbitration and Conciliation Act, 1996 — Section 8, 8(2)Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 226(iv), 32
High Courts12 May 2011Dismissed
Smt. Sudha Singh Vs Kashi Gomti Samyut Gramin Bank, Varanasi and another
Allahabad High Court · (2011) 5 AWC 5067
High Courts12 May 2011
Suresh Kumar Vs U.P. Power Corporation, Lucknow and others
Allahabad High Court · (2011) 05 AHC CK 0420
High Courts12 May 2011Dismissed
Sukhbir Singh Vs State of U.P.
Allahabad High Court · (2011) 05 AHC CK 0388
High Courts12 May 2011Disposed Of
Yuvraj Singh Vs The State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0357
Penal Code, 1860 (IPC) — Section 223, 224, 409Police Act, 1861 — Section 7Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 4, 8(4)
High Courts12 May 2011Disposed Of
Constable 276 C.P. Siddh Nath Mishra Vs The State of Uttar and Others
Allahabad High Court · (2011) 05 AHC CK 0356
Penal Code, 1860 (IPC) — Section 120B, 222, 223, 224Police Act, 1861 — Section 7Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 4, 8(4)
High Courts12 May 2011Allowed
Kailash Chandra Vs Additional District Judge and Others
Allahabad High Court · (2011) 05 AHC CK 0343
Uttar Pradesh Municipalities Act, 1916 — Section 19, 20
High Courts12 May 2011Allowed
Saurabh Agrawal Vs Additional Commissioner (Judicial) Agra Mandal, Agra and, Others
Allahabad High Court · (2011) 6 AWC 5465 : (2011) 114 RD 217
Stamp Act, 1899 — Section 47A(3)