High Courts12 May 2011Allowed
Karuna Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0295
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 140 of 231
High Courts12 May 2011Allowed
Shareef Hussain Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0277
High Courts12 May 2011Disposed Of
Union of India (UOI) and Others Vs Phool Chand Pal and Another
Allahabad High Court · (2011) 6 ADJ 917
Constitution of India, 1950 — Article 14, 16
High Courts12 May 2011Dismissed
Brijesh Kumar Upadhyay and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 5 ADJ 634 : (2011) 8 RCR(Civil) 1790
Constitution of India, 1950 — Article 19(1), 19(6)Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 239, 251
High Courts12 May 2011Dismissed
Chandra Prakash Jain and Another Vs Manish Pratap and Others
Allahabad High Court · (2011) 05 AHC CK 0253
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 2 Rule 2, Order 22 Rule 10, Order 23 Rule 1, Order 23 Rule 1(3)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134
High Courts12 May 2011Dismissed
Sushila Vs Syndicate Bank and another
Allahabad High Court · (2011) 05 AHC CK 0205
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts12 May 2011Allowed
Devendra Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 456
Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 11, 17, 17(1), 17(1A), 17(2)Uttar Pradesh Industrial Area Development Act, 1976 — Section 3, 6F, 7
High Courts12 May 2011Allowed
Brij Pal Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 773 : (2011) 2 UPLBEC 1646
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 17(1), 17(4), 4, 4(1)
High Courts12 May 2011Dismissed
Vijay Singh and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 370 : (2011) 113 RD 762 : (2011) 2 UPLBEC 1279
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11A, 16, 17, 17(1), 17(4)
High Courts12 May 2011Allowed
Munendra Pal Singh Vs Director/Addl. Director of Education (Madhyamik) U.P. and Others
Allahabad High Court · (2011) 5 ADJ 815 : (2011) 5 AWC 4833 : (2011) 130 FLR 1018 : (2011) 3 UPLBEC 2256
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 105Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16(2)
High Courts12 May 2011Allowed
Salig Ram Ratnakar Vs State of U.P. and Others
Allahabad High Court · (2011) 6 ADJ 678 : (2011) 2 UPLBEC 1495
Penal Code, 1860 (IPC) — Section 201, 302Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4
High Courts11 May 2011Allowed
Rajveer Singh and Others Vs State of U.P.
Allahabad High Court · (2011) 05 AHC CK 0378
Penal Code, 1860 (IPC) — Section 323, 34, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10), 3(1)(10)K
High Courts11 May 2011Dismissed
Ram Tirath Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0377
High Courts11 May 2011Allowed
Rita Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0335
Uttar Pradesh Admission to Educational Institutions Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes Act, 2006 — Section 4
High Courts11 May 2011Dismissed
Reshma Band Vs State of U.P.and others
Allahabad High Court · (2011) 05 AHC CK 0224
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
High Courts11 May 2011Disposed Of
Subhash Singh and others Vs State of U.P.and another
Allahabad High Court · (2011) 05 AHC CK 0210
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 May 2011
Raj Kamal Shukla Vs Civil Judge, (S.D.) Mohammdi Kheri and Others
Allahabad High Court · (2011) 114 RD 431
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts11 May 2011Allowed
Vakf Kabristan Bhureshah Vs Ix A.D.J. and Others
Allahabad High Court · (2011) 05 AHC CK 0171
High Courts11 May 2011
Sunita Singh Vs Hindustan Petroleum Corporation Ltd. and Others
Allahabad High Court · (2011) 6 ADJ 340 : (2011) 8 RCR(Civil) 3164
High Courts11 May 2011Dismissed
Leela Dhar Gera and Another Vs Special Judge, S.C.S.T. Act/Additional District Judge and Others
Allahabad High Court · (2011) 5 ADJ 604 : (2011) 8 RCR(Civil) 2968
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227