High Courts05 May 2011Disposed Of
Smt. Mahtu Nisha Vs Deputy Director of Consolidation and Another
Allahabad High Court · (2012) 1 AWC 352 : (2011) 113 RD 493
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 143 of 231
High Courts05 May 2011Dismissed
Mohd. Zafar Khan and Others Vs District Judge Hardoi and Others
Allahabad High Court · (2011) 6 ADJ 819
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 28AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 3(A)(2)
High Courts05 May 2011Dismissed
Anil Kumar Singh and another Vs State of U.P.and others
Allahabad High Court · (2011) 05 AHC CK 0241
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 May 2011Dismissed
Satnam Singh Vs Rakesh Kumar
Allahabad High Court · (2011) 05 AHC CK 0227
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2Provincial Small Cause Courts Act, 1887 — Section 25
High Courts05 May 2011Disposed Of
Shri Ram Dixit Vs District Judge, Rae Bareli and others
Allahabad High Court · (2011) 05 AHC CK 0226
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10
High Courts05 May 2011Dismissed
Ram Lal and others Vs State of U.P.
Allahabad High Court · (2011) 05 AHC CK 0222
Criminal Procedure Code, 1973 (CrPC) — Section 190, 378, 407, 482
High Courts05 May 2011Dismissed
United India Insurance Co.Ltd.And Others Vs Rishikesh Agarwal and Others
Allahabad High Court · (2011) 05 AHC CK 0201
High Courts05 May 2011Allowed
Ram Kripal Yadava Vs State of U.P.and Ors.
Allahabad High Court · (2011) 05 AHC CK 0195
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3Uttar Pradesh Scheduled Commodities Distribution Order, 2004 — Clause 28(3), Clause 4
High Courts05 May 2011
Abrar Ahmad Vs Union of India (UOI)
Allahabad High Court · (2011) 05 AHC CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts05 May 2011Allowed
Kunwar Awadhesh Pratap Vs State of U.P. and Others
Allahabad High Court · (2011) 05 AHC CK 0138
High Courts05 May 2011Dismissed
State of U.P. Vs Sabir and Others
Allahabad High Court · (2011) 05 AHC CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts05 May 2011
Smt. Parwati Devi and Others Vs Kesarwani and Company
Allahabad High Court · (2011) 6 ADJ 417 : (2011) 8 RCR(Civil) 504
Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 35, 40, 40(1)Partnership Act, 1932 — Section 46, 47, 48
High Courts05 May 2011
Ram Dhani and Others Vs Raja Ram and Others
Allahabad High Court · (2011) 5 ADJ 780 : AIR 2011 All 121 : (2012) 1 AWC 388 : (2011) 8 RCR(Civil) 3072 : (2011) 113 RD 657
Civil Procedure (Uttar Pradesh Amendment) Act, 2003 — Section 115, 32(2), 97(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Constitution of India, 1950 — Article 227
High Courts05 May 2011Dismissed
Smt. Y.C. Trikha (Pushpa Trikha) and Others Vs Ashok Atthi and Others
Allahabad High Court · (2011) 5 ADJ 378
Constitution of India, 1950 — Article 226
High Courts04 May 2011Allowed
Chaman Lal Vs Addl. Commissioner and Others
Allahabad High Court · (2011) 7 ADJ 522 : (2011) 6 AWC 5623 : (2011) 113 RD 646
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157AA, 166, 167
High Courts04 May 2011Dismissed
Avinash Chandra Tewari Vs Addl. District Judge, Court No. 3, Unnao and others
Allahabad High Court · (2011) 5 ADJ 188
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21
High Courts04 May 2011Dismissed
Sri Mahesh Chandra and Others Vs Sri Chhadami Lal Jain Trust, Firozabad
Allahabad High Court · (2011) 2 RCR(Rent) 214
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts04 May 2011Disposed Of
Nizam Tiles Industry Vs Authorized Officer Bank of Baroda and Others
Allahabad High Court · (2011) 05 AHC CK 0311
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts04 May 2011Allowed
Smt. Haseena Begaum Vs Motor Accident Claim Tribunal/Additional District Judge, Court No. 1 and Others
Allahabad High Court · (2011) 05 AHC CK 0308
Motor Vehicles Act, 1988 — Section 168
High Courts04 May 2011Disposed Of
Raj Kumar Vs State of Uttar Pradesh and Others
Allahabad High Court · (2011) 05 AHC CK 0290
Penal Code, 1860 (IPC) — Section 223, 224, 376, 452Police Act, 1861 — Section 7Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14(1), 4, 8(4)