COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 15 of 231

High Courts12 Dec 2011

Subhash Chandra Tripathi Vs State of U.P. and Others

Allahabad High Court · (2011) 12 AHC CK 0432

Uttar Pradesh Intermediate Education Act, 1921 — Section 16E(11)Uttar Pradesh Secondary Education Services Commission and Selection Boards (Amendment) Act, 1995 — Section 16F, 16F(4)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16(1), 33E

High Courts12 Dec 2011Dismissed

Dilshad (since deceased) and Others Vs Jama Masjid, Waqf Awagarh

Allahabad High Court · (2011) 12 AHC CK 0431

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 145, 151Limitation Act, 1963 — Section 17, 17(1), 5Provincial Small Cause Courts Act, 1887 — Section 25

High Courts12 Dec 2011Allowed

The Oudh Sugar Mills Ltd., Sitapur Vs Civil Judge (S.D.), Sitapur and Others

Allahabad High Court · (2011) 12 AHC CK 0429

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 12B

High Courts12 Dec 2011Allowed

Smt. Alka Vs Rajendra Kumar

Allahabad High Court · (2012) 1 ADJ 353 : (2012) 2 AWC 1540

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Hindu Marriage Act, 1955 — Section 13, 13(1), 23, 23(1), 24

High Courts12 Dec 2011Allowed

Sarita Shukla and Others Vs State of U.P. and Others

Allahabad High Court · (2012) 2 ADJ 433 : (2012) 3 AWC 3248

Constitution (Eighty-Sixth Amendment) Act, 2002 — Section 4Constitution of India, 1950 — Article 14, 19, 21A, 41, 45National Council for Teacher Education Act, 1993 — Section 1, 1(3), 12, 17, 17(4)

High Courts12 Dec 2011Dismissed

Committee of Management, Sarswati Inter College Vs State of U.P. and Others

Allahabad High Court · (2012) 2 ADJ 394

Constitution of India, 1950 — Article 226

High Courts12 Dec 2011Allowed

Deena Nath Shukla Vs Inspector General Pac, Western Zone, Moradabad and Others

Allahabad High Court · (2012) 3 ADJ 777 : (2012) 4 AWC 3813

Constitution of India, 1950 — Article 309, 313Government of India Act, 1935 — Section 243Police Act, 1861 — Section 2, 5

High Courts12 Dec 2011Disposed Of

Surendra Singh Vs State of U.P. and Another

Allahabad High Court · (2012) 1 ACR 721 : (2012) 1 ADJ 239 : (2012) 3 Crimes 377

Criminal Procedure Code, 1973 (CrPC) — Section 311, 313

High Courts12 Dec 2011Allowed

Bablu @ Arvind Kumar Verma Vs State of U.P.

Allahabad High Court · (2011) 12 AHC CK 0300

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 376(G)

High Courts12 Dec 2011Disposed Of

Kuber Nath Sharma Vs The State of U.P. and Others

Allahabad High Court · (2011) 12 AHC CK 0299

High Courts12 Dec 2011Disposed Of

Ram Dhani Singh Vs State of U.P. thourgh its Prin. Secy. Nagar Vikas and Others

Allahabad High Court · (2011) 12 AHC CK 0298

High Courts12 Dec 2011Disposed Of

Narendra Prasad Gupta Vs State of U.P. thr. Prin. Secy. Nagar Vikas and Others

Allahabad High Court · (2011) 12 AHC CK 0297

Uttar Pradesh Jal Nigam Service Regulations — Regulation 31

High Courts12 Dec 2011Disposed Of

Netra Pal Singh Vs State of U.P. thr. Its Prin. Secy. Nagar Vikas and Others

Allahabad High Court · (2011) 12 AHC CK 0296

High Courts12 Dec 2011Allowed

Rama Shanker Pandey Vs State of U.P.

Allahabad High Court · (2011) 12 AHC CK 0295

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts12 Dec 2011Dismissed

Raj Kumari and Others Vs Rajeev Kumar Singh

Allahabad High Court · (2011) 12 AHC CK 0228

High Courts12 Dec 2011Dismissed

Srawan Kumar and Another Vs Rajat Verma

Allahabad High Court · (2011) 12 AHC CK 0227

High Courts12 Dec 2011Allowed

Anand Prakash Tewari Vs State of U.P. and Others

Allahabad High Court · (2011) 12 AHC CK 0180

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 101

High Courts12 Dec 2011Allowed

Ashtabhuja Mishra Vs State of U.P. and Others

Allahabad High Court · (2011) 12 AHC CK 0178

Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 14, 14(1), 15, 15(1), 15(2)

High Courts12 Dec 2011

Shyam Singh Vs State of U.P.

Allahabad High Court · (2011) 12 AHC CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts12 Dec 2011Allowed

Kallu @ Dhani Ram Rawat Vs The State of U.P.

Allahabad High Court · (2011) 12 AHC CK 0174

Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 201, 302, 34