High Courts04 Mar 2011
State Bank of Patiala Vs Union of India (UOI) and Others
Allahabad High Court · (2011) 4 ADJ 129 : (2011) 129 FLR 594 : (2011) LLR 701 : (2011) 2 UPLBEC 919
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 191 of 231
High Courts04 Mar 2011
Life Insurance Corporation of India and Others Vs Municipal Commissioner/Additional Chief Census Officer and Others
Allahabad High Court · (2011) 4 ADJ 4 : (2011) 3 AWC 3191 : (2011) 2 UPLBEC 956
Census Act, 1948 — Section 4(2), 4(4), 4A, 7Census Rules, 1990 — Rule 3Representation of the People Act, 1951 — Section 159
High Courts04 Mar 2011
Brijesh Kumar Vs State of U.P. and Others
Allahabad High Court · (2011) 03 AHC CK 0168
High Courts04 Mar 2011
Sant Raj Pati Tripathi and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 03 AHC CK 0136
High Courts04 Mar 2011Dismissed
Babloo Vs State
Allahabad High Court · (2011) 03 AHC CK 0128
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 506
High Courts04 Mar 2011Dismissed
Harish Chandra Vs U.P. Sahkari Gram Vikas Bank Ltd. and Others
Allahabad High Court · (2011) 5 ADJ 389 : (2011) 113 RD 620 : (2011) 2 UPLBEC 1245
Uttar Pradesh Sahkari Gram Vikas Banks Act, 1964 — Section 15, 16, 2Uttar Pradesh Sahkari Gram Vikas Banks Rules, 1971 — Rule 45
High Courts04 Mar 2011Dismissed
Coal Consumers Association and Another Vs T.K. Lahiri, Chairman Cum Managing Director Bharat Cooking Coal Limited and Others
Allahabad High Court · (2011) 4 ADJ 65 : (2011) 3 AWC 3175 : (2011) CriLJ 2347 : (2011) 8 RCR(Civil) 1899
High Courts04 Mar 2011Partly Allowed
Sone Lal Vs State of U.P.
Allahabad High Court · (2012) 1 Crimes 65
Criminal Procedure Code, 1973 (CrPC) — Section 30(1), 421Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 21(C), 8
High Courts03 Mar 2011Allowed
Reena Vs State of U.P.
Allahabad High Court · (2011) 2 ACR 1825 : (2011) 8 RCR(Criminal) 1197
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 302, 304, 34
High Courts03 Mar 2011
Rajvir Vs State of U.P.
Allahabad High Court · (2011) 3 AWC 207(1) : (2011) CriLJ 2344 : (2011) 8 RCR(Criminal) 2191
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302, 304, 504
High Courts03 Mar 2011
Babloo Sweeper Vs State
Allahabad High Court · (2011) 3 AWC 208 : (2011) CriLJ 2341 : (2011) 8 RCR(Criminal) 863
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts03 Mar 2011
Raghvendra Singh Vs State of U.P.
Allahabad High Court · (2011) 4 ADJ 819 : (2011) 8 RCR(Criminal) 739
Criminal Procedure Code, 1973 (CrPC) — Section 345, 346, 349
High Courts03 Mar 2011
Sahdev Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 4 ADJ 597 : (2012) 4 AWC 5287 : (2011) 8 RCR(Civil) 3128 : (2011) 113 RD 387
Waqf Act, 1954 — Section 51, 51(1), 52, 52(1), 52(2)
High Courts03 Mar 2011Dismissed
Kanpur Development Authority Vs U.P. Builders and Another
Allahabad High Court · (2011) 4 ADJ 591 : AIR 2011 All 387 : (2011) 8 RCR(Civil) 2951
Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(10), 11(2), 11(3)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts03 Mar 2011
Smt. Raj Kumari Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ADJ 638 : (2011) 3 AWC 3180 : (2011) 8 RCR(Civil) 3161
Essential Commodities Act, 1955 — Section 3, 7
High Courts03 Mar 2011Dismissed
Izmma Constructions and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 4 ADJ 102 : (2011) 4 AWC 3519
Constitution of India, 1950 — Article 13(2), 13(3), 14, 16, 162
High Courts03 Mar 2011Dismissed
Vittavihin Vidyalaya Prabandhak Welfare Association Vs State of U.P. and Others
Allahabad High Court · (2011) 4 ADJ 71
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Intermediate Education Act, 1921 — Section 2, 7
High Courts03 Mar 2011Dismissed
Arun Kumar Gupta Vs Prescribed Authority, Rent Control/Additional City Magistrate and Others
Allahabad High Court · (2011) 3 ADJ 598 : (2011) 3 AWC 3188
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 13, 15(1), 16, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22, 8(2)
High Courts03 Mar 2011
Committee of Management Visheshwar Uchchatar Madhyamik Vidyalaya and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 4 ADJ 257 : (2011) 3 AWC 3182 : (2011) 131 FLR 614 : (2011) 2 UPLBEC 948
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(3)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(5)
High Courts03 Mar 2011Dismissed
Hari Shankar Patel Vs Mandi Director, Rajya, Krishi Utpadan Mandi, Parishad, Lucknow and others
Allahabad High Court · (2011) 5 AWC 5275 : (2011) 131 FLR 609
Constitution of India, 1950 — Article 14, 16, 226