COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 194 of 231

High Courts01 Mar 2011Dismissed

Bhairo Prasad Vs Narain Krishna Bhagwat and others

Allahabad High Court · (2011) 03 AHC CK 0225

Provincial Small Cause Courts Act, 1887 — Section 18, 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

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High Courts01 Mar 2011Dismissed

Raj Kumar @ Rajjo (Since Deceased) By L.Rs and others Vs Vinod Kumar Chaturvedi (Since Deceased) Thru L.Rs and others

Allahabad High Court · (2011) 03 AHC CK 0213

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts01 Mar 2011Allowed

Ashok Gautam & others Vs Special Judge, E.G.Act & others

Allahabad High Court · (2011) 03 AHC CK 0212

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 18

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High Courts01 Mar 2011Allowed

Greesh Kumar Yadav and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 03 AHC CK 0174

Constitution of India, 1950 — Article 19, 19(2), 311, 311(2), 356Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)

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High Courts01 Mar 2011Allowed

C/M Sri Haldhar Vidya Mandir Shiksha Samiti and Another Vs Prescribed Authority/U.P. Zila Adhikari and Others

Allahabad High Court · (2011) 3 ADJ 801 : (2011) 3 AWC 3185

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High Courts01 Mar 2011Dismissed

Ved Prakash Sharma Vs Arun Kumar Saxena

Allahabad High Court · (2011) 03 AHC CK 0137

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High Courts01 Mar 2011Allowed

Madhu Shankar and Others Vs State of U.P. and Another

Allahabad High Court · (2011) 4 ADJ 63 : (2011) 3 Crimes 298 : (2011) 8 RCR(Criminal) 2112

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245(1), 245(2), 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 452

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High Courts01 Mar 2011

State of U.P. and Others Vs Ram Abhilash Maurya and Others

Allahabad High Court · (2011) 5 ADJ 916 : (2011) 5 AWC 5170

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High Courts01 Mar 2011Dismissed

Rakesh Kumar Srivastava and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 4 ADJ 272

Constitution of India, 1950 — Article 14, 16, 162Uttar Pradesh Industrial Disputes Act, 1947 — Section 26, 6NUttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 26X

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High Courts01 Mar 2011