High Courts11 Feb 2011Dismissed
Smt. Rekha Yadav Vs State of U.P. and Others
Allahabad High Court · (2011) 02 AHC CK 0250
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 207 of 231
High Courts11 Feb 2011Allowed
Chandra Prakash Bharti Vs State of U.P. and Others
Allahabad High Court · (2011) 02 AHC CK 0246
Penal Code, 1860 (IPC) — Section 120B, 201, 302
High Courts11 Feb 2011Dismissed
Kuldeep Singh and Others Vs State of U.P. and Another Vinod Kumar Gupta Vs State of U.P. and Others
Allahabad High Court · (2011) 02 AHC CK 0244
Drugs and Cosmetics Act, 1940 — Section 21, 22Drugs and Cosmetics Rules, 1945 — Rule 49, 49A, 51, 52Uttar Pradesh State Drug Control Gazetted Officers Service Rules, 1995 — Rule 5(4)
High Courts11 Feb 2011Disposed Of
Hori Lal Vs State of U.P. and Another
Allahabad High Court · (2011) 02 AHC CK 0220
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 452, 504
High Courts11 Feb 2011Dismissed
Gulam Hussain and others Vs Addl.District Judge Court No.13, Lucknow and others
Allahabad High Court · (2011) 02 AHC CK 0204
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 22
High Courts11 Feb 2011Dismissed
Jagdish Vs Addl. Collector
Allahabad High Court · (2011) 02 AHC CK 0175
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 4D
High Courts11 Feb 2011Allowed
Shafi Ahmad and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 02 AHC CK 0173
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
High Courts11 Feb 2011Allowed
U.P. S.R.T.C. Vs V. Ghose
Allahabad High Court · (2011) 02 AHC CK 0163
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Factories Act, 1948 — Section 59Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C
High Courts11 Feb 2011Dismissed
Binod Kumar Vs Sudama Pandey and Others
Allahabad High Court · (2011) 02 AHC CK 0158
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 43 Rule 1
High Courts11 Feb 2011Dismissed
Jaiveer Prasad Gautam and Another Vs State of U.P.
Allahabad High Court · (2011) 2 ADJ 635 : (2011) 128 FLR 1105
Constitution of India, 1950 — Article 19, 226Penal Code, 1860 (IPC) — Section 292(2), 294Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 14, 3(2)
High Courts11 Feb 2011
Vinod Harijan Vs State of U.P.
Allahabad High Court · (2011) 02 AHC CK 0143
Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2011Dismissed
Azam Ali Ansari Vs Civil Judge (Senior Division ) and Others
Allahabad High Court · (2011) 02 AHC CK 0140
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts11 Feb 2011
Manoj Kumar Tiwari Vs State of U.P. and Another
Allahabad High Court · (2011) 02 AHC CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 482
High Courts11 Feb 2011Dismissed
Ajeet Bahadur Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 02 AHC CK 0127
High Courts11 Feb 2011Dismissed
Raghubeer Sahai Vs Jai Prakash and Others
Allahabad High Court · (2011) 02 AHC CK 0103
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r)
High Courts11 Feb 2011
A.R. Trader 113 Vs Union of India (UOI)
Allahabad High Court · (2011) 02 AHC CK 0092
Arbitration and Conciliation Act, 1996 — Section 34Limitation Act, 1963 — Section 5
High Courts11 Feb 2011Dismissed
Tulai Vs Rameshwar Dayal and Others
Allahabad High Court · (2011) 02 AHC CK 0090
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A
High Courts11 Feb 2011Dismissed
Narendra Singh Vs VII A.D.J. and Another
Allahabad High Court · (2011) 3 ADJ 496 : (2011) 3 AWC 3206 : (2011) 2 RCR(Rent) 478
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16(1), 18, 2AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2)
High Courts11 Feb 2011Dismissed
Rajendra Prasad Vishwakarma Vs Union of India (UOI) and Others
Allahabad High Court · (2011) 4 AWC 3552 : (2011) 129 FLR 453
Constitution of India, 1950 — Article 136, 226
High Courts10 Feb 2011Allowed
Smt. Sohanveeri Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ADJ 814