COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 21 of 231

High Courts05 Dec 2011Allowed

Sandeep @ Sandeep Mehrotra and Another Vs State of U.P. and Others

Allahabad High Court · (2011) 11 ADJ 670

Census Act, 1948 — Section 3Constitution of India, 1950 — Article 13(1), 13(2), 14, 141, 156Uttar Pradesh Municipal Corporation Act, 1959 — Section 25, 4, 5, 53, 538

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High Courts05 Dec 2011Dismissed

Ajay Shanker Singh Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ADJ 180 : (2012) 135 FLR 945

Constitution of India, 1950 — Article 226

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High Courts05 Dec 2011Dismissed

State Bank of Patiala and another Vs Servant of Children Society

Allahabad High Court · (2011) 12 AHC CK 0207

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High Courts05 Dec 2011Dismissed

Karan Arora and another Vs Qaiser Mirza and others

Allahabad High Court · (2011) 12 AHC CK 0205

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High Courts05 Dec 2011Allowed

Ashok Bhatnagar Vs U.P.Forest Corporation and others

Allahabad High Court · (2011) 12 AHC CK 0202

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High Courts05 Dec 2011Allowed

Khatoon Bibi Vs Ramnath and Others

Allahabad High Court · (2011) 12 AHC CK 0201

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High Courts05 Dec 2011Allowed

Shanti Devi Vs Pankaj Kumar and others

Allahabad High Court · (2011) 12 AHC CK 0200

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts05 Dec 2011Dismissed

Ram Chandra Gupta Vs Court of Additional Judge Small Cause-II Court No.19 and others

Allahabad High Court · (2011) 12 AHC CK 0192

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts05 Dec 2011Dismissed

Pyare Lal Vishwakarma Vs State of U.P. and Others

Allahabad High Court · (2011) 11 ADJ 853 : (2012) 132 FLR 976

Constitution of India, 1950 — Article 14

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High Courts05 Dec 2011Disposed Of

Ram Chandra Vs Board of Revenue and Others

Allahabad High Court · (2012) 1 ADJ 446

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 29C

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High Courts05 Dec 2011Dismissed