High Courts09 Feb 2011
Ishtiyaq Vs State of Uttar Pradesh and Another
Allahabad High Court · (2011) 02 AHC CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 307, 323
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 210 of 231
High Courts09 Feb 2011
Vaibhav Jain Vs State of U.P. and Others
Allahabad High Court · (2011) 02 AHC CK 0160
High Courts09 Feb 2011
Ashok Kumar Bindal and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 02 AHC CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts09 Feb 2011
Chandrika Singh Yadav and Others Vs D.I.O.S. and Others
Allahabad High Court · (2011) 02 AHC CK 0131
Uttar Pradesh Intermediate Education Act, 1921 — Section 9
High Courts09 Feb 2011
Ajay Kumar Sahu and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 02 AHC CK 0123
Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts09 Feb 2011Dismissed
Hemant Kumar Sharma Vs Ashish Kumar Goel, Managing Director, P.V.V. Nigam Ltd.
Allahabad High Court · (2011) 1 AWC 928
High Courts09 Feb 2011Allowed
Dr. Kailash Nath Pandey Vs State of U.P. and Others
Allahabad High Court · (2011) 02 AHC CK 0091
Constitution of India, 1950 — Article 226
High Courts09 Feb 2011Allowed
Committee of Management, Ghorath Shankarpur Kisan Uchchatar Madhyamik Vidyalaya and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ADJ 54 : (2011) 2 AWC 1714
Societies Registration Act, 1860 — Section 25(1), 25(2)
High Courts09 Feb 2011Allowed
Shiksha Prasar Samiti and Another Vs State of U.P and Others
Allahabad High Court · (2011) 3 ADJ 643 : (2011) 3 AWC 2978
Constitution of India, 1950 — Article 21A, 39, 41, 45Right of Children to Free and Compulsory Education Act, 2009 — Section 18(1), 38, 38(2)Uttar Pradesh Basic Education Act, 1972 — Section 12, 4
High Courts09 Feb 2011
Smt. Maya Sharma and Others Vs Pradeep Kumar Gupta and Others
Allahabad High Court · (2011) 3 ADJ 861 : (2011) 3 AWC 2992
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 21, 21(1), 3, 34(8)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 10(3), 16, 16(1), 16(2)
High Courts09 Feb 2011Allowed
Rahman Exports Pvt. Ltd. Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 620 : (2011) 129 FLR 213 : (2011) 4 LLJ 189
Companies Act, 1956 — Section 6SPayment of Wages Act, 1936 — Section 3
High Courts08 Feb 2011Dismissed
Ramji and Others Vs Addl. District and Sessions Judge and Others
Allahabad High Court · (2011) 3 ADJ 799
Forest Act, 1927 — Section 20, 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 131A, 132, 133A
High Courts07 Feb 2011Allowed
Umakant Srivastava Vs State of U.P. and Others
Allahabad High Court · (2011) 5 ADJ 99 : (2011) 2 UPLBEC 1715
High Courts07 Feb 2011Dismissed
Smt. Rachna Baijal Vs R.C. and D.O./City Magistrate, Lucknow and others
Allahabad High Court · (2012) 6 AWC 5835
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1)(b), 18, 2(1)(f), 21
High Courts07 Feb 2011Allowed
Har Govind Das Vs Registrar General and Others
Allahabad High Court · (2011) 3 ADJ 723 : (2012) 1 AWC 341 : (2011) 2 UPLBEC 1085
High Courts07 Feb 2011
Srimati Neelam Tripathi and Another Vs The State of U.P. and Another
Allahabad High Court · (2011) 3 DMC 199
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 40, 41, 42, 43, 44Penal Code, 1860 (IPC) — Section 323, 376, 377, 498A, 504
High Courts07 Feb 2011Dismissed
Susheel Tiwari Vs State of U.P.
Allahabad High Court · (2011) 5 RCR(Criminal) 428
Arms Act, 1959 — Section 25, 3Penal Code, 1860 (IPC) — Section 302
High Courts07 Feb 2011Disposed Of
Maharaj Kumar Mohammad Amir Ali Khan Vs State of U.P.and another
Allahabad High Court · (2011) 8 RCR(Criminal) 2113
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420, 466, 467, 468, 471
High Courts07 Feb 2011Dismissed
Nangey Ansari Vs State of U.P.
Allahabad High Court · (2011) 8 RCR(Criminal) 2147
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts07 Feb 2011Disposed Of
Mahesh Chandra Gautam Vs State of U.P.and another
Allahabad High Court · (2011) 8 RCR(Criminal) 2118
Criminal Procedure Code, 1973 (CrPC) — Section 397Negotiable Instruments Act, 1881 (NI) — Section 138