High Courts07 Jan 2011Dismissed
Nagesh Chandra Vs Chief Engineer, Vivasthan Ga Warg and Others
Allahabad High Court · (2011) 01 AHC CK 0282
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 227 of 231
High Courts07 Jan 2011Dismissed
Union of India (UOI) and Others Vs Uma Shankar Saxena and Another
Allahabad High Court · (2011) 01 AHC CK 0263
High Courts07 Jan 2011Dismissed
Smt. Sangeeta Singh Vs Adarsh Kumar Singh
Allahabad High Court · (2011) 01 AHC CK 0181
Hindu Marriage Act, 1955 — Section 13
High Courts07 Jan 2011Disposed Of
Dinesh Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2011) 01 AHC CK 0175
High Courts07 Jan 2011Dismissed
Smt. Jai Raji Vs State of U.P. and Another
Allahabad High Court · (2011) 01 AHC CK 0160
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482
High Courts07 Jan 2011
Keshav Shukla and Others Vs State of U.P.
Allahabad High Court · (2011) 1 ACR 1013 : (2011) 1 ADJ 876
Criminal Procedure Code, 1973 (CrPC) — Section 272, 275, 276, 277, 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B, 145, 157
High Courts07 Jan 2011Allowed
Smt. Rajeshwari Devi Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 643 : (2011) 3 AWC 2893 : (2011) 128 FLR 881
Uttar Pradesh Nagar Mahapalika Sewa Act — Section 107, 110, 577Uttar Pradesh Nagar Mahapalika Sewa Niyamawali, 1962 — Rule 27
High Courts07 Jan 2011
Smt. Gulshan Jahan and Others Vs Om Prakash and Another
Allahabad High Court · (2011) 2 ADJ 12 : (2011) 2 TAC 34
Motor Vehicles Act, 1988 — Section 140, 166, 64
High Courts07 Jan 2011Dismissed
Dr. Jai Nath Rai Vs Registrar Banaras Hindu University and Others
Allahabad High Court · (2011) 3 ADJ 198
Banaras Hindu University Act, 1915 — Section 1(2), 15, 17, 2, 4AConstitution of India, 1950 — Article 12, 16
High Courts07 Jan 2011Dismissed
Dushyant Kumar and others Vs State of U.P. and others
Allahabad High Court · (2011) 2 UPLBEC 1224
High Courts07 Jan 2011Dismissed
Qaiser Vs Additional District Judge and Others
Allahabad High Court · (2011) 1 RCR(Rent) 315
Rent Control Act, 1972 — Section 21, 21(1)
High Courts07 Jan 2011Allowed
Commissioner of Income Tax, Kanpur Vs U.P. Textiles Corpn. Ltd.
Allahabad High Court · (2012) 204 TAXMAN 19 : (2011) 16 TAXMAN 130
Income Tax Act, 1961 — Section 143, 143(1), 143(1)(a), 143(1A)(B), 154
High Courts07 Jan 2011Allowed
Hari Shankar Pandey Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ADJ 371
Constitution of India, 1950 — Article 226
High Courts06 Jan 2011Dismissed
Superintendent of Posts, Banda and Others Vs Central Administrative Tribunal, Allahabad Bench and Others
Allahabad High Court · (2011) 130 FLR 479
High Courts06 Jan 2011
Habib Ahmad Khan Vs U.P. Sunni Central Board of Waqf and Others
Allahabad High Court · (2012) 116 RD 80
Limitation Act, 1963 — Section 5Uttar Pradesh Muslim Waqfs Act, 1960 — Section 29(8), 33(2), 71, 75
High Courts06 Jan 2011Dismissed
Ramesh Chandra Tiwari Vs Director of Education, U.P. and Others
Allahabad High Court · (2011) 3 ADJ 4 : (2011) 3 AWC 3081
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(11), 16F, 16F(2), 16F(3)
High Courts06 Jan 2011Dismissed
Tejveer Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 495 : (2011) 3 AWC 2779
Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3, 3(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33B
High Courts06 Jan 2011Disposed Of
Jagdish Prasad Gaur Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 475 : (2011) 3 AWC 216(1) : (2011) CriLJ 1452
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 197, 200, 482Penal Code, 1860 (IPC) — Section 323, 342, 504
High Courts06 Jan 2011Disposed Of
Committee of Management, Atarra P.G.Degree College and Another Vs State of U.P.and Others
Allahabad High Court · (2011) 01 AHC CK 0210
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 58
High Courts06 Jan 2011Allowed
Jalis Ahmad Vs Union of India (UOI) and Another
Allahabad High Court · (2011) 01 AHC CK 0194
Civil Procedure Code, 1908 (CPC) — Section 132Criminal Procedure Code, 1973 (CrPC) — Section 193, 228, 244, 245(2)Customs Act, 1962 — Section 108, 108(3), 135