CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2011

4,788 judgments · page 238 of 240

High Courts04 Jan 2011Allowed

Ram Bahadur Dhobi and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ADJ 100 : (2011) 3 AWC 197 : (2011) 8 RCR(Criminal) 740

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 229, 245Penal Code, 1860 (IPC) — Section 120B, 182, 364, 379Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10)
Read judgment
High Courts04 Jan 2011Disposed Of

Ram Pyare Gupta and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 8 ADJ 364

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Penal Code, 1860 (IPC) — Section 161, 302Uttar Pradesh Junior High School (Payment of Salaries of Teachers and Other Employees) Act, 1978 — Section 10, 25(1), 3, 5
Read judgment
High Courts04 Jan 2011

Surat Nishad Vs State of U.P. and Others

Allahabad High Court · (2011) 2 ADJ 158 : (2011) 3 AWC 2313 : (2011) 114 RD 67

Mines and Minerals (Development and Regulation) Act, 1957 — Section 23(C)Uttar Pradesh General Clauses Act, 1904 — Section 19AUttar Pradesh Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2002 — Rule 2, 4, 4(2), 5, 5(1)
Read judgment
High Courts04 Jan 2011Dismissed

Naveen Vs Vibhu Kumar and Others

Allahabad High Court · (2012) 1 RCR(Rent) 171

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
Read judgment
High Courts03 Jan 2011Allowed

Raghvendra Singh @ Babua Vs State of U.P.

Allahabad High Court · (2011) 1 ACR 1007 : (2011) 1 ADJ 824 : (2011) 8 RCR(Criminal) 2182

Criminal Procedure Code, 1973 (CrPC) — Section 164, 311, 313, 397, 401Penal Code, 1860 (IPC) — Section 363, 366, 376, 506
Read judgment