High Courts21 Nov 2011Disposed Of
Smt. Archana Shukla Vs State of U.P.
Allahabad High Court · (2012) 2 ACR 1944
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 34 of 231
High Courts19 Nov 2011Disposed Of
Baby @ Afroz Jahan Vs Prescribed Authority and Others
Allahabad High Court · (2011) 11 AHC CK 0248
High Courts18 Nov 2011Dismissed
Raju Dubey and Others Vs State of U.P. and Another
Allahabad High Court · (2011) 11 AHC CK 0452
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 157(1), 2, 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts18 Nov 2011Dismissed
Ramjeet Upadhyaya and Others Vs Dy. Director of Consolidation, Allahabad and Others
Allahabad High Court · (2012) 4 AWC 3577
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 21, 226Transfer of Property Act, 1882 — Section 55(1)
High Courts18 Nov 2011Dismissed
Fazley Hussain Vs State of U.P. and another
Allahabad High Court · (2011) 11 AHC CK 0450
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3
High Courts18 Nov 2011Allowed
Kunwar Sarvesh Kumar Singh Vs Paschimanchal Vidyut Vitran Nigam Ltd. and Others
Allahabad High Court · (2012) 2 ADJ 509 : (2012) 3 AWC 2534
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 126, 135, 135(1), 2(15), 2(20)Uttar Pradesh Government (Electrical Undertakings) Dues Recovery Act, 1958 — Section 3, 5
High Courts18 Nov 2011Allowed
Prashant Kumar Singh Vs Union of India and Others
Allahabad High Court · (2011) 11 AHC CK 0415
Central Reserve Police Force Rules, 1955 — Rule 14Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 323, 325, 34, 504
High Courts18 Nov 2011Dismissed
Smt. Noor Jahan Begum Vs Smt. Uma Devi and Others
Allahabad High Court · (2012) 2 TAC 139
High Courts18 Nov 2011Disposed Of
Neeraj Vs State of U.P. and Another
Allahabad High Court · (2012) 1 ADJ 221
Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1)Penal Code, 1860 (IPC) — Section 307
High Courts18 Nov 2011Disposed Of
Pradeep Kumar Tewari Vs State of U.P. and Others
Allahabad High Court · (2012) ACR 1664 : (2012) 1 ADJ 91
Arms Act, 1959 — Section 13
High Courts18 Nov 2011Dismissed
Ajay Singh Vs State of U.P. and Another
Allahabad High Court · (2011) 11 AHC CK 0309
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Nov 2011Allowed
Brij Nandan Singh Vs State of U.P. and Another
Allahabad High Court · (2012) ACR 1649
Arms Act, 1959 — Section 13, 18Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 2
High Courts18 Nov 2011
Lal Man Vs State of U.P. Krishi Utpadan Mandi Samiti Amroha Vs Mohan and Another K.U.M.S. Amroha Vs Ganga Ram and Others
Allahabad High Court · (2011) 11 AHC CK 0285
Land Acquisition Act, 1894 — Section 18, 4
High Courts18 Nov 2011Allowed
Rajil Khod Vs Haryana Urban Development Authority
Allahabad High Court · (2011) 11 AHC CK 0263
High Courts18 Nov 2011Dismissed
State of U.P., Executive Engineer Vs Mahendra Pal Singh and Another
Allahabad High Court · (2011) 11 AHC CK 0258
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts18 Nov 2011Allowed
Omkar Sharan Bajpai Vs The District Judge Barabanki
Allahabad High Court · (2011) 11 AHC CK 0190
High Courts18 Nov 2011Dismissed
Kumari Shalini Singh Vs State of U.P. and others
Allahabad High Court · (2011) 11 AHC CK 0017
Constitution of India, 1950 — Article 14, 16
High Courts17 Nov 2011Allowed
OM Prakash Vs State of U.P. and Others
Allahabad High Court · (2012) 2 ADJ 195
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(G)(6), 16(G)(7)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21
High Courts17 Nov 2011Allowed
Akhbar Ali and others Vs State of U.P. and others
Allahabad High Court · (2012) 1 ADJ 104
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts17 Nov 2011
Mahendra Yadav Vs State of U.P.
Allahabad High Court · (2012) 1 ACR 840
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 34