High Courts03 Nov 2011
Kameshwar Pandey Vs The State of U.P. and Others
Allahabad High Court · (2011) 11 AHC CK 0371
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 44 of 231
High Courts03 Nov 2011
Ram Gopal Vs State of U.P. and Others
Allahabad High Court · (2011) 11 AHC CK 0368
High Courts03 Nov 2011Allowed
M/S Ricoh India Ltd. Vs Commercial Tax Tribunal Bench-2 Commercial Tax and Others
Allahabad High Court · (2011) 11 AHC CK 0363
Uttar Pradesh Value Added Tax Act, 2008 — Section 24, 59
High Courts03 Nov 2011Allowed
Ravindra Kumar and Another Vs State of U.P. Thorugh Its Principal Secy. P.W.D. Lucknow
Allahabad High Court · (2011) 11 AHC CK 0362
High Courts03 Nov 2011Disposed Of
Bhupendra and Another Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 856 : (2011) 11 ADJ 581 : (2011) 10 ADJ 607
Arms Act, 1959 — Section 17, 17(3)Constitution of India, 1950 — Article 12, 226
High Courts03 Nov 2011Dismissed
Sonkali and Another Vs Gaon Sabha, Village Barisal, Pargana Derapur, Kanpur and Another
Allahabad High Court · (2012) 1 ADJ 98 : (2012) 2 AWC 1909 : (2012) 115 RD 40
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 198(3)
High Courts03 Nov 2011
Shree Agro Polyform Pvt. Ltd. Vs Commissioner, Commercial Taxes, U.P. Lucknow
Allahabad High Court · (2012) 53 VST 443
Uttar Pradesh Value Added Tax Act, 2008 — Section 58
High Courts03 Nov 2011Dismissed
Hayat Singh Bora Vs State of Uttarakhand
Allahabad High Court · (2011) 11 AHC CK 0265
Evidence Act, 1872 — Section 27, 27
High Courts03 Nov 2011Disposed Of
Sunder Lal Vs Civil Judge West District, Hardoi and others
Allahabad High Court · (2011) 11 AHC CK 0255
High Courts03 Nov 2011Dismissed
Lallan Ram Vs Vinod Kumar Mishra, District/Session Judge, Ballia and others
Allahabad High Court · (2011) 11 AHC CK 0245
Contempt of Courts Act, 1971 — Section 20
High Courts03 Nov 2011Dismissed
Sanju Devi Vs State of U.P.and others
Allahabad High Court · (2011) 11 AHC CK 0236
High Courts03 Nov 2011Allowed
Shanti Devi (Died) Vs Additional District Judge, Faizabad and Others
Allahabad High Court · (2011) 11 AHC CK 0234
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
High Courts03 Nov 2011
Chaitnya Kumar Shukla Vs State of U.P. and Others
Allahabad High Court · (2011) 11 AHC CK 0214
High Courts03 Nov 2011Allowed
Wali Mohammad and others Vs Add. District Judge, Jhansi and others
Allahabad High Court · (2011) 11 AHC CK 0161
Civil Procedure Code, 1908 (CPC) — Section 92, 93Limitation Act, 1963 — Section 15Mussalman Wakf Act, 1923 — Section 10, 12, 13, 3
High Courts03 Nov 2011Allowed
Laik Ahmad Vs State of U.P.
Allahabad High Court · (2011) 10 ADJ 592
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 106Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 6N
High Courts03 Nov 2011Disposed Of
Pati Ram Vs State of U.P. and Others
Allahabad High Court · (2011) 11 ADJ 811 : (2012) 3 AWC 2549
Uttar Pradesh Panchayat Raj Act, 1947 — Section 32, 37, 41, 47Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 124, 125, 125A, 132, 195Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 176(4)
High Courts03 Nov 2011Disposed Of
Pati Ram Vs State of U.P. and others
Allahabad High Court · (2012) 115 RD 32
Uttar Pradesh Panchayat Raj Act, 1947 — Section 32, 37, 41Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 124, 125, 125A, 132, 195Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 173, 174, 176(4)
High Courts03 Nov 2011Allowed
Ram Ji Lal Agarwal Vs Union of India
Allahabad High Court · (2012) 1 ADJ 99 : (2012) 3 AWC 2345 : (2012) 132 FLR 797
Civil Procedure Code, 1908 (CPC) — Section 100(5)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 6, 8(2), 9(2)
High Courts03 Nov 2011Allowed
Smt. Poornima Asthana Vs Devendra Kumar Srivastava @ Rajesh
Allahabad High Court · (2011) 11 AHC CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Family Courts Act, 1984 — Section 19, 19(1), 19(2)
High Courts03 Nov 2011
Girja Prasad Vs The State of U.P. and Others
Allahabad High Court · (2011) 11 AHC CK 0075