High Courts31 Oct 2011Dismissed
Rajnikant Chaubey Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0029
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 49 of 231
High Courts31 Oct 2011Dismissed
Ram Adhar (Chamar) Vs Board Of Revenue, U.P. At Allahabad And Others
Allahabad High Court · (2012) 2 AWC 1885 : (2012) 115 RD 45
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F), 132
High Courts30 Oct 2011
Sarfaraz Rasheed and Others Vs A.D.J., Court No.5, Meerut and Others
Allahabad High Court · (2011) 10 AHC CK 0086
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)(b)
High Courts21 Oct 2011
Gajraj and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0195
High Courts21 Oct 2011
M/S Khanna Coir Products Limited and Another Vs Punjab National Bank And Others
Allahabad High Court · (2011) 10 AHC CK 0174
Constitution of India, 1950 — Article 226Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 17
High Courts21 Oct 2011
Smt. Sujata Singh and Another Vs State Bank of India and Others
Allahabad High Court · (2011) 10 AHC CK 0173
Constitution of India, 1950 — Article 226Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 17
High Courts21 Oct 2011Allowed
Alok Pathak Vs The State Of U.P. And Others
Allahabad High Court · (2011) 10 AHC CK 0172
High Courts21 Oct 2011
Anuj Kumar Singh Vs State Of U.P. And Others
Allahabad High Court · (2011) 10 AHC CK 0171
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts21 Oct 2011
Kushal Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0170
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts21 Oct 2011Allowed
Jaswant Singh Vs State of U.P. and Others
Allahabad High Court · (2012) 2 ADJ 477
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F), 132, 195, 197, 198
High Courts21 Oct 2011
Ram Sewak Vs Authorized Officer Bank Of Baroda and Another
Allahabad High Court · (2011) 10 AHC CK 0159
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts21 Oct 2011Dismissed
Bansraj Pandey Vs District Inspector of Schools, Jaunpur and another
Allahabad High Court · (2012) 5 ADJ 731 : (2012) 3 AWC 2509
High Courts21 Oct 2011
Swati Shukla Vs Authorized Officer/Chief Manager Oriental Bank Lko. and Others
Allahabad High Court · (2011) 10 AHC CK 0155
Constitution of India, 1950 — Article 226
High Courts21 Oct 2011Allowed
Ganesh Prasad and Others Vs L.D.A. Lucknow and Others
Allahabad High Court · (2012) 1 ADJ 247
Constitution of India, 1950 — Article 14, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 258, 357A, 359General Clauses Act, 1897 — Section 21
High Courts21 Oct 2011
Vinod Bhaseen Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0151
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts21 Oct 2011
Ram Awadh Ram Vs State of U.P.
Allahabad High Court · (2011) 10 AHC CK 0141
Penal Code, 1860 (IPC) — Section 306, 354, 452, 504
High Courts21 Oct 2011Allowed
Triveni Prasad Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0137
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13A
High Courts21 Oct 2011Allowed
Bhagwat Prasad Sharma and Another Vs District Judge, G.B. Nagar and Others
Allahabad High Court · (2012) 115 RD 288
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
High Courts21 Oct 2011Dismissed
New India Assurance Co. Ltd. Vs Taslim Ahmed and Another
Allahabad High Court · (2012) 1 ADJ 214 : (2012) 2 AWC 1913
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 337, 338, 427
High Courts21 Oct 2011Allowed
Raj Narain Vs Deputy Director of Consolidation and others
Allahabad High Court · (2011) 10 AHC CK 0125
Administration of Evacuee Property Act, 1950 — Section 7Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48A