High Courts21 Oct 2011Disposed Of
Kumari Uzma Vs State of UP Thr. Basic Education Govt. of UP and Others
Allahabad High Court · (2011) 10 AHC CK 0120
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 50 of 231
High Courts21 Oct 2011
Sunil Kumar Awasthi Vs The State Of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0116
Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 363, 366
High Courts21 Oct 2011Allowed
Badri Prasad Dubey Vs Managing Director, U.P.S.R.T.C. Lucknow and Others
Allahabad High Court · (2011) 10 ADJ 198 : (2012) 1 AWC 707
High Courts21 Oct 2011Allowed
Anil Kumar Jain Vs State of U.P.and Others
Allahabad High Court · (2011) 10 AHC CK 0108
High Courts21 Oct 2011Disposed Of
Lucknow Navnirman Samiti, Lucknow Vs Civil Judge (SD), Lucknow and Others
Allahabad High Court · (2011) 10 AHC CK 0107
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Land Acquisition Act, 1894 — Section 4
High Courts21 Oct 2011Disposed Of
Dinesh Tripathi Vs Saif Ahmad, Judicial Magistrate II, Varanasi and another
Allahabad High Court · (2011) 10 AHC CK 0093
High Courts21 Oct 2011
Udai Shankar Shukla and Another Vs The State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0084
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
Virendra Khanna Vs State Bank of India, Stressed Assets Resolution Centre and Another
Allahabad High Court · (2011) 10 AHC CK 0083
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
Purshotam Bhai Patel Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0082
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
Smt. Rama Rani And Another Vs Bank Manager, Union Bank India, Basti
Allahabad High Court · (2011) 10 AHC CK 0081
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
Smt. Renu Singh and Others Vs State Of UP Thr Secy. Basic Education and Others
Allahabad High Court · (2011) 10 AHC CK 0080
High Courts21 Oct 2011
Shiv Nath and Others Vs State Of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0079
High Courts21 Oct 2011
Jang Bahadur Singh Vs Sri Kbl Mittal, General Manager, North Eastern Railway
Allahabad High Court · (2011) 10 AHC CK 0073
High Courts21 Oct 2011Dismissed
The Commissioner of Income Tax, Allahabad Vs Unad Cath Exports (P) Ltd., Bhadohi
Allahabad High Court · (2011) 10 AHC CK 0064
Income Tax Act, 1961 — Section 104, 2(22), 2(32), 22
High Courts21 Oct 2011Allowed
Mohammad Yusuf Vs State of U.P.
Allahabad High Court · (2012) 1 ACR 83 : (2011) 10 ADJ 270
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304, 307, 34
High Courts21 Oct 2011Dismissed
Kamlesh @ Kulveer Vs State of U.P. and Another
Allahabad High Court · (2012) 1 ACR 169 : (2011) 11 ADJ 787
Criminal Procedure Code, 1973 (CrPC) — Section 15(3), 151(B), 156, 156(3), 161Penal Code, 1860 (IPC) — Section 120, 120B, 307, 323, 324
High Courts21 Oct 2011Dismissed
Satish Chandra Kansal and Others Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 64 : (2011) 11 ADJ 561
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 41, 42, 43, 44Penal Code, 1860 (IPC) — Section 149, 197, 201, 302, 306
High Courts21 Oct 2011Dismissed
Sharad Traders and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 11 ADJ 732
Constitution of India, 1950 — Article 14, 19(1), 226, 246, 246(1)Telegraph Act, 1885 — Section 3, 3(1AA), 4, 5, 7Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 13
High Courts21 Oct 2011Allowed
Anil Kumar Rastogi Vs Income Tax Officer
Allahabad High Court · (2011) 339 ITR 279
Income Tax Act, 1961 — Section 263, 80HHC, 80IA(9), 80IB
High Courts21 Oct 2011Allowed
Shiv Shankar Gupta Vs State of U. P
Allahabad High Court · (2012) 1 ACR 71 : (2011) 11 ADJ 321 : (2012) 1 DMC 576
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 8