COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 51 of 231

High Courts21 Oct 2011Dismissed

Surendra Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2012) 1 ACR 210 : (2012) 1 DMC 732

Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 325, 406, 498A, 504, 506

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High Courts21 Oct 2011Allowed

Surajbhan Sharma Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 296

Civil Procedure Code, 1908 (CPC) — Section 151, 152Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(2), 167, 341

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High Courts20 Oct 2011Allowed

Shia Central Board of Waqfs and Another Vs Dargah Hazrat Abbas (AS) and Others

Allahabad High Court · (2011) 10 ADJ 801 : (2012) 3 AWC 2513

Uttar Pradesh Muslim Waqfs Act, 1960 — Section 29, 29(8), 3, 3(12), 33

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High Courts20 Oct 2011Dismissed

Atul Krishna Goswami and Another Vs Munsif Mathura and Others

Allahabad High Court · (2012) 2 ADJ 381 : (2012) 3 AWC 2522

Constitution of India, 1950 — Article 226, 227

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High Courts20 Oct 2011

Smt. Deeksha Gangwar Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 367 : (2012) 2 AWC 1894

Uttar Pradesh Municipalities Act, 1916 — Section 13, 13D, 166, 43AA(2), 81

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High Courts20 Oct 2011Allowed

Gopi Krishna Vs Ram Prakash Agarwal and Others

Allahabad High Court · (2011) 9 ADJ 751 : (2012) 115 RD 316

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 11, 115, 151Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 17

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High Courts20 Oct 2011Allowed

Geeta Devi Vs State of U.P.and Others

Allahabad High Court · (2011) 10 AHC CK 0109

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High Courts20 Oct 2011Allowed

Gyan Kishore (Since Deceased) and Others Vs Thakur Shree Rangji Maharaj Virajman Rang Mandir and Others

Allahabad High Court · (2011) 10 AHC CK 0100

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts20 Oct 2011Allowed

Jagdish Sen Vs Special Judge (E.C.Act).Jhansi and others

Allahabad High Court · (2011) 10 AHC CK 0091

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts20 Oct 2011Dismissed

Dr. Raj Bahadur Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 10 ADJ 487

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High Courts20 Oct 2011Allowed

Manoj Kumar Sharma Vs Regional Inspectress of Girls Schools, Agra and Others

Allahabad High Court · (2012) 1 ADJ 149

Constitution of India, 1950 — Article 14, 16

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High Courts20 Oct 2011

Riya Singh (In Re 288 Habc 2011) Vs State of U.P. and Others

Allahabad High Court · (2011) 11 ADJ 660

Allahabad High Court Rules, 1952 — Rule 1, 2, 5Constitution of India, 1950 — Article 225, 226, 227Government of India Act, 1915 — Section 105, 107, 108

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High Courts20 Oct 2011Dismissed

Dr. Dya Ram Tripathi Vs State Of U P Thr.Prin.Secy.Govt.Revenue and Others

Allahabad High Court · (2011) 10 ADJ 167

Constitution of India, 1950 — Article 14, 16, 226Penal Code, 1860 (IPC) — Section 120B, 409

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High Courts20 Oct 2011Allowed

Vishwa Nath Lal Vs State of U.P.

Allahabad High Court · (2012) 132 FLR 210

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High Courts20 Oct 2011Allowed

Manoj Kumar Sharma Vs Regional Inspectress of Girls Schools and Others

Allahabad High Court · (2012) 1 ADJ 149

Constitution of India, 1950 — Article 14, 16

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High Courts19 Oct 2011Dismissed

M/s. Hind Industries Limited Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ADJ 429

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High Courts19 Oct 2011Dismissed

Chandra Babu @ Chandra Shekhar Vs Commissiner Chitrakoot Dham Mandal and Another

Allahabad High Court · (2012) 5 ADJ 432

Arms Act, 1959 — Section 17, 17(3)(c), 18, 25Criminal Procedure Code, 1973 (CrPC) — Section 110Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20

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High Courts19 Oct 2011Disposed Of