High Courts17 Oct 2011
Vansraj Vs State of U.P.
Allahabad High Court · (2011) 10 AHC CK 0168
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 53 of 231
High Courts17 Oct 2011
Babu Ram Vs Lic Housing Finance Ltd.
Allahabad High Court · (2011) 10 AHC CK 0167
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 Courts17 Oct 2011
Surendra Bahadur Singh Vs Union Bank of India and Others
Allahabad High Court · (2011) 10 AHC CK 0146
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 Courts17 Oct 2011Allowed
Smt. Kalpana Agrahari. Vs State of U.P. and others.
Allahabad High Court · (2011) 10 ADJ 452 : (2012) 1 AWC 705
High Courts17 Oct 2011Dismissed
Sadar Bazar Vyapar Samiti (Registered) And Others Vs Smt. Sabitri Devi and Others
Allahabad High Court · (2011) 10 AHC CK 0144
Cantonments Act, 1924 — Section 184, 185, 274Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts17 Oct 2011Dismissed
Ram Dayal and Others Vs District Judge Sultanpur and Others
Allahabad High Court · (2011) 10 AHC CK 0143
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Oct 2011Allowed
Abdul Samad Vs State of U.P.
Allahabad High Court · (2012) 1 ACR 202 : (2011) 11 ADJ 799
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156(2), 156(3), 177Penal Code, 1860 (IPC) — Section 498A
High Courts17 Oct 2011Dismissed
National Insurance Co. Ltd. Lucknow Vs Smt. Saroj Aharwal and Another
Allahabad High Court · (2011) 10 ADJ 223 : (2011) 6 AWC 6425
Motor Vehicles Act, 1988 — Section 166, 173
High Courts17 Oct 2011Allowed
Deepak Kumar Agrawal Vs Sasta Sahitya MandalThru'' Its Branch Manager & another
Allahabad High Court · (2011) 10 AHC CK 0112
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts17 Oct 2011Allowed
Satya Deo Prasad Vs Spl.Judge/A.D.J, & others
Allahabad High Court · (2011) 10 AHC CK 0111
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts17 Oct 2011Dismissed
Geeta Pandey Vs State of U.P.and others
Allahabad High Court · (2011) 10 AHC CK 0110
High Courts17 Oct 2011Dismissed
Union of India Vs Beero
Allahabad High Court · (2011) 10 AHC CK 0103
Railways Act, 1890 — Section 124A
High Courts17 Oct 2011Dismissed
Manoj Kumar Gupta Vs Addl, and District & Session Judge Court No.9 Lucknow & Anr.
Allahabad High Court · (2011) 10 AHC CK 0092
High Courts17 Oct 2011Dismissed
Lakhmi Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 10 ADJ 508 : (2012) 132 FLR 311
Subordinate Revenue Executive (Bhulekh Nirikshak) Service Rules, 1977 — Rule 17Uttar Pradesh Inferior Revenue Clerk (Registrar Kanunago and Assistant Registrar, Kanunago) Service Rules, 1958 — Rule 7
High Courts17 Oct 2011
Navon Enterprises Vs Directorate of Anti-Dumping and Allied Duties and Others
Allahabad High Court · (2011) 10 ADJ 511
High Courts17 Oct 2011Dismissed
Raj Kumar Pundir Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ADJ 165 : (2012) 2 AWC 1883
High Courts17 Oct 2011Dismissed
Deputy General Manager, Bhartiya Door Sanchar Nigam Ltd. Vs Ram Kumar Sharmaand Others
Allahabad High Court · (2011) 10 ADJ 837
Evidence Act, 1872 — Section 22ELegal Services Authorities Act, 1987 — Section 22A, 22B, 22C, 22DTelegraph Act, 1885 — Section 7B
High Courts17 Oct 2011Dismissed
Ajay Kumar Vs State of U.P. and others
Allahabad High Court · (2012) 1 ADJ 602 : (2012) 2 AWC 1652 : (2012) 132 FLR 122
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5(1)
High Courts17 Oct 2011Allowed
Ram Milan Vs State of U.P.
Allahabad High Court · (2011) 10 AHC CK 0008
Penal Code, 1860 (IPC) — Section 302, 334
High Courts17 Oct 2011Disposed Of
Madhuri Tiwari and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0007
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17