COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 54 of 231

High Courts17 Oct 2011Dismissed

Shambhu Dayal Vs Joint Director of Consolidation and others

Allahabad High Court · (2011) 10 AHC CK 0006

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts17 Oct 2011Disposed Of

Shri Pradeep Kumar Mall (Advocate) Vs State of U.P. and Others

Allahabad High Court · (2011) 10 AHC CK 0005

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17

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High Courts17 Oct 2011Disposed Of

Raj Kumar Chaturvedi Vs The Authorized Officer and Another

Allahabad High Court · (2012) 132 FLR 598

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2)

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High Courts17 Oct 2011Allowed

Brij Lal @ Birju Vs Union of India

Allahabad High Court · (2011) 10 AHC CK 0003

Penal Code, 1860 (IPC) — Section 304

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High Courts17 Oct 2011Dismissed

Mohammad Hanif @ Cheem Vs Mohammad Idris Smt. Chunni Begam (Since Deceased) Vs Mohammad Idris and Others

Allahabad High Court · (2011) 10 AHC CK 0002

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts17 Oct 2011Disposed Of

Mohd. Naeem Vs State of U.P.

Allahabad High Court · (2011) 10 AHC CK 0001

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High Courts14 Oct 2011

Smt. Vinod and Another Vs State of U.P. and Another

Allahabad High Court · (2012) 1 ACR 247 : (2012) 2 DMC 142

Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 3, 304B, 4, 498A

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High Courts14 Oct 2011

Mukesh Vs State of U.P.

Allahabad High Court · (2012) 1 ACR 116

Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3

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High Courts14 Oct 2011Allowed

Lav Kush Pandey Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ADJ 414

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 100, 101, 2, 2(1), 4

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High Courts14 Oct 2011Allowed

Rajni Kant and Others Vs State of U.P. and Another

Allahabad High Court · (2012) 1 ACR 266 : (2011) 10 ADJ 293

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 302, 307

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High Courts14 Oct 2011Dismissed

Nirmal Kumar Seth Vs Commissioner of Income Tax Lucknow

Allahabad High Court · (2011) 10 AHC CK 0163

Income Tax Act, 1961 — Section 260(A), 48, 55(2)

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High Courts14 Oct 2011Dismissed

Jagran Prakash Ltd. Vs Principal Secretary, Labour Deptt. and Others

Allahabad High Court · (2011) 11 ADJ 267

Constitution of India, 1950 — Article 14, 16, 226, 311(2)Evidence Act, 1872 — Section 106

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High Courts14 Oct 2011Allowed

Smt. Sundara Devi @ Rooprani and Others Vs Mohammad Zaheer and Others

Allahabad High Court · (2011) 9 ADJ 597

Evidence Act, 1872 — Section 114, 155, 4Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 279, 304A, 427

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High Courts14 Oct 2011Allowed

Dinesh Tiwari Vs Commissioner, Gorakhpur and others

Allahabad High Court · (2012) 3 AWC 2343

Stamp Act, 1899 — Section 47A(2)

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High Courts14 Oct 2011Allowed

Gyan Singh and Others Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3422 : (2011) 9 ADJ 707 : (2012) 6 AWC 2422

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 141, 146, 148, 149, 201

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High Courts14 Oct 2011Allowed

Girish Kumar Shandilya Vs D.I.O.S. and Another

Allahabad High Court · (2011) 10 AHC CK 0134

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33C

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High Courts14 Oct 2011

Tuphail and Another Vs U.P. State Haj Committee and Others

Allahabad High Court · (2011) 10 AHC CK 0131

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High Courts14 Oct 2011Allowed

Shyam Babu Vishwakarma @ Ram Babu Alias Shyam Babu Vs State of U.P.

Allahabad High Court · (2012) 1 RCR(Criminal) 750 : (2012) 1 RCR(Criminal) 750

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 162(1), 173(8)Evidence Act, 1872 — Section 145, 157, 21, 25, 27Motor Vehicles Act, 1988 — Section 181, 192, 196, 207

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High Courts14 Oct 2011Dismissed

Mahendra Singh Vs State of and Others

Allahabad High Court · (2011) 10 AHC CK 0106

Constitution of India, 1950 — Article 226

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High Courts14 Oct 2011

M/S Hindustan Aeronautics Limited Vs Commissioner Commercital Tax Lko.

Allahabad High Court · (2011) 10 AHC CK 0085

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