High Courts12 Oct 2011
Dashrath Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0056
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 56 of 231
High Courts12 Oct 2011Dismissed
Dilip Kumar Nishad @ Kaloo Vs State of U.P.
Allahabad High Court · (2012) 1 ACR 262
Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 149, 302
High Courts12 Oct 2011Dismissed
Ankur Chaudhary Vs State of U.P.
Allahabad High Court · (2011) 10 AHC CK 0039
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 120B, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts11 Oct 2011Dismissed
Prem Narain Shukla @ Raja Vs State of U.P. and Another
Allahabad High Court · (2012) 1 ACR 151 : (2011) 10 ADJ 746
Constitution of India, 1950 — Article 226
High Courts11 Oct 2011Allowed
Hargyan Vs State of U.P. and Another
Allahabad High Court · (2012) 1 ACR 268 : (2011) 10 ADJ 80 : (2012) 1 AWC 228(1) : (2012) 1 RCR(Criminal) 749 : (2012) 1 RCR(Criminal) 748
Criminal Procedure Code, 1973 (CrPC) — Section 164, 190(1), 200, 202, 397Penal Code, 1860 (IPC) — Section 376, 506
High Courts11 Oct 2011Allowed
Punjab Rice Mills Vs Commissioner of Income Tax and Another
Allahabad High Court · (2012) 250 CTR 201 : (2012) 211 TAXMAN 127
Central Excises and Salt Act, 1944 — Section 11ACIncome Tax Act, 1961 — Section 260A, 271(1)(c), 276C, 80HH
High Courts11 Oct 2011
Sachin Rana and another Vs State of U. P. and others
Allahabad High Court · (2012) 1 ACR 757
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts11 Oct 2011Dismissed
Union of India and Others Vs Kailash Chandra Beherwal and Another
Allahabad High Court · (2011) 10 ADJ 652
Central Civil Services (Pension) Rules, 1972 — Rule 6, 9, 9(2)Constitution of India, 1950 — Article 226
High Courts11 Oct 2011Allowed
Munna Singh @ Shivaji Singh and Others Vs State of U.P. and Another Smt. Murti Devi and Others Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 283 : (2011) 9 ADJ 98
Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397(2)
High Courts11 Oct 2011Disposed Of
Chandrika Prasad and others Vs State of U.P.through Secretary and others
Allahabad High Court · (2011) 10 AHC CK 0104
High Courts11 Oct 2011Disposed Of
Kunwar Krishna Manocha and Others Vs Civil Judge, Sadar J.D., Faizabad and Others
Allahabad High Court · (2011) 10 AHC CK 0102
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Oct 2011Dismissed
Brahmanand Vs Deputy Director of Consolidation
Allahabad High Court · (2011) 10 AHC CK 0099
Succession Act, 1925 — Section 63
High Courts11 Oct 2011Allowed
Nuru Dayal Vs Board of Revenue U.P.At Allahabad and Others
Allahabad High Court · (2011) 10 AHC CK 0095
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts11 Oct 2011Dismissed
Gulabi Vs State of U.P
Allahabad High Court · (2012) 1 ACR 645
Criminal Procedure Code, 1973 (CrPC) — Section 313, 515Penal Code, 1860 (IPC) — Section 307, 392, 394, 397, 411Police Act, 1861 — Section 40
High Courts11 Oct 2011Allowed
Smt. Sumitra Devi Vs State of U.P. and Others
Allahabad High Court · (2011) 10 AHC CK 0071
High Courts11 Oct 2011Dismissed
Optho Remedies (P) Ltd. Vs Union of India
Allahabad High Court · (2012) 276 ELT 327
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts11 Oct 2011Dismissed
Kanoria Chemicals and Industries Ltd. Vs Northern Coalfield Ltd. and Others
Allahabad High Court · (2012) 53 VST 176
Central Excises and Salt Act, 1944 — Section 11B, 12A, 12BUttar Pradesh Trade Tax Act, 1948 — Section 27, 29
High Courts11 Oct 2011Disposed Of
Shaukin Vs State of U.P. and Others
Allahabad High Court · (2011) 11 ADJ 249
Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 170(1), 204, 41, 41(1)(b)Penal Code, 1860 (IPC) — Section 498A
High Courts11 Oct 2011Allowed
Guru Dayal Vs Board of Revenue U.P. at Allahabad and Others
Allahabad High Court · (2011) 10 ADJ 542
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts10 Oct 2011Allowed
Subodh Nath Gupta Vs Chairman, Administrative Committee, U.P., Cooperative Dairy Federation and Milk Union Centralized Services and Another
Allahabad High Court · (2012) 132 FLR 204
Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(6)