High Courts30 Sept 2011
Sheo Kumar Vs The State of U.P. and Another
Allahabad High Court · (2011) 09 AHC CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 362
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 59 of 231
High Courts30 Sept 2011
Gupta Suppliers Company Vs Commissioner Commercial Tax U.P. Vibhuti Khan
Allahabad High Court · (2011) 09 AHC CK 0196
High Courts30 Sept 2011
Rashid Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0195
Penal Code, 1860 (IPC) — Section 411
High Courts30 Sept 2011
Kalyan @ Kallu Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0194
Penal Code, 1860 (IPC) — Section 34
High Courts30 Sept 2011Dismissed
Jas Karan Singh Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0193
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts30 Sept 2011Dismissed
Hira Lal Vs State of U.P. and Others
Allahabad High Court · (2011) 10 ADJ 82 : (2012) 1 AWC 614 : (2011) 131 FLR 822
Army Act, 1950 — Section 190(8)Constitution of India, 1950 — Article 14, 162, 19, 309, 31(1)Uttar Pradesh State Universities Act, 1973 — Section 31
High Courts30 Sept 2011
Girja Shankar Dixit Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0125
Penal Code, 1860 (IPC) — Section 223, 224, 328
High Courts30 Sept 2011Dismissed
Priti Jaiswal Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0124
High Courts30 Sept 2011Dismissed
Mohammad Kamaran Ahamad Vs State of U.P. and Others
Allahabad High Court · (2011) 10 ADJ 151
Uttar Pradesh Civil Police Constable and Head Constable Service Rules, 2008 — Rule 10, 11, 12, 13, 14
High Courts30 Sept 2011Dismissed
Wing Cdr. Surendra Nath Agnihotri and Another Vs State of U.P. and Another
Allahabad High Court · (2012) 1 ACR 217
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420, 447, 448, 467, 468
High Courts30 Sept 2011Dismissed
Fakeer Mohammad @ Munna Vs Addl. Civil Judge Junior Division Sadar Fiazabad and Others
Allahabad High Court · (2011) 09 AHC CK 0043
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 83
High Courts30 Sept 2011Dismissed
Mohammad Kamaran Ahmad, Recruit Constable Vs State of U.P. and others
Allahabad High Court · (2011) 10 ADJ 151
Uttar Pradesh Civil Police Constable and Head Constable Service Rules, 2008 — Rule 10, 11, 12, 13, 14
High Courts30 Sept 2011Allowed
Mohd. Yaseen and others Vs Board of Revenue, U.P., Allahabad and others
Allahabad High Court · (2011) 10 ADJ 235
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 167(1), 168A, 229B, 3(8A), 331
High Courts30 Sept 2011Dismissed
Pawan Kumar Vs State of U.P. and Others
Allahabad High Court · (2011) 11 ADJ 599
Constitution of India, 1950 — Article 226
High Courts29 Sept 2011
Indian Farmers Fertilizer Co-Operative Ltd. Vs State of Uttar Pradesh
Allahabad High Court · (2013) 61 VST 471
High Courts29 Sept 2011Dismissed
Rajesh Kumar Yadav and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 10 ADJ 369
Food Safety and Standards Act, 2006 — Section 37(2)Prevention of Food Adulteration Act, 1954 — Section 9
High Courts29 Sept 2011Allowed
Kapil Muni and others Vs State of U. P.
Allahabad High Court · (2012) 1 ACR 878
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 307(149)
High Courts29 Sept 2011
Pyare Lal and Others Vs Board of Revenue and Others
Allahabad High Court · (2011) 09 AHC CK 0401
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198, 229B
High Courts29 Sept 2011Allowed
Smt Hirai and Others Vs D.J., Gorakhpur and Others
Allahabad High Court · (2011) 10 ADJ 643 : (2012) 1 CivCC 543
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 7, Order 14 Rule 7(2), Order 34 Rule 7, Order 34 Rule 8, Order 34 Rule 8(1)Limitation Act, 1908 — Section 30Limitation Act, 1963 — Article 137, 181, 61
High Courts29 Sept 2011Dismissed
Oriental Insurance Company Ltd. Vs Lalji Yadava and Others
Allahabad High Court · (2011) 11 ADJ 525
Constitution of India, 1950 — Article 142Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 147(5), 149(1), 149(2)