High Courts21 Dec 2011Allowed
Raees and others Vs State of Uttarakhand
Allahabad High Court · (2011) 12 AHC CK 0266
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,788 judgments · page 6 of 240
High Courts21 Dec 2011Disposed Of
Sarita & Another Vs State of U.P.& Others
Allahabad High Court · (2011) 12 AHC CK 0251
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 366
High Courts21 Dec 2011Dismissed
Bharat Sanchar Nigam Ltd.Thru C.G.M./Tele & Anr. Vs Prakash Chandra Rastogi & others
Allahabad High Court · (2011) 12 AHC CK 0250
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts21 Dec 2011Disposed Of
Noorzabi and Another Vs State of U.P.and Others
Allahabad High Court · (2011) 12 AHC CK 0249
High Courts21 Dec 2011Allowed
Om Prakash Singh Vs State of U.P.and Another
Allahabad High Court · (2011) 12 AHC CK 0223
High Courts21 Dec 2011Disposed Of
Shubham Synthetics Thru.P.K.Jaiswal Vs State of U.P.and Others
Allahabad High Court · (2011) 12 AHC CK 0216
High Courts21 Dec 2011Disposed Of
Raj Kumari Vs State of U.P.and Others
Allahabad High Court · (2011) 12 AHC CK 0215
High Courts21 Dec 2011Disposed Of
Antima W/o Ramesh and Another Vs State of U.P.& Others
Allahabad High Court · (2011) 12 AHC CK 0214
High Courts21 Dec 2011Disposed Of
Ram Pher Singh & Ors. Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0213
High Courts21 Dec 2011Disposed Of
Pappa Singh Vs State of Uttarakhand
Allahabad High Court · (2011) 12 AHC CK 0187
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts21 Dec 2011
Viri Singh Vs Nitin Garg and Others
Allahabad High Court · (2011) 12 AHC CK 0161
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 144, 168A, 331A
High Courts21 Dec 2011
Devendra Kumar Sub Inspector Vs State of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0160
Penal Code, 1860 (IPC) — Section 223, 224Police Act, 1861 — Section 7, 7(1), 7(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts21 Dec 2011Dismissed
Jitendra and Another Vs The State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0158
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157Evidence Act, 1872 — Section 134
High Courts21 Dec 2011Allowed
Mahesh Kumar Gupta Vs State of Uttar Pradesh
Allahabad High Court · (2011) 12 AHC CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 164, 197(1), 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 304, 34, 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19, 19(1), 19(2)
High Courts21 Dec 2011Dismissed
Dharmendra Pratap Singh Vs State of U.P.
Allahabad High Court · (2011) 12 AHC CK 0131
High Courts21 Dec 2011Allowed
Nagar Vikash Sahkari Bank Ltd. Hardoi Vs Cooperative Tribunal, U.P. and others
Allahabad High Court · (2012) 1 ADJ 407
Companies Act, 1956 — Section 51Uttar Pradesh Co-operative Societies Act, 1965 — Section 116, 70
High Courts21 Dec 2011Allowed
Pawan Kumar Agarwal Vs State of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0128
Stamp Act, 1899 — Section 47A(3), 56Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
High Courts21 Dec 2011Dismissed
Manish Sinha Vs The State of U.P. and Others
Allahabad High Court · (2011) 12 AHC CK 0124
Constitution of India, 1950 — Article 141, 144, 226Criminal Procedure Code, 1973 (CrPC) — Section 41Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471
High Courts21 Dec 2011Disposed Of
M/s. Omega Biotech Limited and Others Vs Principal Secretary, Medical Health and Family Welfare, Uttar Pradesh at Lucknow and Others
Allahabad High Court · (2012) 1 ADJ 487
High Courts21 Dec 2011Disposed Of
Rajendra Ispat Pvt. Ltd. and Others Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ADJ 584
Constitution of India, 1950 — Article 19(1), 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 14(1)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17(1), 17(3)