High Courts22 Sept 2011Dismissed
Janak Suta Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0354
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 66 of 231
High Courts22 Sept 2011Allowed
Umesh Narain Tripathi Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0349
High Courts22 Sept 2011Allowed
Pankaj Kumar Dubey Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0335
High Courts22 Sept 2011Dismissed
Vibhuti Narayan and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0330
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A
High Courts22 Sept 2011Allowed
Aporv Jindal Director M/s. Jindal Frozen Food Pvt. Ltd. Vs Amit Kumar Kubba and Another
Allahabad High Court · (2011) 9 ADJ 615
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 92(2)
High Courts22 Sept 2011Allowed
Chandi Prasad and Others Vs D.D.C., Kanpur and Others
Allahabad High Court · (2011) 9 ADJ 579 : (2012) 1 AWC 56
High Courts22 Sept 2011Dismissed
Sachin Agarwal Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 148 : (2011) 9 ADJ 674 : (2012) 1 BC 469 : (2012) CriLJ 577
Criminal Procedure Code, 1973 (CrPC) — Section 145, 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142, 143, 144
High Courts22 Sept 2011Dismissed
Chhunna @ Brijesh Vs State of U.P.and another
Allahabad High Court · (2011) 09 AHC CK 0259
Criminal Procedure Code, 1973 (CrPC) — Section 362
High Courts22 Sept 2011
Smt. Jal Devi Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0222
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 7 Rule 11Uttar Pradesh Panchayat Raj (Settlement of Election Disputes) Rules, 1994 — Rule 4Uttar Pradesh Panchayat Raj Act, 1947 — Section 12(C)
High Courts22 Sept 2011Dismissed
Gyan Pratap Pandey Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0221
High Courts22 Sept 2011Dismissed
Neelendra Kumar Srivastava Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0220
High Courts22 Sept 2011Dismissed
Kunwar Jitendra Singh Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0219
High Courts22 Sept 2011Dismissed
Mahendra Pratap Singh and Others Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0218
High Courts22 Sept 2011Dismissed
Parmeshwar Dayal Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0217
High Courts22 Sept 2011Dismissed
Bhupendra Singh Visen Vs The State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0216
High Courts22 Sept 2011Dismissed
Harpal Singh Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0215
High Courts22 Sept 2011Dismissed
Mohammad Sharif Vs State of U. P. and others
Allahabad High Court · (2011) 10 ADJ 799 : (2011) 6 AWC 5891
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C, 115D(1), 115D(5)
High Courts22 Sept 2011Dismissed
The State of U.P. Vs Sri Suresh Kumar and Another
Allahabad High Court · (2011) 9 ADJ 450
Constitution of India, 1950 — Article 226
High Courts22 Sept 2011Allowed
Narendra Kumar Pandey Vs State Bank of India
Allahabad High Court · (2011) 8 ADJ 819
Constitution of India, 1950 — Article 226State Bank of India Act, 1955 — Section 43(1)