High Courts19 Sept 2011
Desraj Vs The State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0399
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 364A
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 70 of 231
High Courts19 Sept 2011Allowed
Defence Estates Officer and Others Vs III A.D.J. and Others
Allahabad High Court · (2011) 10 ADJ 107 : (2011) 6 AWC 5887
High Courts19 Sept 2011Dismissed
Munzir Husain and Another Vs Bank of Barauda and Another
Allahabad High Court · (2011) 09 AHC CK 0378
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
High Courts19 Sept 2011Disposed Of
Vinay Sharma Vs State of U.P. and Another
Allahabad High Court · (2011) 10 ADJ 841
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 161(3), 164, 170(2)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts19 Sept 2011Allowed
Ajay @ Baby Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0300
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts19 Sept 2011Disposed Of
Ravi Nandini (Smt.) Vs Additional District Judge, Court No.6 Faizabad & Ors.
Allahabad High Court · (2011) 09 AHC CK 0285
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts19 Sept 2011Dismissed
Shiv Prakash and Another Vs Krishna Kumar Vemra and Another
Allahabad High Court · (2011) 9 ADJ 422 : (2012) 1 AWC 694
High Courts19 Sept 2011Dismissed
Vinay Kumar and Others Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0187
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 8
High Courts19 Sept 2011
Aman Sharma Vs State of U.P. and Others
Allahabad High Court · (2011) 09 AHC CK 0172
High Courts19 Sept 2011
Shafiqu and Another Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 396
High Courts19 Sept 2011
Sumeshar and Another Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 313, 389Penal Code, 1860 (IPC) — Section 302, 324, 325
High Courts19 Sept 2011
Sarpanch Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0169
Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Sept 2011Dismissed
Akash Kumar Sharma and Another Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0166
Criminal Procedure Code, 1973 (CrPC) — Section 215, 319, 482Evidence Act, 1872 — Section 40, 41, 42, 43, 44Penal Code, 1860 (IPC) — Section 344
High Courts19 Sept 2011
Devendra Kumar Misra Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0158
Criminal Procedure Code, 1973 (CrPC) — Section 389Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts19 Sept 2011Allowed
Basudeo Vs Additional District Magistrate and Others
Allahabad High Court · (2011) 9 ADJ 210 : (2012) 1 AWC 253 : (2011) 114 RD 619
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 20, 4(2), 52, 9A
High Courts19 Sept 2011Allowed
Ram Lal and others Vs Additionial Commissioner, Chitrakoot Dham Mandal, Banda and others
Allahabad High Court · (2012) 1 AWC 935 : (2011) 114 RD 683
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts19 Sept 2011
Jile Singh and others Vs Addl. Commissioner (Admin.), Meerut and others
Allahabad High Court · (2011) 6 AWC 5954 : (2011) 114 RD 567
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 211A, 212, 33, 39
High Courts19 Sept 2011Dismissed
Anil Kumar Vs Assistant General Manager/Disciplinary Authority, India Bank, Circle Office Vigilance Cell, Lucknow and Others
Allahabad High Court · (2011) 10 ADJ 14
Constitution of India, 1950 — Article 226
High Courts16 Sept 2011Dismissed
Nanak Chandra Vs State of U.P.
Allahabad High Court · (2011) 3 ACR 3511
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
High Courts16 Sept 2011Allowed
Jag Prasad Vs Deputy District Magistrate and Others
Allahabad High Court · (2012) 16 AWC 643 : (2011) 114 RD 299
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 147Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48