COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 71 of 231

High Courts16 Sept 2011

Shant Deo Tripathi Vs Dy. General Manager/Appellate Authority S.B.I. and Others

Allahabad High Court · (2012) 1 ADJ 29

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 7Penal Code, 1860 (IPC) — Section 406, 420, 467, 468, 471

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High Courts16 Sept 2011Dismissed

Sh. C.B.J. Seth and Others Vs Chair Person Drat Allahabad and Others

Allahabad High Court · (2011) 10 ADJ 462 : (2012) 1 AWC 236

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 25, 30Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 53, 67

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High Courts16 Sept 2011Allowed

State of U.P. Vs Dhruv Chandra Kurmi and Others

Allahabad High Court · (2011) 3 ACR 3414

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 34

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High Courts16 Sept 2011

Mokarram Ali Vs Aligarh Muslim University and Others

Allahabad High Court · (2011) 09 AHC CK 0486

Aligarh Muslim University Act, 1920 — Section 36A, 36BConstitution of India, 1950 — Article 317(1)Students Conduct and Discipline Rules, 1985 — Rule 4, 7, 9

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High Courts16 Sept 2011Allowed

Mohd. Rashid and others Vs State of U.P. and others

Allahabad High Court · (2011) 114 RD 452

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High Courts16 Sept 2011Dismissed

Ram Shanker and Others Vs Kailash Nath and Others

Allahabad High Court · (2011) 09 AHC CK 0439

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High Courts16 Sept 2011Dismissed

Prakash Bajaj Vs Pnb Housing Finance Ltd. and Another

Allahabad High Court · (2011) 09 AHC CK 0406

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17

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High Courts16 Sept 2011Dismissed

Bankey Lal Gupta and Another Vs Bank of Baroda and Another

Allahabad High Court · (2011) 10 ADJ 828 : (2012) 1 AWC 1050 : (2012) 115 RD 333

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 21, 9

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High Courts16 Sept 2011

Shree Ganesh Industries Vs Authorized Officer, Syndicate Bank and Another

Allahabad High Court · (2011) 09 AHC CK 0370

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17

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High Courts16 Sept 2011Dismissed

Kripanand Pandey Vs Varishtha Adheekshak Kendriya Karagar and Others

Allahabad High Court · (2011) 9 ADJ 486 : (2012) CriLJ 571

Constitution of India, 1950 — Article 21, 22, 22(1), 22(2), 32Criminal Procedure Code, 1973 (CrPC) — Section 107, 114, 117, 144, 151Explosive Substances Act, 1908 — Section 3, 5

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High Courts16 Sept 2011Allowed

Kanti Devi and Others Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ACR 269 : (2011) 9 ADJ 365

Constitution of India, 1950 — Article 21, 22, 226, 300, 32Crown Proceeding Act, 1947 — Section 2(1)Penal Code, 1860 (IPC) — Section 302, 323, 409

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High Courts16 Sept 2011Allowed

Rekha Yadav Vs State of U.P.and Others

Allahabad High Court · (2011) 09 AHC CK 0304

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High Courts16 Sept 2011Allowed

Nafeesa and others Vs State of U.P.and another

Allahabad High Court · (2011) 09 AHC CK 0278

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 506

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High Courts16 Sept 2011Allowed

Vinod Kumar Mishra Vs State of U.P.and Others

Allahabad High Court · (2011) 09 AHC CK 0247

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High Courts16 Sept 2011

Gajraj and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 09 AHC CK 0224

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High Courts16 Sept 2011Allowed

Abdul Rahim @ Lalla (Dead) and Others Vs Board of Revenue, Uttar Pradesh, Allahabad and Others

Allahabad High Court · (2011) 10 ADJ 58 : (2012) 1 AWC 82 : (2011) 114 RD 513

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 100, 96Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts16 Sept 2011

Sarla Jauhari Vs UCO Bank

Allahabad High Court · (2011) 09 AHC CK 0130

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 17

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High Courts16 Sept 2011Dismissed