COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 72 of 231

High Courts16 Sept 2011

Deep Iron Works Vs Authorized Officer Syndicate Bank and Another

Allahabad High Court · (2011) 09 AHC CK 0121

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 2011

Sumeet Kumar Vs Union Bank of India and Another

Allahabad High Court · (2011) 09 AHC CK 0120

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

Committee of Management, Hindu Balika Uchchattar Madhyamik Vidyalaya, Mirzapur Vs State of U.P. and Others

Allahabad High Court · (2011) 11 ADJ 551

Constitution of India, 1950 — Article 226, 30, 32Uttar Pradesh Intermediate Education Act, 1921 — Section 16(G3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21, 21(1), 30

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High Courts16 Sept 2011Allowed

Ram Badan Chauhan Vs Regional Admistrative Committee and Others

Allahabad High Court · (2012) 1 ADJ 117 : (2012) 1 AWC 712

Uttar Pradesh Co-operative Societies Act, 1965 — Section 103Uttar Pradesh Primary Agricultural Credit Societies Centralised Services Regulations, 1978 — Regulation 58, 59

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High Courts16 Sept 2011Disposed Of

Vijai Kumar Kulsresth Vs State of U.P. and Another

Allahabad High Court · (2013) ALLMR(Cri) 97

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Sept 2011Dismissed

Kalla @ Jitendra Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3407

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 363, 366, 504, 506

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High Courts15 Sept 2011

Shaukin Vs State of U.P. and Others

Allahabad High Court · (2012) 1 ACR 221 : (2011) 8 ADJ 326 : (2012) 1 AWC 223

Criminal Procedure Code, 1973 (CrPC) — Section 41(1), 41ADowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504

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High Courts15 Sept 2011

Surendra Singh Vs Punjab and Sindh Bank and Another

Allahabad High Court · (2011) 09 AHC CK 0512

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 Courts15 Sept 2011

Laxmi Devi and Another Vs Senior Manager Punjab National Bank and Others

Allahabad High Court · (2011) 09 AHC CK 0511

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 Courts15 Sept 2011Dismissed