CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 75 of 231

High Courts13 Sept 2011

Tulsi Singh Vs State of U.P. and Another

Allahabad High Court · (2011) 09 AHC CK 0460

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 17
Read judgment
High Courts13 Sept 2011Dismissed

Smt. Geeta Vs State of U.P.

Allahabad High Court · (2012) 1 ACR 748 : (2011) 9 ADJ 767

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 204(4), 208General (Criminal) Rules, 1980 — Rule 17Penal Code, 1860 (IPC) — Section 363, 366, 376
Read judgment
High Courts13 Sept 2011Allowed

Banwari Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3400 : (2011) 9 ADJ 494 : (2011) 6 AWC 2420

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 354, 376
Read judgment