High Courts12 Sept 2011Disposed Of
Kamla Tiwari (Smt.)(Since Deceased) Vs Judge Khafifa/Civil Judge (S.D.) and others
Allahabad High Court · (2011) 09 AHC CK 0284
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 76 of 231
High Courts12 Sept 2011Dismissed
Ajai Dikshit Vs State of U.P.and another
Allahabad High Court · (2011) 09 AHC CK 0283
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts12 Sept 2011Dismissed
Gyanendra Pratap Singh Vs Yogendra Pratap Singh and others
Allahabad High Court · (2011) 09 AHC CK 0268
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 100
High Courts12 Sept 2011Allowed
C/M Kisan Sahyogi Poorav Madhyamik Vidyalaya Vs State of U.P. and Others
Allahabad High Court · (2012) 3 ADJ 485 : (2012) 116 RD 65
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 9
High Courts12 Sept 2011
Chand Khan Vs Bhunesh Kumar, Collector
Allahabad High Court · (2011) 09 AHC CK 0157
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts12 Sept 2011
C/M Intermediate College Gaura Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0156
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6, 6(1), 6(3), 7
High Courts12 Sept 2011Dismissed
Ram Narayan Vs Smt. Phoolmati and others
Allahabad High Court · (2011) 6 AWC 5778
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts12 Sept 2011
Selak and others Vs Collector, Baghpat and others
Allahabad High Court · (2011) 10 ADJ 415 : (2011) 6 AWC 5878 : (2011) 114 RD 764
High Courts12 Sept 2011
Sukhlal @ Jhallar Yadav Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0117
High Courts12 Sept 2011
Usha Devi Vs Union Bank of India and Another
Allahabad High Court · (2011) 09 AHC CK 0116
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 Courts12 Sept 2011
Salik Ram Vs State of U.P.
Allahabad High Court · (2011) 09 AHC CK 0115
Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts12 Sept 2011Dismissed
Abdul Mazid Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ADJ 69
Constitution of India, 1950 — Article 226
High Courts12 Sept 2011Dismissed
Madan Lal (Since Deceased) through his heirs and Lrs. Vs State of U.P. and others
Allahabad High Court · (2011) 114 RD 721
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, 151Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts12 Sept 2011Dismissed
Swayam Prabha Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 129 : (2011) 9 ADJ 150 : (2012) 1 AWC 212(1)
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 356, 394, 498A, 504
High Courts12 Sept 2011Allowed
Ram Prakash Pal Vs State of U.P. and others
Allahabad High Court · (2011) 09 AHC CK 0035
Constitution of India, 1950 — Article 226Motor Vehicles Taxation Act, 1997 — Section 18, 20, 20(1), 20(2), 20(3)Motor Vehicles Taxation Rules, 1997 — Rule 12, 18, 18(2), 4, 6
High Courts12 Sept 2011Disposed Of
Zila Panchayat, Varanasi Vs Administrator, Nagariya Sahakari Bank Ltd. and others
Allahabad High Court · (2012) 1 AWC 176
High Courts09 Sept 2011Dismissed
Jogendra Prasad Vs Kunwar Fateh Bahadur Singh, Principal Secretary (Home) and another
Allahabad High Court · (2012) 1 AWC 161
Criminal Procedure Code, 1973 (CrPC) — Section 190Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A, 506
High Courts09 Sept 2011Allowed
Mst. Sita Devi Vs Board of Revenue U.P. at Allahabad and others
Allahabad High Court · (2012) 1 AWC 979 : (2011) 114 RD 411
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts09 Sept 2011
Dhoop Narayan and Others Vs State of U.P. and Others
Allahabad High Court · (2012) 1 ACR 1004
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 173(2), 190(1), 190(2)Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 506
High Courts09 Sept 2011Allowed
Santosh Singh Vs State of U.P. and another
Allahabad High Court · (2011) 9 ADJ 332 : (2012) 1 AWC 820
Constitution of India, 1950 — Article 226, 311Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)