COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 84 of 231

High Courts30 Aug 2011

M/s. Ansal Properties and Infrastructure Ltd. Vs State of U.P. and Others

Allahabad High Court · (2011) 11 ADJ 468

Constitution of India, 1950 — Article 12, 14, 142(1), 16, 21Environment (Protection) Act, 1986 — Section 13(3), 19, 25, 3, 6Land Acquisition Act, 1894 — Section 13, 13(3), 17, 17(1), 4

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High Courts30 Aug 2011

Heera Lal and Another Vs State of U.P.

Allahabad High Court · (2011) 8 ADJ 189

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 146, 147, 148, 149, 302

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High Courts30 Aug 2011

Haroon Ahmad and Another Vs State of U.P. and Others

Allahabad High Court · (2012) 4 ADJ 179 : (2012) 4 AWC 3908

Stamp Act, 1899 — Section 47A, 56Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 142, 143

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High Courts30 Aug 2011

Jitender Dhawan and another Vs State of U.P. and others

Allahabad High Court · (2012) 1 AWC 950 : (2011) 114 RD 409

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333

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High Courts30 Aug 2011Dismissed

Smt. Phekni Vs Board of Revenue, U.P. at Allahabad and Others

Allahabad High Court · (2011) 8 ADJ 141 : (2011) 6 AWC 5519 : (2011) 114 RD 658

Evidence Act, 1872 — Section 18Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts30 Aug 2011Dismissed

Sangam Nishad alias Sahani Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 3037

Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201

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High Courts30 Aug 2011Allowed

Akash Garg Vs State of U.P. and Others

Allahabad High Court · (2011) 11 ADJ 849

Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts30 Aug 2011Dismissed

Prem Das Tripathi and others Vs State of U.P.and another

Allahabad High Court · (2011) 08 AHC CK 0141

Criminal Procedure Code, 1973 (CrPC) — Section 319

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High Courts30 Aug 2011Dismissed

Ramjee Raman Vs Banaras Hindu University and Others

Allahabad High Court · (2011) 9 ADJ 584 : (2012) 1 AWC 229

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High Courts30 Aug 2011Dismissed

Anand Singh Vs State of U.P. and Others

Allahabad High Court · (2011) 9 ADJ 326 : (2012) 1 AWC 231

Constitution of India, 1950 — Article 14Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5

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High Courts30 Aug 2011Dismissed

Chandra Bhushan Pandey Vs Sri Narain Singh, Minister for Horticulture Deptt. and Others

Allahabad High Court · (2011) 8 ADJ 630 : (2012) 1 AWC 852

Constitution of India, 1950 — Article 226

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High Courts30 Aug 2011Dismissed

Dori Lal Vs State of U.P.

Allahabad High Court · (2012) 1 ACR 122

Penal Code, 1860 (IPC) — Section 302, 307, 354, 376, 511

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High Courts29 Aug 2011Dismissed

Shyam Biri Works Ltd. Vs Commissioner of Trade Tax

Allahabad High Court · (2013) 57 VST 345

Uttar Pradesh Trade Tax Act, 1948 — Section 14, 5(2)(a)(ii)

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High Courts29 Aug 2011Allowed

Meydha (Meritorious Education for Youths Development and Humane Activities) Vs State of U.P. and Others

Allahabad High Court · (2011) 8 ADJ 578

Constitution of India, 1950 — Article 14, 15(4), 21, 38, 41

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High Courts29 Aug 2011Disposed Of

In The Matter of Tannary and Footwear Corporation of India Ltd. Vs Official Liquidator, Uttar Pradesh and Uttarakhand

Allahabad High Court · (2011) 9 ADJ 19

Companies Act, 1956 — Section 468, 535Criminal Procedure Code, 1973 (CrPC) — Section 195, 340

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High Courts29 Aug 2011

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

Allahabad High Court · (2011) 08 AHC CK 0174

Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 6

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High Courts29 Aug 2011Dismissed

Parwati Gupta (Smt.) Vs Additional District Magistrate City Kanpur Nagar and others

Allahabad High Court · (2011) 08 AHC CK 0158

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16(1)(b), 16(4), 20

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High Courts29 Aug 2011Dismissed

Reliance Infocomm Limited Vs State of U.P. and others

Allahabad High Court · (2011) 114 RD 236

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 2(16), 56Stamp Duties Act — Article 35, 35(VI)

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High Courts29 Aug 2011Allowed

Dev Sharma and Another Vs Board of Revenue and Others

Allahabad High Court · (2011) 9 ADJ 716 : (2011) 6 AWC 6229

Contract Act, 1872 — Section 17Evidence Act, 1872 — Section 114Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9

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High Courts29 Aug 2011

Rajendra Singh Vs Additional District Magistrate, Finance and Revenue/Zila Nibandhak, Bareilly and others

Allahabad High Court · (2011) 11 ADJ 573 : (2012) 1 AWC 1052 : (2011) 114 RD 602

Registration Act, 1908 — Section 23, 24, 25, 26, 35

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