High Courts04 Aug 2011Dismissed
Union of India Vs Brijendra Singh
Allahabad High Court · (2011) 08 AHC CK 0152
Railways Act, 1989 — Section 124A
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 96 of 231
High Courts04 Aug 2011Disposed Of
Samundra Vs State of U.P.Through Home Secretary U.P., Lucknow and others
Allahabad High Court · (2011) 08 AHC CK 0145
Uttar Pradesh Excise Act, 1910 — Section 72
High Courts04 Aug 2011Dismissed
Dinesh Kumar and Others Vs D.D.C., Barabanki and Others
Allahabad High Court · (2011) 08 AHC CK 0134
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts04 Aug 2011Allowed
Kaloo Ram Gupta Vs State of U.P. and Others
Allahabad High Court · (2011) 8 ADJ 795 : (2011) 6 AWC 5459 : (2011) 131 FLR 69 : (2011) 3 UPLBEC 2250
High Courts04 Aug 2011
Smt. Pramila Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 08 AHC CK 0073
High Courts04 Aug 2011
Sanjay Vs State of U.P. and Another
Allahabad High Court · (2011) 7 ADJ 801
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 6(2), 7(A)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)Penal Code, 1860 (IPC) — Section 302, 307
High Courts04 Aug 2011Allowed
Raju Ahirwar Vs State of U.P and Another
Allahabad High Court · (2011) 3 ACR 3353 : (2011) 8 ADJ 159 : (2011) 6 AWC 2412
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 6(2), 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12(3)Penal Code, 1860 (IPC) — Section 376, 452, 511
High Courts04 Aug 2011Allowed
Dr. Subhash Chandra Gupta Vs State of U.P.
Allahabad High Court · (2011) 8 ADJ 395 : (2011) 3 UPLBEC 2207
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 3
High Courts04 Aug 2011
Lakhimpur Finvest Company Ltd. Vs State of U.P. and Others
Allahabad High Court · (2011) 7 ADJ 591
Central Motor Vehicles Rules, 1989 — Rule 35Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 2(3), 2(30), 2(4), 39, 48
High Courts04 Aug 2011Allowed
Basant Kumar Mata Nehliya Vs Chowdhary Ujjair
Allahabad High Court · (2011) 114 RD 648
Court Fees Act, 1870 — Section 2, 6A, 7, 7A, 7B
High Courts04 Aug 2011Allowed
Sirazuddin Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ACR 3040 : (2011) 8 ADJ 753
Essential Commodities Act, 1955 — Section 3, 6A, 7
High Courts04 Aug 2011Allowed
Madhuri Devi and Another Vs Board of Revenue, U.P. at Lucknow and Others
Allahabad High Court · (2011) 7 ADJ 917
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 229B, 343
High Courts03 Aug 2011Allowed
Sri Hemant Joshi Vs The Commissioner of Income Tax and Others
Allahabad High Court · (2011) 08 AHC CK 0269
Income Tax Act, 1961 — Section 132, 136, 142(2A), 143(1), 153(3)
High Courts03 Aug 2011Allowed
Jagdish Pandey Vs Addl. Collector (City) and Others
Allahabad High Court · (2011) 7 ADJ 891 : (2011) 6 AWC 5658 : (2011) 114 RD 106
High Courts03 Aug 2011Allowed
Babu Lal Vs State of U.P. and Others
Allahabad High Court · (2011) 8 ADJ 45 : (2002) 3 UPLBEC 2713
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203
High Courts03 Aug 2011
Krishna Prasad and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 9 ADJ 171 : (2011) 6 AWC 6393
Constitution of India, 1950 — Article 14, 142, 16, 21, 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4Uttar Pradesh Regularization of Daily Wages Appointments on Group D Posts Rules, 2001 — Rule 4, 41
High Courts03 Aug 2011
Smt. Nirmala Devi and Others Vs Upper Commissioner Nagar Nigam and Others
Allahabad High Court · (2011) 8 ADJ 385 : (2011) 114 RD 802
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 52
High Courts03 Aug 2011Dismissed
Hari Krishan Tiwari Vs District Inspector of Schools, Allahabad and Others
Allahabad High Court · (2012) 1 ADJ 67 : (2012) 2 AWC 1895 : (2012) 132 FLR 596
Uttar Pradesh Intermediate Education Act, 1921 — Section 18
High Courts03 Aug 2011Allowed
Sanjay Kumar Vs State of U.P.
Allahabad High Court · (2011) 08 AHC CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2), 3(5)
High Courts03 Aug 2011Dismissed
Amit Kumar Vs State of U.P.and Others
Allahabad High Court · (2011) 08 AHC CK 0140
Arms Act, 1959 — Section 17