High Courts03 Aug 2011Dismissed
Om Prakash and Others Vs State of U.P. and Others
Allahabad High Court · (2012) 1 AWC 139 : (2011) 114 RD 397
Evidence Act, 1872 — Section 68Uttar Pradesh Land Revenue Act, 1901 — Section 34
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 97 of 231
High Courts03 Aug 2011
Sanjay Verma Vs State of U.P.
Allahabad High Court · (2011) 3 ACR 2978
Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts03 Aug 2011Allowed
Smt. Rupali Devi Vs State of U.P. and Another
Allahabad High Court · (2011) 3 ACR 3334 : (2011) 8 ADJ 49
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 177, 178Dowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Aug 2011
Irfan @ Saddam Vs State of U.P. and Another
Allahabad High Court · (2012) 1 ACR 233 : (2011) 7 ADJ 511 : (2012) 3 Crimes 454
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49, 49(1), 52, 53
High Courts03 Aug 2011Dismissed
Santosh Kumar Singh and others Vs State of U.P. and another
Allahabad High Court · (2011) 3 ACR 3352
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts03 Aug 2011Disposed Of
Ajay Pal Vs Board of Revenue, U.P., Lucknow and others
Allahabad High Court · (2012) 115 RD 59
Uttar Pradesh Land Revenue Act, 1901 — Section 34, 34(5)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts03 Aug 2011Allowed
Bhagwan Swaroop Tripathi and another Vs Gaushala Committee, Shikoha-Bad and another
Allahabad High Court · (2011) 114 RD 272
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 Aug 2011Dismissed
Commissioner of Income Tax-II, Kanpur Vs M/s Deep Awadh Hotels (P.) Ltd., Kanpur
Allahabad High Court · (2013) 350 ITR 185
Income Tax Act, 1961 — Section 234A, 234B, 243A, 243B, 243C
High Courts02 Aug 2011Dismissed
Madhvendra Singh Vs State of U.P. and Others
Allahabad High Court · (2012) 132 FLR 366
Constitution of India, 1950 — Article 226
High Courts02 Aug 2011Allowed
Zila Panchayat Mathura Vs Deputy Labour Commissioner Agra Division and Others
Allahabad High Court · (2011) 131 FLR 625
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 12, 14, 16, 226, 227Industrial Disputes Act, 1947 — Section 11A, 25F, 25F(a), 25G
High Courts02 Aug 2011Dismissed
Vijay Singh and others Vs State of U. P. and others
Allahabad High Court · (2011) 6 AWC 5975 : (2011) 114 RD 684
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 132, 157AA, 195, 198, 198(4)
High Courts02 Aug 2011Dismissed
Jagat Raj Patel Vs State of U.P.
Allahabad High Court · (2011) 3 ACR 3253
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts02 Aug 2011Dismissed
Modern Times Industries and Others Vs Debts Recovery Appellate Tribunal, Allahabad and Others
Allahabad High Court · (2011) 7 ADJ 804 : AIR 2012 All 36 : (2011) 6 AWC 6089 : (2011) 114 RD 853
Debts Recovery Tribunal Act, 1993 — Section 2, 34, 34(2), 35, 37Limitation Act, 1963 — Article 136, 15, 62Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 24
High Courts02 Aug 2011Allowed
Zila Panchayat Mathura and Another Vs Dy. Labour Commissioner, Agra and Others
Allahabad High Court · (2011) 9 ADJ 55
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 12, 14, 16, 226, 227Industrial Disputes Act, 1947 — Section 11A, 25F, 25F(a), 25G, 25H
High Courts02 Aug 2011Dismissed
Begj Raj Vs State of U.P.
Allahabad High Court · (2011) 3 ACR 3257 : (2011) 8 ADJ 48
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 74Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts02 Aug 2011Dismissed
LCL Jewellery Ltd. Vs Debts Recovery Tribunal and Others
Allahabad High Court · (2011) 8 ADJ 841
Banks and Financial Institutions Act, 1993 — Section 19, 19(23), 30
High Courts02 Aug 2011Allowed
Shanker Pal Vs State of U.P. and Others
Allahabad High Court · (2012) 4 ADJ 543 : (2012) 5 AWC 4540
Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 120B, 364Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)
High Courts02 Aug 2011Dismissed
Chairman U.P. Jal Nigam Vs Govind Jha and Another
Allahabad High Court · (2011) 08 AHC CK 0202
High Courts02 Aug 2011
Parvej Vs State of U.P.
Allahabad High Court · (2011) 3 ACR 2980
Penal Code, 1860 (IPC) — Section 302, 306
High Courts02 Aug 2011Partly Allowed
Zila Panchayat, Mathura Vs Deputy Labour Commissioner, Agra Division and Others
Allahabad High Court · (2012) LLR 59
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 12, 14, 16, 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 25F, 25G, 25H, 6N