COURT ARCHIVE

Allahabad High Court judgments, 2011

4,609 judgments · page 98 of 231

High Courts02 Aug 2011Allowed

Shanker Lal @ Munna and Others Vs State of U.P.

Allahabad High Court · (2011) 3 ACR 2975 : (2011) 7 ADJ 905

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 446Penal Code, 1860 (IPC) — Section 323, 420, 467, 468, 504

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High Courts02 Aug 2011Allowed

The Commissioner Trade Tax U.P. Lko. Vs S/S Balaji Udyog

Allahabad High Court · (2011) 08 AHC CK 0163

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High Courts02 Aug 2011Disposed Of

Ashok Kumar Gupta Vs Kailash Kalra

Allahabad High Court · (2011) 08 AHC CK 0143

Provincial Small Cause Courts Act, 1887 — Section 18, 25

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High Courts02 Aug 2011Dismissed

State of U.P.and others Vs Shahid and others

Allahabad High Court · (2011) 08 AHC CK 0138

Motor Vehicles Act, 1988 — Section 173

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High Courts02 Aug 2011Allowed

Puranwasi and Others Vs Third Additional District Judge, Ghazipur and Another

Allahabad High Court · (2011) 9 ADJ 144 : (2011) 6 AWC 6269 : (2011) 114 RD 125

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 5(2)

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High Courts02 Aug 2011Allowed

Arun Kumar and Others Vs State of U.P. and Others

Allahabad High Court · (2011) 8 ADJ 52 : (2012) 1 DMC 409

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 342, 498A, 504, 506

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High Courts02 Aug 2011Allowed

Ramadhar Vs State of U.P. and Others

Allahabad High Court · (2011) 3 ACR 3044 : (2011) 8 ADJ 53

Criminal Procedure Code, 1973 (CrPC) — Section 202, 228Penal Code, 1860 (IPC) — Section 364

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High Courts02 Aug 2011Allowed

Committee of Management, Bachchan Singh Tomer Ucchattar Madhyamik Vidyalaya Vs Secretary, Secondary Edu. Civil Secretarait U.P. and Others

Allahabad High Court · (2011) 10 ADJ 94

Constitution of India, 1950 — Article 14, 16, 16(1)

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High Courts02 Aug 2011Dismissed

Sri Maa Vindhyavasini Sanskrit Prashikshan Mahavidyalaya Vs Union of India (UOI) and Others

Allahabad High Court · (2011) 08 AHC CK 0067

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High Courts02 Aug 2011Disposed Of

Naushad @ Tanveer and others Vs State of U.P. and another

Allahabad High Court · (2011) 3 ACR 3347

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 190(1)Penal Code, 1860 (IPC) — Section 363, 366

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High Courts02 Aug 2011Allowed

Divisional Logging Manager Vs The Presiding Officer, Labour Court and Another

Allahabad High Court · (2011) 08 AHC CK 0042

Industrial Disputes Act, 1947 — Section 17B, 25F

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High Courts02 Aug 2011Allowed

Rupesh Kumar and Another Vs State of U.P. and Another

Allahabad High Court · (2011) 4 Crimes 412

Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts02 Aug 2011Dismissed

Ashiq Ali Vs State of U. P. and others

Allahabad High Court · (2012) 1 ACR 767

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

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High Courts01 Aug 2011Dismissed

Commissioner of Central Excise Vs Sudarshan Cables Industries

Allahabad High Court · (2012) 276 ELT 300

Central Excises and Salt Act, 1944 — Section 11A, 11A(2), 11ACCENVAT (Credit) Rules, 2004 — Rule 11(2), 11A, 14, 14(1), 14(2)Finance Act — Section 78

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High Courts01 Aug 2011

Sangam Vikram Parts Vs Commissioner, Trade Tax, U.P., Lucknow

Allahabad High Court · (2012) 47 VST 149

Uttar Pradesh Trade Tax Act, 1948 — Section 11(1), 2(ee), 4

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High Courts01 Aug 2011

Vibhor Rungata Vs The State of U.P. and Others

Allahabad High Court · (2011) 8 ADJ 125 : (2011) 114 RD 813

Stamp Act, 1899 — Section 3, 31, 33, 47AUttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 3, 4

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High Courts01 Aug 2011

Amulya Kumar Vs Adj and Others

Allahabad High Court · (2011) 08 AHC CK 0246

Constitution of India, 1950 — Article 226

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High Courts01 Aug 2011Allowed

Ateequrrahman Vs State of U.P. and others

Allahabad High Court · (2011) 114 RD 303

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High Courts01 Aug 2011Disposed Of

Girdhari Lal and Another Vs State of U.P. and Another

Allahabad High Court · (2011) 3 ACR 2973 : (2011) 8 ADJ 9

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 406

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High Courts01 Aug 2011Allowed

Obeetee Textiles Pvt. Ltd. Vs Commissioner of Central Excise

Allahabad High Court · (2011) 187 ECR 315

Central Excise Rules, 1944 — Rule 3Central Excises and Salt Act, 1944 — Section 35F, 35GCustoms Act, 1962 — Section 130, 130E

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