CourtKutchehry.com

COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 1 of 53

High Courts20 Dec 1991Disposed Of

Chandrika Mishra and Others Vs State of U.P.

Allahabad High Court · (1992) 1 AWC 546 : (1992) CriLJ 1777

Criminal Procedure Code, 1973 (CrPC) — Section 145, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198
Read judgment
High Courts19 Dec 1991Dismissed

Smt. Sandhya Vs S.H.O. and Others

Allahabad High Court · (1992) 1 AWC 225

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 364, 366, 368
Read judgment
High Courts19 Dec 1991Allowed

Ram Murti and Others Vs The State

Allahabad High Court · (1992) 1 AWC 564 : (1992) CriLJ 2278

Penal Code, 1860 (IPC) — Section 304, 323, 34, 504Penal Code, 1860 (IPC) — Section 304, 323, 34, 504Penal Code, 1860 (IPC) — Section 304, 323, 34, 504
Read judgment
High Courts18 Dec 1991Allowed

Brahm Dutt Sharma Vs State of U.P.

Allahabad High Court · (1992) CriLJ 1820

Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 7, 8Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 7, 8Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 7, 8
Read judgment