COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 11 of 53

High Courts26 Sept 1991Dismissed

Ishrat Husain Khan Vs Addl. District Judge, Gorakhpur and others

Allahabad High Court · AIR 1992 All 215

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94, 96Constitution of India, 1950 — Article 226Partition Act, 1893 — Section 4

Read judgment

High Courts26 Sept 1991Dismissed

Sri Jawahar Lal Gupta Vs Income Tax Officer

Allahabad High Court · (1993) 199 ITR 726

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 64

Read judgment

High Courts26 Sept 1991Dismissed

Ishrat Husain Khan Vs Addl. District Judge and Others

Allahabad High Court · (1992) 2 AWC 818

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94

Read judgment

High Courts26 Sept 1991Allowed

Ramdas Singh alias Dukhu Singh and Others Vs Ghanshiam Singh and Others

Allahabad High Court · (1992) 1 AWC 73 : (1992) RD 54

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 50Hindu Widows Remarriage Act, 1856 — Section 1

Read judgment

High Courts26 Sept 1991Dismissed

Food Corporation of India Vs Labour Court (State) and Others

Allahabad High Court · (1991) 2 AWC 372

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5A, 5BFood Corporations Act, 1964 — Section 16, 17, 3

Read judgment

High Courts26 Sept 1991

Smt. Ram Devi Vs Deputy Director of Consolidation and Others

Allahabad High Court · (1992) 1 AWC 253 : (1991) RD 488

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 48

Read judgment

High Courts25 Sept 1991Allowed

Mahendra Vs State

Allahabad High Court · (1991) 15 ACR 682

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 301, 302, 307

Read judgment

High Courts25 Sept 1991Allowed

Shyama and Others Vs The State

Allahabad High Court · (1991) 15 ACR 668

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 302Public Gambling Act, 1867 — Section 13

Read judgment

High Courts25 Sept 1991Allowed

Krishna Kant and Another Vs Dy. Director of Consolidation and Others

Allahabad High Court · (1992) 1 AWC 94 : (1992) RD 114

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 9, 9(1), 9(2)

Read judgment

High Courts25 Sept 1991Allowed

Kumari Meenakshi Vs Madhyamik Siksha Parishad Uttar Pradesh and Another

Allahabad High Court · (1992) 1 AWC 133

Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 10, 10(3)

Read judgment

High Courts25 Sept 1991Allowed

Sant Saran Saxena Vs U.P. Public Services and Others

Allahabad High Court · (1991) 2 AWC 104

Read judgment

High Courts25 Sept 1991

The Secretary of Communication, Post and Telegraphs Deptt. and others Vs III Addl. District Judge, Gorakhpur and others

Allahabad High Court · AIR 1992 All 270 : (1991) 2 AWC 93

Administrative Tribunals Act, 1985 — Section 15, 28, 29, 29ACivil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 96Constitution of India, 1950 — Article 136 , 226

Read judgment

High Courts25 Sept 1991

Shiv Shanker Sita Ram Vs Commissioner of Income Tax

Allahabad High Court · (1993) 199 ITR 169

Income Tax Act, 1961 — Section 132, 147, 271(1), 275

Read judgment

High Courts25 Sept 1991Allowed

Shyam Lal and Others Vs Ist Additional District Judge and Others

Allahabad High Court · (1992) 1 AWC 143

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 226

Read judgment

High Courts25 Sept 1991Dismissed

Chandrabhan and Others Vs Shyam Lal and Others

Allahabad High Court · (1992) 1 AWC 112 : (1992) RD 199

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7, 9Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 26

Read judgment

High Courts24 Sept 1991Allowed

Mahabir Prasad Vs Sampat Lal

Allahabad High Court · (1992) 1 AWC 14

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3), 115Limitation Act, 1908 — Article 174Limitation Act, 1963 — Article 125

Read judgment

High Courts24 Sept 1991Disposed Of

Kuldeep Singh Vs State of U.P. and Others

Allahabad High Court · (1992) 1 AWC 87

Constitution of India, 1950 — Article 21, 22

Read judgment

High Courts24 Sept 1991Dismissed

Sukhlal Ice and Cold Storage Company Vs Income Tax Officer and Another

Allahabad High Court · (1993) 199 ITR 129

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148

Read judgment

High Courts24 Sept 1991

Shanti Plywood Products (P) Ltd. Vs Additional Collector, Central Excise and Others

Allahabad High Court · (1993) 45 ECR 367

Read judgment

High Courts23 Sept 1991Allowed

Prithvi Raj Singh Vs The State of U.P. and Others

Allahabad High Court · (1992) 1 AWC 370

Constitution of India, 1950 — Article 226Tolls Act, 1851 — Section 2(C)Uttar Pradesh Toll Tax Regulations Levy and Collection Rules, 1980 — Rule 4, 7, 8

Read judgment