High Courts23 Sept 1991Disposed Of
Hill Packaging Ltd. Vs The Collector (Appeals), Central Excise and Others
Allahabad High Court · (1993) 42 ECC 62
Central Excises and Salt Act, 1944 — Section 11A
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 12 of 53
High Courts23 Sept 1991Allowed
Maulana Khali Ahmad Vs District Magistrate, Moradabad/Adhyaksh Parikshak Antrim Zila Parishad and Others
Allahabad High Court · (1992) 1 AWC 267 : (1992) 1 UPLBEC 37
High Courts23 Sept 1991Allowed
Shamim Bano Vs Mohd.Ismail & Ors
Allahabad High Court · (1991) 09 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 137(b)Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 4
High Courts23 Sept 1991Dismissed
Om Prakash Rajpoot Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 493
Constitution of India, 1950 — Article 226
High Courts20 Sept 1991Allowed
Hardwar Rai Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 1 AWC 129
Uttar Pradesh Toll Tax Regulations Levy and Collection Rules, 1980 — Rule 4, 7, 8
High Courts20 Sept 1991Allowed
Anugrah Narain Singh and another Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1992 All 62 : (1992) 1 UPLBEC 170
Constitution of India, 1950 — Article 14, 16, 171, 265Uttar Pradesh Mahapalika (Alpakalika Vyvastha) Adhiniyam, 1966 — Section 1Uttar Pradesh Municipalities Act, 1916 — Section 10A, 10AA, 30, 31
High Courts19 Sept 1991Dismissed
Munni Lal Sahu Vs The District Judge and Others
Allahabad High Court · (1992) 1 AWC 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Sept 1991Dismissed
State of U.P. Vs Damodar Prasad and Others
Allahabad High Court · (1991) 15 ACR 672
Criminal Procedure Code, 1973 (CrPC) — Section 378, 417, 418, 423Penal Code, 1860 (IPC) — Section 104, 307, 34, 99
High Courts19 Sept 1991Dismissed
Benares State Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 198 ITR 764
Income Tax Act, 1961 — Section 256
High Courts19 Sept 1991
Meekan Transmissions Ltd. Vs Collector (Appeals) Central Excise and Others
Allahabad High Court · (1993) 47 ECR 179
High Courts18 Sept 1991Allowed
Prarey Lal Vs Commissioner, Jhansi Division and Another
Allahabad High Court · (1991) 2 AWC 326
Arms Act, 1959 — Section 13, 14, 15(3), 17, 17(3)Constitution of India, 1950 — Article 226
High Courts18 Sept 1991Dismissed
Gaon Sabha Tuja Vs The Sub Divisional Officer and Another
Allahabad High Court · (1992) 1 AWC 66
Uttar Pradesh Panchayat Raj Act, 1947 — Section 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126, 126(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115A, 115B, 115L, 115M, 115N
High Courts18 Sept 1991Disposed Of
Ram Bux Singh Vs Har Narain Singh and Others
Allahabad High Court · (1991) 2 AWC 100
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 21
High Courts18 Sept 1991Allowed
Sardar Harinder Singh Vs Commissioner of Income Tax and Others
Allahabad High Court · (1993) 203 ITR 93
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 105, 64, 79Income Tax Act, 1961 — Section 132
High Courts18 Sept 1991Dismissed
Soman and others Vs State of U.P. and others
Allahabad High Court · AIR 1992 All 50 : (1991) 2 AWC 227
Bar Council of India Rules, 1975 — Rule 39Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Constitution of India, 1950 — Article 226
High Courts18 Sept 1991Partly Allowed
Jhallar Vs State of U.P.
Allahabad High Court · (1991) 09 AHC CK 0039
Penal Code, 1860 (IPC) — Section 302, 304
High Courts18 Sept 1991Allowed
Panna and Others Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1747
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 201Evidence Act, 1872 — Section 134
High Courts18 Sept 1991
Abid Ali Vs J.N. Singh, Regional Manager, U.P. State Road Transport Corporation
Allahabad High Court · (1992) 1 AWC 81 : (1992) CriLJ 692
Contempt of Courts Act, 1971 — Section 2, 2(1), 3, 3(2)Criminal Procedure Code, 1973 (CrPC) — Section 4(2)Oaths Act, 1873 — Section 5
High Courts18 Sept 1991
Panna Lal and Others Vs Collector, Central Excise
Allahabad High Court · (1992) 39 ECR 7
Customs Act, 1962 — Section 110, 124
High Courts18 Sept 1991Dismissed
Syed Mazahar Mustafa Jafri and Another Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1992) 1 AWC 190
Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Section 7Provincial Small Cause Courts Act, 1887 — Article 34