High Courts29 Aug 1991Allowed
Rakesh Rai Vs Director, Madhyamik Shaksha, Education Directorate and Others
Allahabad High Court · (1991) 2 AWC 495
Constitution of India, 1950 — Article 141, 226
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 16 of 53
High Courts29 Aug 1991
Abdul Gafoor and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 597
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145
High Courts28 Aug 1991
Kailash Nath Gupta Vs Commissioner of Income Tax
Allahabad High Court · (1992) 198 ITR 695
Income Tax Act, 1961 — Section 10(3)
High Courts28 Aug 1991Dismissed
Captain Dushyant Somal Vs Governor, Reserve Bank of India and Another
Allahabad High Court · (1991) 2 AWC 582 : (1992) 2 LLJ 368 : (1991) 2 UPLBEC 1194
Reserve Bank of India (Staff) Regulations, 1948 — Regulation 46(3), 47(2)Reserve Bank of India Act, 1934 — Section 58
High Courts28 Aug 1991Allowed
Devesh Mishra Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 2 AWC 564
Civil Procedure Code, 1908 (CPC) — Section 86, 87Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4), 5A
High Courts27 Aug 1991Allowed
Anand Swarup Jagdhari Vs U.P. Public Service Tribunal, I and Others
Allahabad High Court · (1992) 1 AWC 269
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 409, 420, 468, 511
High Courts27 Aug 1991Dismissed
Maheshwari Traders Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 64
Essential Commodities Act, 1955 — Section 3, 6A, 6B, 7General Clauses Act, 1897 — Section 21
High Courts27 Aug 1991Allowed
Savita Chhabra Vs Ramji Chhabra
Allahabad High Court · (1992) 1 DMC 35
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1, 141Guardians and Wards Act, 1890 — Section 12, 12(1), 47, 7, 8
High Courts27 Aug 1991Allowed
Devendra Bahadur Singh Vs State of Uttar Pradesh and another
Allahabad High Court · AIR 1992 All 14
Uttar Pradesh Municipalities Act, 1916 — Section 9
High Courts27 Aug 1991Allowed
Ajai Kumar Vs University of Allahabad, through Registrar and Others
Allahabad High Court · (1991) 08 AHC CK 0035
Constitution of India, 1950 — Article 14
High Courts26 Aug 1991Allowed
Indra and Ors. Vs Arun Kumar Agarwal & Ors.
Allahabad High Court · (1991) 08 AHC CK 0043
Penal Code, 1860 (IPC) — Section 312
High Courts26 Aug 1991Dismissed
Satyendra Pal Singh Vs Commissioner, Kanpur Division and Others
Allahabad High Court · (1992) 1 AWC 285 : (1992) RD 225
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts24 Aug 1991Dismissed
Nisar Ahmad and Others Vs Ist Addl. District Judge and Others
Allahabad High Court · (1992) 1 AWC 351
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30
High Courts24 Aug 1991Disposed Of
Dr. Anupam Gupta Vs The Secretary, Medical Health, Lucknow and others
Allahabad High Court · AIR 1992 All 3 : (1991) 2 UPLBEC 1353
Constitution of India, 1950 — Article 15(2), 15(4), 51Uttar Pradesh State Universities Act, 1973 — Section 28(5)
High Courts24 Aug 1991Dismissed
Mohammad Javed Vs The State Transport Appellate Tribunal, U.P., Lucknow and others
Allahabad High Court · AIR 1992 All 38 : (1992) 1 AWC 71
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 43(3), 48, 48(3), 72(2)
High Courts24 Aug 1991Allowed
R.D.S.O.Basic School and Others Vs Prescribed Authority & Others
Allahabad High Court · (1991) 08 AHC CK 0036
Minimum Wages Act, 1948 — Section 27Payment of Wages Act, 1936 — Schedule 1, Schedule 2, 15Uttar Pradesh Minimum Wages Rules, 1952 — Rule 30(4)
High Courts24 Aug 1991
Tara Singh Vs Regional Transport Authority, Varanasi and others
Allahabad High Court · AIR 1991 All 383
Motor Vehicles Act, 1939 — Section 68D(3)Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 5
High Courts24 Aug 1991Allowed
Taj Beverages (P) Ltd Vs Customs, Excise and Gold (control) Appellate Tribunal and Another
Allahabad High Court · (1992) 40 ECC 341 : (1991) ECR 497
Central Excises and Salt Act, 1944 — Section 11A, 35B
High Courts23 Aug 1991Dismissed
Har Govind Vs Additional District Magistrate, (Finance and Revenue) and Others
Allahabad High Court · (1992) CriLJ 1559
Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6EEssential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6EEssential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6E
High Courts23 Aug 1991Allowed
Jagran Prakashan (P) Limited Vs The Industrial Tribunal (IV)
Allahabad High Court · (1991) 08 AHC CK 0068
Limitation Act, 1963 — Section 5