High Courts23 Aug 1991Disposed Of
Stra Board Manufacturing Co. Ltd. Vs Assistant Collector, Central Excise and Others
Allahabad High Court · (1992) 38 ECR 499
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 17 of 53
High Courts23 Aug 1991Allowed
Mohammad Yasin and another Vs Mohammad Yasin and others
Allahabad High Court · AIR 1992 All 55
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 115, 47Constitution of India, 1950 — Article 226
High Courts22 Aug 1991Allowed
Khursheed Husain Vs District Magistrate and Collector and Others
Allahabad High Court · (1992) 1 AWC 208 : (1991) RD 491
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 15(2), 15(3)
High Courts22 Aug 1991Allowed
Kumud Kumar Kaushik and Others Vs 4th Additional District Judge and Another
Allahabad High Court · (1992) 1 AWC 27
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 20 Rule 4Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts21 Aug 1991Allowed
Madan Gopal Vs The Committee of Management, Jawahar Inter College and Others
Allahabad High Court · (1992) 1 AWC 152
Constitution of India, 1950 — Article 226
High Courts21 Aug 1991Allowed
Padam Chand Goyal Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 1 AWC 157
Constitution of India, 1950 — Article 226
High Courts21 Aug 1991
Sir Shadilal Sugar and General Mills Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 08 AHC CK 0001
Income Tax Act, 1961 — Section 220(2), 28, 37(1)Penal Code, 1860 (IPC) — Section 120B, 407, 420, 511
High Courts20 Aug 1991Disposed Of
Ashok Kumar Dixit Vs Income Tax Officer and Another
Allahabad High Court · (1992) 198 ITR 669
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts20 Aug 1991Disposed Of
Radhey Shyam Jaiswal Vs Income Tax Appellate Tribunal and Another
Allahabad High Court · (1992) 198 ITR 623
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1991
Harig India Limited Vs Superintendent, Central Excise, Range-IV, Division-II
Allahabad High Court · (1993) 42 ECC 60
High Courts19 Aug 1991Allowed
Kamil Kidwai Vs State of U.P.and others
Allahabad High Court · (1991) 08 AHC CK 0031
Uttar Pradesh Co-operative Societies Act, 1965 — Section 38(1)Uttar Pradesh Co-operative Societies Rules, 1968 — Rule 454
High Courts19 Aug 1991Dismissed
IFFCO Phulpur Karmchari Sangh Vs Registrar of Trade Unions and Others
Allahabad High Court · (1991) 2 AWC 483 : (1991) 63 FLR 823 : (1992) 2 LLJ 239 : (1991) 2 UPLBEC 1345
Trade Unions Act, 1926 — Section 28, 8Uttar Pradesh Trade Union Regulations, 1927 — Regulation 17(3)
High Courts19 Aug 1991
Hind Lamps Limited Vs Union of India (UOI), Collr. (Appeals) and Others
Allahabad High Court · (1992) 38 ECR 501
High Courts14 Aug 1991Dismissed
Kanpur Cigarettes Pvt. Ltd. Vs Collector of Central Excise and Others
Allahabad High Court · (1992) 38 ECR 325
Central Excises and Salt Act, 1944 — Section 11A
High Courts13 Aug 1991Dismissed
Smt. Anupama Jain Vs U.P. Higher Education Service Commission and Others
Allahabad High Court · (1991) 2 AWC 408 : (1991) 2 UPLBEC 1311
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16Uttar Pradesh State Universities Act, 1973 — Section 31(3)
High Courts13 Aug 1991Allowed
Prakash Chandra Jaiswal Vs State of U.P. and Others
Allahabad High Court · (1992) CriLJ 1590 : (1992) 3 RCR(Criminal) 631
Criminal Procedure Code, 1973 (CrPC) — Section 161, 197(3), 300, 403, 482Penal Code, 1860 (IPC) — Section 120B, 161, 219, 384, 385Prevention of Corruption Act, 1947 — Section 5(2), 6(2)
High Courts13 Aug 1991Dismissed
Virisingh Vs State of U.P. and Others
Allahabad High Court · (1992) CriLJ 1383
Criminal Procedure Code, 1973 (CrPC) — Section 294, 396, 482Criminal Procedure Code, 1973 (CrPC) — Section 294, 396, 482Criminal Procedure Code, 1973 (CrPC) — Section 294, 396, 482
High Courts13 Aug 1991Dismissed
Ajay Kapoor Vs Smt. Pramila Kapoor
Allahabad High Court · AIR 1992 All 283 : (1992) 1 AWC 85 : (1992) 1 DMC 85
Family Courts Act, 1984 — Section 19(2)Hindu Marriage Act, 1955 — Section 13, 19, 25Penal Code, 1860 (IPC) — Section 406, 498
High Courts13 Aug 1991Dismissed
Arun Kumar Rai Chaudhary Vs Union of India and other
Allahabad High Court · AIR 1992 All 1
Constitution of India, 1950 — Article 154, 163, 163(1), 164, 164(1)
High Courts13 Aug 1991Dismissed
Ram Bachan Vs Family Court Judge and Others
Allahabad High Court · (1991) 2 DMC 554
Family Courts Act, 1984 — Section 7, 9Hindu Marriage Act, 1955 — Section 23(2), 24