High Courts12 Aug 1991Dismissed
Ramesh Kumar Vs Additional District Magistrate (Finance and Revenue) and Others
Allahabad High Court · (1991) 2 AWC 108 : (1992) RD 204
Stamp Act, 1899 — Article 35
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 18 of 53
High Courts12 Aug 1991Dismissed
Sunder Singh Vs Punjab National Bank, Dehradun
Allahabad High Court · AIR 1992 All 132
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 20 Rule 11(1), Order 21 Rule 10, Order 47 Rule 4Contract Act, 1872 — Section 128, 151
High Courts12 Aug 1991Allowed
Bhanu Pratap Vs State of U.P.
Allahabad High Court · (1991) 08 AHC CK 0044
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 50, 8
High Courts09 Aug 1991Dismissed
Collector of Central Excise Vs Rewa Sugar Works and Another
Allahabad High Court · (1991) 37 ECR 190
Central Excises and Salt Act, 1944 — Section 11B, 35G
High Courts09 Aug 1991Dismissed
Bashir Ahmad Vs IIIrd Additional District, Judge and Others
Allahabad High Court · (1992) 1 AWC 154 : (1991) RD 500
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts09 Aug 1991Partly Allowed
Krishna Narain and Others Vs State of U.P.
Allahabad High Court · (1992) CriLJ 196
Penal Code, 1860 (IPC) — Section 100, 103, 302, 304, 34
High Courts09 Aug 1991Dismissed
National Insurance Co. Ltd. Vs Haiderali and Others
Allahabad High Court · (1992) ACJ 728
Motor Vehicles Act, 1988 — Section 96
High Courts09 Aug 1991Allowed
K.N. Misra Vs M.D., State Bank of India and Others
Allahabad High Court · (1991) 63 FLR 921 : (1992) 1 LLJ 872 : (1992) 1 UPLBEC 33
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49, 50(3), 60(3)
High Courts09 Aug 1991Dismissed
Nawabul Haque Vs State of U.P.& Ors
Allahabad High Court · (1991) 08 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 133, 135
High Courts08 Aug 1991Allowed
Shashi Bhushan Sharma Vs Committee of Management, Sanatan Dharm Inter College Sadar and Others
Allahabad High Court · (1992) 1 AWC 137
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 19, 6(1)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 9
High Courts08 Aug 1991
Mewa Ram Bharati Vs The District Administrative Committee U.P. Primary Agricultural Cooperative Credit Societies Centralised Service and Another
Allahabad High Court · (1992) 1 AWC 252 : (1991) 2 UPLBEC 1306
High Courts07 Aug 1991Partly Allowed
Sri Surendra Swaroop Sharma Vs Additional District Magistrate (Finance & Revenue), Bulandshahr and Another
Allahabad High Court · (1991) 08 AHC CK 0055
Stamp Act, 1899 — Section 31
High Courts07 Aug 1991Dismissed
Gyanwati Vs 12th Addl.District Judge, Lucknow and others
Allahabad High Court · (1991) 08 AHC CK 0049
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts07 Aug 1991Dismissed
Vikas Industrial Gases Vs Regional P.F. Commissioner
Allahabad High Court · (1995) 3 LLJ 191 : (1992) 1 UPLBEC 25
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1)
High Courts07 Aug 1991Allowed
Panna Lal alias Panna and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 619
Penal Code, 1860 (IPC) — Section 201, 302, 307, 34
High Courts06 Aug 1991Dismissed
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Narain Dass
Allahabad High Court · (1991) 15 ACR 614
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Rules, 1955 — Rule 22, 22B
High Courts06 Aug 1991Allowed
Mahalakshmi Sugar Mills Co. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) 2 AWC 515 : (1994) 46 ECC 161 : (1992) 58 ELT 475
Central Excise Rules, 1944 — Rule 10, 8(1)Constitution of India, 1950 — Article 226
High Courts06 Aug 1991Dismissed
Ganeshi Rai and another Vs First Additional District Judge, Ghazipur and others
Allahabad High Court · AIR 1992 All 25 : (1991) 2 AWC 504 : (1992) RD 137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226
High Courts06 Aug 1991Allowed
Sarfaraz Ali Vs U.P.State Road Transport Corporation and others
Allahabad High Court · (1991) 08 AHC CK 0041
Constitution of India, 1950 — Article 141
High Courts05 Aug 1991Dismissed
Murlidhar Vs State of U.P. and Another
Allahabad High Court · (1992) CriLJ 2032
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 451, 452Penal Code, 1860 (IPC) — Section 379, 406, 411, 420Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 451, 452