High Courts18 Dec 1991Dismissed
Nagar Swasthya Adhikari Nagar Mahapalika Vs Chunnilal
Allahabad High Court · (1992) 1 AWC 425
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 7
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 2 of 53
High Courts18 Dec 1991Dismissed
Radhey Govind Gupta Vs Special Additional District and Sessions Judge and Others
Allahabad High Court · (1991) 2 AWC 527
Motor Vehicles Act, 1939 — Section 68C, 68D, 68D(1), 68D(2), 68D(3)
High Courts17 Dec 1991Disposed Of
NATIONAL GLASS SILICATE and CHEMICAL WORKS Vs DEPUTY COMMISSIONER OF INCOME TAX and Another
Allahabad High Court · (1992) 105 CTR 127
Income Tax Act, 1961 — Section 226
High Courts17 Dec 1991Allowed
Mohan Lal Bhagwati Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1993) 200 ITR 88
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A
High Courts17 Dec 1991Allowed
V.K.Jaiswal Vs Sanjay Gandhi Post Graduate Institute Of Medical Sciences, Lucknowand another
Allahabad High Court · (1991) 12 AHC CK 0029
Constitution of India, 1950 — Article 14, 16
High Courts17 Dec 1991
Industrial Finance Corporation of India, Kanpur and another Vs P.V.K. Papers Ltd. and others
Allahabad High Court · AIR 1992 All 239
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 40 Rule 3Contract Act, 1872 — Section 128Industrial Finance Corporation Act, 1948 — Section 3(10), 30(1), 30(3), 30(4), 30(7)
High Courts17 Dec 1991
Amvika Prasad Singh Vs Prescribed Authority, Basti, (Under U.P. Societies Registration Act-Act No. 11 of 1984)-Cum-Sub-Divisional Magistrate Haraiya and Others
Allahabad High Court · (1991) 2 AWC 625 : (1992) 1 UPLBEC 262
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Intermediate Education Act, 1921 — Section 16(A)(7)Uttar Pradesh Societies Registration Act, 1860 — Section 25(1), 3A, 3A(3)
High Courts17 Dec 1991Allowed
Mohammad Rashid Siddiqui Vs State of U.P. and Another
Allahabad High Court · (1991) 2 AWC 407
Constitution of India, 1950 — Article 311(2)
High Courts16 Dec 1991Allowed
Smt. Gayatri Devi and Others Vs Additional District Judge/Special Judge (E.C. Act) and Another
Allahabad High Court · (1992) 1 AWC 273
Bengal, North- Western Provinces, Agra and Assam Civil Courts Act, 1887 — Section 40Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Constitution of India, 1950 — Article 226, 227
High Courts16 Dec 1991Dismissed
Kamlesh Kumar Chaurasia Vs Governor, State of Uttar Pradesh and Others
Allahabad High Court · (1991) 2 AWC 466
Civil Services (Classification, Control and Appeal) Rules — Rule 49AConstitution of India, 1950 — Article 309, 311(1)General Clauses Act, 1897 — Section 16
High Courts15 Dec 1991Dismissed
Havildar Bali Ram Rai Vs Lt. Col. V.S. Pradhan, Officer Commanding 504A S.C. Battation and Others
Allahabad High Court · (1991) 2 AWC 481
Army Act, 1950 — Section 123, 123(1), 23, 63Army Rules, 1954 — Rule 18Penal Code, 1860 (IPC) — Section 304A
High Courts13 Dec 1991Partly Allowed
M/s. Bilal Ahmad Sherwani and Kishori Lal Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1992 All 181 : (1992) 1 AWC 339
Stamp Act, 1899 — Article 35, 36, 1B, 2(16)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 2, 2(1), 39, 39(1), 39(2)
High Courts11 Dec 1991Dismissed
Mahendra Pal Singh Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 424 : (1992) RD 224
Uttar Pradesh Municipalities Act, 1916 — Section 87A, 87A(3)
High Courts11 Dec 1991Dismissed
Sadanand Chaubey Vs Bachchan Chaubey and Others
Allahabad High Court · (1992) 1 AWC 539
Hindu Succession Act, 1956 — Section 14, 14(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 152, 154, 169, 169(2)
High Courts11 Dec 1991Allowed
Om Prakash Vs State of U.P.
Allahabad High Court · (1991) 12 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts11 Dec 1991Allowed
Hari Shanker Upadhyay Vs State of U.P.and others
Allahabad High Court · (1991) 12 AHC CK 0032
High Courts11 Dec 1991Disposed Of
Commissioner of Income Tax Vs Ashok Iron and Steel Rolling Mill
Allahabad High Court · (1993) 199 ITR 815 : (1992) 63 TAXMAN 489
High Courts11 Dec 1991Allowed
Committee of Management Inter College and Another Vs Deputy Director of Education, Vth Region and Another
Allahabad High Court · (1991) 2 AWC 402 : (1991) 2 UPLBEC 1420
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts11 Dec 1991Dismissed
Shaukat Ali Khan and Co. and Another Vs Administrator, Zila Parishad and Others
Allahabad High Court · (1992) 1 AWC 353
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 239(1), 239(2)(E), 239(2)(F)
High Courts10 Dec 1991Dismissed
Shyam Bihari Sharma Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 124
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)