High Courts31 Jul 1991Allowed
Ram Nath Exports (P.) Ltd. and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1993) 88 STC 508
Central Sales Tax Act, 1956 — Section 5, 5(3)Uttar Pradesh Sales Tax Act, 1948 — Section 3D, 8(1)
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 20 of 53
High Courts31 Jul 1991Allowed
Sita Ram Dixit Vs Divisional Commissioner, Allahabad Division and others
Allahabad High Court · AIR 1992 All 252
Arms Act, 1959 — Section 17, 18Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 186, 453, 504, 506
High Courts31 Jul 1991Dismissed
Paras Nath Tewari and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 1 AWC 32 : (1992) RD 201
Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2, 3
High Courts30 Jul 1991Disposed Of
Jagat Singh Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 560
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jul 1991Disposed Of
Rohit Agarwal Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 606
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 107, 108, 135
High Courts30 Jul 1991Dismissed
Mohammad Khalil Vs Union of India (UOI) and Another
Allahabad High Court · (1991) 2 AWC 156
Customs Act, 1962 — Section 11, 110, 110(1), 110(2), 111Imports and Exports (Control) Act, 1947 — Section 3(1)
High Courts30 Jul 1991Allowed
Vijai Kumar Kohli and others Vs The Life Insurance Corporation of India (Jeewan Vikas)
Allahabad High Court · (1993) 2 ACC 686 : (1993) ACJ 597 : AIR 1992 All 45
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 114, 151, 152Constitution of India, 1950 — Article 12, 226Life Insurance Corporation Act, 1956 — Section 45
High Courts30 Jul 1991Allowed
Kumari Maxey Charan Vs Rohilkhand University, Bareilly and another
Allahabad High Court · AIR 1992 All 122 : (1991) 2 AWC 269
Evidence Act, 1872 — Section 115
High Courts30 Jul 1991Disposed Of
National Talkies, Sultanpur Vs State of U.P.& Others
Allahabad High Court · (1991) 07 AHC CK 0040
Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 65(2)
High Courts30 Jul 1991Allowed
Riyasat Ali Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1217
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204Penal Code, 1860 (IPC) — Section 149, 323, 406, 504, 506Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204
High Courts30 Jul 1991
Smt. Chamano Devi Vs Shankar
Allahabad High Court · (1991) 15 ACR 698
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145
High Courts30 Jul 1991Dismissed
Paltoo Vs Smt. Sukhiya and Others
Allahabad High Court · (1992) 1 AWC 88 : (1992) RD 208
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27, Order 41 Rule 29
High Courts30 Jul 1991
Satya Prakash alias Lalloo Vs Smt. Sushila Devi alias Munni and Another
Allahabad High Court · (1991) 15 ACR 528
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts29 Jul 1991Allowed
Om Prakash Gupta Vs State of U.P.and others
Allahabad High Court · (1991) 07 AHC CK 0057
Uttar Pradesh Municipalities Act, 1916 — Section 48(2)
High Courts29 Jul 1991Dismissed
Devendra Singh and Another Vs Abdul Saleem and others
Allahabad High Court · (1991) 07 AHC CK 0046
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 7(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13
High Courts29 Jul 1991
G.C. Tandon Vs The Central Bank of India and Others
Allahabad High Court · (1991) 07 AHC CK 0015
Constitution of India, 1950 — Article 14, 226
High Courts29 Jul 1991Dismissed
M/s. Usha International Ltd. and Others Vs IVth Additional District Judge and Others
Allahabad High Court · (1992) 2 AWC 880
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2(1)
High Courts29 Jul 1991
Sri Sharma Ayurved Mandir Datia and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 541
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 33EECPrevention of Food Adulteration Act, 1954 — Section 16, 2(13), 7
High Courts26 Jul 1991Allowed
K.C. Mehrotra Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 1 AWC 170
High Courts26 Jul 1991Dismissed
Modi Industries Limited (Steels), Modinagar, Ghaziabad Vs Executive Engineer, Electricity Distribution Division, Modinagar, Ghaziabad and another
Allahabad High Court · AIR 1991 All 351 : (1991) 2 UPLBEC 1213
Central Sales Tax Act, 1956 — Section 11, 7(2A), 9(2)Constitution of India, 1950 — Article 14, 19, 19(1)Contract Act, 1872 — Section 2, 50, 74