High Courts26 Jul 1991
Benaras State Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 198 ITR 267 : (1991) 59 TAXMAN 542
Income Tax Act, 1961 — Section 256, 36
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 21 of 53
High Courts26 Jul 1991Allowed
Afzal Ahmad Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 20
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 4, 5
High Courts25 Jul 1991Partly Allowed
Bir Singh Rawat and Others Vs Virendra Kumar and Another
Allahabad High Court · (1992) 1 ACC 166
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)(2)
High Courts25 Jul 1991Allowed
Smt. Archana Gupta Vs Ashok Kumar Gupta and Others
Allahabad High Court · (1992) 1 DMC 131
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 406
High Courts25 Jul 1991Dismissed
Nisar Ahmad and others Vs V Addl. District Judge, Azamgarh and others
Allahabad High Court · AIR 1992 All 198 : (1991) 2 AWC 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 226
High Courts25 Jul 1991Dismissed
Municipal Board, Kotdwara Vs District Judge, Pauri Garhwal and others
Allahabad High Court · (1991) 07 AHC CK 0039
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 15(2), 29(2)Specific Relief Act, 1963 — Section 6
High Courts25 Jul 1991
Ravindra and Co. Vs Collector of Central Excise
Allahabad High Court · (1992) 58 ELT 474
High Courts24 Jul 1991Dismissed
The State of U.P. Vs Kameshwar Prasad
Allahabad High Court · (1992) CriLJ 1324
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)Prevention of Corruption Act, 1947 — Section 5(2)
High Courts24 Jul 1991Dismissed
Indra Bahadur Verma Vs Purshottam Das Nishad and Another
Allahabad High Court · (1992) ACJ 758 : (1991) 2 AWC 97
Constitution of India, 1950 — Article 278, 298, 372Motor Vehicles Act, 1988 — Section 173
High Courts24 Jul 1991Allowed
Sri Vinod Kumar Sharma Vs Uttar Pradesh Sarkar and others
Allahabad High Court · (1991) 07 AHC CK 0062
Constitution of India, 1950 — Article 311
High Courts24 Jul 1991
M/s. Synthetics and Chemicals Ltd., Bareilly Vs Controller, Weights and Measures, Lucknow and another
Allahabad High Court · AIR 1992 All 41 : (1991) 2 AWC 165
Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 34, 35, 36Standards of Weights and Measures Act, 1976 — Section 19
High Courts24 Jul 1991Allowed
Singh Beverages Private Limited and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1993) 42 ECC 64 : (1991) 38 ECR 502
High Courts24 Jul 1991
Gurcharan Singh Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 553
Penal Code, 1860 (IPC) — Section 302
High Courts22 Jul 1991Disposed Of
Radhey Shyam and Others Vs State of U.P. and Another
Allahabad High Court · (1992) CriLJ 202
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts22 Jul 1991Dismissed
Lok Nath and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1991) 07 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 205, 482
High Courts22 Jul 1991Dismissed
Anita Verma Vs D.A.V.College Management Committee and others
Allahabad High Court · (1991) 07 AHC CK 0047
Constitution of India, 1950 — Article 12, 226
High Courts22 Jul 1991Dismissed
Churk Cement Mazdoor Sangh, Churk and others Vs State of U.P. and others
Allahabad High Court · AIR 1992 All 88
Constitution of India, 1950 — Article 12, 14, 19, 19(6), 38Monopolies and Restrictive Trade Practices Act, 1969 — Section 30
High Courts22 Jul 1991
Dinesh Kumar Misra Vs State of U.P. and Others
Allahabad High Court · (1992) 2 LLJ 527
High Courts22 Jul 1991
Mahesh Singh Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 33
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts19 Jul 1991Dismissed
Shakti Biscuit Mfg. Co. Vs CEGAT and ACCE
Allahabad High Court · (1992) 40 ECR 445
Central Excises and Salt Act, 1944 — Section 35F