High Courts18 Jul 1991Allowed
Ram Dhani and Others Vs The State
Allahabad High Court · (1991) 15 ACR 578
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 22 of 53
High Courts18 Jul 1991Allowed
State of U.P. Vs Neelu and Others
Allahabad High Court · (1991) 15 ACR 624
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts17 Jul 1991Dismissed
Ambika Prasad Singh and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) 15 ACR 717
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 344, 347, 348, 365, 368
High Courts17 Jul 1991Partly Allowed
Nannumal Shrilal and Others Vs The District Judge and Others
Allahabad High Court · (1991) 2 AWC 113
Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 2(6)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 2, 6(1)
High Courts17 Jul 1991Dismissed
Daulat Ram Sharma and Others Vs The Union of India (UOI) and Another
Allahabad High Court · (1991) 2 AWC 508
Allotment of Residences (Defence Pool Accommodation for Civilians in Defence Services) Rules, 1978 — Rule 20Constitution of India, 1950 — Article 309
High Courts17 Jul 1991Dismissed
Kshetriya Shri Gandhi Ashram and Another Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 543 : (1994) 3 LLJ 598
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2K
High Courts17 Jul 1991Partly Allowed
M/s. Nanhumal Srilal and others Vs The District Judge, Aligarh and others
Allahabad High Court · AIR 1992 All 219
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(1)Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 2
High Courts17 Jul 1991Dismissed
Bechu Lal Vs Labour Court and Another
Allahabad High Court · (1991) 63 FLR 754 : (1994) 3 LLJ 594
Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts17 Jul 1991
Dharamvir Kushwaha Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 444
Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3, 3(1), 3(3), 8(1)
High Courts17 Jul 1991Dismissed
Madan Mohan Vs Superintendent of Central Excise
Allahabad High Court · (1995) 56 ECR 18 : (1992) 58 ELT 497
Central Excise Rules, 1944 — Rule 149, 19, 9A(1)
High Courts16 Jul 1991Disposed Of
Dewa and Anr. Vs State of U.P.
Allahabad High Court · (1991) 07 AHC CK 0064
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Jul 1991Allowed
Dilip Kumar Vs Special Judge, Barabanki and others
Allahabad High Court · AIR 1992 All 167 : (1992) 1 AWC 348
Civil Procedure Code, 1908 (CPC) — Section 151, 4, 9, 94Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18
High Courts16 Jul 1991Dismissed
Prem Chandra Sharma Vs Anamica Traders & Anr.
Allahabad High Court · (1991) 07 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts15 Jul 1991Dismissed
Cawnpore Sugar Works Limited Vs Union of India (UOI), AC CE and Another
Allahabad High Court · (1992) 38 ECR 510
High Courts15 Jul 1991Disposed Of
Bharat Traders Vs Union of India (UOI)
Allahabad High Court · (1993) 65 ELT 490
High Courts15 Jul 1991Allowed
Ishwar Din Vs Garib (deceased (through substituted LRs) and others
Allahabad High Court · (1991) 07 AHC CK 0060
High Courts15 Jul 1991
State of U.P. Vs Chand Khan and Others
Allahabad High Court · (1992) 34 ACR 417
Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts15 Jul 1991
Pappu alias Ashok Kumar Singh Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 476
Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 4(1), 437(6)Official Secrets Act, 1923 — Section 3
High Courts12 Jul 1991Disposed Of
Alamgir and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 456
High Courts12 Jul 1991Dismissed
Raja Ram Garg Vs Chhanga Singh and Others
Allahabad High Court · (1994) 2 ACC 18
Criminal Procedure Code, 1973 (CrPC) — Section 491Evidence Act, 1872 — Section 40, 43Penal Code, 1860 (IPC) — Section 302, 397