High Courts30 May 1991Dismissed
Rafiq Ahmad Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1294
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 161
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 25 of 53
High Courts29 May 1991Allowed
Santosh Kumar Gaur Vs State of U.P.& Ors.
Allahabad High Court · (1991) 05 AHC CK 0060
High Courts29 May 1991Allowed
Karam Raj Vs District Magistrate, Faizabad & Others
Allahabad High Court · (1991) 05 AHC CK 0048
Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3
High Courts27 May 1991Dismissed
Girdhari Vs Commissioner of Income Tax and Others
Allahabad High Court · (1992) 197 ITR 671
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3), 226(4)
High Courts22 May 1991Dismissed
Navrang Vs State & Ors.
Allahabad High Court · (1991) 05 AHC CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 504, 506Uttar Pradesh Panchayat Raj Act, 1947 — Section 83, 85, 89
High Courts21 May 1991Allowed
Mahant Baba Ram Nihal Das Vs Ram Chander and Others
Allahabad High Court · (1992) 1 AWC 332
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 40 Rule 1Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 16
High Courts21 May 1991Disposed Of
Ram Kishore and Another Vs The State of U.P.
Allahabad High Court · (1991) 15 ACR 378
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 439, 439(1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 May 1991Dismissed
Cawnpore Chemical Works (P.) Ltd. and Another (No. 2) Vs Commissioner of Income Tax and Another
Allahabad High Court · (1992) 197 ITR 651
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 244
High Courts21 May 1991Allowed
Radhey hyam Vs Sarwanand Upadhyay
Allahabad High Court · AIR 1992 All 53
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 96Constitution of India, 1950 — Article 14
High Courts21 May 1991Dismissed
Surendra Prakash Goel Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 16
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 12D, 2(1), 43AA, 48, 48(2)
High Courts21 May 1991
Vespa Car Co. Ltd. Vs P.K. Singh, AC CE, CE Division and Others
Allahabad High Court · (1992) 39 ECR 253
High Courts21 May 1991
Sohan Lal Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 383
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts21 May 1991
Shambhu Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 465
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380
High Courts21 May 1991
Hoshiyar Singh and Another Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 381
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 366, 376
High Courts17 May 1991Allowed
Jai Prakash Rai and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (1991) 05 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts17 May 1991Allowed
Heera Lal Varma Vs Commissioner, Kumaun Mandal, Nainital and others
Allahabad High Court · AIR 1992 All 10
Arms Act, 1959 — Section 17(3), 2(3)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107
High Courts17 May 1991Allowed
Shri Rukunuddin Khan Vs Controller, U.P. Sunni Central Board of Waqfs, Lucknow and others
Allahabad High Court · AIR 1991 All 279
Waqf Act, 1954 — Section 42
High Courts16 May 1991Dismissed
Lala Vs Board of Revenue and Others
Allahabad High Court · (1991) 2 AWC 223 : (1991) RD 451
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 80Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 27
High Courts16 May 1991
Birendra Kumar Rai Vs Union of India and others
Allahabad High Court · AIR 1992 All 151 : (1992) CriLJ 1436
Allahabad High Court Rules, 1952 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 98
High Courts16 May 1991Dismissed
Nanta Mallah Sahkari Sram Samvida Ltd. Vs Chairman Zila Parishad and Others
Allahabad High Court · (1991) 2 AWC 502
Northern India Ferries Act, 1878 — Section 7A, 8