High Courts15 May 1991Dismissed
Kalyan Karyalaya, Gita Press and Another Vs Labour Court and Another
Allahabad High Court · (1991) 2 AWC 425
Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 2, 4, 6(2A)
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 26 of 53
High Courts15 May 1991Dismissed
Vaish Dharamshala Sabha Vs Ist Additional District Judge and Another
Allahabad High Court · (1991) 2 AWC 274
Constitution of India, 1950 — Article 226
High Courts15 May 1991Dismissed
Rajendra Kumar Vs Mahendra Kumar Mittal and others
Allahabad High Court · AIR 1992 All 35 : (1991) 2 AWC 207
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, Order 39 Rule 1, Order 39 Rule 2, 80Specific Relief Act, 1963 — Section 41
High Courts15 May 1991Allowed
Dharmendra Singh Vs Subhadra Kumarl Chauhan
Allahabad High Court · (1991) 05 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 407
High Courts15 May 1991
Surendra Singh Chowdhary Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 15 ACR 395
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Penal Code, 1860 (IPC) — Section 395
High Courts14 May 1991Dismissed
Shankar Traders and Others Vs Bank of India
Allahabad High Court · (1991) 05 AHC CK 0084
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4Contract Act, 1872 — Section 45
High Courts14 May 1991Dismissed
L.M.L. Ltd. Vs Collector of Central Excise
Allahabad High Court · (1992) 61 ELT 240
Central Excise Rules, 1944 — Rule 173Q, 198, 223, 226Central Excises and Salt Act, 1944 — Section 35G(3)
High Courts14 May 1991Dismissed
Gopal Prasad Mathuria Vs Angoori Devi
Allahabad High Court · (1991) 2 AWC 76 : (1992) 1 DMC 176
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts14 May 1991Dismissed
Commissioner of Income Tax Vs Mohd. Ayyub and Sons Agency
Allahabad High Court · (1992) 197 ITR 637
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 148, 254, 256
High Courts14 May 1991Allowed
Radla Machinery Experts Vs Income Tax Officer and Others
Allahabad High Court · (1992) 197 ITR 493 : (1992) 60 TAXMAN 125
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts14 May 1991Allowed
Ram Nath Vs State of U.P.
Allahabad High Court · (1991) 05 AHC CK 0052
Opium Act, 1878 — Section 9
High Courts14 May 1991
Commissioner of Income Tax Vs Wazir Chand and Co. (Pvt.) Ltd.
Allahabad High Court · (1992) 197 ITR 561
Income Tax Act, 1961 — Section 256(2)
High Courts14 May 1991
Commissioner of Income Tax Vs Hindustan Pipe Udyog Ltd.
Allahabad High Court · (1992) 197 ITR 514
Income Tax Act, 1961 — Section 154, 256, 256(2), 80J
High Courts14 May 1991Dismissed
Commissioner of Income Tax Vs Wazir Chand and Co. (P.) Ltd.
Allahabad High Court · (1992) 60 TAXMAN 134
Income Tax Act, 1961 — Section 256, 256(1), 256(2)
High Courts13 May 1991Allowed
Smt. Saroj Devi and Another Vs Excise Commissioner U.P. and Others
Allahabad High Court · (1991) 2 AWC 204
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 39Uttar Pradesh Excise Manual — Rule 373(2), 373(5), 373(6)
High Courts13 May 1991Allowed
Rama Shankar Vs State of U.P.
Allahabad High Court · (1991) 05 AHC CK 0038
Opium Act, 1878 — Section 9Uttar Pradesh Excise Act, 1910 — Section 60
High Courts13 May 1991
Vespa Car Co. Ltd. Vs Assistant Collector of Central Excise
Allahabad High Court · (1992) 58 ELT 496
High Courts10 May 1991Partly Allowed
Raghuvara and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 380
Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 324
High Courts10 May 1991Dismissed
Smt. Pushpa Devi Sarraf and Another Vs Jai Narain Parasrampuria and Others
Allahabad High Court · (1991) 2 AWC 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, Order 39 Rule 1, 141, 144, 151Penal Code, 1860 (IPC) — Section 441Transfer of Property Act, 1882 — Section 52
High Courts10 May 1991
Lakhan Lal Baronia Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 2546
Banking Companies Act, 1949 — Section 45GConstitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 175, 195(1), 340, 341, 341(2)