COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 27 of 53

High Courts10 May 1991Dismissed

Jasraj Singh Sajwan and Others Vs District Co-operative Bank Ltd. and Others

Allahabad High Court · (1991) 2 AWC 142 : (1991) 2 UPLBEC 998

Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 121, 122, 122(1), 70Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 14, 15, 5, 6

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High Courts09 May 1991Dismissed

Ram Raj Singh Vs Deputy Registrar/Chairman, Sambhagiya Prashashanik Committee and Others

Allahabad High Court · (1992) 1 AWC 183

Uttar Pradesh Co-operative Societies Act, 1965 — Section 122AUttar Pradesh Primary Agricultural Cooperative Credit Societies Centralized Service Rules, 1976 — Rule 29, 30Uttar Pradesh Primary Agricultural Credit Societies Centralised Services Regulations, 1978 — Regulation 27

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High Courts09 May 1991Allowed

Kunwar Hari Raj Singh Vs District Magistrate, Bijnor and others

Allahabad High Court · AIR 1992 All 203 : (1991) 2 UPLBEC 1061

Uttar Pradesh Municipalities Act, 1916 — Section 87A, 87A(3)

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High Courts09 May 1991Dismissed

Ajit Kumar Tandon Vs District Judge, Faizabad and Others

Allahabad High Court · (1991) 05 AHC CK 0050

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)

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High Courts09 May 1991

Cawnpore Chemical Works Pvt. Ltd. (No. 1) Vs Commissioner of Income Tax

Allahabad High Court · (1992) 197 ITR 296

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High Courts09 May 1991Dismissed

Shashi Kant Upadhyay and Others Vs National Thermal Power Corporation and Others

Allahabad High Court · (1991) 2 AWC 61

Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 7, 8Industrial Disputes Act, 1947 — Section 4K

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High Courts09 May 1991Dismissed

Ramesh Chandra Vs Om Prakash and Another

Allahabad High Court · (1991) 05 AHC CK 0003

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(3), Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3)Provincial Small Cause Courts Act, 1887 — Section 15, 25

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High Courts08 May 1991Partly Allowed

Sardar Gur Iqbal Singh and Another Vs Commissioner of Income Tax (Wealth-tax) and Another

Allahabad High Court · (1991) 98 CTR 148 : (1992) 197 ITR 269

Wealth Tax Act, 1957 — Section 14(2), 18(1), 18B, 18B(1)

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High Courts08 May 1991Allowed

Amrawati Vs State & Anr.

Allahabad High Court · (1991) 05 AHC CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts08 May 1991

Nizamuddin and Others Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 469

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34

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High Courts08 May 1991

Deo Nath Singh Vs State of U.P. and Others

Allahabad High Court · (1992) 1 AWC 358

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High Courts08 May 1991Dismissed

Sri Ram and Another Vs State of U.P. and Another

Allahabad High Court · (1991) 2 AWC 255 : (1992) CriLJ 181

Criminal Procedure Code, 1973 (CrPC) — Section 133, 137

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High Courts07 May 1991Dismissed

Smt. Barsha Arora Vs Satish Kumar Arora

Allahabad High Court · (1991) 2 DMC 295

Limitation Act, 1963 — Section 12, 13, 5

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High Courts07 May 1991Dismissed

Nazakat Hussain Vs Commissioner Moradabad Division and Another

Allahabad High Court · (1991) 2 AWC 42 : (1991) 2 AWC 39 : (1991) RD 333 : (1991) 2 UPLBEC 791

Constitution of India, 1950 — Article 226Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 96A

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High Courts07 May 1991

Mahraj Singh Vs State of U.P.

Allahabad High Court · (1992) 34 ACR 289

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 32(1), 5Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A

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High Courts06 May 1991Dismissed

Har Gyan Singh Vs Mohanlal Khetans & Ors.

Allahabad High Court · (1991) 05 AHC CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 203, 397Penal Code, 1860 (IPC) — Section 500

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High Courts06 May 1991Dismissed

Preetpal Singh Vs Ishwari Devi and Others

Allahabad High Court · (1991) 2 AWC 468 : (1991) CriLJ 3015 : (1991) 2 DMC 460 : (1992) 1 RCR(Criminal) 206

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)Guardians and Wards Act, 1890 — Section 25

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High Courts06 May 1991Disposed Of

Khusal Chand Narain Das (HUF) Vs Deputy Commissioner of Income Tax and Another

Allahabad High Court · (1992) 101 CTR 66 : (1991) 192 ITR 166 : (1991) 192 ITR 116 : (1991) 59 TAXMAN 420

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 269UF, 269UG, 269UG(1)

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High Courts06 May 1991

Gopal Prasad Vs State of U.P.

Allahabad High Court · (1991) CriLJ 2845

Criminal Procedure Code, 1973 (CrPC) — Section 457Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6E

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High Courts04 May 1991Dismissed

Indian Farmers Fertiliser Cooperative Ltd., Phulpur Unit Vs Industrial Tribunal (1) and Others

Allahabad High Court · (1991) 2 AWC 304

Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 1(5), 12, 12(1), 14Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 18, 25, 25(1), 29, 73

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