High Courts01 May 1991Allowed
The Union of India (UOI) Vs Mangat Singh
Allahabad High Court · (1991) 2 AWC 54
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 29 of 53
High Courts01 May 1991
Phool Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) 15 ACR 430
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 17A, 18
High Courts30 Apr 1991Dismissed
Suraj Prasad Upadhya Vs The A.C.M.M. VIII and Another
Allahabad High Court · (1991) 2 AWC 578
Constitution of India, 1950 — Article 226
High Courts30 Apr 1991Dismissed
Brij Mohan Sharma Vs Smt. Ram Rati and Another
Allahabad High Court · (1991) 2 DMC 310
Civil Procedure Code, 1908 (CPC) — Section 60Criminal Procedure Code, 1973 (CrPC) — Section 125(3), 488Limitation Act, 1963 — Section 14, 5
High Courts30 Apr 1991Allowed
Asha Ram Yadav Vs Dt. Magistrate and Others
Allahabad High Court · (1992) 2 LLJ 44
High Courts29 Apr 1991Dismissed
Commissioner of Income Tax Vs Sukh Lal Ice Cold Storage Co.
Allahabad High Court · (1992) 196 ITR 562 : (1991) 59 TAXMAN 180
Income Tax Act, 1961 — Section 147, 148, 256
High Courts29 Apr 1991Dismissed
State of U.P. and another Vs Surendra Nath and others
Allahabad High Court · AIR 1992 All 127 : (1987) RD 1
Limitation Act, 1963 — Section 14, 5
High Courts29 Apr 1991Dismissed
K.P. Roy, Income Tax Officer Vs Moti Lal
Allahabad High Court · (1993) 202 ITR 856 : (1993) 69 TAXMAN 495
Income Tax Act, 1961 — Section 139(2), 276C
High Courts29 Apr 1991
Gyan Prakash Chaurasia and others Vs Bans Narain Rai and another
Allahabad High Court · AIR 1991 All 266 : (1991) 2 AWC 209
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts29 Apr 1991Allowed
Misri Lal and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 474
Constitution of India, 1950 — Article 300AUttar Pradesh Slum Areas (Improvement and Clearance) Act, 1962 — Section 17, 18, 19, 20, 3
High Courts29 Apr 1991
Ram Das Singh Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 751
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)
High Courts26 Apr 1991Partly Allowed
Jhamman and Others (In Jail) Vs State of U.P.
Allahabad High Court · (1991) 2 AWC 47 : (1991) CriLJ 2970
Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323Police Act, 1861 — Section 44
High Courts26 Apr 1991Disposed Of
Commissioner of Income Tax Vs Radhey Shyam Shyam Sunder Jaiswal
Allahabad High Court · (1992) 101 CTR 14 : (1992) 197 ITR 31 : (1992) 60 TAXMAN 51
Income Tax Act, 1961 — Section 271(1)
High Courts26 Apr 1991Partly Allowed
Sukhdeo and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1991) 04 AHC CK 0080
Penal Code, 1860 (IPC) — Section 332, 347, 353
High Courts26 Apr 1991Allowed
Krishna Dubey and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1991) 04 AHC CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 204, 401Penal Code, 1860 (IPC) — Section 324
High Courts26 Apr 1991
Abdul Rashid Vs State of U.P.
Allahabad High Court · (1991) CriLJ 3065
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3
High Courts26 Apr 1991
Kisan Sahkari Chini Mills Ltd. Vs Supdt. of Customs and Central Excise
Allahabad High Court · (1991) 37 ECR 188 : (1993) 65 ELT 483
Central Excise Rules, 1944 — Rule 49
High Courts26 Apr 1991Dismissed
Hindalco Pragatisheel Mazdoor Sabha and Another Vs The State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 561
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts25 Apr 1991Dismissed
Renusagar Power Ltd. Vs Income Tax Officer
Allahabad High Court · (1991) 59 TAXMAN 492
Income Tax Act, 1961 — Section 142, 146, 147, 148, 152
High Courts25 Apr 1991Dismissed
Mohammad Hussain Vs State of U.P.
Allahabad High Court · (1991) 04 AHC CK 0056
Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Uttar Pradesh Cement Control Order, 1973 — Clause 2(4)