High Courts02 Apr 1991
Vedpal Singh Vs Harbansh Singh
Allahabad High Court · AIR 1991 All 320 : (1990) 1 AWC 632
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(4)Transfer of Property Act, 1882 — Section 10, 106
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 35 of 53
High Courts02 Apr 1991Allowed
Ram Naresh Vs State
Allahabad High Court · (1991) 2 AWC 35
Penal Code, 1860 (IPC) — Section 302, 307
High Courts02 Apr 1991
Leela Dhar and Others Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 2857
Criminal Procedure Code, 1973 (CrPC) — Section 202, 223, 223(1), 482Juvenile Justice Act, 1986 — Section 24Penal Code, 1860 (IPC) — Section 147, 148, 149, 301, 302
High Courts02 Apr 1991Dismissed
The Committee of Management, Sarvodaya Intermediate College and Another Vs The District Inspector of Schools and Another
Allahabad High Court · (1991) 1 AWC 705
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(1), 16G(5), 16G(6), 16G(7)
High Courts01 Apr 1991Allowed
Subhash Chandra Vs State of U.P.and Anr.
Allahabad High Court · (1991) 04 AHC CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457
High Courts01 Apr 1991Allowed
Chhabinath Vs State of U.P
Allahabad High Court · (1991) 04 AHC CK 0062
Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts01 Apr 1991Allowed
Girja Shanker Vs State of U.P.& Ors.
Allahabad High Court · (1991) 04 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts29 Mar 1991Dismissed
Shabeeh Zehra Vs Syed Sarwar Husain Rizvi
Allahabad High Court · (1991) 03 AHC CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(1)
High Courts28 Mar 1991Disposed Of
Nirdosh Chaturvedi, Advocate, General Secretary, Bar Association Vs The High Court of Judicature at Allahabad
Allahabad High Court · (1991) 15 ACR 314
Constitution of India, 1950 — Article 215
High Courts28 Mar 1991
Commissioner of Income Tax Vs U.P. State Warehousing Corporation
Allahabad High Court · (1991) 100 CTR 15 : (1992) 195 ITR 273 : (1991) 58 TAXMAN 55
Income Tax Act, 1961 — Section 10(29)
High Courts28 Mar 1991Disposed Of
Sibti and Ors. Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 482
High Courts28 Mar 1991Allowed
Hakeem Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0071
Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326
High Courts28 Mar 1991
Sita Ram Pal Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 689
Constitution of India, 1950 — Article 16
High Courts27 Mar 1991Disposed Of
Ajab Narain Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 255
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)Uttar Pradesh Land Revenue Act, 1901 — Section 40, 41, 43, 54, 54(6)
High Courts27 Mar 1991Disposed Of
U.P. State Cement Corporation Ltd. Vs Collector, Central Excise and Another
Allahabad High Court · (1992) 38 ECR 170
High Courts27 Mar 1991Dismissed
Shri Sidh and Co. Vs Income Tax Appellate Tribunal and Others
Allahabad High Court · (1992) 194 ITR 747 : (1992) 64 TAXMAN 282
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 282
High Courts27 Mar 1991Allowed
Ram Lakhan Sheo Charan and Others (in Jail) Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2790
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145, 157Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 302
High Courts27 Mar 1991Dismissed
Commissioner of Income Tax Vs Smt. Kshma Tandon
Allahabad High Court · (1992) 194 ITR 751 : (1992) 64 TAXMAN 404
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts27 Mar 1991Dismissed
State of U.P. Vs Roop Narain
Allahabad High Court · (1991) 03 AHC CK 0082
Criminal Procedure Code, 1973 (CrPC) — Section 397
High Courts27 Mar 1991
K.M. Bansal (Deceased by Lrs.) Vs Commissioner of Income Tax and Another
Allahabad High Court · (1992) 103 CTR 324 : (1992) 195 ITR 247
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 148(1), 148(2)