High Courts27 Mar 1991
Vidya Matri Mandir (Regd.) Vs Rajinder Nath and Another
Allahabad High Court · (1991) 03 AHC CK 0027
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 36 of 53
High Courts27 Mar 1991
Brahmanand Singh and Another Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 749
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts27 Mar 1991
Rajendra Chandra Jain and Another Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1991) 15 ACR 307
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts26 Mar 1991Dismissed
Nanu Mal Vs Smt. Manju Varshney and Another
Allahabad High Court · (1991) 1 AWC 638 : (1991) RD 42
Criminal Procedure Code, 1973 (CrPC) — Section 47
High Courts26 Mar 1991Allowed
Swami Deen Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts26 Mar 1991
Commissioner of Income Tax Vs S.B. Sugar Mills
Allahabad High Court · (1992) 194 ITR 570
Income Tax Act, 1961 — Section 28, 56
High Courts26 Mar 1991
Amar Deo Singh Vs Union of India (UOI), Addl. CC and Another
Allahabad High Court · (1992) 40 ECR 308
Customs Act, 1962 — Section 143
High Courts25 Mar 1991Dismissed
Haridwar Prasad Tulsiyan and Another Vs Special Secretary, Finance (Entertainment Tax-Department) Government and Another
Allahabad High Court · (1991) 1 AWC 683
Cinematograph Act, 1918 — Section 9, 9(3)Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 10, 12(1), 12(2), 13, 13(2)Uttar Pradesh Cinematograph Rules, 1951 — Rule 10, 11, 12, 13, 14
High Courts25 Mar 1991Disposed Of
Sohan Lal Singhania Vs Income Tax Officer
Allahabad High Court · (1992) 194 ITR 519 : (1992) 60 TAXMAN 11
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 148(1), 148(2)
High Courts25 Mar 1991Dismissed
R.S. Mehrotra Vs Central Govt. Industrial Tribunal and Another
Allahabad High Court · (1991) 63 FLR 76 : (1992) 2 LLJ 530
Constitution of India, 1950 — Article 226
High Courts25 Mar 1991
Chaudhary Jitendra Nath alias Jitendra Chaudhary and Another Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 349
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts21 Mar 1991Dismissed
State and Others Vs Smt. Shanti devi and Others
Allahabad High Court · (1991) 2 ACC 589
Motor Vehicles Act, 1988 — Section 173
High Courts21 Mar 1991Dismissed
Satish Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0073
Evidence Act, 1872 — Section 6
High Courts21 Mar 1991
Kedar Nath Singh Gautam Vs Secretary, Board of High School and Intermediate Education U.P. at Allahabad and another
Allahabad High Court · AIR 1991 All 381
Constitution of India, 1950 — Article 226
High Courts21 Mar 1991
Dr. Dinesh Mohan Vs Income Tax Officer and Others
Allahabad High Court · (1992) 194 ITR 507 : (1991) 59 TAXMAN 563
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 144
High Courts21 Mar 1991
Uttam Singh Vs State of U.P.
Allahabad High Court · (1992) CriLJ 708
Penal Code, 1860 (IPC) — Section 302, 304Penal Code, 1860 (IPC) — Section 302, 304Penal Code, 1860 (IPC) — Section 302, 304
High Courts21 Mar 1991Dismissed
State of U.P. and Others Vs Shanti Devi and Others
Allahabad High Court · (1992) ACJ 537
Motor Vehicles Act, 1988 — Section 173
High Courts21 Mar 1991Dismissed
State of U.P. and Another Vs District Judge and Others
Allahabad High Court · (1991) 1 AWC 672
Criminal Procedure Code, 1973 (CrPC) — Section 80Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1), 21(8), 9
High Courts20 Mar 1991Dismissed
State of U.P. and Another Vs Smt. Mithilesh and Another
Allahabad High Court · (1991) 1 AWC 573
Land Acquisition Act, 1984 — Section 18, 32(5), 54Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 44, 47(1), 47(2), 47(4), 64Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 357, 363, 365(4), 381, 381(1)
High Courts19 Mar 1991Disposed Of
Rampur Finance Corporation Limited Vs Commissioner of Income Tax
Allahabad High Court · (1992) 194 ITR 442
Income Tax Act, 1961 — Section 271, 271(1), 274, 274(2), 275