High Courts19 Mar 1991Dismissed
Bakridi and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1991) 03 AHC CK 0090
Criminal Procedure Code, 1973 (CrPC) — Section 169, 190(1)(b), 200, 202
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 37 of 53
High Courts19 Mar 1991Dismissed
Govind Hari Singhania Vs Asst. Commissioner of Wealth-tax and Another
Allahabad High Court · (1992) 104 CTR 337 : (1992) 194 ITR 474
Constitution of India, 1950 — Article 226Wealth Tax Rules, 1957 — Rule 1BB
High Courts19 Mar 1991
Satya Prakash Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 26
Essential Commodities Act, 1955 — Section 3, 7
High Courts19 Mar 1991Allowed
Om Prakash Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 414
High Courts19 Mar 1991Allowed
Trust Asha Mai Dharmshala Vs The Additional District Judge (III) and Others
Allahabad High Court · (1991) 1 AWC 720
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 14, 15, 15(1)
High Courts19 Mar 1991Dismissed
Chandrika Prasad Srivastava Vs U.P. Public Service Commission and Another
Allahabad High Court · (1991) 1 AWC 601 : (1993) 1 UPLBEC 752
Constitution of India, 1950 — Article 14, 16
High Courts18 Mar 1991Allowed
Sadhu Vs Smt. Avadhraji
Allahabad High Court · (1991) 2 AWC 202
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts18 Mar 1991Allowed
Abhimanu Singh Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0091
Penal Code, 1860 (IPC) — Section 394
High Courts18 Mar 1991Disposed Of
Mohan Lal Garg Vs State of U.P.And others
Allahabad High Court · (1991) 03 AHC CK 0081
Constitution of India, 1950 — Article 311(2)
High Courts17 Mar 1991Disposed Of
Kali Charan Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0078
Juvenile Justice Act, 1986 — Section 18(1), 32
High Courts16 Mar 1991Dismissed
Tain and others Vs State of U.P.and others
Allahabad High Court · (1991) 03 AHC CK 0097
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(4), 5A(2)
High Courts15 Mar 1991Dismissed
Chandra Pal Singh Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 228
Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167A, 319, 319(1)Penal Code, 1860 (IPC) — Section 307, 325
High Courts15 Mar 1991Partly Allowed
Manoj Kumar Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0086
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Mar 1991Partly Allowed
Ashraf alias Mohd Shah Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0076
Prevention of Food Adulteration Act, 1954 — Section 20AA
High Courts15 Mar 1991Disposed Of
Bhandari Scientific Stores, Lucknow Vs Assistant Commissioner (Judicial), Sales Tax, Lucknow and others
Allahabad High Court · (1991) 03 AHC CK 0069
Uttar Pradesh Sales Tax Act, 1948 — Section 9(3A) Proviso(ii)
High Courts15 Mar 1991
M/s. Tikam Chand and Brothers, Agra Vs Regional Food Controller, Agra and another
Allahabad High Court · AIR 1991 All 249
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226
High Courts15 Mar 1991Dismissed
Abdul Rashid Khan Vs Nargis Fatma
Allahabad High Court · (1991) 2 DMC 439
Guardians and Wards Act, 1890 — Section 7
High Courts15 Mar 1991
Anita Rani Vs Rakeshpal Singh
Allahabad High Court · (1991) 2 DMC 192
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts15 Mar 1991Allowed
Balbir Singh (Dead) and Others Vs The State
Allahabad High Court · (1991) CriLJ 3080
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts15 Mar 1991
Santosh Kumar Singh Vs The State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 730
Constitution of India, 1950 — Article 41