High Courts15 Mar 1991
M/s. Tikam Chand and Brothers Vs Regional Food Controller and Another
Allahabad High Court · (1991) 1 AWC 587
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 38 of 53
High Courts14 Mar 1991Dismissed
Dr. Devesh Maurya and Another Vs Principal, M.L.N. Medical College
Allahabad High Court · (1991) 1 AWC 572
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts14 Mar 1991Dismissed
Tannu Singh Vs The State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 537 : (1991) RD 173
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 19(1), 226, 258(1), 372Court of Rules, 1952 — Rule 2
High Courts14 Mar 1991Dismissed
Raja Ram Vs Smt. Jain Mala Jain and Another
Allahabad High Court · (1991) 2 DMC 252
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts14 Mar 1991Disposed Of
Commissioner of Income Tax Vs Uttar Pradesh Financial Corporation
Allahabad High Court · (1991) 98 CTR 301 : (1992) 194 ITR 282 : (1992) 61 TAXMAN 109
Civil Procedure Code Amendment Act, 1973 — Section 34(1)
High Courts14 Mar 1991Allowed
Narendra Nath Srivastava Vs Described Authority and others
Allahabad High Court · (1991) 03 AHC CK 0095
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts14 Mar 1991Partly Allowed
Nanhey Mian and Ors. Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0089
Penal Code, 1860 (IPC) — Section 324, 34, 452
High Courts14 Mar 1991Partly Allowed
Syed Husain Vs State of U.P.and others
Allahabad High Court · (1991) 03 AHC CK 0080
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 1991Partly Allowed
Lal Chand Vs Commissioner of Income Tax
Allahabad High Court · (1992) 194 ITR 399 : (1993) 69 TAXMAN 9
Income Tax Act, 1961 — Section 132, 256
High Courts14 Mar 1991Allowed
Mittar Sen Industries Vs Government of India
Allahabad High Court · (1994) 46 ECC 150 : (1994) 74 ELT 563
Central Excise Rules, 1944 — Rule 10, 173, 173B, 173J, 173QCentral Excises and Salt Act, 1944 — Section 11A, 36
High Courts14 Mar 1991Dismissed
Senior Divisional Mechanical Engineer, Northern Railway Vs Presiding Office, Central Government Labour and Others
Allahabad High Court · (1991) 2 AWC 579
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17(B), 25F
High Courts14 Mar 1991
Bachchan alias Abhai Kumar Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 273
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Mar 1991
Talewar Singh and Others Vs State
Allahabad High Court · (1991) 15 ACR 322
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 452
High Courts13 Mar 1991Dismissed
Asha and Others Vs The State
Allahabad High Court · (1991) 15 ACR 500
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 140, 147, 148, 149, 302Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts13 Mar 1991Disposed Off
Commissioner of Income Tax Vs Mahabir Sugar Mills (P.) Ltd.
Allahabad High Court · (1992) 194 ITR 130
Income Tax Act, 1961 — Section 256(2)
High Courts13 Mar 1991Allowed
Ram Janam Ram Vs Kul-Sachiv/Pariksha Adhikshak, Allahabad University, Allahabad and others
Allahabad High Court · AIR 1991 All 322 : (1991) 1 UPLBEC 624
Uttar Pradesh State Universities Act, 1973 — Section 51Uttar Pradesh State Universities Regulations, 1973 — Regulation 2, 6
High Courts13 Mar 1991Allowed
Chandra Shekhar Prasad Chaturvedi Vs State of U.P.and another
Allahabad High Court · (1991) 03 AHC CK 0088
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 452
High Courts13 Mar 1991Dismissed
Manohar Chaturvedi Vs Motilal Chaturvedi
Allahabad High Court · (1991) 03 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 427, 505
High Courts13 Mar 1991
Ramesh Chandra Vs Commissioner of Income Tax
Allahabad High Court · (1992) 194 ITR 157
Hindu Succession Act, 1956 — Section 6(1), 8
High Courts13 Mar 1991
Commissioner of Wealth-tax Vs Prag Nath
Allahabad High Court · (1992) 194 ITR 222
Wealth Tax Act, 1957 — Section 18(1)