High Courts05 Dec 1991Dismissed
Dattarey Khanwalkar and Another Vs Shanti Devi and Others
Allahabad High Court · (1992) 1 ACC 601 : (1992) ACJ 310
Motor Vehicles Act, 1939 — Section 110D
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 4 of 53
High Courts04 Dec 1991Dismissed
Yasin Ali and Others Vs Ist Additional District Judge and Another
Allahabad High Court · (1991) 2 AWC 498 : (1992) RD 149
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 151, 153Constitution of India, 1950 — Article 226
High Courts04 Dec 1991Dismissed
Sheo Murat Singh Vs Addl. District Judge IV and Others
Allahabad High Court · (1992) 1 AWC 246
High Courts04 Dec 1991Allowed
Chandrabhan Singh Vs District Inspector of Schools and Another
Allahabad High Court · (1991) 2 AWC 437
High Courts04 Dec 1991Dismissed
Sushil Kumar Srivastava Vs District Judge and Another
Allahabad High Court · (1992) 1 AWC 264
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(2)Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30
High Courts29 Nov 1991Dismissed
Hitendra Kumar Singh Vs Vice Chancellor, G.B. Pant University of Agriculture and Technology and Another
Allahabad High Court · (1992) 1 AWC 421
Constitution of India, 1950 — Article 14
High Courts29 Nov 1991Allowed
Super House Limited Vs Prescribed Authority, under the Payment of Wages Act, 1936, U.P. Kanpur Region and Others
Allahabad High Court · (1991) 2 AWC 382
Payment of Bonus Act, 1965 — Section 2(21)
High Courts28 Nov 1991Allowed
Deep Mala Sharma Vs Mahesh Sharma
Allahabad High Court · (1992) 1 AWC 235 : (1992) 1 DMC 374
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Family Courts Act, 1984 — Section 10Hindu Marriage Act, 1955 — Section 13
High Courts28 Nov 1991Disposed Of
Bhaiya Lal Vs State of U.P.& Ors.
Allahabad High Court · (1991) 11 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Nov 1991Dismissed
M.K.Tandon Vs Shanti Swaroop Srivastava
Allahabad High Court · (1991) 11 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 170, 406, 419, 420
High Courts27 Nov 1991Allowed
Babu Khan and Ors. Vs State of U.P.
Allahabad High Court · (1991) 11 AHC CK 0049
Penal Code, 1860 (IPC) — Section 147, 148, 327
High Courts27 Nov 1991Allowed
Sharda Agarwal and Others Vs Additional Chief Metropolitan Magistrate
Allahabad High Court · (1993) 78 CompCas 123 : (1992) CriLJ 1442 : (1992) 3 RCR(Criminal) 499
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts27 Nov 1991Allowed
Ram Govind Vs Zila Parishad and Others
Allahabad High Court · (1991) 2 AWC 236
Evidence Act, 1872 — Section 114
High Courts27 Nov 1991
Suresh Chand Vs District Inspector of Schools and Others
Allahabad High Court · (1991) 2 AWC 238
Constitution of India, 1950 — Article 226
High Courts27 Nov 1991Dismissed
Municipal Board Vs District Magistrate and Others
Allahabad High Court · (1991) 2 AWC 345
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 34, 86, 86(4), 90, 93
High Courts27 Nov 1991Dismissed
Ratan Tandon Vs District Inspector of Schools and Others
Allahabad High Court · (1991) 11 AHC CK 0003
Constitution of India, 1950 — Article 226
High Courts27 Nov 1991Allowed
Atal Behari Shastri Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 500
High Courts26 Nov 1991Allowed
Goverdhan Singh and Others Vs Board of Revenue and Others
Allahabad High Court · (1992) 1 AWC 185 : (1992) RD 117
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134, 157(2), 164, 167, 167(1)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 159, 160, 161, 162, 163
High Courts26 Nov 1991Dismissed
Asha Ram Singh and another Vs Board of Revenue, U.P. and others
Allahabad High Court · AIR 1992 All 229 : (1992) 1 AWC 173 : (1992) RD 67
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(2), 3(3B), 3(4C), 3(5), 4
High Courts25 Nov 1991Disposed Off
Ramesh Chand Vs State of U.P. and Another
Allahabad High Court · (1992) 1 AWC 255 : (1992) CriLJ 1444 : (1992) 3 RCR(Criminal) 511
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498ACriminal Procedure Code, 1973 (CrPC) — Section 482