High Courts08 Mar 1991Allowed
Hardeep Singh Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Uttar Pradesh Excise Act, 1910 — Section 60
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 40 of 53
High Courts08 Mar 1991Allowed
Udaiveer Singh Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Limitation Act, 1963 — Section 5
High Courts08 Mar 1991
Delhi Iron and Steel Co. Ltd. Vs Union of India (UOI) and Another
Allahabad High Court · (1992) 42 ECR 592
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts08 Mar 1991
Janta Metal Supply Co. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 193 ITR 646
Income Tax Act, 1961 — Section 256(2), 28, 30, 31, 32
High Courts07 Mar 1991Allowed
Hardeo Mani Tripathi Vs U.P. Basic Shiksha Parishad and Another
Allahabad High Court · (1991) 1 AWC 509
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 18, 19, 22, 3, 4Uttar Pradesh Basic Education Act, 1972 — Section 9, 9(1)
High Courts07 Mar 1991Dismissed
Brij Behari Mishra and Others Vs Vijay Shanker Mishra and Others
Allahabad High Court · (1991) 1 AWC 490 : (1991) RD 431
Succession Act, 1925 — Section 383, 384
High Courts07 Mar 1991Allowed
COMMISSIONER OF Income Tax Vs BAR COUNCIL OF UTTAR PRADESH.
Allahabad High Court · (1992) 193 ITR 600
Income Tax Act, 1961 — Section 10, 11, 12, 13, 17
High Courts07 Mar 1991Dismissed
Brij Bihari Mishra and others Vs Vijai Shanker Mishra and others
Allahabad High Court · AIR 1991 All 236 : (1991) RD 431
Succession Act, 1925 — Section 383, 384
High Courts07 Mar 1991Allowed
Ram Chandra Lal Misra Vs State of U.P.and others
Allahabad High Court · (1991) 03 AHC CK 0096
Constitution of India, 1950 — Article 311
High Courts07 Mar 1991Disposed Of
Ram Dularey Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts07 Mar 1991Allowed
Ram Pratap Singh and Ors. Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 401
High Courts07 Mar 1991Dismissed
Anokhey and others Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0070
Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Mar 1991Dismissed
State of U.P. Vs Phota
Allahabad High Court · AIR 1991 All 229 : (1991) RD 225
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 54Limitation Act, 1963 — Section 5
High Courts07 Mar 1991Dismissed
Rajiv Kumar Vs State of U.P.
Allahabad High Court · (1993) 78 CompCas 507 : (1991) CriLJ 3010
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Mar 1991Dismissed
Raj Nandan Vs Shiv Mangal Ram Baidya Jagriti Madhyamik Vidyalaya and Others
Allahabad High Court · (1991) 1 AWC 659
Constitution of India, 1950 — Article 226
High Courts07 Mar 1991
COMMISSIONER OF Income Tax Vs SARAYA SUGAR MILLS (P.) LTD.
Allahabad High Court · (1992) 193 ITR 575
Income Tax Act, 1961 — Section 256
High Courts07 Mar 1991
TARUN BHAI Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1992) 100 CTR 179 : (1992) 193 ITR 543
COMPANIES ACT, 1956 — Section 617Income Tax Act, 1961 — Section 154, 155, 2, 256, 261
High Courts06 Mar 1991Allowed
Munshi Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 311
Penal Code, 1860 (IPC) — Section 302, 34, 394, 399, 402
High Courts06 Mar 1991Dismissed
Commissioner of Income Tax Vs Ram Agya Shyam Narain
Allahabad High Court · (1991) 189 ITR 470 : (1991) 57 TAXMAN 103
Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts06 Mar 1991Dismissed
Jivendra Nath Kaul Vs State of U.P.and Others
Allahabad High Court · (1991) 03 AHC CK 0085
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 13, 26, 27