COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 41 of 53

High Courts06 Mar 1991Dismissed

Zubair Ahmad Siddiqui and another Vs Tajwar Jehan and another

Allahabad High Court · (1991) 03 AHC CK 0068

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14

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High Courts06 Mar 1991Disposed Of

Ashok Kumar and Ors. Vs State of U.P.& Anr

Allahabad High Court · (1991) 03 AHC CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 204, 289, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 504, 507

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High Courts06 Mar 1991Dismissed

Jeet Narain Vs Naresh & Ors.

Allahabad High Court · (1991) 03 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 145(4), 397

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High Courts06 Mar 1991

Commissioner of Income Tax Vs Porwal and Co.

Allahabad High Court · (1991) 189 ITR 681

Income Tax Act, 1961 — Section 188

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High Courts06 Mar 1991

U.P. Rajkiya Nirman Nigam Employees'' Association Vs D.C. Nautiyal, Managing Director, U.P.R.N. and Others

Allahabad High Court · (1993) 3 LLJ 52

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12Industrial Disputes Act, 1947 — Section 33C

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High Courts06 Mar 1991Allowed

Ram Raj Singh and Others Vs State of U.P.

Allahabad High Court · (1991) CriLJ 2462

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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High Courts06 Mar 1991

NIZAM WOOL AGENCY Vs COMMISSIONER OF Income Tax.

Allahabad High Court · (1992) 193 ITR 318 : (1992) 59 TAXMAN 187 : (1991) 59 TAXMAN 187

Income Tax Act, 1961 — Section 256, 40A

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High Courts06 Mar 1991

Shiv Prasad Vs State of U.P. and Another

Allahabad High Court · (1992) 34 ACR 36

Uttar Pradesh Excise Act, 1910 — Section 72, 72(7)Uttar Pradesh Excise Rules — Rule 134

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High Courts06 Mar 1991

COMMISSIONER OF Income Tax Vs TIKA RAM AND SONS (P.) LTD.

Allahabad High Court · (1992) 193 ITR 120

Income Tax Act, 1961 — Section 256, 271

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High Courts05 Mar 1991Dismissed

Mustafa Khan Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 277

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts05 Mar 1991Allowed

Ram Nath Vs State of U.P.

Allahabad High Court · (1991) 03 AHC CK 0093

Penal Code, 1860 (IPC) — Section 97

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High Courts05 Mar 1991Disposed Of

Ram Charan Vs Union of India

Allahabad High Court · (1991) 03 AHC CK 0063

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A

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High Courts05 Mar 1991Allowed

Vespa Car Co. Ltd. Vs Assistant Collector of Central Excise

Allahabad High Court · (1991) 33 ECC 292 : (1991) 38 ECR 176 : (1992) 61 ELT 16

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High Courts05 Mar 1991Dismissed

Vishwanath Chakrawarti Vs Anjali Chakrawarti and Another

Allahabad High Court · (1991) CivCC 772 : (1991) 2 DMC 598 : (1991) 3 RCR(Criminal) 263

Criminal Procedure Code, 1973 (CrPC) — Section 127, 482

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High Courts05 Mar 1991Dismissed

Ram pal Singh Vs Zafar Ahmad

Allahabad High Court · (1991) 1 AWC 680

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High Courts05 Mar 1991Allowed

Ashok Kumar Sahai Vs Divisional Manager, Life Insurance Corporation of India

Allahabad High Court · (1991) 2 AWC 234

Constitution of India, 1950 — Article 14Life Insurance Corporation Act, 1956 — Section 23, 48(2)

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High Courts05 Mar 1991

Commissioner of Income Tax Vs Pehlaj Rai Daryanmal

Allahabad High Court · (1992) 104 CTR 214 : (1991) 190 ITR 242

Income Tax Act, 1961 — Section 40A(3)Income Tax Rules, 1962 — Rule 6DD

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High Courts04 Mar 1991Dismissed

Asharfi Lal Shami Vs U.P. State Road Transport Corpn. and Others

Allahabad High Court · (1991) 62 FLR 917 : (1994) 3 LLJ 385 : (1991) 1 UPLBEC 673

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts04 Mar 1991Dismissed

Ram Swarup Cold Storage and Allied Industries Vs Assistant Commissioner of Income Tax and Another

Allahabad High Court · (1991) 192 ITR 537 : (1991) 59 TAXMAN 245

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 69, 69B

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High Courts04 Mar 1991Partly Allowed

Pachrangi and Others (in Jail) Vs State of U.P.

Allahabad High Court · (1990) 1 AWC 715 : (1991) CriLJ 3232

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Children Act, 1951 — Section 27

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