High Courts04 Mar 1991Disposed Of
Madarsa Kurania Jama Masjid Vs Assisant Registrar firm Societies and Chit Fund and Another
Allahabad High Court · (1991) 1 AWC 453
Societies Registration Act, 1860 — Section 19, 4
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 42 of 53
High Courts04 Mar 1991Partly Allowed
Behari Lal Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0098
Prevention of Food Adulteration Act, 1954 — Section 13(4), 16
High Courts04 Mar 1991Dismissed
Jairam Vs State of U.P.
Allahabad High Court · (1991) 03 AHC CK 0072
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Mar 1991Disposed Of
State of U.P. Vs Ajai pal Singh
Allahabad High Court · (1991) 03 AHC CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204, 397, 470(1)Public Gambling Act, 1867 — Section 13, 3
High Courts04 Mar 1991Disposed Of
Commissioner of Income Tax Vs Gulab Chand
Allahabad High Court · (1992) 101 CTR 226 : (1991) 192 ITR 495
Income Tax Act, 1961 — Section 10(3), 2(24), 45
High Courts04 Mar 1991Dismissed
L.M.L. Fibres Ltd. Vs Assistant Collector of Central Excise
Allahabad High Court · (1992) 58 ELT 501
Central Excise Rules, 1944 — Rule 230, 5Constitution of India, 1950 — Article 226
High Courts04 Mar 1991Dismissed
Asharfi Lal Shami Vs U.P. State Road Transport Corporation and Others
Allahabad High Court · (1991) 1 AWC 744
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts27 Feb 1991Dismissed
Smt. Prabha Devi Vs Bhoop Singh and others
Allahabad High Court · (1992) ACJ 344 : AIR 1991 All 288 : (1992) 1 AWC 24
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 51Motor Vehicles Act, 1939 — Section 110(A), 110(B), 110(C), 110(CC), 110(D)Motor Vehicles Act, 1988 — Section 174
High Courts27 Feb 1991Dismissed
Sita and Others Vs 3rd Additional District Judge, Gonda and Others
Allahabad High Court · (1991) 02 AHC CK 0045
Specific Relief Act, 1963 — Section 31Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
High Courts27 Feb 1991Dismissed
Ramakant Verma and others Vs State of U.P.and others
Allahabad High Court · (1991) 02 AHC CK 0039
Police Act, 1861 — Section 7Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 8
High Courts26 Feb 1991Dismissed
Rama Kant and Others Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2289
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
High Courts26 Feb 1991Dismissed
Suresh Chandra Vs District Inspector of Schools and Others
Allahabad High Court · (1991) 1 AWC 676 : (1991) 2 UPLBEC 1079
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 33, 33A
High Courts25 Feb 1991Dismissed
Hanuman Prasad Vs The III Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 443
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 2, 2K, 3, 30
High Courts25 Feb 1991Dismissed
Salim Ali Vs State of U.P.
Allahabad High Court · (1991) 02 AHC CK 0037
Penal Code, 1860 (IPC) — Section 148, 149, 307
High Courts22 Feb 1991Allowed
In Re: Raksha Pal Singh
Allahabad High Court · (2002) 2 ACR 1839
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2), 426, 439, 439(1)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323
High Courts22 Feb 1991Dismissed
Shree Baidyanath Ayurved Bhawan Ltd. Vs Union of India (UOI)
Allahabad High Court · (2000) 119 ELT 9
Central Excises and Salt Act, 1944 — Section 11A
High Courts22 Feb 1991Dismissed
Aditya Rotor Spin (P) Ltd., Kanpur and another Vs U.P. State Electricity Board, Lucknow and another
Allahabad High Court · AIR 1991 All 196 : (1991) 2 AWC 211 : (1991) 2 DMC 118
Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9(1)Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 379
High Courts22 Feb 1991Allowed
Income Tax Officer Vs State
Allahabad High Court · (1991) 02 AHC CK 0048
Income Tax Act, 1961 — Section 132A
High Courts22 Feb 1991Allowed
Harish Chandra and Another etc. Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2815
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts21 Feb 1991Partly Allowed
Sri Janardan Prasad Ashok Kumar Vs Commissioner of Income Tax
Allahabad High Court · (1991) 58 TAXMAN 58
Income Tax Act, 1961 — Section 264Motor Vehicles Act, 1988 — Section 112, 123