High Courts06 Feb 1991Disposed Of
Murli Prasad Vs State of U.P.and Others
Allahabad High Court · (1991) 02 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 389
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 46 of 53
High Courts05 Feb 1991Allowed
Mahendra Parbat Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1991) 1 AWC 551 : (1991) RD 15
Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 363Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12
High Courts05 Feb 1991Dismissed
J.K. Chartiable Trust Vs The Municipal Board and Another
Allahabad High Court · (1991) 1 AWC 439
Uttar Pradesh Municipalities Act, 1916 — Section 140, 141, 142, 143, 144Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(5)
High Courts05 Feb 1991Dismissed
Hari Chand Ratan Chand Vs Commissioner of Income Tax
Allahabad High Court · (1991) 190 ITR 173
High Courts05 Feb 1991
Commissioner of Wealth-tax Vs Jagphool Narain
Allahabad High Court · (1991) 192 ITR 295
Wealth Tax Act, 1957 — Section 5(1)
High Courts05 Feb 1991Dismissed
Commissioner of Wealth-tax Vs Tikam Chand Agrawal
Allahabad High Court · (1991) 94 CTR 130 : (1991) 192 ITR 601 : (1991) 55 TAXMAN 516
Wealth Tax Rules, 1957 — Rule 2
High Courts05 Feb 1991Allowed
Rajneesh Saxena Vs Suresh Chandra
Allahabad High Court · (1991) CriLJ 1655
Contempt of Courts Act, 1971 — Section 12(1), 12(3)
High Courts05 Feb 1991Allowed
Tula Nand Jha Vs State of U.P. and Another
Allahabad High Court · (1992) 1 AWC 338
High Courts04 Feb 1991Allowed
Umesh Chandra Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 496
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts04 Feb 1991Allowed
Rama Shankar Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 1 AWC 455 : (1991) RD 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Limitation Act, 1963 — Section 5
High Courts04 Feb 1991Partly Allowed
U.P. Legal Aid and Advise Board, and others Vs The State of U.P. and others
Allahabad High Court · AIR 1991 All 281
Forest Act, 1927 — Section 20, 4, 6, 6(1), 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117
High Courts04 Feb 1991Allowed
Gangeshwar Limited and Another Vs Union of India (UOI), Supdt. CE MOR II and Another
Allahabad High Court · (1992) 38 ECR 181
High Courts04 Feb 1991Dismissed
Bhagwandas Achchardeo Vs Commissioner of Income Tax
Allahabad High Court · (1991) 192 ITR 698 : (1991) 55 TAXMAN 412
Income Tax Act, 1961 — Section 256
High Courts01 Feb 1991Dismissed
Jhingai Vs Deputy Director of Consolidation and Another
Allahabad High Court · (1991) 1 AWC 410 : (1991) RD 136
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 21, 42A, 48, 9
High Courts01 Feb 1991Allowed
Rajeshwar Dayal Sharma Vs District Magistrate and Another
Allahabad High Court · (1990) 1 AWC 504 : (1992) CriLJ 1412
Arms Act, 1959 — Section 13, 13(2), 13(2A), 17, 17(1)Arms Rules, 1962 — Rule 7Arms Act, 1959 — Section 13, 13(2), 13(2A), 17, 17(1)
High Courts01 Feb 1991Allowed
Hindustan Paper and Straw Board Mills Vs Asstt. Collector, C. Ex.
Allahabad High Court · (1992) 40 ECC 103 : (1991) 38 ECR 185 : (1992) 58 ELT 462
Penal Code, 1860 (IPC) — Section 420
High Courts01 Feb 1991Allowed
Laksmi Devi Sugar Mills (P) Ltd. Vs Union of India (UOI), CCE and Others
Allahabad High Court · (1992) 38 ECR 183 : (1992) 58 ELT 500
High Courts01 Feb 1991Dismissed
Ram Rup Vs Assistant Director of Consolidation and Another
Allahabad High Court · (1991) 1 AWC 588 : (1991) RD 222
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 20, 20A, 48
High Courts31 Jan 1991Dismissed
Sahkari Ganna Vikas Samit Ltd. Vs The Presiding Officer, Labour Court and Another
Allahabad High Court · (1991) 1 AWC 457
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 226Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 34
High Courts31 Jan 1991Allowed
Harpal Singh Beniwal Vs Regional Transport Authority, Meerut Region Another
Allahabad High Court · (1991) 1 AWC 282
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68D, 68D(1), 68F(1)