High Courts29 Jan 1991Allowed
Mangoo and Another Vs State
Allahabad High Court · (1991) 15 ACR 231
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 48 of 53
High Courts29 Jan 1991Disposed Of
Lalji Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0075
Penal Code, 1860 (IPC) — Section 97
High Courts29 Jan 1991Allowed
Habib Ali Vs Nagar Swasthya Adhikari, Nagar Mahapalika, Lucknow and Others
Allahabad High Court · (1991) 01 AHC CK 0069
High Courts29 Jan 1991Dismissed
Suraj Prakash Sood Vs State of U.P.& Ors.
Allahabad High Court · (1991) 01 AHC CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts29 Jan 1991
Bhav Nath Upadhyay Vs State of Uttar Pradesh
Allahabad High Court · (1991) 15 ACR 258
Penal Code, 1860 (IPC) — Section 161, 21Prevention of Corruption Act, 1947 — Section 4, 5(2)
High Courts28 Jan 1991Dismissed
Gopal Kishore Verma and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 417 : (1991) RD 165
Land Acquisition Act, 1894 — Section 11, 11A, 12, 16, 17(1)
High Courts28 Jan 1991Allowed
Virendra Pratap Singh Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 2964
Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164
High Courts28 Jan 1991Allowed
Rajdoot Fan Industries Vs State of Uttar Pradesh and Others
Allahabad High Court · (1993) 88 STC 330
Uttar Pradesh Sales Tax Act, 1948 — Section 4A(3)
High Courts28 Jan 1991Allowed
Virendra Pratap Singh Katiyar Vs State of U.P. and Another
Allahabad High Court · (1991) 1 AWC 412
Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164
High Courts28 Jan 1991
Hemant Kumar Vs State
Allahabad High Court · (1991) 15 ACR 179
Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 364Evidence Act, 1872 — Section 26, 74, 80Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 1991Disposed Of
M/s. M.P. Udyog Limited Vs Union of India (UOI)
Allahabad High Court · (1991) 15 ACR 129
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C(1), 278B, 278B
High Courts25 Jan 1991Disposed Of
Khushali (From Jail) Vs The State
Allahabad High Court · (1991) CriLJ 3244
Criminal Procedure Code, 1973 (CrPC) — Section 313, 87, 88Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts25 Jan 1991Dismissed
Kuldeep Singh Vs Income Tax Officer and Another
Allahabad High Court · (1991) 190 ITR 52
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 254, 254(2)
High Courts25 Jan 1991Dismissed
Ram Singh Verma Vs Income Tax Appellate Tribunal and Another
Allahabad High Court · (1991) 192 ITR 64 : (1991) 55 TAXMAN 377
Income Tax Act, 1961 — Section 256
High Courts25 Jan 1991Allowed
Oman Haldar Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0085
Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Jan 1991Disposed Of
Jagdish Singh Vs Krishna Pal and others
Allahabad High Court · (1991) 01 AHC CK 0083
Criminal Procedure Code, 1973 (CrPC) — Chapter 10 Part D, 145, 146, 452, 454
High Courts25 Jan 1991Allowed
Commissioner of Income Tax Vs Baldeo Ram Salig Ram Pvt. Ltd.
Allahabad High Court · (1991) 94 CTR 100 : (1991) 188 ITR 470
Income Tax Act, 1961 — Section 154, 260, 35B, 35B(1)
High Courts25 Jan 1991Partly Allowed
U.P. State Road Transport Corporation Vs Regional Transport Authority, Gorakhpur and others
Allahabad High Court · AIR 1992 All 51
Motor Vehicles Act, 1939 — Section 57, 58, 58(1), 58(2), 58(2A)Uttar Pradesh State Road Transport Services (Development) Rules, 1974 — Rule 10(4), 10(5)
High Courts25 Jan 1991Disposed Of
Ganga Saran Vs Civil Judge, Hapur, Ghaziabad and others Movi Iftakharul Hasan Vs Special Judge, Muzaffarnagar and others
Allahabad High Court · AIR 1991 All 114
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115Constitution of India, 1950 — Article 141, 226, 227
High Courts25 Jan 1991Disposed Of
Nardeo Singh and Ors. Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 437(i), 482Penal Code, 1860 (IPC) — Section 308