High Courts25 Jan 1991
V. Kothari and Others Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 1606
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 309, 320, 482Penal Code, 1860 (IPC) — Section 120B, 34, 395, 406, 412
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 49 of 53
High Courts25 Jan 1991Dismissed
Hira Lal and Others Vs VII Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 404
Civil Procedure Code, 1908 (CPC) — Section 37, 38Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B
High Courts25 Jan 1991
Udai Ram and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 185
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 202(1), 202(2), 202(4)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts24 Jan 1991Allowed
Suresh Singh Vs Administrative Committee, Pradeshik Co-Operative Dairy Federation Limited
Allahabad High Court · (1991) 1 AWC 322 : (1991) 2 UPLBEC 869
Uttar Pradesh Cooperative Dairy Federation and Milk Union Centralised Service Rules, 1984 — Rule 10, 15, 20, 20(2), 25Uttar Pradesh Co-operative Societies Act, 1965 — Section 8(2)
High Courts24 Jan 1991Allowed
Nagar Swasth Adhikari Vs Rajju
Allahabad High Court · (1991) CriLJ 3268
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts24 Jan 1991Dismissed
Ram Singh Vs State
Allahabad High Court · (1992) CriLJ 909
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 308, 34Criminal Procedure Code, 1973 (CrPC) — Section 162
High Courts24 Jan 1991Disposed Of
Krishna Kumar Sharma Vs Commissioner of Income Tax
Allahabad High Court · (1991) 192 ITR 57
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(8)
High Courts24 Jan 1991
Pratappur Sugar and Industries Ltd. Vs Assistant Collector
Allahabad High Court · (1991) 33 ECC 287 : (1991) 38 ECR 34 : (1992) 58 ELT 452
High Courts24 Jan 1991
HCL Limited (Reprographics Division) and Another Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 33 ECC 290
High Courts23 Jan 1991Dismissed
Zila Sahkari Bank Ltd. Vs Labour Court and Another
Allahabad High Court · (1991) 1 AWC 362 : (1991) 2 UPLBEC 1262
Uttar Pradesh Co-operative Societies Act, 1965 — Section 121, 122Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 103, 19, 5Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts23 Jan 1991Allowed
Pooran Chandra Rastogi Vs State of U.P.
Allahabad High Court · (1991) 2 AWC 540 : (1992) CriLJ 2430
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2), 6
High Courts23 Jan 1991Dismissed
Commissioner of Income Tax Vs Kiran Family Trust
Allahabad High Court · (1991) 191 ITR 508
Income Tax Act, 1961 — Section 256
High Courts23 Jan 1991Dismissed
Additional Commissioner of Income Tax Vs United Motor Transport Service Association
Allahabad High Court · (1991) 190 ITR 13 : (1991) 56 TAXMAN 229
Income Tax Act, 1922 — Section 10(2)
High Courts23 Jan 1991Dismissed
Rafiullah Vs District Judge and Others
Allahabad High Court · (1991) 01 AHC CK 0053
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts23 Jan 1991
Commissioner of Income Tax Vs Sarika Saree House
Allahabad High Court · (1991) 191 ITR 517
Income Tax Act, 1961 — Section 256
High Courts23 Jan 1991Dismissed
Atma Prakash Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 567
Income Tax Act, 1961 — Section 139(4), 146, 256
High Courts23 Jan 1991Dismissed
State of U.P. Vs Ram Ajorey and Others
Allahabad High Court · (1990) 1 AWC 608 : (1991) CriLJ 2020
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Jan 1991
Duli and Others Vs State
Allahabad High Court · (1991) 15 ACR 241
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304, 307, 323, 324
High Courts21 Jan 1991
Behari Vs State of U.P.
Allahabad High Court · (1999) 1 ACR 731
Penal Code, 1860 (IPC) — Section 302, 304
High Courts20 Jan 1991Allowed
Sheo Kumar Dube Vs Raj Narain Dube & Anr.
Allahabad High Court · (1991) 01 AHC CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397