High Courts25 Nov 1991Allowed
Masih Charan and Ors. Vs E.M.Lal & Ors.
Allahabad High Court · (1991) 11 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 5 of 53
High Courts25 Nov 1991Allowed
Dharmaveer Vs Union of India & Others
Allahabad High Court · (1991) 11 AHC CK 0036
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)
High Courts25 Nov 1991Dismissed
Commissioner of Income Tax Vs Keshav Fruit Mart
Allahabad High Court · (1993) 199 ITR 771
Income Tax Act, 1961 — Section 254
High Courts25 Nov 1991Dismissed
Khem Raj Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 1 AWC 416
Constitution of India, 1950 — Article 14, 16
High Courts25 Nov 1991Dismissed
Pravesh Kumar Vs District Inspector of School and Others
Allahabad High Court · (1992) 1 AWC 240
Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16, 18, 21B, 21C, 21D
High Courts23 Nov 1991Dismissed
Rikhideo Vs Phool Chand and Others
Allahabad High Court · (1991) 11 AHC CK 0069
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 4, Order 8 Rule 2, Order 8 Rule 5, 100(3)Specific Relief Act, 1963 — Section 16C
High Courts23 Nov 1991Dismissed
Sabir Husain Vs Assistant Regional Manager, U.P. State Road Transport Corporation and Others
Allahabad High Court · (1991) 2 AWC 530
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts23 Nov 1991Allowed
K.C.Kalia and Anr. Vs Krishna Kumar Navman
Allahabad High Court · (1991) 11 AHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420
High Courts23 Nov 1991Allowed
Sher Bahadur Vs Union of India & Others
Allahabad High Court · (1991) 11 AHC CK 0045
Court Martial-Army Rules, 1954 — Rule 129, 33(7)
High Courts23 Nov 1991Dismissed
Kalloo Singh Vs State of U.P.
Allahabad High Court · (1991) 11 AHC CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 446, 449
High Courts23 Nov 1991Allowed
B.S.Bhatnagar Vs Agarwal Investment Company and Anr.
Allahabad High Court · (1991) 11 AHC CK 0039
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Nov 1991Dismissed
Kumari Mamta and Others Vs The Property Officer, U.P. Avas Evam Vikas Parishad Vashundhara Yojna and Others
Allahabad High Court · (1991) 2 AWC 587
Constitution of India, 1950 — Article 226Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 95
High Courts23 Nov 1991
Harish Chandra Vs State of Uttar Pradesh
Allahabad High Court · (1992) 34 ACR 27
Criminal Procedure Code, 1973 (CrPC) — Section 439, 59Juvenile Justice Act, 1986 — Section 18, 18(2), 19, 2, 39Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts23 Nov 1991
Rama Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 34 ACR 31
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482
High Courts22 Nov 1991Allowed
Nadeem alias S.M. Nusrat Ali Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 20
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 412
High Courts22 Nov 1991Allowed
Hafeez and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1991) 11 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 204Penal Code, 1860 (IPC) — Section 323, 427, 504
High Courts20 Nov 1991Dismissed
U.P. State R.T.C. Vs Smt. Savitri Devi and Others
Allahabad High Court · (1992) 2 ACC 598
High Courts20 Nov 1991Allowed
Hari Singh and Another Vs State of U.P. and Others
Allahabad High Court · (1992) CriLJ 1802
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 202(2), 202(2A)Penal Code, 1860 (IPC) — Section 392, 394, 397Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7, 8
High Courts20 Nov 1991Allowed
Kamal Vs Km. Ahilya and Others
Allahabad High Court · (1992) 1 DMC 480
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19
High Courts20 Nov 1991Allowed
Neeaj Kumar Vs Chief Development Officer and Another
Allahabad High Court · (1992) 1 AWC 383
Constitution of India, 1950 — Article 311(2), 311(3)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3