High Courts19 Jan 1991Dismissed
Ramjeet Chabra Vs Savita Chabra
Allahabad High Court · (1991) 1 AWC 220
Family Courts Act, 1984 — Section 7
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 50 of 53
High Courts19 Jan 1991Allowed
Rai Prem Chandra and Others Vs Obeetee Pvt. Ltd.
Allahabad High Court · (1991) 01 AHC CK 0127
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 20(1), Order 9 Rule 13
High Courts19 Jan 1991Allowed
Ramesh and Others Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2976
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jan 1991Allowed
Kumari Vandana Tiwari Vs The Allahabad University, Allahabad and others
Allahabad High Court · AIR 1991 All 250 : (1990) 1 AWC 478 : (1991) 1 UPLBEC 441
Constitution of India, 1950 — Article 12, 14, 226, 41Uttar Pradesh State Universities Act, 1973 — Section 45(3), 52, 6
High Courts19 Jan 1991Dismissed
Ram Autar Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0076
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts19 Jan 1991Allowed
Panna Lal Vs Chhabi Nath and Others
Allahabad High Court · (1991) 1 AWC 431 : (1991) RD 159
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 176, 331
High Courts18 Jan 1991Allowed
Raghunath Prasad Vs Smt. Krishna Dixit and Others
Allahabad High Court · (1991) 1 AWC 228
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18
High Courts18 Jan 1991Allowed
Kakar Fuels Pvt. Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) 33 ECC 294 : (1991) 38 ECR 36 : (1992) 58 ELT 438
Central Excises and Salt Act, 1944 — Section 3(1)Constitution of India, 1950 — Article 226
High Courts18 Jan 1991
Ashok Kumar Rastogi Vs Commissioner of Income Tax
Allahabad High Court · (1991) 55 TAXMAN 433
Income Tax Act, 1961 — Section 23, 23(3), 256(2)
High Courts17 Jan 1991Dismissed
Nagar Swasthya Adhikari, Nagar Mahapalika Vs Radhey Mohan
Allahabad High Court · (1991) 15 ACR 219
Prevention of Food Adulteration Act, 1954 — Section 16A, 7(1)
High Courts17 Jan 1991Dismissed
Committee of Management, Shri Krishna Inter College and Another Vs District Inspector of Schools and Others
Allahabad High Court · (1991) 1 AWC 313
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 62, 72
High Courts17 Jan 1991Dismissed
Sultan and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1991) 01 AHC CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 245
High Courts11 Jan 1991Allowed
Sandeep Kumar Vs The National Bank for Agriculture and Rural Development and Others
Allahabad High Court · (1991) 1 AWC 471
Regional Rural Banks Act, 1976 — Section 3
High Courts11 Jan 1991Disposed Of
U.P. State Sugar Corporation Ltd. Unit Bhatni Vs The Competent Labour Commissioner and Another
Allahabad High Court · (1991) 1 AWC 397
Industrial Disputes (Central) Rules, 1957 — Rule 4Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 4F, 4K, 6H, 7
High Courts11 Jan 1991Allowed
Gowardhan and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 68
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts11 Jan 1991Allowed
Mahadeo Singh Vs State and Another
Allahabad High Court · (1991) 2 DMC 375
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Jan 1991Dismissed
K.N. Agrawal Vs Commissioner of Income Tax
Allahabad High Court · (1991) 100 CTR 170 : (1991) 189 ITR 769(2)
Income Tax Act, 1961 — Section 263
High Courts11 Jan 1991Allowed
District Co-operative Bank Ltd. Vs Zila Parishad
Allahabad High Court · (1990) 1 AWC 290 : (1993) 76 CompCas 61
High Courts11 Jan 1991Disposed Of
Gorakhpur Development Authority Gorakhpur Vs District Judge, Gorakhpur and others
Allahabad High Court · AIR 1991 All 241 : (1991) RD 382
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 110, 96Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 25
High Courts11 Jan 1991Allowed
Padam Prakash Vs Padmawati Devi & Ors.
Allahabad High Court · (1991) 01 AHC CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 362, 397, 482