COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 6 of 53

High Courts20 Nov 1991Allowed

Smt. Santosh Jain Vs U.P. Secondary Education Services Commission and Others

Allahabad High Court · (1991) 2 AWC 121

Constitution of India, 1950 — Article 14, 16, 20(2), 226Uttar Pradesh Intermediate Education Act, 1921 — Section 10(1), 10(2), 12, 16E, 16FUttar Pradesh Secondary Education Laws (Amendment) Act, 1974 — Section 22

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High Courts20 Nov 1991Allowed

Sher Ali and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 2 AWC 292

Constitution of India, 1950 — Article 41

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High Courts20 Nov 1991Dismissed

Syed Amjad Ali Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 2 AWC 396

Constitution of India, 1950 — Article 226Police Act, 1861 — Section 7

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High Courts20 Nov 1991

U.P. State R.T.C. Vs Manna Devi and Others

Allahabad High Court · (1992) 1 ACC 504

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High Courts19 Nov 1991

Anil Kumar and Another Vs State of U.P.

Allahabad High Court · (1992) 34 ACR 520

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324

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High Courts19 Nov 1991

Hari Lal Vs 2nd Additional District Judge and Others

Allahabad High Court · (1991) 2 AWC 523

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High Courts18 Nov 1991Disposed Of

U.P.State Road Transport Corporation Vs Motor Accident Claim Tribunal, Unnao & Another

Allahabad High Court · (1991) 11 AHC CK 0040

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 110D, 173

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High Courts18 Nov 1991

Smt. Damyanti Devi Vs Yogendra Kumar Singh

Allahabad High Court · (1992) 1 AWC 47

Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(3), 30

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High Courts16 Nov 1991

Ramanand Vs State of U.P.

Allahabad High Court · (1992) CriLJ 612

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 151, 164, 165, 408Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3A), 6(1)

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High Courts16 Nov 1991Dismissed

Krishi Utpadan Mandi Samiti and Another Vs D.S. Chauhan

Allahabad High Court · (1991) 2 AWC 354

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 80, 80(3)Dividend Duties (Western Autralia) Act, 1702 — Section 15Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 34, 34(1), 34(2)

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High Courts16 Nov 1991Dismissed

Meerut Dist. Co-operative Bank Ltd. Vs Labour Court and Others

Allahabad High Court · (1992) 1 AWC 181 : (1992) 65 FLR 41 : (1995) 3 LLJ 57

Industrial Disputes Act, 1947 — Section 10Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6A, 6D

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High Courts16 Nov 1991Allowed

U.P. State Road Transport Corporation Vs VIIth Additional District Judge (Appellate Authority under the Payment of Wages Act) and Others

Allahabad High Court · (1991) 2 AWC 510

Payment of Wages Act, 1936 — Section 10, 11, 12, 13, 15

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High Courts16 Nov 1991

Devendra Gupta and Others Vs State of Uttar Pradesh

Allahabad High Court · (1991) 15 ACR 769

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 1910 — Section 39

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High Courts15 Nov 1991Allowed

Radhey Shyam Agarwal Vs District Magistrate and Others

Allahabad High Court · (1992) 1 AWC 389

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3Uttar Pradesh Storage Requisition Act, 1955 — Section 3

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High Courts15 Nov 1991Dismissed

Ram Prakash Vs Commissioner of Income Tax

Allahabad High Court · (1993) 199 ITR 712

Income Tax Act, 1961 — Section 256

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High Courts15 Nov 1991Dismissed

Commissioner of Income Tax Vs Sudarshan Dass Bhasin

Allahabad High Court · (1993) 199 ITR 564

Income Tax Act, 1961 — Section 256

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High Courts15 Nov 1991

Devi Charan and Others Vs State of Uttar Pradesh

Allahabad High Court · (1991) 15 ACR 703

Criminal Procedure Code, 1973 (CrPC) — Section 353, 385, 386Penal Code, 1860 (IPC) — Section 380, 457

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High Courts14 Nov 1991Dismissed

Committee of Management, Janta Rashtriya Vidyalaya, Pipra Kalan Vs District Basic Education Officer and Another

Allahabad High Court · (1991) 2 AWC 525 : (1992) 1 UPLBEC 441

Constitution of India, 1950 — Article 226Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15

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High Courts14 Nov 1991Dismissed

Poonam Chand Jain Vs Commissioner of Income Tax

Allahabad High Court · (1993) 199 ITR 515

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High Courts14 Nov 1991

Iqram and Another Vs The State of Uttar Pradesh and Another

Allahabad High Court · (1992) 34 ACR 8

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

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