COURT ARCHIVE

Allahabad High Court judgments, 1991

1,048 judgments · page 7 of 53

High Courts13 Nov 1991Allowed

Padam Nath Singh Vs Joint Director Consolidation and Others

Allahabad High Court · (1992) 1 AWC 276

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 20, 21, 21(2), 4

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High Courts13 Nov 1991Allowed

Janardan Prasad Gupta and Another Vs Vijai Krishna Upadhyaya and Another

Allahabad High Court · (1991) 15 ACR 775

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420

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High Courts13 Nov 1991Dismissed

Suresh Prasad Misra and Others Vs Municipal Board Deoria and Others

Allahabad High Court · (1992) 1 AWC 385 : (1992) RD 202

Uttar Pradesh Municipalities Act, 1916 — Section 293, 298(2)E, 298(2)H

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High Courts13 Nov 1991Dismissed

Prem Kumar Balmiki and others Vs State of U.P.and others

Allahabad High Court · (1991) 11 AHC CK 0046

Constitution of India, 1950 — Article 226General clauses Act, 1897 — Section 16, 21Uttar Pradesh Municipalities Act, 1916 — Section 9

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High Courts13 Nov 1991Allowed

Mohd.Qadeer Vs Munsif North, Lucknow & Others

Allahabad High Court · (1991) 11 AHC CK 0035

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106

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High Courts12 Nov 1991Dismissed

Modi Industries Ltd. Vs State of U.P. and Others

Allahabad High Court · (1991) 2 AWC 388 : (1995) 3 LLJ 320

Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3

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High Courts12 Nov 1991

Khilari Vs The IV Additional District Judge and others

Allahabad High Court · AIR 1992 All 186 : (1991) 2 AWC 295

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 6Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100, 110, 83(1)

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High Courts12 Nov 1991

Bhagwat Saran Rastogi and Another Vs U.P. State Road Transport Corporation and Others

Allahabad High Court · (1991) 2 AWC 232

Motor Vehicles Act, 1988 — Section 94

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High Courts12 Nov 1991Allowed

Girish Chand Sharma Vs District Magistrate and Others

Allahabad High Court · (1992) 1 AWC 43 : (1992) 1 UPLBEC 113

Uttar Pradesh Municipalities Act, 1916 — Section 87A, 87A(1), 87A(2) , 87A(3), 87A(4)Uttar Pradesh Panchayat Raj Act, 1947 — Section 14Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B, 33B(2)

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High Courts01 Nov 1991Allowed

Wasi Ullah Siddiqui Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 2 AWC 329

Allahabad High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1976 — Rule 40, 40(2), 41, 45Constitution of India, 1950 — Article 14, 16, 226, 229, 229(2)Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2, 2(2)

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High Courts01 Nov 1991Allowed

Chandra Prakash (In Jail) Vs State of U.P.

Allahabad High Court · (1992) CriLJ 1308

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 392Limitation Act, 1963 — Section 5

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High Courts01 Nov 1991Dismissed

U.P.State Sugar Corporation Ltd, Unit Bhatni, Distt Deoria, Through Its General Manager Vs U.P.Pollution Control Board, Lucknow and others

Allahabad High Court · (1991) 11 AHC CK 0047

Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 13, 17(2)(g), 2(b)Water (Prevention and Control of Pollution) Cess Rules, 1978 — Rule 9(3) Proviso

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High Courts01 Nov 1991Allowed

State of U.P. and Another Vs District Judge and Others

Allahabad High Court · (1992) 1 AWC 144

Arbitration Act, 1940 — Section 4(2), 8, 9Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115Constitution of India, 1950 — Article 226

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High Courts01 Nov 1991Dismissed

Indra Pal Singh Yadav Vs Registrar Co-Operative Societies and Chairman Provincial Administrative Committee and Another

Allahabad High Court · (1992) 1 AWC 169

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High Courts31 Oct 1991Dismissed

Dharam Dass Dutta Vs VIII Additional District Judge and Others

Allahabad High Court · (1992) 1 AWC 164

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 2A, 30

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High Courts31 Oct 1991Allowed

A.B.Singh Vs Deputy Chief Security Commissioner, Rly.Protection Force, Northern Railway, New Delhi & Others

Allahabad High Court · (1991) 10 AHC CK 0034

Constitution of India, 1950 — Article 311(2)

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High Courts31 Oct 1991Partly Allowed

Vikas Jain Vs State of U.P.and others

Allahabad High Court · (1991) 10 AHC CK 0028

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High Courts31 Oct 1991Dismissed

Narain Das Vs Additional City Magistrate IInd/R.C. and E.O. and Another

Allahabad High Court · (1991) 2 AWC 67

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 2AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2)

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High Courts30 Oct 1991Allowed

Faizabad Distillers Pvt. Ltd. (In Liquidation) Vs Salim Tailor

Allahabad High Court · AIR 1992 All 227 : (1993) 76 CompCas 127

Companies Act, 1956 — Section 446, 634, 635Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20

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High Courts30 Oct 1991Partly Allowed

Jugal Kishore Vs State of U. P., Lucknow and others

Allahabad High Court · AIR 1992 All 194 : (1991) 2 AWC 619 : (1992) RD 41

Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47

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