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
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,223 of 5,025
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
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
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)
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
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)
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)
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
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
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
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
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)
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)
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
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
High Courts30 Oct 1991Allowed
Commissioner of Income Tax Vs Narendra Agencies
Allahabad High Court · (1993) 199 ITR 476
Income Tax Act, 1961 — Section 142(1), 184(7), 185(5), 186(2), 246
High Courts30 Oct 1991Allowed
Palakdhari Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 1 AWC 228 : (1992) RD 111
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Oct 1991Dismissed
Banjara Singh Vs Board of Revenue and Others
Allahabad High Court · (1991) 2 AWC 491 : (1992) RD 268
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 155, 163, 164, 209
High Courts29 Oct 1991Dismissed
Ayodhya Prasad Pandey Vs Chairman-cum-Managing Director, National Textile Corporation (U.P) Ltd. and Another
Allahabad High Court · (1992) 1 AWC 98
Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 23Constitution of India, 1950 — Article 14, 226, 311(2)Contract Act, 1872 — Section 23
High Courts29 Oct 1991Dismissed
Ram Chandra Yadav Vs Pipraich Sugar Mill Co. Ltd.
Allahabad High Court · (1992) 73 CompCas 548
Companies (Court) Rules, 1959 — Rule 12, 160Companies Act, 1956 — Section 531, 531A