High Courts01 Oct 1991Dismissed
Ramesh Chandra and Another Vs Vijay Pal Singh and Others
Allahabad High Court · (1992) 1 AWC 38
Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 115
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,226 of 5,025
High Courts01 Oct 1991Disposed Of
Dharam Pal Yadav Vs State of U.P.
Allahabad High Court · (1991) 10 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Oct 1991Dismissed
Indian Oil Shramik Sangh and Another Vs Presiding Officer, Industrial Tribunal III and Others
Allahabad High Court · (1993) 3 LLJ 757
Industrial Disputes Act, 1947 — Section 2
High Courts30 Sept 1991Allowed
Shobha Ram Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1371
Penal Code, 1860 (IPC) — Section 302, 307, 452Penal Code, 1860 (IPC) — Section 302, 307, 452Penal Code, 1860 (IPC) — Section 302, 307, 452
High Courts30 Sept 1991Allowed
Ramesh Chandra Srivastava Vs State of U.P.
Allahabad High Court · (1991) 09 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Sept 1991
Paharpur Cooling Tower Ltd. Vs Krishi Utpadan Mandi Samiti, Ghaziabad
Allahabad High Court · AIR 1992 All 225 : (1992) 1 AWC 248 : (1992) RD 221
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 2
High Courts30 Sept 1991Allowed
Trilochan Singh Vs Kuljit Kaur and Others
Allahabad High Court · (1992) 1 AWC 62 : (1992) 1 DMC 220
Civil Procedure Code, 1908 (CPC) — Section 151, 60, 94
High Courts30 Sept 1991
Mohan Singh Negi Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 361
Uttar Pradesh Co-operative Societies Act, 1965 — Section 70, 70(1), 70(2), 71, 9
High Courts27 Sept 1991Allowed
Udai Narain Rai and Others Vs The State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 184
Administrative Tribunals Act, 1985 — Section 29Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141, 151Constitution of India, 1950 — Article 226
High Courts27 Sept 1991Dismissed
Dr. Bajrang Bahadur Singh and Another Vs The State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 553
Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts27 Sept 1991Allowed
Ajay Kumar Bajpayee Vs The Kanpur University and Another
Allahabad High Court · (1992) 1 AWC 120
High Courts27 Sept 1991Allowed
Karuna Shankar Tripathi Vs State of U.P. and Others
Allahabad High Court · (1992) 65 FLR 203 : (1995) 3 LLJ 60
Apprentices Act, 1961 — Section 7Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(2)
High Courts26 Sept 1991Partly Allowed
Ramdeo Vs Addl. District Magistrate (Administration) and Others
Allahabad High Court · (1992) 1 AWC 419 : (1992) RD 238
Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4A)
High Courts26 Sept 1991Dismissed
Ramesh Prasad Tyagi Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 1 AWC 31
Constitution of India, 1950 — Article 226
High Courts26 Sept 1991Dismissed
Ishrat Husain Khan Vs Addl. District Judge, Gorakhpur and others
Allahabad High Court · AIR 1992 All 215
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94, 96Constitution of India, 1950 — Article 226Partition Act, 1893 — Section 4
High Courts26 Sept 1991Dismissed
Sri Jawahar Lal Gupta Vs Income Tax Officer
Allahabad High Court · (1993) 199 ITR 726
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 64
High Courts26 Sept 1991Dismissed
Ishrat Husain Khan Vs Addl. District Judge and Others
Allahabad High Court · (1992) 2 AWC 818
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts26 Sept 1991Allowed
Ramdas Singh alias Dukhu Singh and Others Vs Ghanshiam Singh and Others
Allahabad High Court · (1992) 1 AWC 73 : (1992) RD 54
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 50Hindu Widows Remarriage Act, 1856 — Section 1
High Courts26 Sept 1991Dismissed
Food Corporation of India Vs Labour Court (State) and Others
Allahabad High Court · (1991) 2 AWC 372
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5A, 5BFood Corporations Act, 1964 — Section 16, 17, 3
High Courts26 Sept 1991
Smt. Ram Devi Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 1 AWC 253 : (1991) RD 488
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 48