High Courts19 Sept 1991Dismissed
State of U.P. Vs Damodar Prasad and Others
Allahabad High Court · (1991) 15 ACR 672
Criminal Procedure Code, 1973 (CrPC) — Section 378, 417, 418, 423Penal Code, 1860 (IPC) — Section 104, 307, 34, 99
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,228 of 5,025
High Courts19 Sept 1991Dismissed
Benares State Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 198 ITR 764
Income Tax Act, 1961 — Section 256
High Courts19 Sept 1991
Meekan Transmissions Ltd. Vs Collector (Appeals) Central Excise and Others
Allahabad High Court · (1993) 47 ECR 179
High Courts18 Sept 1991Allowed
Prarey Lal Vs Commissioner, Jhansi Division and Another
Allahabad High Court · (1991) 2 AWC 326
Arms Act, 1959 — Section 13, 14, 15(3), 17, 17(3)Constitution of India, 1950 — Article 226
High Courts18 Sept 1991Dismissed
Gaon Sabha Tuja Vs The Sub Divisional Officer and Another
Allahabad High Court · (1992) 1 AWC 66
Uttar Pradesh Panchayat Raj Act, 1947 — Section 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 126, 126(2)Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115A, 115B, 115L, 115M, 115N
High Courts18 Sept 1991Disposed Of
Ram Bux Singh Vs Har Narain Singh and Others
Allahabad High Court · (1991) 2 AWC 100
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 21
High Courts18 Sept 1991Allowed
Sardar Harinder Singh Vs Commissioner of Income Tax and Others
Allahabad High Court · (1993) 203 ITR 93
Constitution of India, 1950 — Article 226Gold (Control) Act, 1968 — Section 105, 64, 79Income Tax Act, 1961 — Section 132
High Courts18 Sept 1991Dismissed
Soman and others Vs State of U.P. and others
Allahabad High Court · AIR 1992 All 50 : (1991) 2 AWC 227
Bar Council of India Rules, 1975 — Rule 39Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3Constitution of India, 1950 — Article 226
High Courts18 Sept 1991Allowed
Panna and Others Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1747
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 100, 147, 148, 149, 201Evidence Act, 1872 — Section 134
High Courts18 Sept 1991
Abid Ali Vs J.N. Singh, Regional Manager, U.P. State Road Transport Corporation
Allahabad High Court · (1992) 1 AWC 81 : (1992) CriLJ 692
Contempt of Courts Act, 1971 — Section 2, 2(1), 3, 3(2)Criminal Procedure Code, 1973 (CrPC) — Section 4(2)Oaths Act, 1873 — Section 5
High Courts18 Sept 1991
Panna Lal and Others Vs Collector, Central Excise
Allahabad High Court · (1992) 39 ECR 7
Customs Act, 1962 — Section 110, 124
High Courts18 Sept 1991Dismissed
Syed Mazahar Mustafa Jafri and Another Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (1992) 1 AWC 190
Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Section 7Provincial Small Cause Courts Act, 1887 — Article 34
High Courts17 Sept 1991Dismissed
Nawal Kishore Shukla and Others Vs State of U.P. and Another
Allahabad High Court · (1992) CriLJ 1554
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 482Penal Code, 1860 (IPC) — Section 494
High Courts17 Sept 1991Dismissed
Birendra Bahadur Singh Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 259 : (1991) 2 UPLBEC 1375
Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16E(10), 16E(11), 16GG
High Courts16 Sept 1991Allowed
Ms. Shamim Zafar Vs Regional Inspectress of Girls School and Others
Allahabad High Court · (1991) 2 AWC 356 : (1992) 1 UPLBEC 598
Constitution of India, 1950 — Article 14, 19, 19, 276, 30(1)Evidence Act, 1872 — Section 3Societies Registration Act, 1860 — Section 25, 3A(5)
High Courts13 Sept 1991Allowed
Smt. Parvati and Another Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 4
Civil Procedure Code, 1882 — Section 53Land Acquisition Act, 1894 — Section 11, 18, 18(2), 18A, 19Limitation Act, 1963 — Section 12, 12(2), 5
High Courts13 Sept 1991Allowed
Sukhdeo and others, Vs State of U.P. and others
Allahabad High Court · AIR 1992 All 142
Civil Procedure Code, 1908 (CPC) — Section 53Land Acquisition (Amendment) Act, 1963 — Section 5Land Acquisition Act, 1894 — Section 11, 12(2), 18, 18(2), 18A
High Courts13 Sept 1991Allowed
Todar Singh Premi Vs State of Uttar Pradesh
Allahabad High Court · (1992) CriLJ 1724
Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 120A, 120B, 405, 409
High Courts12 Sept 1991Allowed
M/s. Modern Woollens Ltd. Vs M/s. Dass Carpets Pvt. Ltd.
Allahabad High Court · AIR 1992 All 146
Civil Procedure Code, 1908 (CPC) — Section 35Companies Act, 1956 — Section 434
High Courts12 Sept 1991Dismissed
Lakshmi Narain Vs The District Judge, Fatehpur and others
Allahabad High Court · AIR 1992 All 119 : (1992) 1 AWC 210
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)