High Courts09 Sept 1991Allowed
Kanhaiya Lal Vs District Inspectors of School and Others
Allahabad High Court · (1991) 2 AWC 596 : (1991) 2 UPLBEC 1106
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 13, 28, 31, 37
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,230 of 5,025
High Courts09 Sept 1991
Jagatram and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 706
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts05 Sept 1991Allowed
Dhan Pal and Others Vs State of U.P.
Allahabad High Court · (1992) 1 AWC 51
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 149, 302, 307, 452
High Courts04 Sept 1991Allowed
Mohammad Mian Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 545
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309, 437(6)Penal Code, 1860 (IPC) — Section 302
High Courts04 Sept 1991Allowed
Debi Din and Others (in Jail) Vs State of U.P.
Allahabad High Court · (1992) CriLJ 2531
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts04 Sept 1991Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Sarman and Others
Allahabad High Court · (1992) 1 ACC 317 : (1993) ACJ 591
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 96
High Courts04 Sept 1991Disposed Of
Surendra Singh Yadav and Ors. Vs Kripal Singh Yadav
Allahabad High Court · (1991) 09 AHC CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Sept 1991Dismissed
Controller of Estate Duty Vs Sri Sheo Rattan Lal Misra
Allahabad High Court · (1992) 198 ITR 745 : (1992) 62 TAXMAN 319
Estate Duty Act, 1953 — Section 53
High Courts04 Sept 1991Allowed
Kripal Singh and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1991) 09 AHC CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts04 Sept 1991
Commissioner of Income Tax Vs Development Trust Pvt. Ltd.
Allahabad High Court · (1992) 105 CTR 121 : (1992) 198 ITR 766
Income Tax Act, 1961 — Section 37
High Courts03 Sept 1991Dismissed
Hashim Ali Khan Vs The District Magistrate, Azamgarh
Allahabad High Court · AIR 1992 All 286 : (1991) 2 AWC 611
Arms Act, 1959 — Section 17, 17(3), 18Constitution of India, 1950 — Article 22
High Courts03 Sept 1991Allowed
Brijeshwar Dayal Verma Vs State of U.P. and Another
Allahabad High Court · (1992) CriLJ 411
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts30 Aug 1991Allowed
Kumari Geeta Verma Vs Secretary, Board of High School and Intermediate Education at Allahabad and others
Allahabad High Court · AIR 1991 All 368
Constitution of India, 1950 — Article 226
High Courts30 Aug 1991
S.S. Pharmaceutical (P) Ltd. Vs Additional Collector, Central Excise
Allahabad High Court · (1992) 38 ECR 495
High Courts30 Aug 1991
Narendra Kumar Rai Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 700
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 15, 3, 3(1)
High Courts30 Aug 1991Allowed
K.C. Kar Vs State of U.P. and Another
Allahabad High Court · (1992) 1 AWC 213
Central Civil Services (Pension) Rules, 1972 — Rule 9Constitution of India, 1950 — Article 19, 226, 31(1), 32, 38
High Courts29 Aug 1991Disposed Of
Anand Vs State
Allahabad High Court · (1991) 15 ACR 719
Penal Code, 1860 (IPC) — Section 302
High Courts29 Aug 1991Disposed Of
Kalyan Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 552
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts29 Aug 1991Allowed
Ram Charan Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1567
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts29 Aug 1991Allowed
Tikam Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1381
Penal Code, 1860 (IPC) — Section 365, 368Penal Code, 1860 (IPC) — Section 365, 368Penal Code, 1860 (IPC) — Section 365, 368