High Courts05 Aug 1991Allowed
Vishnu Avtar Agarwal Vs State of U.P. and Another
Allahabad High Court · (1991) 2 AWC 287
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 311(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,234 of 5,025
High Courts02 Aug 1991Allowed
Rakesh Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 667
Penal Code, 1860 (IPC) — Section 396
High Courts02 Aug 1991Partly Allowed
Tejpal Vs State of U.P.
Allahabad High Court · (1991) 08 AHC CK 0037
Penal Code, 1860 (IPC) — Section 325, 34
High Courts02 Aug 1991Dismissed
Ramesh Chandra Sharma Vs State of U.P.& Anr.
Allahabad High Court · (1991) 08 AHC CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(2)
High Courts02 Aug 1991
Ferooz Jehan and Others Vs Transport Commissioner and Others
Allahabad High Court · (1991) 2 AWC 95
General Clauses Act, 1897 — Section 24Motor Vehicles Act, 1939 — Section 48(3), 59(3), 62, 68Motor Vehicles Act, 1988 — Section 72, 72(2), 84, 87, 87(1)
High Courts01 Aug 1991Allowed
Smt. Sunita Malik Vs Dharam Veer Singh Malik and Another
Allahabad High Court · (1992) 34 ACR 138
Constitution of India, 1950 — Article 226Guardians and Wards Act, 1890 — Section 7, 8Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts01 Aug 1991
Scientific Instrument Co. Ltd. Vs Superintendent, Central Excise and Others
Allahabad High Court · (1992) 41 ECR 53
Central Excises and Salt Act, 1944 — Section 11A
High Courts01 Aug 1991
Smt. Manta Garg Vs Syam Narain
Allahabad High Court · (1991) 15 ACR 544
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420
High Courts01 Aug 1991Dismissed
Shyam Ratan Verma and Another Vs Additional District Judge VIII and Others
Allahabad High Court · (1992) 1 AWC 179
Constitution of India, 1950 — Article 226
High Courts31 Jul 1991Allowed
Bhagwati Prasad Paliwal Vs The Town Area Committee
Allahabad High Court · (1991) 2 AWC 150 : (1992) RD 209 : (1991) 2 UPLBEC 1315
Constitution of India, 1950 — Article 226Uttar Pradesh Town Areas Act, 1914 — Section 20, 21
High Courts31 Jul 1991Allowed
Taluk Prasad Tripathi Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 441
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts31 Jul 1991Dismissed
Union of India (UOI) Vs Jhansi Ram and Others
Allahabad High Court · (1992) ACJ 665 : (1991) 2 AWC 181
Constitution of India, 1950 — Article 226Employees Compensation Act, 1923 — Section 2
High Courts31 Jul 1991Allowed
Jagdish Saran Singhal Vs The Collector, Hamirpur and another
Allahabad High Court · AIR 1992 All 40 : (1991) 2 UPLBEC 1092
Land Acquisition Act, 1894 — Section 35, 36, 36(2), 37
High Courts31 Jul 1991Allowed
Ram Nath Exports (P.) Ltd. and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1993) 88 STC 508
Central Sales Tax Act, 1956 — Section 5, 5(3)Uttar Pradesh Sales Tax Act, 1948 — Section 3D, 8(1)
High Courts31 Jul 1991Allowed
Sita Ram Dixit Vs Divisional Commissioner, Allahabad Division and others
Allahabad High Court · AIR 1992 All 252
Arms Act, 1959 — Section 17, 18Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 186, 453, 504, 506
High Courts31 Jul 1991Dismissed
Paras Nath Tewari and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1992) 1 AWC 32 : (1992) RD 201
Uttar Pradesh Rural Development (Requisitioning of Land) Act, 1948 — Section 2, 3
High Courts30 Jul 1991Disposed Of
Jagat Singh Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 560
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts30 Jul 1991Disposed Of
Rohit Agarwal Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 606
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 107, 108, 135
High Courts30 Jul 1991Dismissed
Mohammad Khalil Vs Union of India (UOI) and Another
Allahabad High Court · (1991) 2 AWC 156
Customs Act, 1962 — Section 11, 110, 110(1), 110(2), 111Imports and Exports (Control) Act, 1947 — Section 3(1)
High Courts30 Jul 1991Allowed
Vijai Kumar Kohli and others Vs The Life Insurance Corporation of India (Jeewan Vikas)
Allahabad High Court · (1993) 2 ACC 686 : (1993) ACJ 597 : AIR 1992 All 45
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, 114, 151, 152Constitution of India, 1950 — Article 12, 226Life Insurance Corporation Act, 1956 — Section 45