High Courts30 Jul 1991Allowed
Kumari Maxey Charan Vs Rohilkhand University, Bareilly and another
Allahabad High Court · AIR 1992 All 122 : (1991) 2 AWC 269
Evidence Act, 1872 — Section 115
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,235 of 5,025
High Courts30 Jul 1991Disposed Of
National Talkies, Sultanpur Vs State of U.P.& Others
Allahabad High Court · (1991) 07 AHC CK 0040
Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 65(2)
High Courts30 Jul 1991Allowed
Riyasat Ali Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1217
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204Penal Code, 1860 (IPC) — Section 149, 323, 406, 504, 506Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204
High Courts30 Jul 1991
Smt. Chamano Devi Vs Shankar
Allahabad High Court · (1991) 15 ACR 698
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145
High Courts30 Jul 1991Dismissed
Paltoo Vs Smt. Sukhiya and Others
Allahabad High Court · (1992) 1 AWC 88 : (1992) RD 208
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 27, Order 41 Rule 29
High Courts30 Jul 1991
Satya Prakash alias Lalloo Vs Smt. Sushila Devi alias Munni and Another
Allahabad High Court · (1991) 15 ACR 528
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 125(4)
High Courts29 Jul 1991
G.C. Tandon Vs The Central Bank of India and Others
Allahabad High Court · (1991) 07 AHC CK 0015
Constitution of India, 1950 — Article 14, 226
High Courts29 Jul 1991Dismissed
M/s. Usha International Ltd. and Others Vs IVth Additional District Judge and Others
Allahabad High Court · (1992) 2 AWC 880
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 2(1)
High Courts29 Jul 1991
Sri Sharma Ayurved Mandir Datia and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 541
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 33EECPrevention of Food Adulteration Act, 1954 — Section 16, 2(13), 7
High Courts26 Jul 1991Allowed
K.C. Mehrotra Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 1 AWC 170
High Courts26 Jul 1991Dismissed
Modi Industries Limited (Steels), Modinagar, Ghaziabad Vs Executive Engineer, Electricity Distribution Division, Modinagar, Ghaziabad and another
Allahabad High Court · AIR 1991 All 351 : (1991) 2 UPLBEC 1213
Central Sales Tax Act, 1956 — Section 11, 7(2A), 9(2)Constitution of India, 1950 — Article 14, 19, 19(1)Contract Act, 1872 — Section 2, 50, 74
High Courts26 Jul 1991
Benaras State Bank Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 198 ITR 267 : (1991) 59 TAXMAN 542
Income Tax Act, 1961 — Section 256, 36
High Courts26 Jul 1991Allowed
Afzal Ahmad Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 20
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 4, 5
High Courts25 Jul 1991Partly Allowed
Bir Singh Rawat and Others Vs Virendra Kumar and Another
Allahabad High Court · (1992) 1 ACC 166
Motor Vehicles Act, 1939 — Section 95(2)(b)(ii)(2)
High Courts25 Jul 1991Allowed
Smt. Archana Gupta Vs Ashok Kumar Gupta and Others
Allahabad High Court · (1992) 1 DMC 131
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 406
High Courts25 Jul 1991Dismissed
Nisar Ahmad and others Vs V Addl. District Judge, Azamgarh and others
Allahabad High Court · AIR 1992 All 198 : (1991) 2 AWC 115
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 226
High Courts25 Jul 1991
Ravindra and Co. Vs Collector of Central Excise
Allahabad High Court · (1992) 58 ELT 474
High Courts24 Jul 1991Dismissed
The State of U.P. Vs Kameshwar Prasad
Allahabad High Court · (1992) CriLJ 1324
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)Prevention of Corruption Act, 1947 — Section 5(2)
High Courts24 Jul 1991Dismissed
Indra Bahadur Verma Vs Purshottam Das Nishad and Another
Allahabad High Court · (1992) ACJ 758 : (1991) 2 AWC 97
Constitution of India, 1950 — Article 278, 298, 372Motor Vehicles Act, 1988 — Section 173
High Courts24 Jul 1991Allowed
Sri Vinod Kumar Sharma Vs Uttar Pradesh Sarkar and others
Allahabad High Court · (1991) 07 AHC CK 0062
Constitution of India, 1950 — Article 311