COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,236 of 5,025

High Courts24 Jul 1991

M/s. Synthetics and Chemicals Ltd., Bareilly Vs Controller, Weights and Measures, Lucknow and another

Allahabad High Court · AIR 1992 All 41 : (1991) 2 AWC 165

Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 34, 35, 36Standards of Weights and Measures Act, 1976 — Section 19

High Courts24 Jul 1991Allowed

Singh Beverages Private Limited and Another Vs Union of India (UOI) and Others

Allahabad High Court · (1993) 42 ECC 64 : (1991) 38 ECR 502

High Courts24 Jul 1991

Gurcharan Singh Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 553

Penal Code, 1860 (IPC) — Section 302

High Courts22 Jul 1991Disposed Of

Radhey Shyam and Others Vs State of U.P. and Another

Allahabad High Court · (1992) CriLJ 202

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324

High Courts22 Jul 1991Dismissed

Lok Nath and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1991) 07 AHC CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 205, 482

High Courts22 Jul 1991Dismissed

Churk Cement Mazdoor Sangh, Churk and others Vs State of U.P. and others

Allahabad High Court · AIR 1992 All 88

Constitution of India, 1950 — Article 12, 14, 19, 19(6), 38Monopolies and Restrictive Trade Practices Act, 1969 — Section 30

High Courts22 Jul 1991

Dinesh Kumar Misra Vs State of U.P. and Others

Allahabad High Court · (1992) 2 LLJ 527

High Courts22 Jul 1991

Mahesh Singh Vs State of U.P.

Allahabad High Court · (1992) 34 ACR 33

Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts19 Jul 1991Dismissed

Shakti Biscuit Mfg. Co. Vs CEGAT and ACCE

Allahabad High Court · (1992) 40 ECR 445

Central Excises and Salt Act, 1944 — Section 35F

High Courts18 Jul 1991Allowed

Ram Dhani and Others Vs The State

Allahabad High Court · (1991) 15 ACR 578

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

High Courts18 Jul 1991Allowed

State of U.P. Vs Neelu and Others

Allahabad High Court · (1991) 15 ACR 624

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

High Courts17 Jul 1991Dismissed

Ambika Prasad Singh and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1991) 15 ACR 717

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 344, 347, 348, 365, 368

High Courts17 Jul 1991Partly Allowed

Nannumal Shrilal and Others Vs The District Judge and Others

Allahabad High Court · (1991) 2 AWC 113

Constitution of India, 1950 — Article 226Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 2(6)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 2, 6(1)

High Courts17 Jul 1991Dismissed

Kshetriya Shri Gandhi Ashram and Another Vs State of U.P. and Others

Allahabad High Court · (1991) 2 AWC 543 : (1994) 3 LLJ 598

Uttar Pradesh Industrial Disputes Act, 1947 — Section 2K

High Courts17 Jul 1991Partly Allowed

M/s. Nanhumal Srilal and others Vs The District Judge, Aligarh and others

Allahabad High Court · AIR 1992 All 219

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 6(1)Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 2

High Courts17 Jul 1991Dismissed

Bechu Lal Vs Labour Court and Another

Allahabad High Court · (1991) 63 FLR 754 : (1994) 3 LLJ 594

Industrial Disputes Act, 1947 — Section 10, 33C(2)

High Courts17 Jul 1991

Dharamvir Kushwaha Vs State of U.P. and Another

Allahabad High Court · (1991) 15 ACR 444

Constitution of India, 1950 — Article 22, 22(5)National Security Act, 1980 — Section 3, 3(1), 3(3), 8(1)

High Courts17 Jul 1991Dismissed

Madan Mohan Vs Superintendent of Central Excise

Allahabad High Court · (1995) 56 ECR 18 : (1992) 58 ELT 497

Central Excise Rules, 1944 — Rule 149, 19, 9A(1)

High Courts16 Jul 1991Allowed

Dilip Kumar Vs Special Judge, Barabanki and others

Allahabad High Court · AIR 1992 All 167 : (1992) 1 AWC 348

Civil Procedure Code, 1908 (CPC) — Section 151, 4, 9, 94Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18

High Courts15 Jul 1991Dismissed

Cawnpore Sugar Works Limited Vs Union of India (UOI), AC CE and Another

Allahabad High Court · (1992) 38 ECR 510