High Courts15 Jul 1991Disposed Of
Bharat Traders Vs Union of India (UOI)
Allahabad High Court · (1993) 65 ELT 490
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,237 of 5,025
High Courts15 Jul 1991
State of U.P. Vs Chand Khan and Others
Allahabad High Court · (1992) 34 ACR 417
Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
High Courts15 Jul 1991
Pappu alias Ashok Kumar Singh Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 476
Constitution of India, 1950 — Article 19(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 4(1), 437(6)Official Secrets Act, 1923 — Section 3
High Courts12 Jul 1991Disposed Of
Alamgir and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 456
High Courts12 Jul 1991Dismissed
Raja Ram Garg Vs Chhanga Singh and Others
Allahabad High Court · (1994) 2 ACC 18
Criminal Procedure Code, 1973 (CrPC) — Section 491Evidence Act, 1872 — Section 40, 43Penal Code, 1860 (IPC) — Section 302, 397
High Courts12 Jul 1991Dismissed
Saroj Vs Shakuntala
Allahabad High Court · (1991) 07 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 494
High Courts12 Jul 1991Dismissed
Sardar Singh Vs U.P. State Road Transport Corporation
Allahabad High Court · (1992) ACJ 463 : AIR 1992 All 33
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 26 Rule 4, Order 26 Rule 4, Order 5 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1988 — Section 165(1), 166, 168, 169
High Courts12 Jul 1991
Bhoora Singh Vs State of U.P.
Allahabad High Court · (1992) CriLJ 2294 : (1992) 2 RCR(Criminal) 592
Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 386, 82, 83Dowry Prohibition (Amendment) Act, 1986 — Section 113B
High Courts12 Jul 1991
Sohan Lal and Others Vs Lalaram and Others
Allahabad High Court · (1992) 34 ACR 413 : (1991) RD 486
Contempt of Courts Act, 1971 — Section 12, 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
High Courts11 Jul 1991Dismissed
National Thermal Power Corporation Ltd. Vs Industrial Tribunal (I) and Others
Allahabad High Court · (1991) 2 AWC 78
Constitution of India, 1950 — Article 12, 14, 16, 43Dock Workers (Regulation of Employment) Act, 1948 — Section 5AEmployees State Insurance Act, 1948 — Section 3
High Courts11 Jul 1991Dismissed
State of U.P. Vs Ram Chandra and Others
Allahabad High Court · (1992) 1 AWC 122 : (1992) CriLJ 418
Penal Code, 1860 (IPC) — Section 34
High Courts11 Jul 1991Allowed
Afsar Mian Vs Labour Court and Others
Allahabad High Court · (1991) 63 FLR 721 : (1994) 3 LLJ 589
Industrial Disputes Act, 1947 — Section 2, 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6(N)
High Courts11 Jul 1991Allowed
Jugal Kishore and Ors. Vs State
Allahabad High Court · (1991) 07 AHC CK 0049
Penal Code, 1860 (IPC) — Section 304, 323
High Courts11 Jul 1991Allowed
Raj Kumar Singh Vs University of Allahabad and others
Allahabad High Court · AIR 1991 All 307 : (1991) 2 UPLBEC 1012
Allahabad University Ordinances — Oridinance 1.2(B)Constitution of India, 1950 — Article 226, 227
High Courts11 Jul 1991
Mangaroo Vs The State of U.P.
Allahabad High Court · (1992) CriLJ 1397
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 322, 504Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts10 Jul 1991Dismissed
Sravan Kumar Gupta and Others Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 525
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10(6), 11(1), 13(2), 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts10 Jul 1991Dismissed
U.P. State Road Transport Corporation Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 2 AWC 194
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts10 Jul 1991Allowed
Sangat Singh Vs Commissioner, Kumaun Division and Others
Allahabad High Court · (1992) CriLJ 1596 : (1992) 3 RCR(Criminal) 628
Arms Act, 1959 — Section 17(1), 17(3)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302, 307, 382
High Courts10 Jul 1991Allowed
Raja Ram and Ors. Vs State & Ors.
Allahabad High Court · (1991) 07 AHC CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts10 Jul 1991
Commissioner of Income Tax Vs Kamla Town Trust
Allahabad High Court · (1992) 102 CTR 45 : (1992) 198 ITR 191
Income Tax Act, 1961 — Section 11(1), 254