High Courts09 Jul 1991Allowed
Banwari Lal Vs Rajwari
Allahabad High Court · (1991) 07 AHC CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,238 of 5,025
High Courts09 Jul 1991
Anand Kumar Sharma Vs Assistant Commissioner of Income Tax
Allahabad High Court · (1992) 198 ITR 121
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts09 Jul 1991
Rais Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 559
Juvenile Justice Act, 1986 — Section 18, 18(1), 19, 37Penal Code, 1860 (IPC) — Section 380, 399, 402, 411
High Courts08 Jul 1991Dismissed
Commissioner of Income Tax Vs Adhyapak Prakashan Mandir
Allahabad High Court · (1992) 60 TAXMAN 144
Income Tax Act, 1961 — Section 139(1), 256(1), 271, 271(1)(a), 271(1)(a)(i)(b)
High Courts08 Jul 1991Allowed
Elgin Mills Co. Ltd. Vs Inspecting Assistant Commissioner of Income Tax (Asst.)
Allahabad High Court · (1992) 198 ITR 81 : (1991) 59 TAXMAN 216
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 41(1)
High Courts07 Jul 1991Disposed Of
Mangaroo Vs State of U.P.
Allahabad High Court · (1991) 07 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
High Courts07 Jul 1991Allowed
Siya Kishori Vs Lalloo
Allahabad High Court · (1991) 07 AHC CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397
High Courts06 Jul 1991
Commissioner of Income Tax Vs Adhyapak Prakeshan Mandir
Allahabad High Court · (1992) 197 ITR 714
Income Tax Act, 1961 — Section 271(1)
High Courts04 Jul 1991
A.K. Bajpai Vs State of U.P. and Others Asit-Kumar Maclay Vs Lab. Commr. and Others
Allahabad High Court · (1992) 2 LLJ 363
Constitution of India, 1950 — Article 311(2)
High Courts29 Jun 1991Allowed
Dev Pal Singh Vs Vice-Chancellor, G.B. Pant University of Agriculture and Technology, Nainital and others
Allahabad High Court · AIR 1992 All 163 : (1991) 2 AWC 89
Constitution of India, 1950 — Article 226
High Courts13 Jun 1991Dismissed
Ram Surat and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1991) 06 AHC CK 0004
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115C
High Courts07 Jun 1991Allowed
Mahmood Ahmad Siddiqui Vs United India Fire and General Insurance Company and Others
Allahabad High Court · (1991) 2 AWC 151 : (1991) 2 UPLBEC 985
Constitution of India, 1950 — Article 12, 14, 226General Insurance (Emergency Provisions) Rules — Rule 9
High Courts07 Jun 1991Dismissed
Ambika Prasad Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1478
Criminal Procedure Code, 1973 (CrPC) — Section 164, 208, 479, 556Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34Criminal Procedure Code, 1973 (CrPC) — Section 164, 208, 479, 556
High Courts05 Jun 1991
Shahnawaj Akhtar Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 463
Evidence Act, 1872 — Section 122
High Courts30 May 1991Dismissed
Sunder Singh Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 404
Prevention of Cruelty to Animals Act, 1960 — Section 11Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 5A, 8
High Courts30 May 1991Dismissed
Dr. Virendra Mohan Rai Khangar Vs Union of India
Allahabad High Court · AIR 1992 All 147
Constitution of India, 1950 — Article 226, 341, 341(1), 342, 342(2)
High Courts30 May 1991
Brijendra Kumar Chaudhari and another Vs State Transport Authority U.P. Lucknow and others
Allahabad High Court · AIR 1991 All 300 : (1991) 2 UPLBEC 888
Motor Vehicles Act, 1988 — Section 2(15), 2(22), 2(29), 2(7), 68CUttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 2, 4
High Courts30 May 1991Dismissed
Sundar Singh Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 3016
Prevention of Cruelty to Animals Act, 1960 — Section 11Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 5A, 8
High Courts30 May 1991Dismissed
Rafiq Ahmad Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1294
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts27 May 1991Dismissed
Girdhari Vs Commissioner of Income Tax and Others
Allahabad High Court · (1992) 197 ITR 671
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3), 226(4)