COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,239 of 5,025

High Courts22 May 1991Dismissed

Navrang Vs State & Ors.

Allahabad High Court · (1991) 05 AHC CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 397Penal Code, 1860 (IPC) — Section 504, 506Uttar Pradesh Panchayat Raj Act, 1947 — Section 83, 85, 89

High Courts21 May 1991Allowed

Mahant Baba Ram Nihal Das Vs Ram Chander and Others

Allahabad High Court · (1992) 1 AWC 332

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 40 Rule 1Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 16

High Courts21 May 1991Disposed Of

Ram Kishore and Another Vs The State of U.P.

Allahabad High Court · (1991) 15 ACR 378

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 439, 439(1)Penal Code, 1860 (IPC) — Section 302, 307

High Courts21 May 1991Dismissed

Cawnpore Chemical Works (P.) Ltd. and Another (No. 2) Vs Commissioner of Income Tax and Another

Allahabad High Court · (1992) 197 ITR 651

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 244

High Courts21 May 1991Allowed

Radhey hyam Vs Sarwanand Upadhyay

Allahabad High Court · AIR 1992 All 53

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, 96Constitution of India, 1950 — Article 14

High Courts21 May 1991Dismissed

Surendra Prakash Goel Vs State of U.P. and Others

Allahabad High Court · (1991) 2 AWC 16

Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 12D, 2(1), 43AA, 48, 48(2)

High Courts21 May 1991

Vespa Car Co. Ltd. Vs P.K. Singh, AC CE, CE Division and Others

Allahabad High Court · (1992) 39 ECR 253

High Courts21 May 1991

Sohan Lal Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 383

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 306, 498A

High Courts21 May 1991

Shambhu Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 465

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380

High Courts21 May 1991

Hoshiyar Singh and Another Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 381

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 366, 376

High Courts17 May 1991Allowed

Jai Prakash Rai and Anr. Vs State of U.P.& Ors.

Allahabad High Court · (1991) 05 AHC CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420

High Courts17 May 1991Allowed

Shri Rukunuddin Khan Vs Controller, U.P. Sunni Central Board of Waqfs, Lucknow and others

Allahabad High Court · AIR 1991 All 279

Waqf Act, 1954 — Section 42

High Courts16 May 1991Dismissed

Lala Vs Board of Revenue and Others

Allahabad High Court · (1991) 2 AWC 223 : (1991) RD 451

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 80Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 27

High Courts16 May 1991Dismissed

Nanta Mallah Sahkari Sram Samvida Ltd. Vs Chairman Zila Parishad and Others

Allahabad High Court · (1991) 2 AWC 502

Northern India Ferries Act, 1878 — Section 7A, 8

High Courts15 May 1991Dismissed

Kalyan Karyalaya, Gita Press and Another Vs Labour Court and Another

Allahabad High Court · (1991) 2 AWC 425

Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 2, 4, 6(2A)

High Courts15 May 1991Dismissed

Vaish Dharamshala Sabha Vs Ist Additional District Judge and Another

Allahabad High Court · (1991) 2 AWC 274

Constitution of India, 1950 — Article 226

High Courts15 May 1991Dismissed

Rajendra Kumar Vs Mahendra Kumar Mittal and others

Allahabad High Court · AIR 1992 All 35 : (1991) 2 AWC 207

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, Order 39 Rule 1, Order 39 Rule 2, 80Specific Relief Act, 1963 — Section 41

High Courts15 May 1991Allowed

Dharmendra Singh Vs Subhadra Kumarl Chauhan

Allahabad High Court · (1991) 05 AHC CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 407

High Courts15 May 1991

Surendra Singh Chowdhary Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 15 ACR 395

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146(1), 482Penal Code, 1860 (IPC) — Section 395

High Courts14 May 1991Dismissed

L.M.L. Ltd. Vs Collector of Central Excise

Allahabad High Court · (1992) 61 ELT 240

Central Excise Rules, 1944 — Rule 173Q, 198, 223, 226Central Excises and Salt Act, 1944 — Section 35G(3)