High Courts08 May 1991
Nizamuddin and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 469
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,241 of 5,025
High Courts08 May 1991
Deo Nath Singh Vs State of U.P. and Others
Allahabad High Court · (1992) 1 AWC 358
High Courts08 May 1991Dismissed
Sri Ram and Another Vs State of U.P. and Another
Allahabad High Court · (1991) 2 AWC 255 : (1992) CriLJ 181
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137
High Courts07 May 1991Dismissed
Smt. Barsha Arora Vs Satish Kumar Arora
Allahabad High Court · (1991) 2 DMC 295
Limitation Act, 1963 — Section 12, 13, 5
High Courts07 May 1991Dismissed
Nazakat Hussain Vs Commissioner Moradabad Division and Another
Allahabad High Court · (1991) 2 AWC 42 : (1991) 2 AWC 39 : (1991) RD 333 : (1991) 2 UPLBEC 791
Constitution of India, 1950 — Article 226Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 96A
High Courts07 May 1991
Mahraj Singh Vs State of U.P.
Allahabad High Court · (1992) 34 ACR 289
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 32(1), 5Penal Code, 1860 (IPC) — Section 201, 302, 34, 498A
High Courts06 May 1991Dismissed
Har Gyan Singh Vs Mohanlal Khetans & Ors.
Allahabad High Court · (1991) 05 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 203, 397Penal Code, 1860 (IPC) — Section 500
High Courts06 May 1991Dismissed
Preetpal Singh Vs Ishwari Devi and Others
Allahabad High Court · (1991) 2 AWC 468 : (1991) CriLJ 3015 : (1991) 2 DMC 460 : (1992) 1 RCR(Criminal) 206
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3)Guardians and Wards Act, 1890 — Section 25
High Courts06 May 1991Disposed Of
Khusal Chand Narain Das (HUF) Vs Deputy Commissioner of Income Tax and Another
Allahabad High Court · (1992) 101 CTR 66 : (1991) 192 ITR 166 : (1991) 192 ITR 116 : (1991) 59 TAXMAN 420
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269UC, 269UF, 269UG, 269UG(1)
High Courts06 May 1991
Gopal Prasad Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2845
Criminal Procedure Code, 1973 (CrPC) — Section 457Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6E
High Courts04 May 1991Dismissed
Indian Farmers Fertiliser Cooperative Ltd., Phulpur Unit Vs Industrial Tribunal (1) and Others
Allahabad High Court · (1991) 2 AWC 304
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 1(5), 12, 12(1), 14Contract Labour (Regulation and Abolition) Central Rules, 1971 — Rule 18, 25, 25(1), 29, 73
High Courts04 May 1991Disposed Off
Petro Fine Chemicals Vs Superintendent, Central Excise
Allahabad High Court · (1992) 40 ECC 339 : (1991) 38 ECR 330 : (1992) 58 ELT 488
Central Excise Rules, 1944 — Rule 174, 181, 192, 193, 194
High Courts04 May 1991Disposed Of
COMMISSIONER OF WEALTH TAX Vs SMT. JAMUNA DEVI.
Allahabad High Court · (1992) 102 CTR 95
Income Tax Act, 1961 — Section 271, 274
High Courts04 May 1991
Commissioner of Income Tax Vs Metal Goods Manufacturing Co. Pvt. Ltd. and Brindaban Kedarnath
Allahabad High Court · (1992) 197 ITR 230 : (1992) 60 TAXMAN 120
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts04 May 1991
Commissioner of Wealth-tax Vs Hemantpat Singhania and Smt. Jamuna Devi
Allahabad High Court · (1992) 197 ITR 183
Wealth Tax Act, 1957 — Section 18(1)
High Courts04 May 1991Disposed Of
Commissioner of Income Tax Vs Lakshmi Finance and General Trading Co.
Allahabad High Court · (1992) 102 CTR 132 : (1992) 197 ITR 248
Income Tax Act, 1961 — Section 40
High Courts03 May 1991Dismissed
Kanthal India Limited Vs Superintendent, Central Excise, Range II and Others
Allahabad High Court · (1991) 40 ECR 446
Central Excises and Salt Act, 1944 — Section 11A
High Courts03 May 1991Allowed
Shamli Paper Mills Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1993) 48 ECR 560
High Courts03 May 1991Allowed
Mahesh Tyagi Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 167 : (1992) CriLJ 779
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 13, 3, 3(2), 5(1), 5A
High Courts03 May 1991Allowed
Mahendra Bahadur Vs University of Lucknow and others
Allahabad High Court · (1991) 05 AHC CK 0049