COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,243 of 5,025

High Courts26 Apr 1991Partly Allowed

Jhamman and Others (In Jail) Vs State of U.P.

Allahabad High Court · (1991) 2 AWC 47 : (1991) CriLJ 2970

Criminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323Police Act, 1861 — Section 44

High Courts26 Apr 1991Disposed Of

Commissioner of Income Tax Vs Radhey Shyam Shyam Sunder Jaiswal

Allahabad High Court · (1992) 101 CTR 14 : (1992) 197 ITR 31 : (1992) 60 TAXMAN 51

Income Tax Act, 1961 — Section 271(1)

High Courts26 Apr 1991Partly Allowed

Sukhdeo and Ors. Vs State of U.P.& Anr.

Allahabad High Court · (1991) 04 AHC CK 0080

Penal Code, 1860 (IPC) — Section 332, 347, 353

High Courts26 Apr 1991Allowed

Krishna Dubey and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (1991) 04 AHC CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 204, 401Penal Code, 1860 (IPC) — Section 324

High Courts26 Apr 1991

Abdul Rashid Vs State of U.P.

Allahabad High Court · (1991) CriLJ 3065

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Railway Property (Unlawful Possession) Act, 1966 — Section 2, 3

High Courts26 Apr 1991

Kisan Sahkari Chini Mills Ltd. Vs Supdt. of Customs and Central Excise

Allahabad High Court · (1991) 37 ECR 188 : (1993) 65 ELT 483

Central Excise Rules, 1944 — Rule 49

High Courts26 Apr 1991Dismissed

Hindalco Pragatisheel Mazdoor Sabha and Another Vs The State of U.P. and Others

Allahabad High Court · (1991) 2 AWC 561

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts25 Apr 1991Dismissed

Renusagar Power Ltd. Vs Income Tax Officer

Allahabad High Court · (1991) 59 TAXMAN 492

Income Tax Act, 1961 — Section 142, 146, 147, 148, 152

High Courts25 Apr 1991Dismissed

Mohammad Hussain Vs State of U.P.

Allahabad High Court · (1991) 04 AHC CK 0056

Essential Commodities Act, 1955 — Section 7(1)(a)(ii)Uttar Pradesh Cement Control Order, 1973 — Clause 2(4)

High Courts25 Apr 1991

Renusagar Power Company Ltd. Vs Income Tax Officer

Allahabad High Court · (1992) 196 ITR 903

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 153

High Courts25 Apr 1991Dismissed

Bhagwat Dayal Vs The State of Uttar Pradesh and Others

Allahabad High Court · (1992) CriLJ 214

Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3, 3(1)Penal Code, 1860 (IPC) — Section 364

High Courts25 Apr 1991Dismissed

Rubber Complex (India) Ltd. Vs Union of India (UOI), Cegat and Another

Allahabad High Court · (1992) 38 ECR 15

Central Excises and Salt Act, 1944 — Section 11A

High Courts24 Apr 1991Dismissed

Radhey Shyam Pushkar Vs Jamuna Das

Allahabad High Court · (1991) 04 AHC CK 0087

Criminal Procedure Code, 1973 (CrPC) — Section 197

High Courts24 Apr 1991Allowed

Uttar Pradesh Financial Corporation and another Vs M/s. Gajendra Cold Storage (P) Ltd., Orai

Allahabad High Court · AIR 1992 All 108

State Financial Corporations Act, 1951 — Section 29

High Courts24 Apr 1991Dismissed

State of U.P. Vs Narendra Kumar

Allahabad High Court · (1991) 04 AHC CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 149, 302

High Courts24 Apr 1991Allowed

Sri Vidya Sagar Vs IIIrd Additional District Judge and Another

Allahabad High Court · (1991) CriLJ 2286

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 24, 24(2), 30

High Courts23 Apr 1991Dismissed

State of U.P. and Another Vs Civil Judge

Allahabad High Court · (1991) 04 AHC CK 0114

Contempt of Courts Act, 1971 — Section 15(2), 20

High Courts23 Apr 1991Partly Allowed

Asa Ram and Another (in Jail) Vs State of U.P.

Allahabad High Court · (1991) CriLJ 3221

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 326

High Courts23 Apr 1991Dismissed

Bans Gopal Misra Vs Kulpati, Sampurnanand Sanskrit Vishwavidyalaya and Others

Allahabad High Court · (1991) 2 AWC 196 : (1991) 2 UPLBEC 813

Constitution of India, 1950 — Article 311Uttar Pradesh State Universities Act, 1973 — Section 2(18), 31(11), 35(2), 50(1)Uttar Pradesh State Universities Regulations, 1973 — Regulation 73

High Courts23 Apr 1991Partly Allowed

Ram Prit Vs State of U.P.

Allahabad High Court · (1991) 2 AWC 27 : (1991) CriLJ 3069

Arms Act, 1959 — Section 25, 25(1)Constitution of India, 1950 — Article 14, 15, 16, 17, 18Penal Code, 1860 (IPC) — Section 302, 304