High Courts18 Apr 1991Allowed
Jodh Singh and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) CriLJ 3226
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 500, 504
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,245 of 5,025
High Courts18 Apr 1991Disposed Of
Jawahar Lal Gupta Vs Income Tax Officer
Allahabad High Court · (1992) 196 ITR 147
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts17 Apr 1991
U.P. State Road Transport Corporation Vs Kedar Singh and others
Allahabad High Court · AIR 1991 All 317
Allahabad High Court Rules, 1952 — Rule 245, 260Evidence Act, 1872 — Section 77, 79Limitation Act, 1963 — Section 12, 5
High Courts16 Apr 1991Dismissed
Indrapal Singh and Others Vs State
Allahabad High Court · (1991) 15 ACR 735
Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts16 Apr 1991Allowed
Shalija Nand Tiwari and Another Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 161
Constitution of India, 1950 — Article 14, 16
High Courts16 Apr 1991Dismissed
Raja Ram Vs State of U.P.
Allahabad High Court · (1991) CriLJ 3227
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498
High Courts16 Apr 1991Allowed
Cawnpore Sugar Works Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 196 ITR 274
Income Tax Act, 1961 — Section 37United Provinces Sugarcane Cess Act, 1956 — Section 3(5)
High Courts16 Apr 1991Allowed
Shakil Akhtar Vs State of U.P.
Allahabad High Court · (1991) 04 AHC CK 0073
National Security Act, 1980 — Section 3(3), 5A
High Courts16 Apr 1991Allowed
Muslim Welfare Society, Machhlishahr and another Vs Assistant Registrar, Firms, Societies and Chits, Varanasi and another
Allahabad High Court · AIR 1992 All 43 : (1991) 2 UPLBEC 1046
Societies Registration Act, 1860 — Section 25, 25(1), 4, 4(1)Societies Registration Rules, 1860 — Rule 8
High Courts16 Apr 1991Allowed
Safi Mohd. Husain Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1755
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Apr 1991Dismissed
Shri Shailendra Kumar Jain and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) CriLJ 2969
Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 210(1), 482Penal Code, 1860 (IPC) — Section 332, 352, 427Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts16 Apr 1991
Brinda Ban Mouria and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 708
Criminal Procedure Code, 1973 (CrPC) — Section 151, 161, 82, 83Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Apr 1991
Shridhar and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 722
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 395, 397
High Courts15 Apr 1991Allowed
Mool Chandra Vs Uttar Pradesh Financial Corporation and Another
Allahabad High Court · (1991) 2 AWC 14
State Financial Corporations Act, 1951 — Section 48Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 17, 18Uttar Pradesh Financial Corporation (Staff) Regulations, 1961 — Regulation 15, 16, 17
High Courts15 Apr 1991
Tribhuwan Dutt Tripathi Vs Ramji Tiwari and another
Allahabad High Court · AIR 1991 All 268 : (1990) 1 AWC 693 : (1991) RD 463
Limitation Act, 1963 — Article 113Specific Relief Act, 1963 — Section 16(1), 20, 20(2), 22Transfer of Property Act, 1882 — Section 8
High Courts15 Apr 1991Dismissed
Vishwanath and Others Vs State of U.P.
Allahabad High Court · (1991) CriLJ 3076
Penal Code, 1860 (IPC) — Section 302, 34, 467, 468
High Courts13 Apr 1991Allowed
Pioneer Tanneries and Glue Works and Another Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1991) 2 AWC 600
Central Sales Tax Act, 1956 — Section 5, 5(3)Constitution of India, 1950 — Article 14, 19(1), 269, 269(1), 286Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3AAA, 3AAAA
High Courts11 Apr 1991Allowed
Ram Krishna Das Vs Krishna Das Agarwal
Allahabad High Court · (1991) 1 AWC 735
Uttar Pradesh Cantonments (Control of Rent and Eviction) Act, 1952 — Section 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts11 Apr 1991Disposed Of
Laxmi Ratan Cotton Mills Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 40 ECR 450
High Courts11 Apr 1991Dismissed
Laxman Pd. Agarwal Vs K.P. Singh and Others Sayed Mohd. Karim and Another Vs Laxman Pd. Agarwal
Allahabad High Court · (1991) CriLJ 2834
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 12(3), 13, 2Contempt of Courts Rules, 1980 — Rule 1(3)