COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,255 of 5,025

High Courts27 Feb 1991Dismissed

Smt. Prabha Devi Vs Bhoop Singh and others

Allahabad High Court · (1992) ACJ 344 : AIR 1991 All 288 : (1992) 1 AWC 24

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 151, 51Motor Vehicles Act, 1939 — Section 110(A), 110(B), 110(C), 110(CC), 110(D)Motor Vehicles Act, 1988 — Section 174

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High Courts27 Feb 1991Dismissed

Ramakant Verma and others Vs State of U.P.and others

Allahabad High Court · (1991) 02 AHC CK 0039

Police Act, 1861 — Section 7Uttar Pradesh Provincial Armed Constabulary Act, 1948 — Section 6, 8

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High Courts26 Feb 1991Dismissed

Rama Kant and Others Vs State of U.P.

Allahabad High Court · (1991) CriLJ 2289

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

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High Courts26 Feb 1991Dismissed

Suresh Chandra Vs District Inspector of Schools and Others

Allahabad High Court · (1991) 1 AWC 676 : (1991) 2 UPLBEC 1079

Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(1), 33, 33A

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High Courts25 Feb 1991Dismissed

Hanuman Prasad Vs The III Additional District Judge and Others

Allahabad High Court · (1991) 1 AWC 443

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 2, 2K, 3, 30

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High Courts25 Feb 1991Dismissed

Salim Ali Vs State of U.P.

Allahabad High Court · (1991) 02 AHC CK 0037

Penal Code, 1860 (IPC) — Section 148, 149, 307

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High Courts22 Feb 1991Allowed

In Re: Raksha Pal Singh

Allahabad High Court · (2002) 2 ACR 1839

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 389(2), 426, 439, 439(1)Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 323

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High Courts22 Feb 1991Dismissed

Shree Baidyanath Ayurved Bhawan Ltd. Vs Union of India (UOI)

Allahabad High Court · (2000) 119 ELT 9

Central Excises and Salt Act, 1944 — Section 11A

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High Courts22 Feb 1991Dismissed

Aditya Rotor Spin (P) Ltd., Kanpur and another Vs U.P. State Electricity Board, Lucknow and another

Allahabad High Court · AIR 1991 All 196 : (1991) 2 AWC 211 : (1991) 2 DMC 118

Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9(1)Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 379

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High Courts22 Feb 1991Allowed