High Courts20 Feb 1991Allowed
Bhagat Singh and Others Vs The State
Allahabad High Court · (1991) 2 AWC 592 : (1992) CriLJ 221
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,256 of 5,025
High Courts19 Feb 1991Dismissed
Ram Gopal and Others Vs The Land Management Committee and Another
Allahabad High Court · (1991) 1 AWC 488 : (1991) RD 154
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 29C, 29C(2), 52, 8AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 198(1)
High Courts19 Feb 1991Dismissed
Durga Vijai Singh Vs Special Judge, (Arthik Aparadh) and Others
Allahabad High Court · (1991) 1 AWC 550
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts19 Feb 1991Allowed
Shyambir Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 3236
National Security Act, 1980 — Section 3Penal Code, 1860 (IPC) — Section 307, 365
High Courts19 Feb 1991Allowed
M/s. K.R. Foods Pvt. Ltd., New Delhi and another Vs State of U.P. and another
Allahabad High Court · AIR 1991 All 169 : (1991) 2 UPLBEC 846
Industries (Development and Regulation) Act, 1951 — Section 10, 2, 3, 9
High Courts19 Feb 1991Allowed
Raghubir Vs State of U.P.
Allahabad High Court · (1991) 02 AHC CK 0047
Penal Code, 1860 (IPC) — Section 396
High Courts19 Feb 1991Dismissed
Commissioner of Wealth Tax Vs Rani Rajendra Kumari Ba
Allahabad High Court · (1992) 106 CTR 347 : (1991) 192 ITR 419 : (1991) 55 TAXMAN 520
Wealth Tax Act, 1957 — Section 17(1)
High Courts19 Feb 1991Allowed
Salani Ranjan Vidyarthi Vs The Chairman, Life Insurance Corporation of India and Others
Allahabad High Court · (1991) 2 AWC 546
Evidence Act, 1872 — Section 35
High Courts19 Feb 1991Dismissed
Puran Singh Vs Assistant Deputy Director of Consolidation and Others
Allahabad High Court · (1991) 1 AWC 428 : (1991) RD 135
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 19(1), 48
High Courts19 Feb 1991
Ram Jeet Vs State of Uttar Pradesh
Allahabad High Court · (1991) 15 ACR 289
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Evidence Act, 1872 — Section 14Penal Code, 1860 (IPC) — Section 302
High Courts18 Feb 1991Allowed
Ghanshyam Das Gupta and Another Vs Sub Divisional Magistrate (Sadar) and Others
Allahabad High Court · (1991) 1 AWC 517
Civil Procedure Code, 1908 (CPC) — Section 16, 16(2), 17Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 146(1), 482
High Courts18 Feb 1991Dismissed
Satish Kumar Sharma Vs The Prescribed Authority (A.C.J.M.) and Another
Allahabad High Court · (1991) 1 AWC 486
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts18 Feb 1991Dismissed
Hari Om alias Dabboo Vs The State of U.P.
Allahabad High Court · (1991) 1 AWC 502
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts18 Feb 1991Allowed
LAXMI DEVI JAIN Vs WEALTH-TAX OFFICER AND ANOTHER.
Allahabad High Court · (1992) 193 ITR 154
High Courts18 Feb 1991Disposed Of
Pt. Jagan Nath Prasad Misra Vs Commissioner of Income Tax/Wealth-tax and Another
Allahabad High Court · (1991) 192 ITR 662
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 14(2), 18B
High Courts18 Feb 1991Dismissed
Hari Om Vs State of U.P.
Allahabad High Court · (1992) CriLJ 182
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts18 Feb 1991Dismissed
Sarfaraz Husain and others Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1991 All 324 : (1990) 1 AWC 709 : (1991) RD 301
Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 5
High Courts18 Feb 1991Dismissed
Zulfiqar Beg alias Baby Vs State of U.P.
Allahabad High Court · (1992) CriLJ 2067
Penal Code, 1860 (IPC) — Section 302Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(2), 173(3), 173(4)Penal Code, 1860 (IPC) — Section 302
High Courts18 Feb 1991
Ghanshyam Das Gupta and Another Vs Sub Divisional Magistrate and Others
Allahabad High Court · (1991) 15 ACR 161
Civil Procedure Code, 1908 (CPC) — Section 16, 16(2), 17Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 146(1), 482
High Courts15 Feb 1991Allowed
Samar Bahadur Singh Vs Dy. Director of Education IV Region and Others
Allahabad High Court · (1991) 1 AWC 355
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 5