COURT ARCHIVE

Allahabad High Court judgments, 1989

687 judgments · page 33 of 35

High Courts17 Jan 1989Dismissed

Ram Niwas Chaube and Another Vs State of U.P. and Others

Allahabad High Court · (1989) 1 AWC 580

Constitution of India, 1950 — Article 14Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 10(5), 11, 20, 9

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High Courts16 Jan 1989Allowed

Commissioner of Wealth Tax Vs Late Shri N.D. Bhargava

Allahabad High Court · (1989) 43 TAXMAN 160

Estate Duty Act, 1953 — Section 64Wealth Tax Act, 1957 — Section 27(3)

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High Courts16 Jan 1989Allowed

Dharam Das and Another Vs State

Allahabad High Court · (1989) 1 AWC 552

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

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High Courts16 Jan 1989Partly Allowed

Kailash Chand Gupta Vs Commissioner of Income Tax

Allahabad High Court · (1989) 76 CTR 51 : (1989) 177 ITR 141 : (1989) 43 TAXMAN 82

Income Tax Act, 1961 — Section 256(2), 40A(3)

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High Courts16 Jan 1989Dismissed

Commissioner of Wealth-tax Vs Raj Narain Pratap Narain (HUF)

Allahabad High Court · (1989) 76 CTR 196 : (1989) 177 ITR 34 : (1989) 43 TAXMAN 110

Wealth Tax Act, 1957 — Section 25(2), 27(3)

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High Courts16 Jan 1989Allowed

Shiv Trading Company Vs Commissioner of Income Tax

Allahabad High Court · (1989) 176 ITR 410

Income Tax Act, 1961 — Section 256(2), 40A(3)Income Tax Act, 1961 — Section 256(2), 40A(3)Income Tax Act, 1961 — Section 256(2), 40A(3)

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High Courts16 Jan 1989Dismissed

Chandra Pratap Singh Vs Madhav Sharan Tripathi and Others

Allahabad High Court · (1989) 1 AWC 584

Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 8(3), 8(4), 8(5), 9

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High Courts16 Jan 1989Dismissed

Commissioner of Income Tax Vs Electra Jaipur Pvt. Ltd.

Allahabad High Court · (1989) 76 CTR 60 : (1989) 177 ITR 86 : (1989) 43 TAXMAN 182

Income Tax Act, 1961 — Section 256(2)

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High Courts16 Jan 1989

Commissioner of Wealth Tax Vs N.D. Bhargava (Decd., by legal representatives)

Allahabad High Court · (1989) 177 ITR 58

Wealth Tax Act, 1957 — Section 27(3)

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High Courts15 Jan 1989Dismissed

Maharshi Avadhesh Vs State of U.P.

Allahabad High Court · (1989) 01 AHC CK 0042

Constitution of India, 1950 — Article 124, 14, 226, 75(2)

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High Courts12 Jan 1989Dismissed

Om Prakash @ Nankau and Others Vs Rudramani Pandey and Another

Allahabad High Court · (1989) 2 AWC 786

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 155, 165A, 202, 204, 482Penal Code, 1860 (IPC) — Section 307, 308, 323, 504, 506

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High Courts12 Jan 1989Allowed

Vinod Kumar Anand Vs Dr. A.D. Sharma and Others

Allahabad High Court · (1989) 2 AWC 880

Uttar Pradesh State Universities Act, 1973 — Section 19, 2(19), 21, 31, 31(4)

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High Courts12 Jan 1989Dismissed

Chandra Pal Singh and Another Vs State

Allahabad High Court · (1990) CriLJ 826

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts12 Jan 1989Dismissed

Ram Singh Verma Vs Income Tax Appellate Tribunal and Others

Allahabad High Court · (1989) 23 ECR 53 : (1989) 178 ITR 240

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256, 256(1)

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High Courts12 Jan 1989Allowed

Jagdamba Prasad Misra Vs State of U.P.& Others

Allahabad High Court · (1989) 01 AHC CK 0038

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

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High Courts12 Jan 1989Dismissed

Lalta Prasad Khinni Lal Vs IVth Addl. District Judge and Others

Allahabad High Court · (1989) 1 AWC 355

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17

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High Courts12 Jan 1989Dismissed