High Courts21 Oct 1989
Commissioner of Income Tax Vs S.P. Textiles Co.
Allahabad High Court · (1990) 185 ITR 272
Income Tax Act, 1961 — Section 256, 37Income Tax Rules, 1962 — Rule 6B
COURT ARCHIVE
Allahabad High Court judgments, 1989
687 judgments · page 9 of 35
High Courts21 Oct 1989Dismissed
Smt. Sarju Devi Vs Naresh Chandra Nigam and Another
Allahabad High Court · (1990) 1 AWC 32
Insurance Act, 1938 — Section 39Provident Funds Act, 1925 — Section 5
High Courts21 Oct 1989
Deepak Kumar Garg Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 340
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts20 Oct 1989Dismissed
Chandra Pal Singh Vs Sub-Divisional Magistrate/Prescribed Authority Kairana and Others
Allahabad High Court · (1989) 2 AWC 1426
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11B, 11C, 12, 12C, 12HUttar Pradesh Panchayat Raj Rules, 1947 — Rule 25
High Courts20 Oct 1989Disposed Of
Commissioner of Income Tax Vs Doon Jewellers
Allahabad High Court · (1990) 182 ITR 13 : (1990) 48 TAXMAN 277
Income Tax Act, 1961 — Section 187, 187(2), 188Partnership Act, 1932 — Section 31, 32
High Courts20 Oct 1989
Bihari Lal Vs Km. Beena Misra
Allahabad High Court · (1989) 2 AWC 1449
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 47Contempt of Courts Act, 1971 — Section 12, 20
High Courts20 Oct 1989Allowed
Prakash Chandra Pandey Vs The District Magistrate and Others
Allahabad High Court · (1989) 2 AWC 1429
Essential Commodities Act, 1955 — Section 6A
High Courts20 Oct 1989
Suresh Chandra Gupta and Another Vs The District Supply Officer and Another
Allahabad High Court · (1990) 14 ACR 47
High Courts20 Oct 1989Allowed
Man Raj Vs State of U.P.
Allahabad High Court · (1990) CriLJ 782
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts19 Oct 1989Allowed
Narain (In Jail) Vs The State
Allahabad High Court · (1991) CriLJ 1610
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 334, 335Evidence Act, 1872 — Section 104, 105Penal Code, 1860 (IPC) — Section 147, 149, 201, 295, 295A
High Courts19 Oct 1989Dismissed
Bachchan and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 115
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 375
High Courts19 Oct 1989
Narain Vs State
Allahabad High Court · (1990) 14 ACR 329
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 334, 335Evidence Act, 1872 — Section 104, 105Penal Code, 1860 (IPC) — Section 147, 149, 201, 295, 295A
High Courts19 Oct 1989
Ajai Singh and Others Vs State of U.P.
Allahabad High Court · (1990) 14 ACR 289
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 307, 34
High Courts18 Oct 1989Dismissed
Rajnarain Rai Vs State of Uttar Pradesh and Another
Allahabad High Court · (1989) 2 AWC 1428
Criminal Procedure Code, 1973 (CrPC) — Section 202, 203
High Courts18 Oct 1989Dismissed
Irfan Ali Khan Vs Rajendra Singh
Allahabad High Court · AIR 1990 All 78 : (1990) 1 AWC 250 : (1990) 1 UPLBEC 248
Allahabad High Court Rules, 1952 — Rule 4Constitution of India, 1950 — Article 141Land Acquisition (Amendment) Act, 1984 — Section 15, 30(2)
High Courts18 Oct 1989Dismissed
Ganesh Tobacco Company Vs Assistant Collector of C. Ex.
Allahabad High Court · (1990) 45 ELT 218
High Courts18 Oct 1989Dismissed
Smt. Nasreen Siddiqui Vs State of U.P. and Others
Allahabad High Court · (1990) CriLJ 1318
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 227, 239, 249Penal Code, 1860 (IPC) — Section 292
High Courts18 Oct 1989Dismissed
Kapri International (Pvt) Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 27 ECC 14
Central Excises and Salt Act, 1944 — Section 2, 35BConstitution of India, 1950 — Article 226
High Courts18 Oct 1989
Smt. Nasreen Siddiqui Vs State of Uttar Pradesh and Others
Allahabad High Court · (1990) 14 ACR 160
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 239, 249, 482Penal Code, 1860 (IPC) — Section 292