COURT ARCHIVE

Allahabad High Court judgments, 1990

781 judgments · page 2 of 40

High Courts14 Dec 1990Allowed

Jitendra Kumar Poddar Vs Prescribed Authority and Others

Allahabad High Court · (1991) 1 AWC 126

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8), 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22

Read judgment

High Courts14 Dec 1990Dismissed

Shiv Nath and Others Vs The District Judge and Others

Allahabad High Court · (1991) 1 AWC 301 : (1991) RD 96

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 20

Read judgment

High Courts14 Dec 1990Allowed

Smt. Zubaida Khatoon Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (1991) 1 AWC 292

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(5), 18

Read judgment

High Courts14 Dec 1990Dismissed

Firangi Singh and Others Vs Assistant Director of Consolidation and Others

Allahabad High Court · (1991) 1 AWC 134 : (1991) RD 87

Constitution of India, 1950 — Article 141, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(2), 12, 48, 5C

Read judgment

High Courts14 Dec 1990Dismissed

Commissioner of Income Tax Vs Triveni Sheet Glass Works Ltd.

Allahabad High Court · (1991) 190 ITR 38

Income Tax Act, 1961 — Section 256, 35B

Read judgment

High Courts14 Dec 1990Allowed

Someshwari Prasad Vs State of U.P.& Anr.

Allahabad High Court · (1990) 12 AHC CK 0060

Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 467, 468

Read judgment

High Courts14 Dec 1990Disposed Of

Commissioner of Income Tax Vs Mahavir Prasad Jawahar Lal

Allahabad High Court · (1991) 191 ITR 271

Income Tax Act, 1961 — Section 271(1)

Read judgment

High Courts14 Dec 1990Allowed

Commissioner of Income Tax Vs Alankar Bottling Co.

Allahabad High Court · (1991) 189 ITR 799

Income Tax Act, 1961 — Section 154, 256, 32, 32(2), 75

Read judgment

High Courts14 Dec 1990

Chinta Mani Tripathi Vs State of U.P.

Allahabad High Court · (1991) CriLJ 1662

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Criminal Procedure Code, 1973 (CrPC) — Section 389(3), 482Penal Code, 1860 (IPC) — Section 324, 376

Read judgment

High Courts14 Dec 1990

Chandra Bhushan and Another Vs State of Uttar Pradesh and Another

Allahabad High Court · (1991) 15 ACR 52 : (1993) 3 UPLBEC 1734

Read judgment

High Courts14 Dec 1990Allowed

Mohd. Harun Vs State of U.P.

Allahabad High Court · (1991) CriLJ 1083

Criminal Procedure Code, 1973 (CrPC) — Section 430, 482Penal Code, 1860 (IPC) — Section 379, 411Criminal Procedure Code, 1973 (CrPC) — Section 430, 482

Read judgment

High Courts13 Dec 1990

Commissioner of Income Tax Vs R.B. Multanimal Modi and Sons

Allahabad High Court · (1991) 189 ITR 730

Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 80L, 80M

Read judgment

High Courts13 Dec 1990Dismissed

Nand Lal Prasad Vs State of U.P.and Others

Allahabad High Court · (1990) 12 AHC CK 0062

Read judgment

High Courts13 Dec 1990

H.D. Mundra and Another Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 19

Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 342, 482, 561Penal Code, 1860 (IPC) — Section 114, 120B, 408, 419, 420

Read judgment

High Courts12 Dec 1990Allowed

Ram Charan Misra Vs State of U.P.

Allahabad High Court · (1991) 1 AWC 85

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2), 6

Read judgment

High Courts12 Dec 1990Allowed

Committee of Management, Janta Vidyalaya Singhpur Vs Basic Shiksha Adhikari and Others

Allahabad High Court · (1991) 1 AWC 199

Read judgment

High Courts12 Dec 1990Dismissed

Vijai Kumar and Others Vs State of Uttar Pradesh and Another

Allahabad High Court · (1991) 1 AWC 515 : (1991) RD 145

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(1), 12, 13, 13(1)

Read judgment

High Courts12 Dec 1990Dismissed