High Courts06 Dec 1990Allowed
Vivek Chand Jain Vs The U.P. Financial Corporation
Allahabad High Court · (1991) 1 AWC 128
Constitution of India, 1950 — Article 12, 226Uttar Pradesh Financial Corporation Act, 1951 — Section 19, 29
COURT ARCHIVE
Allahabad High Court judgments, 1990
781 judgments · page 4 of 40
High Courts06 Dec 1990Allowed
Commissioner of Income Tax Vs Development Trust (P.) Limited
Allahabad High Court · (1991) 189 ITR 504
Income Tax Act, 1961 — Section 256(1)
High Courts06 Dec 1990Allowed
Birbal and others Vs State of U.P.
Allahabad High Court · (1990) 12 AHC CK 0068
Penal Code, 1860 (IPC) — Section 304 Part 2, 323
High Courts06 Dec 1990Dismissed
Raj Kumar Kapoor Vs The IXth Additional Chief Metropolitan Magistrate and Others
Allahabad High Court · (1991) 1 AWC 366
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 12(2), 21, 21(1), 25
High Courts05 Dec 1990Allowed
Commissioner of Income Tax Vs Educational Supplying and Co.
Allahabad High Court · (1991) 189 ITR 624
Income Tax Act, 1961 — Section 40
High Courts05 Dec 1990
Commissioner of Income Tax Vs Law Times Press
Allahabad High Court · (1991) 189 ITR 56
Income Tax Act, 1961 — Section 187(2)
High Courts05 Dec 1990Allowed
Chandra Shekhar and Ors. Vs Ganga Prasad & Anr.
Allahabad High Court · (1990) 12 AHC CK 0065
Penal Code, 1860 (IPC) — Section 146, 147, 148
High Courts05 Dec 1990Allowed
Dr. Lal Chandra Vs The Vice-Chancellor, Banaras Hindu University, Varanasi and others
Allahabad High Court · AIR 1991 All 183 : (1990) 1 AWC 337 : (1991) 1 UPLBEC 25
Constitution of India, 1950 — Article 226
High Courts05 Dec 1990Partly Allowed
Hapur Printing Press Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 222
Income Tax Act, 1961 — Section 256
High Courts05 Dec 1990Allowed
Commissioner of Income Tax Vs Vindeshwari Trading Corporation
Allahabad High Court · (1991) 189 ITR 438 : (1991) 55 TAXMAN 197
Income Tax Act, 1961 — Section 187(2), 188
High Courts05 Dec 1990Dismissed
Sidh Company (Kanpur) and Another Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 189 ITR 629 : (1992) 63 TAXMAN 128
Income Tax Act, 1961 — Section 139(8)Income Tax Rules, 1962 — Rule 117A
High Courts05 Dec 1990Disposed Of
M/s. Shyam Gas Company Vs State of U.P. and others
Allahabad High Court · AIR 1991 All 129 : (1991) 1 UPLBEC 355
Constitution of India, 1950 — Article 12, 14, 226, 229Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Dec 1990
Sohan Lal and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 142(1), 482Penal Code, 1860 (IPC) — Section 188
High Courts05 Dec 1990Dismissed
Munshi Raza Vs The Additional District Judge and Another
Allahabad High Court · (1991) 1 AWC 164 : (1991) RD 7 : (1991) RD 19
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 1, Order 43 Rule 1, Order 9 Rule 13, 149Constitution of India, 1950 — Article 226
High Courts04 Dec 1990Dismissed
Dinesh Kumar Vs State Transport Appellate Tribunal and Another
Allahabad High Court · (1991) 1 AWC 87
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 8General Clauses Act, 1897 — Section 21
High Courts04 Dec 1990Allowed
Ishwari Prasad Vs Commissioner, Jhansi Division and Others
Allahabad High Court · (1991) 1 AWC 53 : (1991) RD 74
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A
High Courts04 Dec 1990Allowed
Jagdamba Prasad Tewari and Another Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 1883
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 135, 137, 137(1)
High Courts04 Dec 1990Dismissed
Gopi Krishna and Co. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 189 ITR 366
Income Tax Act, 1961 — Section 256, 271(1), 274, 274(2)
High Courts04 Dec 1990Dismissed
Commissioner of Wealth-tax Vs Harish Chandra Agarwal, Padam Chand and Sita Ram
Allahabad High Court · (1991) 189 ITR 604
Wealth Tax Act, 1957 — Section 4, 4(1)Wealth Tax Rules, 1957 — Rule 2
High Courts04 Dec 1990
Mansa Ram and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1991) 98 CTR 271 : (1991) 192 ITR 171
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 147(1), 160, 160(1), 282