High Courts04 Dec 1990
Commissioner of Income Tax Vs Ram Nath Ram Prasad
Allahabad High Court · (1991) 189 ITR 169
Excess Profits Tax Act, 1940 — Section 13(1)Income Tax Act, 1961 — Section 155(3)
COURT ARCHIVE
Allahabad High Court judgments, 1990
781 judgments · page 5 of 40
High Courts04 Dec 1990
The Kisan Sahakari Chini Mills Ltd. Vs Union of India (UOI)
Allahabad High Court · (1992) 58 ELT 446
Central Excise Rules, 1944 — Rule 173H, 49(1), 9(1)Central Excises and Salt Act, 1944 — Section 11A, 35
High Courts04 Dec 1990Dismissed
Om Prakash Yadav Vs Collector and Others
Allahabad High Court · (1991) 1 AWC 28 : (1991) RD 16
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 15, 15(3)
High Courts03 Dec 1990Dismissed
Satya Narain and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 72
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 169, 173, 200Penal Code, 1860 (IPC) — Section 396, 397
High Courts03 Dec 1990Allowed
Bore Prasad Vs Laxmi Prakash Awasthi & Anr.
Allahabad High Court · (1990) 12 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts03 Dec 1990Allowed
Ram Babu Sharma Vs State of U.P.
Allahabad High Court · (1990) 12 AHC CK 0057
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
High Courts03 Dec 1990Allowed
Attar Singh Vs State of U.P.
Allahabad High Court · (1990) 12 AHC CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts03 Dec 1990
Rakesh Kumar Jalan Vs The State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 15
Penal Code, 1860 (IPC) — Section 415, 420
High Courts03 Dec 1990
Ram Vishal Soni Vs Asstt. Collector, Central Excise
Allahabad High Court · (1992) 43 ECR 327
High Courts30 Nov 1990Allowed
Smt. Meena Das and Another Vs The Prescribed Authority and Others
Allahabad High Court · (1991) 1 AWC 41
Civil Procedure Code, 1908 (CPC) — Section 144, 151, 152Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21(1), 3(1)
High Courts30 Nov 1990Dismissed
Ram Nath and Others Vs State
Allahabad High Court · (1991) CriLJ 1825
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts30 Nov 1990Allowed
Food Corporation of India and Others Vs Agrawal Traders and Others
Allahabad High Court · (1991) 1 AWC 234
Arbitration Act, 1940 — Section 34
High Courts30 Nov 1990Dismissed
Gopi Singh Vs The State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 260 : (1991) RD 117
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 95(3), 96A
High Courts29 Nov 1990Dismissed
Asha Ram Vs Ghasita and Others
Allahabad High Court · (1991) 1 AWC 267
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7, 9Specific Relief Act, 1963 — Section 34, 41Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9
High Courts29 Nov 1990Disposed Of
Sultan Leather Finishers Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Another
Allahabad High Court · (1991) 191 ITR 179
Income Tax Act, 1961 — Section 154, 222
High Courts29 Nov 1990Dismissed
Jagdish Prasad and Others Vs State of U.P. and Others
Allahabad High Court · (1990) 1 AWC 384 : (1991) CriLJ 1624
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 161, 169, 482Penal Code, 1860 (IPC) — Section 380, 457
High Courts28 Nov 1990Allowed
Raghubir Singh Chauhan Vs U.P. State of Road Transport Corporation and Others
Allahabad High Court · (1991) 1 AWC 32
Constitution of India, 1950 — Article 226
High Courts28 Nov 1990Allowed
Commissioner of Income Tax Vs Jaidel Devi Anand Ram Jaipuria Charitable Trust
Allahabad High Court · (1991) 191 ITR 166
Income Tax Act, 1961 — Section 13(3), 256
High Courts28 Nov 1990Allowed
Jagdish Chandra Dixit and Others Vs Rabindra Dixit and Others
Allahabad High Court · (1991) CriLJ 1697 : (1991) 2 RCR(Criminal) 526
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 494, 495
High Courts28 Nov 1990Disposed Off
Commissioner of Income Tax Vs U.P. State Agro Industrial Corporation Ltd.
Allahabad High Court · (1991) 99 CTR 155 : (1991) 189 ITR 85 : (1991) 55 TAXMAN 173
Income Tax Act, 1961 — Section 256(2)