High Courts04 May 1991Disposed Off
Petro Fine Chemicals Vs Superintendent, Central Excise
Allahabad High Court · (1992) 40 ECC 339 : (1991) 38 ECR 330 : (1992) 58 ELT 488
Central Excise Rules, 1944 — Rule 174, 181, 192, 193, 194
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 28 of 53
High Courts04 May 1991Disposed Of
COMMISSIONER OF WEALTH TAX Vs SMT. JAMUNA DEVI.
Allahabad High Court · (1992) 102 CTR 95
Income Tax Act, 1961 — Section 271, 274
High Courts04 May 1991
Commissioner of Income Tax Vs Metal Goods Manufacturing Co. Pvt. Ltd. and Brindaban Kedarnath
Allahabad High Court · (1992) 197 ITR 230 : (1992) 60 TAXMAN 120
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts04 May 1991
Commissioner of Wealth-tax Vs Hemantpat Singhania and Smt. Jamuna Devi
Allahabad High Court · (1992) 197 ITR 183
Wealth Tax Act, 1957 — Section 18(1)
High Courts04 May 1991Disposed Of
Commissioner of Income Tax Vs Lakshmi Finance and General Trading Co.
Allahabad High Court · (1992) 102 CTR 132 : (1992) 197 ITR 248
Income Tax Act, 1961 — Section 40
High Courts03 May 1991Dismissed
Kanthal India Limited Vs Superintendent, Central Excise, Range II and Others
Allahabad High Court · (1991) 40 ECR 446
Central Excises and Salt Act, 1944 — Section 11A
High Courts03 May 1991Allowed
Shamli Paper Mills Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1993) 48 ECR 560
High Courts03 May 1991Allowed
Mahesh Tyagi Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 167 : (1992) CriLJ 779
Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161National Security Act, 1980 — Section 13, 3, 3(2), 5(1), 5A
High Courts03 May 1991Allowed
Mahendra Bahadur Vs University of Lucknow and others
Allahabad High Court · (1991) 05 AHC CK 0049
High Courts03 May 1991
Additional Commissioner of Income Tax Vs Irshad Ali
Allahabad High Court · (1992) 197 ITR 144
Income Tax Act, 1961 — Section 271(1)
High Courts03 May 1991Dismissed
M/s. International Data Management Ltd. and others Vs State of U.P. and others
Allahabad High Court · AIR 1991 All 369
Constitution of India, 1950 — Article 12, 13(3), 14, 162, 19(1)Defence of India Rules, 1962 — Rule 125(2)Essential Commodities Act, 1955 — Section 3
High Courts03 May 1991
Commissioner of Wealth-tax Vs Smt. Janki Kishori Devi
Allahabad High Court · (1992) 102 CTR 18 : (1991) 192 ITR 229 : (1991) 59 TAXMAN 206
Income Tax Act, 1961 — Section 2(42C)Public Debt Act, 1944 — Section 2, 2(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 27
High Courts03 May 1991Allowed
Ram Prakash Singh Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1991) 2 AWC 591
High Courts02 May 1991Allowed
Murtaza Vs Assistant Settlement Officer, Consolidation, Sitapur and others
Allahabad High Court · (1991) 05 AHC CK 0055
High Courts02 May 1991Dismissed
Governing Council of Kayastha Pathshala, Prayag and others Vs Ram Chandra Srivastava and others
Allahabad High Court · AIR 1992 All 158
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 80, 92
High Courts02 May 1991Disposed Of
Lal Man Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 98 CTR 249 : (1992) 196 ITR 743
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)
High Courts02 May 1991Dismissed
Brijendra Kumar Sharma Vs Rajendra Kumar Sharma and another
Allahabad High Court · AIR 1992 All 288 : (1991) 2 AWC 12
Arbitration Act, 1940 — Section 34
High Courts02 May 1991Allowed
Raj Bahadur Narain Singh Sugar Mills Ltd. Vs Union of India (UOI)
Allahabad High Court · (1992) 59 ELT 409
Central Excise Rules, 1944 — Rule 8, 8(1)
High Courts01 May 1991Disposed Of
Radhey Shyam Vs The Uttar Pradesh Intermediate Education Board, Allahabad and another
Allahabad High Court · AIR 1992 All 60
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts01 May 1991Allowed
Rashtriya Vikas Ltd. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1992) 196 ITR 694
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264