High Courts19 Apr 1991Dismissed
Mohammad Zafar Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 327
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(8), 146
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 31 of 53
High Courts19 Apr 1991Disposed Of
Commissioner of Income Tax Vs Hotel Ajai
Allahabad High Court · (1991) 04 AHC CK 0126
Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2)
High Courts19 Apr 1991Disposed Of
Commissioner of Income Tax Vs Fakir Chand Hazari Lal
Allahabad High Court · (1992) 60 TAXMAN 19
Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2)
High Courts19 Apr 1991Allowed
Lallan Prasad Singh Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 2 AWC 10
Constitution of India, 1950 — Article 226Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 37, 37(3)
High Courts19 Apr 1991Allowed
Commissioner of Income Tax Vs Shri Shanker Cold Storage
Allahabad High Court · (1992) 196 ITR 487
Income Tax Act, 1961 — Section 80J
High Courts19 Apr 1991Dismissed
Rajpal and Others (in Jail) Vs State of U.P.
Allahabad High Court · (1991) 2 AWC 71 : (1991) CriLJ 2574
Penal Code, 1860 (IPC) — Section 379, 396
High Courts19 Apr 1991
Commissioner of Income Tax Vs Bhuwaneshwar Singh and Raja Ram Jaiswal
Allahabad High Court · (1992) 196 ITR 403
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts19 Apr 1991Disposed Of
Commissioner of Income Tax Vs Syntex Fabrics Ltd.
Allahabad High Court · (1992) 196 ITR 29
Income Tax Act, 1961 — Section 32, 80J
High Courts19 Apr 1991
Ram Narain Nag Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 367
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)
High Courts19 Apr 1991
Babu Tewari alias Govind Vs The State of U.P.
Allahabad High Court · (1991) 15 ACR 345
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 25, 27, 29, 302
High Courts19 Apr 1991
Pahalwan Singh and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 493
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34
High Courts19 Apr 1991
Commissioner of Income Tax Vs Radha Kishan and Sons
Allahabad High Court · (1991) 59 TAXMAN 599
Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2), 274(2)
High Courts18 Apr 1991Dismissed
State of U.P. Vs Jagdish Singh and Others
Allahabad High Court · (1991) 15 ACR 452
High Courts18 Apr 1991Allowed
Jodh Singh and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) CriLJ 3226
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202Penal Code, 1860 (IPC) — Section 500, 504
High Courts18 Apr 1991Disposed Of
Jawahar Lal Gupta Vs Income Tax Officer
Allahabad High Court · (1992) 196 ITR 147
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts17 Apr 1991
U.P. State Road Transport Corporation Vs Kedar Singh and others
Allahabad High Court · AIR 1991 All 317
Allahabad High Court Rules, 1952 — Rule 245, 260Evidence Act, 1872 — Section 77, 79Limitation Act, 1963 — Section 12, 5
High Courts16 Apr 1991Dismissed
Indrapal Singh and Others Vs State
Allahabad High Court · (1991) 15 ACR 735
Penal Code, 1860 (IPC) — Section 300, 302, 34
High Courts16 Apr 1991Allowed
Shalija Nand Tiwari and Another Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 161
Constitution of India, 1950 — Article 14, 16
High Courts16 Apr 1991Dismissed
Raja Ram Vs State of U.P.
Allahabad High Court · (1991) CriLJ 3227
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 498
High Courts16 Apr 1991Allowed
Cawnpore Sugar Works Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1992) 196 ITR 274
Income Tax Act, 1961 — Section 37United Provinces Sugarcane Cess Act, 1956 — Section 3(5)