High Courts05 Apr 1991
Amar Bahadur Singh and Another Vs The District Magistrate and Others
Allahabad High Court · (1991) 2 AWC 141
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 34 of 53
High Courts05 Apr 1991
Smt. Sushila Devi Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 1 AWC 259 : (1991) RD 295
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts04 Apr 1991Dismissed
Bal Krishna Vs District and Sessions Judge and Another
Allahabad High Court · (1991) 15 ACR 318
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482, 540
High Courts04 Apr 1991Dismissed
Commissioner of Income Tax Vs Raja Ram Jaiswal
Allahabad High Court · (1992) 195 ITR 834
Income Tax Act, 1961 — Section 256(2)
High Courts04 Apr 1991
Commissioner of Income Tax Vs Shahsi Kumar Agrawal
Allahabad High Court · (1992) 195 ITR 767 : (1993) 66 TAXMAN 637
Income Tax Act, 1961 — Section 28
High Courts04 Apr 1991Dismissed
Hindustani Bus Service, Moradabad Vs The State Transport Appellate Tribunal, U.P., Lucknow and another
Allahabad High Court · AIR 1991 All 382
Motor Vehicles Act, 1939 — Section 60Motor Vehicles Act, 1988 — Section 48(3), 59, 60, 72(2), 84
High Courts04 Apr 1991
Commissioner of Income Tax Vs Dr. Anwar Ahmad Shamshi
Allahabad High Court · (1992) 195 ITR 680 : (1993) 67 TAXMAN 301
Income Tax Act, 1961 — Section 271(1)
High Courts04 Apr 1991Allowed
Ravindra and Co. Vs Union of India (UOI)
Allahabad High Court · (1992) 40 ECR 60 : (1992) 61 ELT 12
High Courts04 Apr 1991
Shiw Moorat and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 284
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 379
High Courts03 Apr 1991Dismissed
State of U.P., through Collec tor, Bahraich Vs Mukh Ram Singh and Another
Allahabad High Court · (1991) 04 AHC CK 0077
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4A
High Courts03 Apr 1991Dismissed
Lekhraj and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1991) 04 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 397, 437, 439Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 324
High Courts03 Apr 1991
Swastic Sahkari Awas Samiti Ltd. Vs State of U.P.
Allahabad High Court · (1992) 60 TAXMAN 154
Income Tax Act, 1961 — Section 230A
High Courts02 Apr 1991Allowed
Kishan Pal and Another Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2268
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482
High Courts02 Apr 1991Disposed Of
Cawnpore Chemical Works Pvt. Ltd. and Another Vs Commissioner of Income Tax and Others
Allahabad High Court · (1992) 105 CTR 199 : (1992) 195 ITR 620
Constitution of India, 1950 — Article 226
High Courts02 Apr 1991Dismissed
Hunuman Prasad Kureel Vs Jagdeo Singh Yadav & Ors.
Allahabad High Court · (1991) 04 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482
High Courts02 Apr 1991Partly Allowed
Chitarmal Oil Co. and Ors. Vs State
Allahabad High Court · (1991) 04 AHC CK 0067
Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120B, 467, 468
High Courts02 Apr 1991Disposed Of
Commissioner of Income Tax Vs D.P. Kanodia
Allahabad High Court · (1992) 195 ITR 557 : (1992) 60 TAXMAN 84
Income Tax Act, 1961 — Section 256(1)
High Courts02 Apr 1991Disposed Of
Jamir Vs State of U.P.
Allahabad High Court · (1991) 04 AHC CK 0057
Juvenile Justice Act, 1986 — Section 20, 39Penal Code, 1860 (IPC) — Section 302
High Courts02 Apr 1991Disposed Of
Commissioner of Income Tax Vs Allahabad Milling Co. Pvt. Ltd.
Allahabad High Court · (1992) 195 ITR 325
Income Tax Act, 1961 — Section 256, 28, 56
High Courts02 Apr 1991Disposed Of
Raghupati Singhania (HUF) Vs Commissioner of Income Tax
Allahabad High Court · (1992) 195 ITR 384 : (1993) 66 TAXMAN 104
Income Tax Act, 1961 — Section 80J, 80K