High Courts13 Feb 1991Allowed
Govind Laxman Solapurkar Vs Dattatraya Damodar Kelkar
Allahabad High Court · AIR 1991 All 226 : (1990) 1 AWC 436
Evidence Act, 1872 — Section 114
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 45 of 53
High Courts13 Feb 1991
Ester Industries Ltd. Vs Supdt. of Central Excise and Others
Allahabad High Court · (1992) 91 ECR 28
Central Excises and Salt Act, 1944 — Section 5A
High Courts13 Feb 1991
Niranjan Rai Vs The District Inspector of School and Others
Allahabad High Court · (1991) 1 AWC 483 : (1991) 2 UPLBEC 1416
High Courts11 Feb 1991Disposed Of
Satish Chandra Dube Vs Chief Secretary, State of U.P., Karmik Anubhag-2, Lucknow and others
Allahabad High Court · (1991) 02 AHC CK 0041
High Courts08 Feb 1991Dismissed
Rambali Vs Assistant Director of Consolidation and Another
Allahabad High Court · (1991) 1 AWC 758
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 52, 52(1), 52(2), 52(3)
High Courts08 Feb 1991Allowed
Geep Industrial Syndicate Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) 38 ECR 178 : (1992) 58 ELT 493
High Courts08 Feb 1991Dismissed
Haji Mohd. Wasim and Others Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1299
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 170(1), 208, 209Penal Code, 1860 (IPC) — Section 147, 307, 323, 324, 336Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 170(1), 208, 209
High Courts07 Feb 1991
Commissioner of Wealth Tax Vs Smt. Veena Devi Singhania
Allahabad High Court · (1991) 58 TAXMAN 196
Wealth Tax Act, 1957 — Section 24(6)
High Courts07 Feb 1991Allowed
Smt. Nanhki Devi and Another Vs Food Corporation of India and Others
Allahabad High Court · (1991) 1 AWC 377
High Courts07 Feb 1991Allowed
Ashok Kumar alias Bhura Vs State of U.P.
Allahabad High Court · (1991) 2 AWC 555 : (1991) CriLJ 2859
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 376
High Courts07 Feb 1991Dismissed
Commissioner of Wealth-tax Vs Dr. H. Rahman
Allahabad High Court · (1991) 99 CTR 39 : (1991) 189 ITR 307
Wealth Tax Act, 1957 — Section 16A(5), 16A(6)
High Courts07 Feb 1991Disposed Off
Commissioner of Wealth-tax Vs Vijaipat Singhania (Individual) and Veena Devi Singhania (Individual)
Allahabad High Court · (1991) 192 ITR 308
Wealth Tax Act, 1957 — Section 26(6), 7Wealth Tax Rules, 1957 — Rule 1D
High Courts07 Feb 1991
Commissioner of Income Tax Vs Expanded Metal Manufacturers
Allahabad High Court · (1992) 101 CTR 20 : (1991) 189 ITR 317
Income Tax Act, 1961 — Section 256
High Courts07 Feb 1991Dismissed
Kanthal India Limited Vs Superintendent, Central Excise, Asstt. CCE and Others
Allahabad High Court · (1992) 37 ECR 32
Central Excises and Salt Act, 1944 — Section 11A
High Courts07 Feb 1991
Commissioner of Wealth-tax Vs Jetha Nand
Allahabad High Court · (1991) 192 ITR 650
Wealth Tax Act, 1957 — Section 5(1), 5(2)
High Courts07 Feb 1991Dismissed
Rajnath Misra Vs The Xth Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 664 : (1991) RD 253
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 5A, 5A(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 13, 155, 190(1), 198(4)
High Courts07 Feb 1991Allowed
Gauri Shanker Prasad Vs The Assistant Registrar Cooperative Societies and Another
Allahabad High Court · (1991) 1 AWC 441
High Courts06 Feb 1991Disposed Of
Hind Rice Mill and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 462
Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 2, 3, 3(3)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17
High Courts06 Feb 1991Allowed
Tej Bal and Others Vs Director of Education and Others
Allahabad High Court · (1991) 1 AWC 378
Constitution of India, 1950 — Article 14, 226, 41
High Courts06 Feb 1991Allowed
V. K. JAIN Vs WEALTH-TAX OFFICER AND ANOTHER.
Allahabad High Court · (1992) 193 ITR 89 : (1992) 60 TAXMAN 69