High Courts31 Jan 1991Allowed
Commissioner of Income Tax Vs Rampur Distillery and Chemical Co. Ltd.
Allahabad High Court · (1991) 190 ITR 327
Income Tax Act, 1961 — Section 37
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 47 of 53
High Courts31 Jan 1991Allowed
Commissioner of Wealth-tax Vs Hari Kishan
Allahabad High Court · (1991) 192 ITR 686
Wealth Tax Act, 1957 — Section 5(1)
High Courts31 Jan 1991Dismissed
Lakhan Mali and Anr. Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 340, 439
High Courts31 Jan 1991Allowed
Bhoop Singh Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0060
Penal Code, 1860 (IPC) — Section 304 Part 1, 307, 323, 34, 364
High Courts31 Jan 1991Dismissed
Commissioner of Income Tax Vs Raghubir Dayal Jai Prakash
Allahabad High Court · (1991) 192 ITR 170
Income Tax Act, 1961 — Section 37, 43B
High Courts31 Jan 1991Dismissed
Commissioner of Income Tax Vs K.N. Sharma
Allahabad High Court · (1991) 192 ITR 212
Income Tax Act, 1961 — Section 256(2)
High Courts31 Jan 1991Allowed
Shankerji Construction Co. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 192 ITR 563 : (1991) 55 TAXMAN 380
Income Tax Act, 1961 — Section 185, 256, 256(1), 256(2)
High Courts31 Jan 1991Allowed
Behari Lal Agarwal Vs Assistant Controller of Estate Duty-cum-Income Tax
Allahabad High Court · (1991) 192 ITR 267
Estate Duty Act, 1953 — Section 59
High Courts31 Jan 1991Allowed
Devi Lal Shah Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 62 FLR 896 : (1992) 2 LLJ 531 : (1991) 1 UPLBEC 480
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Railway Protection Force Rules, 1987 — Rule 154(2)
High Courts31 Jan 1991
Jaipur Udyog Ltd. Vs Superintendent, Central Excise and Others
Allahabad High Court · (1992) 41 ECR 619
Central Excises and Salt Act, 1944 — Section 35B, 36
High Courts30 Jan 1991Dismissed
Commissioner of Income Tax Vs Madho Lal Su Lal
Allahabad High Court · (1991) 190 ITR 142 : (1991) 59 TAXMAN 81
Income Tax Act, 1961 — Section 37(2B)
High Courts30 Jan 1991Partly Allowed
Brahmanand Rai Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 3238
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2), 138, 144
High Courts30 Jan 1991Allowed
Kishori Shyam and Anr. Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0084
Criminal Procedure Code, 1973 (CrPC) — Section 449
High Courts30 Jan 1991Dismissed
Mahanga Singh and Ors Vs Pritam Singh & Anr.
Allahabad High Court · (1991) 01 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 145, 399, 400
High Courts30 Jan 1991Allowed
Damyanti Devi Vs Rajesh Kumar Srivastava
Allahabad High Court · (1991) 01 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Jan 1991Allowed
Additional Commissioner of Income Tax Vs Mohd. Shafi Mohd. Nabi
Allahabad High Court · (1991) 192 ITR 102
Income Tax Act, 1961 — Section 271(1)
High Courts30 Jan 1991Allowed
Commissioner of Income Tax Vs Prakash and Company
Allahabad High Court · (1991) 192 ITR 132
Income Tax Act, 1961 — Section 184(4), 185(1), 246
High Courts30 Jan 1991Allowed
Ram Chandra Chaudhary Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1488
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 201, 302, 364Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts30 Jan 1991
Additional Commissioner of Income Tax Vs Chhotey Lal Radhey Shyam
Allahabad High Court · (1991) 190 ITR 316 : (1991) 59 TAXMAN 79
Income Tax Act, 1961 — Section 271(1)
High Courts30 Jan 1991Dismissed
Narendra Pratap Singh Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 1531
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(5), 145(6), 146, 146(1)