High Courts11 Jan 1991Disposed Of
Chhote Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0074
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 51 of 53
High Courts11 Jan 1991Allowed
Anil Kumar Mishra and Others Vs Madhyamik Shiksha Parishad
Allahabad High Court · (1991) 1 AWC 248
Constitution of India, 1950 — Article 14, 16, 39DUttar Pradesh Intermediate Education Act, 1921 — Section 7
High Courts10 Jan 1991Allowed
Biram Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 165
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts10 Jan 1991Dismissed
Commissioner of Income Tax Vs Govind Prasad Purshotam Dass
Allahabad High Court · (1991) 191 ITR 470 : (1991) 55 TAXMAN 334
Income Tax Act, 1961 — Section 40
High Courts10 Jan 1991Allowed
Tribhuvan Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0073
Criminal Procedure Code, 1973 (CrPC) — Section 362, 385, 482
High Courts10 Jan 1991Dismissed
Noor Mohammad and Co. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 550 : (1991) 55 TAXMAN 330
Income Tax Act, 1961 — Section 256(1)
High Courts10 Jan 1991
Commissioner of Income Tax Vs Smt. Indramani Devi Singhania
Allahabad High Court · (1991) 99 CTR 96 : (1991) 95 CTR 26 : (1991) 189 ITR 124 : (1991) 55 TAXMAN 346
Income Tax Act, 1961 — Section 24(1)
High Courts10 Jan 1991Allowed
Devi Singh and Others Vs Board of Revenue and Others
Allahabad High Court · (1991) 1 AWC 225 : (1991) RD 113
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 145, 17, 21, 22Transfer of Property Act, 1882 — Section 41, 43
High Courts10 Jan 1991Allowed
Rehtu Vs State
Allahabad High Court · (1991) CriLJ 2296
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts10 Jan 1991
SHAMBHU NATH CHAKRAVARTI Vs DEPUTY DIRECTOR OF INVESTIGATION, Income Tax, AND OTHERS.
Allahabad High Court · (1992) 193 ITR 424
Income Tax Act, 1961 — Section 132
High Courts10 Jan 1991Dismissed
Smt. Ram Piyari and Another Vs The Board of Revenue and Others
Allahabad High Court · (1991) 1 AWC 579 : (1991) RD 192
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B(4F), 132, 195, 198(4)
High Courts09 Jan 1991Dismissed
VIJAY KUMAR AJIT KUMAR Vs COMMISSIONER OF Income Tax.
Allahabad High Court · (1991) 96 CTR 152 : (1991) 191 ITR 391 : (1991) 55 TAXMAN 388
Income Tax Act, 1961 — Section 256, 40A
High Courts09 Jan 1991Allowed
Mewa Ram Vs State of U.P.& Anr.
Allahabad High Court · (1991) 01 AHC CK 0082
High Courts09 Jan 1991Dismissed
Dilip Kumar Das Vs State
Allahabad High Court · (1991) 01 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Jan 1991Allowed
Rakesh Kumar Agarwal Vs State of U.P.& Ors.
Allahabad High Court · (1991) 01 AHC CK 0072
Constitution of India, 1950 — Article 22(2)
High Courts09 Jan 1991Dismissed
State Vs Sri Chand
Allahabad High Court · (1991) 01 AHC CK 0063
Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts09 Jan 1991
Commissioner of Income Tax Vs Ram Narain Pratap Narain
Allahabad High Court · (1991) 99 CTR 138 : (1991) 191 ITR 361 : (1991) 55 TAXMAN 336
Income Tax Act, 1961 — Section 35B(1)
High Courts09 Jan 1991Allowed
Tayyaba Bibi Vs State and Another
Allahabad High Court · (1991) 1 DMC 596
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts09 Jan 1991
KESHAV DEO PODDAR Vs TAX RECOVERY OFFICER AND OTHERS.
Allahabad High Court · (1992) 193 ITR 480
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts09 Jan 1991
Commissioner of Income Tax Vs M. Habibullah
Allahabad High Court · (1991) 191 ITR 381 : (1991) 55 TAXMAN 326
Income Tax Act, 1961 — Section 271(1)