High Courts09 Jan 1991Dismissed
Amber Theatre Modinagar Vs The Commissioner, Meerut Division and Another
Allahabad High Court · (1991) 1 AWC 289
Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 131, 132, 133
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 52 of 53
High Courts09 Jan 1991
Marketing Services Agency (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 55 TAXMAN 305
Income Tax Act, 1961 — Section 256(1), 37(2), 40, 40(c)
High Courts09 Jan 1991
Commissioner of Income Tax Vs Pankaj Gupta and Others
Allahabad High Court · (1991) 96 CTR 138 : (1991) 188 ITR 184 : (1991) 55 TAXMAN 341
Income Tax Act, 1961 — Section 154(3)
High Courts08 Jan 1991Dismissed
Jai Ram Gupta Vs VII Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 364
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts08 Jan 1991Dismissed
Krishna Gopal Rastogi Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 295
Family Courts Act, 1984 — Section 4(5)
High Courts08 Jan 1991Allowed
Commissioner of Income Tax Vs Himalaya Cold Storage and Iron Industries
Allahabad High Court · (1991) 191 ITR 305
Income Tax Act, 1961 — Section 154, 256, 32A
High Courts08 Jan 1991Partly Allowed
Subhash Chand (HUF) Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 454
Income Tax Act, 1961 — Section 171, 256
High Courts08 Jan 1991Dismissed
Narendra Kumar Singh Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 316
Income Tax Act, 1961 — Section 256(2), 55A
High Courts08 Jan 1991
Commissioner of Income Tax Vs K.N. Agarwal
Allahabad High Court · (1991) 189 ITR 378
Income Tax Act, 1961 — Section 256
High Courts07 Jan 1991Allowed
N.S.A. Nagar Mahapalika Vs Gopal Das
Allahabad High Court · (1991) 1 AWC 442
Prevention of Food Adulteration Rules, 1955 — Rule 22
High Courts07 Jan 1991Disposed Of
Nao Shabha Khanam Vs Ishtiaq Khan and Another
Allahabad High Court · (1991) 2 DMC 29
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts07 Jan 1991Dismissed
Ashok Kumar Tumberia Vs Hardwar Development Authority, Hardwar, and another
Allahabad High Court · (1991) 01 AHC CK 0087
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 32
High Courts07 Jan 1991Allowed
Naushaba Khanam Vs Ishtiaq Khan & Anr.
Allahabad High Court · (1991) 01 AHC CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts07 Jan 1991
Baldeo Ram Salig Ram Ltd. Vs Income Tax Officer
Allahabad High Court · (1991) 189 ITR 554 : (1991) 55 TAXMAN 410
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts07 Jan 1991
Commissioner of Income Tax Vs Shyam Lal Surendra Kumar
Allahabad High Court · (1991) 191 ITR 81
Income Tax Act, 1961 — Section 256
High Courts04 Jan 1991Dismissed
Surendra Pal and Another Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 67
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 190, 190(1)(A), 190(1)(B)Penal Code, 1860 (IPC) — Section 323, 506
High Courts04 Jan 1991Allowed
Rajbeer Singh Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 132
Penal Code, 1860 (IPC) — Section 147, 323, 352, 504, 506
High Courts04 Jan 1991Dismissed
Dhampur Sugar Mills Ltd. Vs Customs, Excise and Gold (Control) Appellate Tribunal and Others
Allahabad High Court · (1991) 37 ECR 600
Central Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226, 35G
High Courts04 Jan 1991
Commissioner of Income Tax Vs Nepani Biri Company Trust
Allahabad High Court · (1991) 190 ITR 402 : (1991) 55 TAXMAN 328
Income Tax Act, 1961 — Section 271(1)
High Courts04 Jan 1991
Satya Veer and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 175
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 201, 302, 34Uttar Pradesh Children Act, 1951 — Section 2, 2(4), 27