High Courts30 Oct 1991Allowed
Commissioner of Income Tax Vs Narendra Agencies
Allahabad High Court · (1993) 199 ITR 476
Income Tax Act, 1961 — Section 142(1), 184(7), 185(5), 186(2), 246
COURT ARCHIVE
Allahabad High Court judgments, 1991
1,048 judgments · page 8 of 53
High Courts30 Oct 1991Allowed
Palakdhari Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1992) 1 AWC 228 : (1992) RD 111
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts29 Oct 1991Dismissed
Banjara Singh Vs Board of Revenue and Others
Allahabad High Court · (1991) 2 AWC 491 : (1992) RD 268
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 155, 163, 164, 209
High Courts29 Oct 1991Dismissed
Ayodhya Prasad Pandey Vs Chairman-cum-Managing Director, National Textile Corporation (U.P) Ltd. and Another
Allahabad High Court · (1992) 1 AWC 98
Caltex Acquisition of Shares of Caltex Oil Refining (India) Limited and of the Undertakings in India of Caltex (India) Limited Act, 1977 — Section 23Constitution of India, 1950 — Article 14, 226, 311(2)Contract Act, 1872 — Section 23
High Courts29 Oct 1991Dismissed
Ram Chandra Yadav Vs Pipraich Sugar Mill Co. Ltd.
Allahabad High Court · (1992) 73 CompCas 548
Companies (Court) Rules, 1959 — Rule 12, 160Companies Act, 1956 — Section 531, 531A
High Courts29 Oct 1991
Uttar Pradesh State Electricity Board, Lucknow Vs Union of India and others
Allahabad High Court · AIR 1992 All 135
Constitution of India, 1950 — Article 14, 245Railways (Warehousing and Wharfage) Rules, 1958 — Rule 13, 6Railways Act, 1890 — Section 42, 47, 47(1)
High Courts28 Oct 1991Disposed Of
Surya Kumar Misra Vs Reoti Raman Misra and Others
Allahabad High Court · (1991) 15 ACR 677
Criminal Procedure Code, 1973 (CrPC) — Section 296, 401, 457, 482
High Courts28 Oct 1991Dismissed
Nand Kishore Kanaudia and Another Vs State of U.P. and Others
Allahabad High Court · (1992) CriLJ 953
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 132, 133, 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts28 Oct 1991Allowed
Commissioner of Income Tax Vs Smt. Gayatri Devi
Allahabad High Court · (1993) 199 ITR 443
Income Tax Act, 1961 — Section 256, 80V
High Courts28 Oct 1991Dismissed
Veerkala Vs Jaiwati and Others
Allahabad High Court · (1992) 1 DMC 500
Guardians and Wards Act, 1890 — Section 39, 7
High Courts28 Oct 1991Dismissed
State of U.P. and Another Vs Sheshmani Tripathi
Allahabad High Court · (1991) 2 AWC 109 : (1991) 2 UPLBEC 1303
Constitution of India, 1950 — Article 226
High Courts25 Oct 1991Allowed
Rama Kant Singh Vs VIth Additional District Judge and Others
Allahabad High Court · (1991) 10 AHC CK 0048
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 3, Order 40 Rule 4, Order 43 Rule 1Constitution of India, 1950 — Article 226
High Courts25 Oct 1991Allowed
Shesh Mani Dubey Vs Union of India (UOI) and Others
Allahabad High Court · (1992) 2 AWC 814
Constitution of India, 1950 — Article 226, 311, 311(2), 311(3)
High Courts25 Oct 1991Dismissed
Major A.S. Grewal Vs Union of India (UOI) and Another
Allahabad High Court · (1991) 2 AWC 276
Constitution of India, 1950 — Article 14, 226
High Courts24 Oct 1991Disposed Of
Commissioner of Income Tax Vs Nandlal Cold Storage and Kotiwal Cold Storage Nandlal Cold Storage Vs Commissioner of Income Tax
Allahabad High Court · (1993) 199 ITR 327
Income Tax Act, 1961 — Section 32A(2)
High Courts24 Oct 1991Dismissed
Babua Ram and others Vs State of U.P. and another
Allahabad High Court · AIR 1992 All 170 : (1992) 1 AWC 104 : (1992) 1 UPLBEC 390
Land Acquisition (Amendment) Act, 1984 — Section 19Land Acquisition Act, 1894 — Section 11, 18(1), 18(2), 28, 3
High Courts24 Oct 1991Disposed Of
Commissioner of Income Tax Vs Kothiwala Cold Storage
Allahabad High Court · (1992) 101 CTR 470 : (1993) 199 ITR 399 : (1992) 63 TAXMAN 330
Income Tax Act, 1961 — Section 32A, 32A(2)
High Courts23 Oct 1991Allowed
Casmiro Electro D'' Silva Vs Union of India (UOI)
Allahabad High Court · (1991) 15 ACR 649
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Customs Act, 1962 — Section 104, 111, 135Foreign Exchange Regulation Act, 1973 — Section 13
High Courts23 Oct 1991Dismissed
Neeraj Kumar Agarwal Vs State of U.P. and Another
Allahabad High Court · (1992) CriLJ 1247
Criminal Procedure Code, 1973 (CrPC) — Section 457Motor Vehicles Act, 1988 — Section 192, 194, 196, 31Criminal Procedure Code, 1973 (CrPC) — Section 457
High Courts22 Oct 1991Allowed
Arvind Shukla Vs Commissioner, Kanpur Division and Others
Allahabad High Court · (1991) 2 AWC 257
Societies Registration Act, 1860 — Section 12D