High Courts05 Sept 1994Dismissed
Commissioner of Income Tax Vs Smt. Kavita Gupta
Allahabad High Court · (1995) 211 ITR 206 : (1995) 78 TAXMAN 212
Income Tax Act, 1961 — Section 256, 263
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,110 of 5,025
High Courts05 Sept 1994Allowed
Super Time Industries Vs Union of India (UOI)
Allahabad High Court · (1994) 74 ELT 495
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226
High Courts05 Sept 1994Allowed
Kalloo Vs State of U.P.
Allahabad High Court · (1995) 3 AWC 1866
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 20(1), 7
High Courts02 Sept 1994Dismissed
Sardar Balbir Singh Vs Commissioner of Income Tax
Allahabad High Court · (1995) 211 ITR 150 : (1995) 78 TAXMAN 216
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(2), 271(1), 273, 273A
High Courts02 Sept 1994Dismissed
Pramod Kumar Sahni and others Vs State OF U.P.and others
Allahabad High Court · (1994) 09 AHC CK 0054
Constitution of India, 1950 — Article 226High Court Rules, 1952 — Chapter 8, 5
High Courts02 Sept 1994Dismissed
Shashi Kant Gupta Vs Rajiv Dave and Others
Allahabad High Court · (1994) 3 AWC 1708
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 23, 25
High Courts02 Sept 1994Dismissed
Hari Mohan Vs V.K. Mittal and Another
Allahabad High Court · (1995) CriLJ 3186
High Courts01 Sept 1994Disposed Of
Sudesh Chawla Vs State of U.P.and others
Allahabad High Court · (1994) 09 AHC CK 0072
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 28A
High Courts01 Sept 1994Dismissed
Teekam Singh Vs IIIrd Addl. Session Judgo,Ghaziabsd & Ans.
Allahabad High Court · (1994) 09 AHC CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 223
High Courts01 Sept 1994Dismissed
State of U.P. Vs Raghraj & Ors.
Allahabad High Court · (1994) 09 AHC CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts01 Sept 1994Dismissed
Kishan Kant Pathak Vs State of U.P.& Anr.
Allahabad High Court · (1994) 09 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 204, 462Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts01 Sept 1994Allowed
Ram Raj Vs Additional Commissioner, Jhansi Division and Others
Allahabad High Court · (1994) 3 AWC 1747
Limitation Act, 1963 — Section 5
High Courts01 Sept 1994Dismissed
Sher Singh Vs Hardayal and Others
Allahabad High Court · (1994) 3 AWC 1636
High Courts01 Sept 1994
Jhanda alias Jhanda Singh Vs State of U.P.
Allahabad High Court · (1994) 18 ACR 684
Criminal Procedure Code, 1973 (CrPC) — Section 446, 82, 83Penal Code, 1860 (IPC) — Section 302
High Courts31 Aug 1994Dismissed
Hira Lal Vs Registrar, Firms, Chits and Societies and Others
Allahabad High Court · (1994) 3 AWC 1745
Co-operative Societies Act, 1912 — Section 12DSocieties Registration Act, 1860 — Section 12D(1), 12D(2), 25(2)
High Courts31 Aug 1994Dismissed
U.P. State Road Transport Corporation Vs State of U.P. and Others
Allahabad High Court · (1995) 70 FLR 274 : (1996) 1 LLJ 31
Industrial Disputes (Central) Rules, 1957 — Rule 16(2)
High Courts31 Aug 1994Partly Allowed
Infant Milk Food Factory Vs Labour Court and Others
Allahabad High Court · (1995) 1 LLJ 1220
High Courts31 Aug 1994Allowed
The Regional Manager, Punjab National Bank Vs Regional Labour Commissioner (Central) and Others
Allahabad High Court · (1995) 1 LLJ 852
Payment of Gratuity Act, 1972 — Section 4(3), 7
High Courts31 Aug 1994Allowed
Regional Manager, Punjab National Bank, The Mall Vs Regional Labour Commissioner and Others
Allahabad High Court · (1994) 3 AWC 1715
Payment of Gratuity Act, 1972 — Section 4, 4(2), 4(3), 7
High Courts30 Aug 1994Allowed
Jotwani Electric Company Vs Union of India (UOI) and Collector of Central Excise
Allahabad High Court · (1995) 58 ECR 686