High Courts14 May 1991Dismissed
Gopal Prasad Mathuria Vs Angoori Devi
Allahabad High Court · (1991) 2 AWC 76 : (1992) 1 DMC 176
Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,240 of 5,025
High Courts14 May 1991Dismissed
Commissioner of Income Tax Vs Mohd. Ayyub and Sons Agency
Allahabad High Court · (1992) 197 ITR 637
Income Tax (Appellate Tribunal) Rules, 1963 — Rule 11Income Tax Act, 1961 — Section 148, 254, 256
High Courts14 May 1991Allowed
Radla Machinery Experts Vs Income Tax Officer and Others
Allahabad High Court · (1992) 197 ITR 493 : (1992) 60 TAXMAN 125
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148
High Courts14 May 1991Allowed
Ram Nath Vs State of U.P.
Allahabad High Court · (1991) 05 AHC CK 0052
Opium Act, 1878 — Section 9
High Courts14 May 1991
Commissioner of Income Tax Vs Wazir Chand and Co. (Pvt.) Ltd.
Allahabad High Court · (1992) 197 ITR 561
Income Tax Act, 1961 — Section 256(2)
High Courts14 May 1991
Commissioner of Income Tax Vs Hindustan Pipe Udyog Ltd.
Allahabad High Court · (1992) 197 ITR 514
Income Tax Act, 1961 — Section 154, 256, 256(2), 80J
High Courts14 May 1991Dismissed
Commissioner of Income Tax Vs Wazir Chand and Co. (P.) Ltd.
Allahabad High Court · (1992) 60 TAXMAN 134
Income Tax Act, 1961 — Section 256, 256(1), 256(2)
High Courts13 May 1991Allowed
Rama Shankar Vs State of U.P.
Allahabad High Court · (1991) 05 AHC CK 0038
Opium Act, 1878 — Section 9Uttar Pradesh Excise Act, 1910 — Section 60
High Courts13 May 1991
Vespa Car Co. Ltd. Vs Assistant Collector of Central Excise
Allahabad High Court · (1992) 58 ELT 496
High Courts10 May 1991Partly Allowed
Raghuvara and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 380
Penal Code, 1860 (IPC) — Section 147, 149, 307, 323, 324
High Courts10 May 1991Dismissed
Smt. Pushpa Devi Sarraf and Another Vs Jai Narain Parasrampuria and Others
Allahabad High Court · (1991) 2 AWC 4
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 99, Order 39 Rule 1, 141, 144, 151Penal Code, 1860 (IPC) — Section 441Transfer of Property Act, 1882 — Section 52
High Courts10 May 1991
Lakhan Lal Baronia Vs State of U.P. and Another
Allahabad High Court · (1991) CriLJ 2546
Banking Companies Act, 1949 — Section 45GConstitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 175, 195(1), 340, 341, 341(2)
High Courts10 May 1991Dismissed
Jasraj Singh Sajwan and Others Vs District Co-operative Bank Ltd. and Others
Allahabad High Court · (1991) 2 AWC 142 : (1991) 2 UPLBEC 998
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 121, 122, 122(1), 70Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 14, 15, 5, 6
High Courts09 May 1991Dismissed
Ram Raj Singh Vs Deputy Registrar/Chairman, Sambhagiya Prashashanik Committee and Others
Allahabad High Court · (1992) 1 AWC 183
Uttar Pradesh Co-operative Societies Act, 1965 — Section 122AUttar Pradesh Primary Agricultural Cooperative Credit Societies Centralized Service Rules, 1976 — Rule 29, 30Uttar Pradesh Primary Agricultural Credit Societies Centralised Services Regulations, 1978 — Regulation 27
High Courts09 May 1991Allowed
Kunwar Hari Raj Singh Vs District Magistrate, Bijnor and others
Allahabad High Court · AIR 1992 All 203 : (1991) 2 UPLBEC 1061
Uttar Pradesh Municipalities Act, 1916 — Section 87A, 87A(3)
High Courts09 May 1991Dismissed
Ajit Kumar Tandon Vs Dis trict Judge, Faizabad and Others
Allahabad High Court · (1991) 05 AHC CK 0050
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts09 May 1991
Cawnpore Chemical Works Pvt. Ltd. (No. 1) Vs Commissioner of Income Tax
Allahabad High Court · (1992) 197 ITR 296
High Courts09 May 1991Dismissed
Ramesh Chandra Vs Om Prakash and Another
Allahabad High Court · (1991) 05 AHC CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(3), Order 21 Rule 2, Order 21 Rule 2(2A), Order 21 Rule 2(3)Provincial Small Cause Courts Act, 1887 — Section 15, 25
High Courts08 May 1991Partly Allowed
Sardar Gur Iqbal Singh and Another Vs Commissioner of Income Tax (Wealth-tax) and Another
Allahabad High Court · (1991) 98 CTR 148 : (1992) 197 ITR 269
Wealth Tax Act, 1957 — Section 14(2), 18(1), 18B, 18B(1)
High Courts08 May 1991Allowed
Amrawati Vs State & Anr.
Allahabad High Court · (1991) 05 AHC CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 125