High Courts03 May 1991
Additional Commissioner of Income Tax Vs Irshad Ali
Allahabad High Court · (1992) 197 ITR 144
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,242 of 5,025
High Courts03 May 1991Dismissed
M/s. International Data Management Ltd. and others Vs State of U.P. and others
Allahabad High Court · AIR 1991 All 369
Constitution of India, 1950 — Article 12, 13(3), 14, 162, 19(1)Defence of India Rules, 1962 — Rule 125(2)Essential Commodities Act, 1955 — Section 3
High Courts03 May 1991
Commissioner of Wealth-tax Vs Smt. Janki Kishori Devi
Allahabad High Court · (1992) 102 CTR 18 : (1991) 192 ITR 229 : (1991) 59 TAXMAN 206
Income Tax Act, 1961 — Section 2(42C)Public Debt Act, 1944 — Section 2, 2(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 27
High Courts03 May 1991Allowed
Ram Prakash Singh Vs The State of Uttar Pradesh and Another
Allahabad High Court · (1991) 2 AWC 591
High Courts02 May 1991Dismissed
Governing Council of Kayastha Pathshala, Prayag and others Vs Ram Chandra Srivastava and others
Allahabad High Court · AIR 1992 All 158
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 11, 80, 92
High Courts02 May 1991Disposed Of
Lal Man Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 98 CTR 249 : (1992) 196 ITR 743
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 226(3)
High Courts02 May 1991Dismissed
Brijendra Kumar Sharma Vs Rajendra Kumar Sharma and another
Allahabad High Court · AIR 1992 All 288 : (1991) 2 AWC 12
Arbitration Act, 1940 — Section 34
High Courts02 May 1991Allowed
Raj Bahadur Narain Singh Sugar Mills Ltd. Vs Union of India (UOI)
Allahabad High Court · (1992) 59 ELT 409
Central Excise Rules, 1944 — Rule 8, 8(1)
High Courts01 May 1991Disposed Of
Radhey Shyam Vs The Uttar Pradesh Intermediate Education Board, Allahabad and another
Allahabad High Court · AIR 1992 All 60
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts01 May 1991Allowed
Rashtriya Vikas Ltd. Vs Commissioner of Income Tax and Others
Allahabad High Court · (1992) 196 ITR 694
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264
High Courts01 May 1991Allowed
The Union of India (UOI) Vs Mangat Singh
Allahabad High Court · (1991) 2 AWC 54
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts01 May 1991
Phool Singh Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) 15 ACR 430
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 17A, 18
High Courts30 Apr 1991Dismissed
Suraj Prasad Upadhya Vs The A.C.M.M. VIII and Another
Allahabad High Court · (1991) 2 AWC 578
Constitution of India, 1950 — Article 226
High Courts30 Apr 1991Allowed
Asha Ram Yadav Vs Dt. Magistrate and Others
Allahabad High Court · (1992) 2 LLJ 44
High Courts29 Apr 1991Dismissed
Commissioner of Income Tax Vs Sukh Lal Ice Cold Storage Co.
Allahabad High Court · (1992) 196 ITR 562 : (1991) 59 TAXMAN 180
Income Tax Act, 1961 — Section 147, 148, 256
High Courts29 Apr 1991Dismissed
State of U.P. and another Vs Surendra Nath and others
Allahabad High Court · AIR 1992 All 127 : (1987) RD 1
Limitation Act, 1963 — Section 14, 5
High Courts29 Apr 1991Dismissed
K.P. Roy, Income Tax Officer Vs Moti Lal
Allahabad High Court · (1993) 202 ITR 856 : (1993) 69 TAXMAN 495
Income Tax Act, 1961 — Section 139(2), 276C
High Courts29 Apr 1991
Gyan Prakash Chaurasia and others Vs Bans Narain Rai and another
Allahabad High Court · AIR 1991 All 266 : (1991) 2 AWC 209
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts29 Apr 1991Allowed
Misri Lal and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 2 AWC 474
Constitution of India, 1950 — Article 300AUttar Pradesh Slum Areas (Improvement and Clearance) Act, 1962 — Section 17, 18, 19, 20, 3
High Courts29 Apr 1991
Ram Das Singh Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 751
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1)