COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,244 of 5,025

High Courts23 Apr 1991Allowed

M/s. Arjees Wool and Fur Industries Pvt. Ltd. and others Vs Allahabad Bank

Allahabad High Court · AIR 1992 All 111 : (1993) 76 CompCas 209

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17Transfer of Property Act, 1882 — Section 53, 76, 96

Read judgment

High Courts23 Apr 1991

Swastic Sahkari Awas Samiti Ltd. and Another Vs State of U.P. and Others

Allahabad High Court · (1991) 191 ITR 443

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 230A

Read judgment

High Courts23 Apr 1991Dismissed

U.P. Sunni Central Board of Waqfs 91 and Another Vs Abdul Rasheed and Others

Allahabad High Court · (1991) AWC 490 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Muslim Waqfs Act, 1960 — Section 71, 76

Read judgment

High Courts22 Apr 1991Allowed

Dr. Faizullah Peer and others Vs Union of India and others

Allahabad High Court · AIR 1991 All 309 : (1990) 1 AWC 747 : (1991) 1 UPLBEC 595

Constitution of India, 1950 — Article 12, 14, 16

Read judgment

High Courts22 Apr 1991Allowed

Jawahar Lal Goyal Vs Commissioner of Income Tax

Allahabad High Court · (1992) 196 ITR 419

Income Tax Act, 1961 — Section 256

Read judgment

High Courts22 Apr 1991Dismissed

Commissioner of Income Tax Vs J.K. Cotton Spinning Mills Co. Ltd.

Allahabad High Court · (1992) 196 ITR 773

Income Tax Act, 1961 — Section 256, 32

Read judgment

High Courts22 Apr 1991Dismissed

Niraj Kumar Vijai Kumar Vs Commissioner of Income Tax

Allahabad High Court · (1992) 196 ITR 811

Income Tax Act, 1961 — Section 254, 256

Read judgment

High Courts22 Apr 1991Dismissed

Commissioner of Income Tax Vs Smt. Sangeeta Agarwal

Allahabad High Court · (1992) 196 ITR 647

Income Tax Act, 1961 — Section 143(1), 256, 263

Read judgment

High Courts19 Apr 1991Dismissed

Mohammad Zafar Vs State of U.P. and Others

Allahabad High Court · (1991) 15 ACR 327

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(8), 146

Read judgment

High Courts19 Apr 1991Disposed Of

Commissioner of Income Tax Vs Hotel Ajai

Allahabad High Court · (1991) 04 AHC CK 0126

Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2)

Read judgment

High Courts19 Apr 1991Disposed Of

Commissioner of Income Tax Vs Fakir Chand Hazari Lal

Allahabad High Court · (1992) 60 TAXMAN 19

Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2)

Read judgment

High Courts19 Apr 1991Allowed

Lallan Prasad Singh Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 2 AWC 10

Constitution of India, 1950 — Article 226Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 37, 37(3)

Read judgment

High Courts19 Apr 1991Allowed

Commissioner of Income Tax Vs Shri Shanker Cold Storage

Allahabad High Court · (1992) 196 ITR 487

Income Tax Act, 1961 — Section 80J

Read judgment

High Courts19 Apr 1991Dismissed

Rajpal and Others (in Jail) Vs State of U.P.

Allahabad High Court · (1991) 2 AWC 71 : (1991) CriLJ 2574

Penal Code, 1860 (IPC) — Section 379, 396

Read judgment

High Courts19 Apr 1991

Commissioner of Income Tax Vs Bhuwaneshwar Singh and Raja Ram Jaiswal

Allahabad High Court · (1992) 196 ITR 403

Income Tax Act, 1961 — Section 271(1), 274(2)

Read judgment

High Courts19 Apr 1991Disposed Of

Commissioner of Income Tax Vs Syntex Fabrics Ltd.

Allahabad High Court · (1992) 196 ITR 29

Income Tax Act, 1961 — Section 32, 80J

Read judgment

High Courts19 Apr 1991

Babu Tewari alias Govind Vs The State of U.P.

Allahabad High Court · (1991) 15 ACR 345

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 25, 27, 29, 302

Read judgment

High Courts19 Apr 1991

Pahalwan Singh and Others Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 493

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 34

Read judgment

High Courts19 Apr 1991

Commissioner of Income Tax Vs Radha Kishan and Sons

Allahabad High Court · (1991) 59 TAXMAN 599

Income Tax Act, 1961 — Section 256(1), 271(1)(c), 274, 274(2), 274(2)

Read judgment

High Courts18 Apr 1991Dismissed

State of U.P. Vs Jagdish Singh and Others

Allahabad High Court · (1991) 15 ACR 452

Read judgment