High Courts15 Feb 1991
Commissioner of Income Tax Vs Kay Charan (P.) Ltd.
Allahabad High Court · (1991) 58 TAXMAN 174
Income Tax Act, 1961 — Section 256(1), 33, 33(1)(b), 33(1)(b)(B)(i), 33(1)(b)(B)(i)(b)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,257 of 5,025
High Courts15 Feb 1991Disposed Of
Sanjai Kumar Rai and Others Vs Banaras Hindu University
Allahabad High Court · (1991) 1 AWC 448
High Courts15 Feb 1991Allowed
Gajendra Singh Vs Administrator U.P. Cooperative Processing and Cold Storage Federation Ltd. and Others
Allahabad High Court · (1991) 2 AWC 56
Constitution of India, 1950 — Article 226
High Courts15 Feb 1991
Commissioner of Income Tax Vs Kay Charan Pvt. Ltd.
Allahabad High Court · (1991) 98 CTR 266 : (1991) 190 ITR 190
Income Tax Act, 1961 — Section 33(1)
High Courts14 Feb 1991Allowed
Major J.S. Brar Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 1 AWC 613
Army Act, 1950 — Section 154, 160, 164(2)Army Rules, 1954 — Rule 142, 22, 23, 24, 62Penal Code, 1860 (IPC) — Section 379
High Courts14 Feb 1991Dismissed
Geep Flashlight Industries Ltd. and Others (since changed to Geep Industrial Syndicate Ltd.) Vs Union of India (UOI) and Another
Allahabad High Court · (1996) 218 ITR 638
Constitution of India, 1950 — Article 14, 19, 226Income Tax Act, 1961 — Section 40A(8)
High Courts14 Feb 1991Allowed
Omkar Singh Vs Regional Transport Authority, Bareilly and others
Allahabad High Court · AIR 1991 All 239 : (1990) 1 AWC 738
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 68D(3)Motor Vehicles Act, 1988 — Section 48, 94
High Courts14 Feb 1991Disposed Of
Sir Shadi Lal Enterprises Ltd. Vs Deputy Commissioner of Income Tax and Another
Allahabad High Court · (1991) 192 ITR 360
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 143(1), 154(1)
High Courts14 Feb 1991Allowed
Shyam and Company Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 192 ITR 387
Income Tax Act, 1961 — Section 127
High Courts13 Feb 1991Allowed
Govind Laxman Solapurkar Vs Dattatraya Damodar Kelkar
Allahabad High Court · AIR 1991 All 226 : (1990) 1 AWC 436
Evidence Act, 1872 — Section 114
High Courts13 Feb 1991
Ester Industries Ltd. Vs Supdt. of Central Excise and Others
Allahabad High Court · (1992) 91 ECR 28
Central Excises and Salt Act, 1944 — Section 5A
High Courts13 Feb 1991
Niranjan Rai Vs The District Inspector of School and Others
Allahabad High Court · (1991) 1 AWC 483 : (1991) 2 UPLBEC 1416
High Courts08 Feb 1991Dismissed
Rambali Vs Assistant Director of Consolidation and Another
Allahabad High Court · (1991) 1 AWC 758
Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 52, 52(1), 52(2), 52(3)
High Courts08 Feb 1991Allowed
Geep Industrial Syndicate Ltd. Vs Union of India (UOI)
Allahabad High Court · (1991) 38 ECR 178 : (1992) 58 ELT 493
High Courts08 Feb 1991Dismissed
Haji Mohd. Wasim and Others Vs State of U.P.
Allahabad High Court · (1992) CriLJ 1299
Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 170(1), 208, 209Penal Code, 1860 (IPC) — Section 147, 307, 323, 324, 336Criminal Procedure Code, 1973 (CrPC) — Section 169, 170, 170(1), 208, 209
High Courts07 Feb 1991
Commissioner of Wealth Tax Vs Smt. Veena Devi Singhania
Allahabad High Court · (1991) 58 TAXMAN 196
Wealth Tax Act, 1957 — Section 24(6)
High Courts07 Feb 1991Allowed
Smt. Nanhki Devi and Another Vs Food Corporation of India and Others
Allahabad High Court · (1991) 1 AWC 377
High Courts07 Feb 1991Allowed
Ashok Kumar alias Bhura Vs State of U.P.
Allahabad High Court · (1991) 2 AWC 555 : (1991) CriLJ 2859
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 376
High Courts07 Feb 1991Dismissed
Commissioner of Wealth-tax Vs Dr. H. Rahman
Allahabad High Court · (1991) 99 CTR 39 : (1991) 189 ITR 307
Wealth Tax Act, 1957 — Section 16A(5), 16A(6)
High Courts07 Feb 1991Disposed Off
Commissioner of Wealth-tax Vs Vijaipat Singhania (Individual) and Veena Devi Singhania (Individual)
Allahabad High Court · (1991) 192 ITR 308
Wealth Tax Act, 1957 — Section 26(6), 7Wealth Tax Rules, 1957 — Rule 1D