High Courts07 Feb 1991
Commissioner of Income Tax Vs Expanded Metal Manufacturers
Allahabad High Court · (1992) 101 CTR 20 : (1991) 189 ITR 317
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,258 of 5,025
High Courts07 Feb 1991Dismissed
Kanthal India Limited Vs Superintendent, Central Excise, Asstt. CCE and Others
Allahabad High Court · (1992) 37 ECR 32
Central Excises and Salt Act, 1944 — Section 11A
High Courts07 Feb 1991
Commissioner of Wealth-tax Vs Jetha Nand
Allahabad High Court · (1991) 192 ITR 650
Wealth Tax Act, 1957 — Section 5(1), 5(2)
High Courts07 Feb 1991Dismissed
Rajnath Misra Vs The Xth Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 664 : (1991) RD 253
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 5A, 5A(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 13, 155, 190(1), 198(4)
High Courts07 Feb 1991Allowed
Gauri Shanker Prasad Vs The Assistant Registrar Cooperative Societies and Another
Allahabad High Court · (1991) 1 AWC 441
High Courts06 Feb 1991Disposed Of
Hind Rice Mill and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 462
Constitution of India, 1950 — Article 14, 19Essential Commodities Act, 1955 — Section 2, 3, 3(3)Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17
High Courts06 Feb 1991Allowed
Tej Bal and Others Vs Director of Education and Others
Allahabad High Court · (1991) 1 AWC 378
Constitution of India, 1950 — Article 14, 226, 41
High Courts06 Feb 1991Allowed
V. K. JAIN Vs WEALTH-TAX OFFICER AND ANOTHER.
Allahabad High Court · (1992) 193 ITR 89 : (1992) 60 TAXMAN 69
High Courts06 Feb 1991Disposed Of
Murli Prasad Vs State of U.P.and Others
Allahabad High Court · (1991) 02 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts05 Feb 1991Allowed
Mahendra Parbat Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1991) 1 AWC 551 : (1991) RD 15
Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 363Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12
High Courts05 Feb 1991Dismissed
J.K. Chartiable Trust Vs The Municipal Board and Another
Allahabad High Court · (1991) 1 AWC 439
Uttar Pradesh Municipalities Act, 1916 — Section 140, 141, 142, 143, 144Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10(5)
High Courts05 Feb 1991Dismissed
Hari Chand Ratan Chand Vs Commissioner of Income Tax
Allahabad High Court · (1991) 190 ITR 173
High Courts05 Feb 1991
Commissioner of Wealth-tax Vs Jagphool Narain
Allahabad High Court · (1991) 192 ITR 295
Wealth Tax Act, 1957 — Section 5(1)
High Courts05 Feb 1991Dismissed
Commissioner of Wealth-tax Vs Tikam Chand Agrawal
Allahabad High Court · (1991) 94 CTR 130 : (1991) 192 ITR 601 : (1991) 55 TAXMAN 516
Wealth Tax Rules, 1957 — Rule 2
High Courts05 Feb 1991Allowed
Rajneesh Saxena Vs Suresh Chandra
Allahabad High Court · (1991) CriLJ 1655
Contempt of Courts Act, 1971 — Section 12(1), 12(3)
High Courts05 Feb 1991Allowed
Tula Nand Jha Vs State of U.P. and Another
Allahabad High Court · (1992) 1 AWC 338
High Courts04 Feb 1991Allowed
Umesh Chandra Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 496
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25FF
High Courts04 Feb 1991Allowed
Rama Shankar Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) 1 AWC 455 : (1991) RD 151
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19Limitation Act, 1963 — Section 5
High Courts04 Feb 1991Partly Allowed
U.P. Legal Aid and Advise Board, and others Vs The State of U.P. and others
Allahabad High Court · AIR 1991 All 281
Forest Act, 1927 — Section 20, 4, 6, 6(1), 7Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117
High Courts04 Feb 1991Allowed
Gangeshwar Limited and Another Vs Union of India (UOI), Supdt. CE MOR II and Another
Allahabad High Court · (1992) 38 ECR 181