High Courts04 Feb 1991Dismissed
Bhagwandas Achchardeo Vs Commissioner of Income Tax
Allahabad High Court · (1991) 192 ITR 698 : (1991) 55 TAXMAN 412
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,259 of 5,025
High Courts01 Feb 1991Dismissed
Jhingai Vs Deputy Director of Consolidation and Another
Allahabad High Court · (1991) 1 AWC 410 : (1991) RD 136
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 21, 42A, 48, 9
High Courts01 Feb 1991Allowed
Rajeshwar Dayal Sharma Vs District Magistrate and Another
Allahabad High Court · (1990) 1 AWC 504 : (1992) CriLJ 1412
Arms Act, 1959 — Section 13, 13(2), 13(2A), 17, 17(1)Arms Rules, 1962 — Rule 7Arms Act, 1959 — Section 13, 13(2), 13(2A), 17, 17(1)
High Courts01 Feb 1991Allowed
Hindustan Paper and Straw Board Mills Vs Asstt. Collector, C. Ex.
Allahabad High Court · (1992) 40 ECC 103 : (1991) 38 ECR 185 : (1992) 58 ELT 462
Penal Code, 1860 (IPC) — Section 420
High Courts01 Feb 1991Allowed
Laksmi Devi Sugar Mills (P) Ltd. Vs Union of India (UOI), CCE and Others
Allahabad High Court · (1992) 38 ECR 183 : (1992) 58 ELT 500
High Courts01 Feb 1991Dismissed
Ram Rup Vs Assistant Director of Consolidation and Another
Allahabad High Court · (1991) 1 AWC 588 : (1991) RD 222
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 20, 20A, 48
High Courts31 Jan 1991Dismissed
Sahkari Ganna Vikas Samit Ltd. Vs The Presiding Officer, Labour Court and Another
Allahabad High Court · (1991) 1 AWC 457
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 226Uttar Pradesh Cane Co-operative Service Regulations, 1975 — Regulation 34
High Courts31 Jan 1991Allowed
Harpal Singh Beniwal Vs Regional Transport Authority, Meerut Region Another
Allahabad High Court · (1991) 1 AWC 282
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 68D, 68D(1), 68F(1)
High Courts31 Jan 1991Allowed
Commissioner of Income Tax Vs Rampur Distillery and Chemical Co. Ltd.
Allahabad High Court · (1991) 190 ITR 327
Income Tax Act, 1961 — Section 37
High Courts31 Jan 1991Allowed
Commissioner of Wealth-tax Vs Hari Kishan
Allahabad High Court · (1991) 192 ITR 686
Wealth Tax Act, 1957 — Section 5(1)
High Courts31 Jan 1991Dismissed
Lakhan Mali and Anr. Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 340, 439
High Courts31 Jan 1991Allowed
Bhoop Singh Vs State of U.P.
Allahabad High Court · (1991) 01 AHC CK 0060
Penal Code, 1860 (IPC) — Section 304 Part 1, 307, 323, 34, 364
High Courts31 Jan 1991Dismissed
Commissioner of Income Tax Vs Raghubir Dayal Jai Prakash
Allahabad High Court · (1991) 192 ITR 170
Income Tax Act, 1961 — Section 37, 43B
High Courts31 Jan 1991Dismissed
Commissioner of Income Tax Vs K.N. Sharma
Allahabad High Court · (1991) 192 ITR 212
Income Tax Act, 1961 — Section 256(2)
High Courts31 Jan 1991Allowed
Shankerji Construction Co. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 192 ITR 563 : (1991) 55 TAXMAN 380
Income Tax Act, 1961 — Section 185, 256, 256(1), 256(2)
High Courts31 Jan 1991Allowed
Behari Lal Agarwal Vs Assistant Controller of Estate Duty-cum-Income Tax
Allahabad High Court · (1991) 192 ITR 267
Estate Duty Act, 1953 — Section 59
High Courts31 Jan 1991Allowed
Devi Lal Shah Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 62 FLR 896 : (1992) 2 LLJ 531 : (1991) 1 UPLBEC 480
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Railway Protection Force Rules, 1987 — Rule 154(2)
High Courts31 Jan 1991
Jaipur Udyog Ltd. Vs Superintendent, Central Excise and Others
Allahabad High Court · (1992) 41 ECR 619
Central Excises and Salt Act, 1944 — Section 35B, 36
High Courts30 Jan 1991Dismissed
Commissioner of Income Tax Vs Madho Lal Su Lal
Allahabad High Court · (1991) 190 ITR 142 : (1991) 59 TAXMAN 81
Income Tax Act, 1961 — Section 37(2B)
High Courts30 Jan 1991Partly Allowed
Brahmanand Rai Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 3238
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137(2), 138, 144