High Courts18 Dec 1990
Mangala Raj Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 124
Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Uttar Pradesh Panchayat Raj Act, 1947 — Section 14A, 45, 49, 51, 52
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,266 of 5,025
High Courts18 Dec 1990Dismissed
Goverdhan Kagaj Udyog Rankuta Vs U.P. Financial Corporation and Others
Allahabad High Court · (1991) 1 AWC 278
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts17 Dec 1990Allowed
Prakash Straw Board Mills (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 295 : (1991) 191 TAXMAN 295
Income Tax Act, 1961 — Section 154, 256(2)
High Courts17 Dec 1990Dismissed
Major Ashok Kumar Singh Vs VIth Additional Sessions Judge and Others
Allahabad High Court · (1990) 1 AWC 244 : (1991) CivCC 347 : (1991) CriLJ 2357 : (1991) 3 RCR(Criminal) 430
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125Constitution of India, 1950 — Article 226
High Courts17 Dec 1990Allowed
Raj Bahadur Vs The State of U.P.
Allahabad High Court · (1991) CriLJ 2239
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 21, 37, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
High Courts17 Dec 1990Allowed
Baidya Nath Rai Vs Registrar, Kanpur University and Others
Allahabad High Court · (1991) 1 AWC 154
High Courts17 Dec 1990Dismissed
Goel Textile Industries and Another Vs Union of India (UOI) and Another
Allahabad High Court · (1991) 1 AWC 205
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(3), 16, 19A, 2, 2A
High Courts17 Dec 1990
Sudhendu alias Chunnu Srivastava Vs State of U.P. and Others
Allahabad High Court · (1991) 15 ACR 90
Constitution of India, 1950 — Article 21, 226, 300ACriminal Procedure Code, 1973 (CrPC) — Section 161, 82, 83, 87, 88Penal Code, 1860 (IPC) — Section 395, 397
High Courts17 Dec 1990
Nafees Haider Vs State of U.P.
Allahabad High Court · (1991) CriLJ 1690
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482
High Courts14 Dec 1990Allowed
Jitendra Kumar Poddar Vs Prescribed Authority and Others
Allahabad High Court · (1991) 1 AWC 126
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8), 34Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts14 Dec 1990Dismissed
Shiv Nath and Others Vs The District Judge and Others
Allahabad High Court · (1991) 1 AWC 301 : (1991) RD 96
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 20
High Courts14 Dec 1990Allowed
Smt. Zubaida Khatoon Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1991) 1 AWC 292
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(5), 18
High Courts14 Dec 1990Dismissed
Firangi Singh and Others Vs Assistant Director of Consolidation and Others
Allahabad High Court · (1991) 1 AWC 134 : (1991) RD 87
Constitution of India, 1950 — Article 141, 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 11(2), 12, 48, 5C
High Courts14 Dec 1990Dismissed
Commissioner of Income Tax Vs Triveni Sheet Glass Works Ltd.
Allahabad High Court · (1991) 190 ITR 38
Income Tax Act, 1961 — Section 256, 35B
High Courts14 Dec 1990Allowed
Someshwari Prasad Vs State of U.P.& Anr.
Allahabad High Court · (1990) 12 AHC CK 0060
Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 467, 468
High Courts14 Dec 1990Disposed Of
Commissioner of Income Tax Vs Mahavir Prasad Jawahar Lal
Allahabad High Court · (1991) 191 ITR 271
Income Tax Act, 1961 — Section 271(1)
High Courts14 Dec 1990Allowed
Commissioner of Income Tax Vs Alankar Bottling Co.
Allahabad High Court · (1991) 189 ITR 799
Income Tax Act, 1961 — Section 154, 256, 32, 32(2), 75
High Courts14 Dec 1990
Chinta Mani Tripathi Vs State of U.P.
Allahabad High Court · (1991) CriLJ 1662
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Criminal Procedure Code, 1973 (CrPC) — Section 389(3), 482Penal Code, 1860 (IPC) — Section 324, 376
High Courts14 Dec 1990
Chandra Bhushan and Another Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) 15 ACR 52 : (1993) 3 UPLBEC 1734
High Courts14 Dec 1990Allowed
Mohd. Harun Vs State of U.P.
Allahabad High Court · (1991) CriLJ 1083
Criminal Procedure Code, 1973 (CrPC) — Section 430, 482Penal Code, 1860 (IPC) — Section 379, 411Criminal Procedure Code, 1973 (CrPC) — Section 430, 482