High Courts13 Dec 1990
Commissioner of Income Tax Vs R.B. Multanimal Modi and Sons
Allahabad High Court · (1991) 189 ITR 730
Companies (Profits) Surtax Act, 1964 — Rule 1Income Tax Act, 1961 — Section 80L, 80M
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,267 of 5,025
High Courts13 Dec 1990Dismissed
Nand Lal Prasad Vs State of U.P.and Others
Allahabad High Court · (1990) 12 AHC CK 0062
High Courts13 Dec 1990
H.D. Mundra and Another Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 19
Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 342, 482, 561Penal Code, 1860 (IPC) — Section 114, 120B, 408, 419, 420
High Courts12 Dec 1990Allowed
Ram Charan Misra Vs State of U.P.
Allahabad High Court · (1991) 1 AWC 85
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2), 6
High Courts12 Dec 1990Allowed
Committee of Management, Janta Vidyalaya Singhpur Vs Basic Shiksha Adhikari and Others
Allahabad High Court · (1991) 1 AWC 199
High Courts12 Dec 1990Dismissed
Vijai Kumar and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) 1 AWC 515 : (1991) RD 145
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11(1), 12, 13, 13(1)
High Courts12 Dec 1990Dismissed
National Textile Corporation (U.P.) Ltd. Unit : Swadeshi Cotton Mills Vs Presiding Officer, Labour Court I and Others
Allahabad High Court · (1991) 62 FLR 583 : (1995) 3 LLJ 738
High Courts12 Dec 1990Dismissed
Lodai and Another Vs The State
Allahabad High Court · (1991) CriLJ 1878
Criminal Procedure Code, 1973 (CrPC) — Section 174, 311Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Dec 1990Allowed
Ajai Kumar Mittal Vs Vice-Chancellor, Roorkee University, Roorkee and others
Allahabad High Court · AIR 1991 All 177 : (1990) 1 AWC 66 : (1991) 63 FLR 291 : (1992) 2 LLJ 634 : (1991) 1 UPLBEC 132
Constitution of India, 1950 — Article 14, 226
High Courts12 Dec 1990Dismissed
Smt. Munner Devi and Others Vs Satya Narain and Others
Allahabad High Court · (1991) 1 AWC 208 : (1991) RD 12
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Hindu Succession Act, 1956 — Section 15, 15(1), 16, 8Limitation Act, 1963 — Section 5
High Courts12 Dec 1990Dismissed
S.C. Bhatnagar Vs District Judge and Others
Allahabad High Court · (1991) 1 AWC 230
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1, 24
High Courts12 Dec 1990Dismissed
Balmukund Vs Smt. Harpyari alias Rambeti and Others
Allahabad High Court · (1991) 1 AWC 264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts12 Dec 1990Dismissed
Salik Ram Vs District Panchayat Raj Officer and Others
Allahabad High Court · (1991) 1 AWC 553 : (1991) RD 209
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 11(2), 14(1)Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 33B(2)
High Courts12 Dec 1990Dismissed
Balmukund Vs Smt. Harpyari
Allahabad High Court · (1991) 1 AWC 264
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts11 Dec 1990Partly Allowed
Salim Ahmad Vs State of U.P.
Allahabad High Court · (1990) 12 AHC CK 0066
Penal Code, 1860 (IPC) — Section 471
High Courts11 Dec 1990Dismissed
Vijay Bahadur Tewari Vs Brij Chander Rai
Allahabad High Court · (1990) 12 AHC CK 0058
Contempt of Courts Act, 1971 — Section 12
High Courts11 Dec 1990
Devendra Singh Vs Bhole Ram
Allahabad High Court · AIR 1991 All 157 : (1990) 1 AWC 281 : (1991) RD 73
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 15, 9
High Courts11 Dec 1990Allowed
Nagar Swasthi Adhikari Vs Ajab Singh and Others
Allahabad High Court · (1991) CriLJ 1475
Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 20
High Courts11 Dec 1990Allowed
Jarawar Singh and Others Vs The State
Allahabad High Court · (1991) CriLJ 1806
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402
High Courts11 Dec 1990
Mahendra Kumar Modi and Others Vs State of Uttar Pradesh and Another
Allahabad High Court · (1991) 15 ACR 55
Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Essential Commodities Act, 1955 — Section 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 245, 482