High Courts11 Dec 1990
Ram Lakhan and Another Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 62
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 396
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,268 of 5,025
High Courts11 Dec 1990Dismissed
The Committee of Management Atarra Post Gradnate College Vs The Chancellor, Bundelkhand University and Others
Allahabad High Court · (1991) 1 AWC 119
Uttar Pradesh State Universities Act, 1973 — Section 68
High Courts11 Dec 1990Allowed
Nagar Swasth Adhikari, Nagar Mahapalika Vs Ram Ratan
Allahabad High Court · (1991) CriLJ 1805
Prevention of Food Adulteration Act, 1954 — Section 11, 16, 7
High Courts10 Dec 1990Dismissed
Niranjan Prasad Vs The District Judge and Others
Allahabad High Court · (1991) 1 AWC 132
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(2), 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1)
High Courts10 Dec 1990Dismissed
Commissioner of Income Tax Vs Madho Lal Sua Lal
Allahabad High Court · (1991) 189 ITR 418
Income Tax Act, 1961 — Section 37(2B)
High Courts10 Dec 1990Disposed Of
Commissioner of Income Tax Vs Jananamandal Ltd.
Allahabad High Court · (1991) 189 ITR 652
Income Tax Act, 1961 — Section 145
High Courts10 Dec 1990Allowed
Commissioner of Wealth Tax Vs P.N. Mehta
Allahabad High Court · (1991) 191 ITR 248
Wealth Tax Act, 1957 — Section 18(1), 27
High Courts06 Dec 1990Allowed
Vivek Chand Jain Vs The U.P. Financial Corporation
Allahabad High Court · (1991) 1 AWC 128
Constitution of India, 1950 — Article 12, 226Uttar Pradesh Financial Corporation Act, 1951 — Section 19, 29
High Courts06 Dec 1990Allowed
Commissioner of Income Tax Vs Development Trust (P.) Limited
Allahabad High Court · (1991) 189 ITR 504
Income Tax Act, 1961 — Section 256(1)
High Courts06 Dec 1990Allowed
Birbal and others Vs State of U.P.
Allahabad High Court · (1990) 12 AHC CK 0068
Penal Code, 1860 (IPC) — Section 304 Part 2, 323
High Courts06 Dec 1990Dismissed
Raj Kumar Kapoor Vs The IXth Additional Chief Metropolitan Magistrate and Others
Allahabad High Court · (1991) 1 AWC 366
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 12(2), 21, 21(1), 25
High Courts05 Dec 1990Allowed
Commissioner of Income Tax Vs Educational Supplying and Co.
Allahabad High Court · (1991) 189 ITR 624
Income Tax Act, 1961 — Section 40
High Courts05 Dec 1990
Commissioner of Income Tax Vs Law Times Press
Allahabad High Court · (1991) 189 ITR 56
Income Tax Act, 1961 — Section 187(2)
High Courts05 Dec 1990Allowed
Chandra Shekhar and Ors. Vs Ganga Prasad & Anr.
Allahabad High Court · (1990) 12 AHC CK 0065
Penal Code, 1860 (IPC) — Section 146, 147, 148
High Courts05 Dec 1990Allowed
Dr. Lal Chandra Vs The Vice-Chancellor, Banaras Hindu University, Varanasi and others
Allahabad High Court · AIR 1991 All 183 : (1990) 1 AWC 337 : (1991) 1 UPLBEC 25
Constitution of India, 1950 — Article 226
High Courts05 Dec 1990Partly Allowed
Hapur Printing Press Vs Commissioner of Income Tax
Allahabad High Court · (1991) 191 ITR 222
Income Tax Act, 1961 — Section 256
High Courts05 Dec 1990Allowed
Commissioner of Income Tax Vs Vindeshwari Trading Corporation
Allahabad High Court · (1991) 189 ITR 438 : (1991) 55 TAXMAN 197
Income Tax Act, 1961 — Section 187(2), 188
High Courts05 Dec 1990Dismissed
Sidh Company (Kanpur) and Another Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 189 ITR 629 : (1992) 63 TAXMAN 128
Income Tax Act, 1961 — Section 139(8)Income Tax Rules, 1962 — Rule 117A
High Courts05 Dec 1990Disposed Of
M/s. Shyam Gas Company Vs State of U.P. and others
Allahabad High Court · AIR 1991 All 129 : (1991) 1 UPLBEC 355
Constitution of India, 1950 — Article 12, 14, 226, 229Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Dec 1990
Sohan Lal and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 1
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 142(1), 482Penal Code, 1860 (IPC) — Section 188