COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,269 of 5,025

High Courts05 Dec 1990Dismissed

Munshi Raza Vs The Additional District Judge and Another

Allahabad High Court · (1991) 1 AWC 164 : (1991) RD 7 : (1991) RD 19

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 41 Rule 1, Order 43 Rule 1, Order 9 Rule 13, 149Constitution of India, 1950 — Article 226

High Courts04 Dec 1990Dismissed

Dinesh Kumar Vs State Transport Appellate Tribunal and Another

Allahabad High Court · (1991) 1 AWC 87

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 8General Clauses Act, 1897 — Section 21

High Courts04 Dec 1990Allowed

Ishwari Prasad Vs Commissioner, Jhansi Division and Others

Allahabad High Court · (1991) 1 AWC 53 : (1991) RD 74

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1), 96A

High Courts04 Dec 1990Allowed

Jagdamba Prasad Tewari and Another Vs State of U.P. and Others

Allahabad High Court · (1991) CriLJ 1883

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 135, 137, 137(1)

High Courts04 Dec 1990Dismissed

Gopi Krishna and Co. Vs Commissioner of Income Tax

Allahabad High Court · (1991) 189 ITR 366

Income Tax Act, 1961 — Section 256, 271(1), 274, 274(2)

High Courts04 Dec 1990Dismissed

Commissioner of Wealth-tax Vs Harish Chandra Agarwal, Padam Chand and Sita Ram

Allahabad High Court · (1991) 189 ITR 604

Wealth Tax Act, 1957 — Section 4, 4(1)Wealth Tax Rules, 1957 — Rule 2

High Courts04 Dec 1990

Mansa Ram and Sons Vs Commissioner of Income Tax

Allahabad High Court · (1991) 98 CTR 271 : (1991) 192 ITR 171

Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 147(1), 160, 160(1), 282

High Courts04 Dec 1990

Commissioner of Income Tax Vs Ram Nath Ram Prasad

Allahabad High Court · (1991) 189 ITR 169

Excess Profits Tax Act, 1940 — Section 13(1)Income Tax Act, 1961 — Section 155(3)

High Courts04 Dec 1990

The Kisan Sahakari Chini Mills Ltd. Vs Union of India (UOI)

Allahabad High Court · (1992) 58 ELT 446

Central Excise Rules, 1944 — Rule 173H, 49(1), 9(1)Central Excises and Salt Act, 1944 — Section 11A, 35

High Courts04 Dec 1990Dismissed

Om Prakash Yadav Vs Collector and Others

Allahabad High Court · (1991) 1 AWC 28 : (1991) RD 16

Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 15, 15(3)

High Courts03 Dec 1990Dismissed

Satya Narain and Others Vs State of U.P.

Allahabad High Court · (1991) 15 ACR 72

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 169, 173, 200Penal Code, 1860 (IPC) — Section 396, 397

High Courts03 Dec 1990Allowed

Bore Prasad Vs Laxmi Prakash Awasthi & Anr.

Allahabad High Court · (1990) 12 AHC CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

High Courts03 Dec 1990Allowed

Ram Babu Sharma Vs State of U.P.

Allahabad High Court · (1990) 12 AHC CK 0057

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)

High Courts03 Dec 1990Allowed

Attar Singh Vs State of U.P.

Allahabad High Court · (1990) 12 AHC CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 439

High Courts03 Dec 1990

Rakesh Kumar Jalan Vs The State of U.P. and Another

Allahabad High Court · (1991) 15 ACR 15

Penal Code, 1860 (IPC) — Section 415, 420

High Courts03 Dec 1990

Ram Vishal Soni Vs Asstt. Collector, Central Excise

Allahabad High Court · (1992) 43 ECR 327

High Courts30 Nov 1990Allowed

Smt. Meena Das and Another Vs The Prescribed Authority and Others

Allahabad High Court · (1991) 1 AWC 41

Civil Procedure Code, 1908 (CPC) — Section 144, 151, 152Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21(1), 3(1)

High Courts30 Nov 1990Dismissed

Ram Nath and Others Vs State

Allahabad High Court · (1991) CriLJ 1825

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307

High Courts30 Nov 1990Allowed

Food Corporation of India and Others Vs Agrawal Traders and Others

Allahabad High Court · (1991) 1 AWC 234

Arbitration Act, 1940 — Section 34

High Courts30 Nov 1990Dismissed

Gopi Singh Vs The State of U.P. and Others

Allahabad High Court · (1991) 1 AWC 260 : (1991) RD 117

Uttar Pradesh Panchayat Raj Act, 1947 — Section 95, 95(1), 95(3), 96A