High Courts26 Nov 1990
Commissioner of Income Tax Vs Indralok Picture Palace
Allahabad High Court · (1991) 188 ITR 730
Income Tax Act, 1961 — Section 187(2)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,271 of 5,025
High Courts26 Nov 1990Dismissed
Dhondhai and Ors. Vs Sharda Devi & Ors.
Allahabad High Court · (1990) 11 AHC CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 195, 398, 482
High Courts26 Nov 1990Dismissed
Sri Harbans Kumar Vs State of U.P.& Anr.
Allahabad High Court · (1990) 11 AHC CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482
High Courts26 Nov 1990Disposed Of
Narain Das Jain Vs Commissioner of Wealth-tax
Allahabad High Court · (1991) 191 ITR 126
Wealth Tax Act, 1957 — Section 14, 14(1), 14(2), 18, 18(2)
High Courts26 Nov 1990Dismissed
Commissioner of Income Tax Vs J.P. Engineering Works
Allahabad High Court · (1991) 191 ITR 153
Income Tax Act, 1961 — Section 256
High Courts26 Nov 1990Allowed
Shabir Hussain and Others Vs Abdul Rehman and Others
Allahabad High Court · (1991) ACJ 858 : (1990) 1 AWC 50
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
High Courts26 Nov 1990
Ram Nazar Tiwari Vs State of Uttar Pradesh
Allahabad High Court · (1991) CriLJ 1698 : (1991) 3 RCR(Criminal) 237
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 380, 409
High Courts26 Nov 1990Dismissed
Smt. Shakuntala Devi Vs Collector and Others
Allahabad High Court · (1991) 1 AWC 46
Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 15, 6, 6(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 11B, 11C, 12, 12H, 12J
High Courts26 Nov 1990
Reyasat Ali Vs State of U.P. and Another
Allahabad High Court · (1991) 15 ACR 23
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307
High Courts23 Nov 1990Disposed Of
Ravi Pandey Vs Meena and Another
Allahabad High Court · (1991) 1 DMC 391
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Nov 1990Dismissed
Om Prakash Vs State of U.P.& Anr.
Allahabad High Court · (1990) 11 AHC CK 0089
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 37, 9
High Courts23 Nov 1990Dismissed
Budhi Ram Vs State of U.P.
Allahabad High Court · (1990) 11 AHC CK 0080
Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 201
High Courts23 Nov 1990Disposed Of
Chhotey and others Vs State of U.P.
Allahabad High Court · (1990) 11 AHC CK 0071
Penal Code, 1860 (IPC) — Section 395
High Courts23 Nov 1990Dismissed
Pratap and Others Vs State of Uttar Pradesh and Others
Allahabad High Court · (1991) CriLJ 1669
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 154(2), 157(2), 161, 173, 173(2)Penal Code, 1860 (IPC) — Section 307, 323, 504
High Courts23 Nov 1990
Abdul Wahid Vs Smt. Anisa Begum and Another
Allahabad High Court · (1991) 15 ACR 16
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3, 3(1), 3(2)
High Courts22 Nov 1990Disposed Of
Commissioner of Income Tax Vs Hemantpat Singhania (H.U.F.)
Allahabad High Court · (1991) 188 ITR 618
Income Tax Act, 1961 — Section 33, 34, 34(3)
High Courts22 Nov 1990Dismissed
Ram Khilawan and Anr. Vs State of U.P.& Anr.
Allahabad High Court · (1990) 11 AHC CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401
High Courts22 Nov 1990Allowed
Hafooz Khan Vs State of U.P.& Anr.
Allahabad High Court · (1990) 11 AHC CK 0092
Criminal Procedure Code, 1973 (CrPC) — Section 397, 452, 454
High Courts22 Nov 1990Dismissed
Lal Bahadur Singh and Ors. Vs State of U.P.& Anr.
Allahabad High Court · (1990) 11 AHC CK 0081
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(2)
High Courts22 Nov 1990Allowed
Bind Basni Rai and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1990) 11 AHC CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 145