High Courts22 Nov 1990Allowed
Ashoke Gupta Vs Assistant Controller of Estate Duty and Others
Allahabad High Court · (1991) 188 ITR 715 : (1991) 55 TAXMAN 370
Estate Duty Act, 1953 — Section 59Income Tax Act, 1961 — Section 147
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,272 of 5,025
High Courts22 Nov 1990
Samunder Bhan Sadh Vs Commissioner of Income Tax
Allahabad High Court · (1991) 98 CTR 32 : (1991) 188 ITR 638
Income Tax Act, 1961 — Section 271(1)
High Courts22 Nov 1990
Commissioner of Income Tax Vs Mata Prasad and Brother
Allahabad High Court · (1991) 188 ITR 669 : (1991) 55 TAXMAN 140
Income Tax Rules, 1962 — Rule 6DD
High Courts22 Nov 1990Dismissed
Abdul Hafeez Vs Bhagwat Prasad
Allahabad High Court · (1991) 1 AWC 52 : (1991) RD 23
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 67(1), Order 21 Rule 69(2)
High Courts21 Nov 1990Allowed
Mahendra Kumar Modi and Others Vs Ram Kumar Sharma and Another
Allahabad High Court · (1991) 15 ACR 65
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482Industrial Disputes (Central) Rules, 1957 — Rule 40, 5Penal Code, 1860 (IPC) — Section 415, 419, 420, 463, 464
High Courts21 Nov 1990Disposed Of
Commissioner of Wealth-tax Vs Gaur Hari Singhania and Kailashpat Singhania
Allahabad High Court · (1991) 191 ITR 74
Wealth Tax Act, 1957 — Section 24, 24(6), 27Wealth Tax Rules, 1957 — Rule 1D
High Courts21 Nov 1990Allowed
Sunder Vs State of U.P.
Allahabad High Court · (1990) 11 AHC CK 0069
Penal Code, 1860 (IPC) — Section 302
High Courts21 Nov 1990Disposed Of
Commissioner of Income Tax Vs Bhagat Shyam and Co.
Allahabad High Court · (1991) 98 CTR 169 : (1991) 188 ITR 608 : (1991) 55 TAXMAN 163
Income Tax Act, 1961 — Section 263
High Courts20 Nov 1990Allowed
Krishna Lal alias Kale Vs State
Allahabad High Court · (1990) 14 ACR 780
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Penal Code, 1860 (IPC) — Section 323, 324
High Courts20 Nov 1990Partly Allowed
Kundan Singh and Others Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 192
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
High Courts20 Nov 1990
Commissioner of Income Tax Vs Inamullah
Allahabad High Court · (1991) 188 ITR 583
Income Tax Act, 1961 — Section 139(1), 139(2), 139(4), 271(1)
High Courts20 Nov 1990
Commissioner of Income Tax Vs Jagjiwan Patel Co.
Allahabad High Court · (1992) 101 CTR 176 : (1991) 188 ITR 563
Income Tax Act, 1961 — Section 187(2), 188
High Courts20 Nov 1990Allowed
Addl. Commissioner of Income Tax Vs Durga Prasad Kamta Prasad
Allahabad High Court · (1991) 99 CTR 157 : (1991) 188 ITR 573
Income Tax Act, 1961 — Section 43B
High Courts20 Nov 1990Allowed
Anirudh Rai Vs State of U.P.
Allahabad High Court · (1990) 11 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324
High Courts20 Nov 1990Allowed
Yogendra Kumar Vs State of U.P.
Allahabad High Court · (1990) 11 AHC CK 0075
Arms Act, 1959 — Section 2(6), 25, 39
High Courts20 Nov 1990Allowed
Dr. Manbodh Pandey and Another Vs Chancellor, Kashi Vidya Pith and Others
Allahabad High Court · (1991) 1 AWC 368
Uttar Pradesh State Universities Act, 1973 — Section 31(10), 31(6), 31(7), 34, 37(7)
High Courts20 Nov 1990
Maruti Kishore Vs Anil Kumar Bhasin and Another
Allahabad High Court · (1991) 1 AWC 77
Contempt of Courts Act, 1971 — Section 12Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts20 Nov 1990
Commissioner of Income Tax Vs Jagiwan Patel Co.
Allahabad High Court · (1991) 55 TAXMAN 239
Income Tax Act, 1961 — Section 187, 188, 256(1)Partnership Act, 1932 — Section 42(c)
High Courts20 Nov 1990Dismissed
Anurag Sharma Vs Xth Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 232
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Co-operative Societies Act, 1965 — Section 70
High Courts19 Nov 1990Dismissed
Shakira Bibi Vs Abdul Hai
Allahabad High Court · (1991) 2 DMC 539
Criminal Procedure Code, 1973 (CrPC) — Section 125, 399, 482