High Courts19 Nov 1990Dismissed
Additional Commissioner of Income Tax Vs Syntex Fabrics Ltd.
Allahabad High Court · (1991) 92 CTR 94 : (1991) 191 ITR 52
Income Tax Act, 1961 — Section 32, 33, 80J
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,273 of 5,025
High Courts19 Nov 1990Partly Allowed
Ram Singh Vs State of U.P.
Allahabad High Court · (1990) 11 AHC CK 0091
Penal Code, 1860 (IPC) — Section 297, 304A, 427
High Courts19 Nov 1990Dismissed
Chhotey Lal Vs Dist. Judge, and others
Allahabad High Court · AIR 1991 All 214 : (1990) 1 AWC 247 : (1991) RD 123
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 24, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 8Limitation Act, 1963 — Article 137Succession Act, 1925 — Section 214
High Courts19 Nov 1990Allowed
Chandra Prakash Vs State
Allahabad High Court · (1990) 11 AHC CK 0072
Penal Code, 1860 (IPC) — Section 302
High Courts19 Nov 1990Disposed Of
Commissioner of Wealth-tax Vs M. Manal
Allahabad High Court · (1991) 191 ITR 60
Wealth Tax Act, 1957 — Section 27Wealth Tax Rules, 1957 — Rule 1D
High Courts19 Nov 1990Dismissed
Commissioner of Income Tax Vs Motor and General Sales P. Ltd.
Allahabad High Court · (1991) 95 CTR 208 : (1991) 188 ITR 544 : (1991) 55 TAXMAN 167
Income Tax Act, 1961 — Section 256(1)
High Courts19 Nov 1990Allowed
Ram Bhadur Singh Vs The District Magistrate, Deoria and others
Allahabad High Court · AIR 1991 All 110
Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 226
High Courts19 Nov 1990
Kapoor Lal Vs State of U.P.
Allahabad High Court · (1991) CriLJ 2159
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Nov 1990Allowed
Ram Bahadur Singh Vs The District Magistrate and Others
Allahabad High Court · (1991) 1 AWC 291
Constitution of India, 1950 — Article 226
High Courts16 Nov 1990Allowed
Geep Industrial Syndicate Ltd. Vs Collector of Central Excise
Allahabad High Court · (1991) ECR 263 : (1992) 58 ELT 443
Central Excise Rules, 1944 — Rule 173C(1), 173C(11), 173C(2), 173C(3), 173C(4)Central Excises and Salt Act, 1944 — Section 35D, 4
High Courts16 Nov 1990Disposed Of
Oriental Fire and General Ins. Co. Ltd. and Others Vs Manju Goel and Others
Allahabad High Court · (1992) 1 ACC 235 : (1991) ACJ 882
Motor Vehicles Act, 1988 — Section 95(2)Motor Vehicles Act, 1988 — Section 95(2)Motor Vehicles Act, 1988 — Section 95(2)
High Courts16 Nov 1990Disposed Of
Pishori Lal Sethi and Another Vs Tax Recovery Officer and Others
Allahabad High Court · (1991) 92 CTR 255 : (1991) 188 ITR 528 : (1991) 55 TAXMAN 154
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 86Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 57, 57(1), 57(2), 58, 60
High Courts16 Nov 1990Dismissed
Hotel Ganges Ltd. Vs Income Tax Officer and Others
Allahabad High Court · (1991) 100 CTR 59 : (1991) 190 ITR 660
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 151
High Courts16 Nov 1990Allowed
Naresh Chand Jain Vs State of U.P. and Others
Allahabad High Court · (1991) CriLJ 1888
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 190, 2, 468, 468(2), 473Penal Code, 1860 (IPC) — Section 406, 500
High Courts16 Nov 1990Dismissed
Prabhari Adhikari Nagar Palika and Another Vs Ramesh Chandra and Others
Allahabad High Court · (1991) 62 FLR 265 : (1992) 1 LLJ 639 : (1991) 1 UPLBEC 203
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 1(4)
High Courts16 Nov 1990Dismissed
Jaishree Poultry Feed Industries Vs State of U.P. and Others
Allahabad High Court · (1991) 1 AWC 13
Uttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3, 3(1)
High Courts16 Nov 1990
Rai Munna Singh Vs State
Allahabad High Court · (1990) 14 ACR 806
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts16 Nov 1990Dismissed
Mahipal Singh Verma Vs Atma Ram Srivastava
Allahabad High Court · (1991) 1 AWC 82
Contempt of Courts Act, 1971 — Section 12, 2
High Courts16 Nov 1990
Mohammad Abbas Vs State of U.P.
Allahabad High Court · (1991) 15 ACR 38
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 115(D)
High Courts15 Nov 1990Dismissed
U.P. State Road Trans. Corporation Vs Nandi Devi and Others
Allahabad High Court · (1991) ACJ 1057 : (1990) 1 AWC 298
Motor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110DMotor Vehicles Act, 1988 — Section 110D