COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,275 of 5,025

High Courts13 Nov 1990Dismissed

B.K. Electronics Wires and Another Vs The Additional Commissioner, Meerut Region and Others

Allahabad High Court · (1991) 1 AWC 73 : (1991) RD 14

Limitation Act, 1963 — Section 5Uttar Pradesh Land Revenue Act, 1901 — Section 172, 173, 210Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 281, 282, 283, 284, 285

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High Courts13 Nov 1990Allowed

Indrajit Singh Vs State of Uttar Pradesh and others

Allahabad High Court · AIR 1991 All 228 : (1990) 1 AWC 426

Arms Act, 1959 — Section 17Constitution of India, 1950 — Article 14, 226Penal Code, 1860 (IPC) — Section 302, 307, 451, 504, 506

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High Courts13 Nov 1990Dismissed

Commissioner of Income Tax Vs Tableware Craft Cottage

Allahabad High Court · (1991) 188 ITR 350

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

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High Courts13 Nov 1990Disposed Of

Commissioner of Wealth-tax Vs Smt. Pushpawati Devi Singhania

Allahabad High Court · (1991) 93 CTR 233 : (1991) 188 ITR 364

Wealth Tax Act, 1957 — Section 24, 24(6)Wealth Tax Rules, 1957 — Rule 1D

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High Courts13 Nov 1990Allowed

Commissioner of Income Tax Vs H.R. Sugar Factory

Allahabad High Court · (1990) 87 CTR 132 : (1991) 187 ITR 363

Income Tax Act, 1961 — Section 256(2)

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High Courts13 Nov 1990Allowed

Commissioner of Income Tax Vs Janki Saran Kailash Chand

Allahabad High Court · (1991) 188 ITR 808 : (1991) 54 TAXMAN 324

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

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High Courts12 Nov 1990Disposed Of

Commissioner of Income Tax Vs Mahabir Jute Mills Pvt. Ltd.

Allahabad High Court · (1991) 92 CTR 174 : (1991) 188 ITR 337

Defence of India Rules, 1971 — Rule 114(2)Income Tax Act, 1961 — Section 263

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High Courts12 Nov 1990Dismissed

Gopi Nath and Anr. Vs State of U.P.

Allahabad High Court · (1990) 11 AHC CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 398, 482

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High Courts12 Nov 1990Disposed Of

Commissioner of Income Tax Vs Onkar Saran and Brothers

Allahabad High Court · (1991) 188 ITR 320

Income Tax Act, 1961 — Section 171

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High Courts12 Nov 1990

Radhey Shyam Sharma Vs Regional Transport Authority, Kathgodam, Nainital

Allahabad High Court · AIR 1991 All 158

Central Motor Vehicles Rules, 1989 — Rule 88Constitution of India, 1950 — Article 14, 16, 19(1)Motor Vehicles (Amendment) Rules, 1989 — Rule 88, 88(2)

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High Courts12 Nov 1990