High Courts08 Nov 1990
Commissioner of Income Tax Vs Hind Lamps Ltd.
Allahabad High Court · (1991) 92 CTR 204 : (1991) 190 ITR 553
Income Tax Act, 1961 — Section 80J, 80J(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,276 of 5,025
High Courts08 Nov 1990
Commissioner of Income Tax Vs Naresh Chandra Bhargava
Allahabad High Court · (1991) 188 ITR 261
High Courts08 Nov 1990Allowed
Satyendra Nath Tripathi and Another Vs III Addl. District Judge and Others
Allahabad High Court · (1991) 1 AWC 99
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 3, Order 15 Rule 5, Order 38 Rule 5
High Courts27 Oct 1990Partly Allowed
Anwar Ahmad Vs State of U.P.& Anr.
Allahabad High Court · (1990) 10 AHC CK 0022
Penal Code, 1860 (IPC) — Section 199, 494Special Marriage Act, 1954 — Section 43
High Courts25 Oct 1990Partly Allowed
Shamsher Singh Vs VI Addl. District Judge and Others
Allahabad High Court · (1991) 1 AWC 1
Penal Code, 1860 (IPC) — Section 186, 420, 467, 468, 469Uttar Pradesh Panchayat Raj Act, 1947 — Section 12, 12C, 12C(1)Uttar pradesh Panchayat Raj Rules, 1947 — Rule 24, 24(1), 25
High Courts25 Oct 1990Disposed Of
Dr. Surendra Kumar Tyagi Vs Virendra Kumar Tyagi and Others
Allahabad High Court · (1991) 1 AWC 55
Arbitration Act, 1940 — Section 14(2), 39(1)
High Courts25 Oct 1990Dismissed
Harnath Ram Nath and Others Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 97 CTR 230 : (1991) 188 ITR 213 : (1991) 55 TAXMAN 179
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8)
High Courts25 Oct 1990Allowed
Sanjay Kumar Patel Vs Income Tax Officer and Another
Allahabad High Court · (1991) 189 ITR 382
Income Tax Act, 1961 — Section 206C, 44ACIncome Tax Rules, 1962 — Rule 37C
High Courts25 Oct 1990Allowed
Dilip Bhargava Vs Assistant Controller of Estate Duty and Others
Allahabad High Court · (1991) 190 ITR 621 : (1991) 55 TAXMAN 307
Constitution of India, 1950 — Article 226
High Courts25 Oct 1990
Mahesh Prasad Kedar Nath Vs Income Tax Officer
Allahabad High Court · (1991) 188 ITR 239 : (1991) 55 TAXMAN 171
Income Tax Act, 1961 — Section 184, 185(1)
High Courts25 Oct 1990
Sheelawati and Others Vs Delhi Transport Corporation and Another
Allahabad High Court · (1992) ACJ 253 : (1990) 1 AWC 372
Motor Vehicles Act, 1939 — Section 110CCMotor Vehicles Act, 1939 — Section 110CCMotor Vehicles Act, 1939 — Section 110CC
High Courts25 Oct 1990
Smt. Annapurna Devi Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 36 ECR 602
High Courts23 Oct 1990Dismissed
Mishri Lal Anandmay Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (1991) 1 AWC 11
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 20(4), 34(1)
High Courts23 Oct 1990Dismissed
Syed Akbar Ali Vs Session Judge and Others
Allahabad High Court · (1991) 2 DMC 626
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts23 Oct 1990Dismissed
Commissioner of Income Tax Vs University Printers
Allahabad High Court · (1991) 188 ITR 206
Income Tax Act, 1961 — Section 271(1)
High Courts23 Oct 1990Disposed Off
Smt. Rajni Bhargava Vs Controller of Estate Duty
Allahabad High Court · (1991) 190 ITR 521
Estate Duty Act, 1953 — Section 64(1)
High Courts23 Oct 1990Allowed
Lallan Prasad Vs State of U.P.& Anr.
Allahabad High Court · (1990) 10 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 399, 401
High Courts23 Oct 1990
Additional Commissioner of Income Tax Vs Upper Doab Sugar Mills Ltd.
Allahabad High Court · (1991) 188 ITR 190
Income Tax Act, 1961 — Section 256(2)
High Courts23 Oct 1990
Rangi Lal and Others Vs State of U.P.
Allahabad High Court · (1991) CriLJ 916
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts22 Oct 1990Dismissed
Ram Narain Rao and others Vs State of Uttar Pradesh and others
Allahabad High Court · AIR 1991 All 330
Essential Commodities Act, 1955 — Section 2Industries (Development and Regulation) Act, 1951 — Section 7Land Acquisition Act, 1894 — Section 1, 11, 17, 17(1), 3