COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,277 of 5,025

High Courts22 Oct 1990Allowed

Anil Kumar Sheel Vs The Principal, Madan Mohan Malviya Engg. College, and others

Allahabad High Court · AIR 1991 All 120 : (1990) 1 AWC 92 : (1991) 62 FLR 298 : (1990) 3 UPLBEC 1504

Constitution of India, 1950 — Article 134Penal Code, 1860 (IPC) — Section 377, 504Uttar Pradesh State Universities Act, 1971 — Section 13(1), 16(1), 37(4), 41, 68

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High Courts22 Oct 1990Dismissed

Commissioner of Income Tax Vs Kedar Nath Finishing Works

Allahabad High Court · (1991) 99 CTR 216 : (1991) 188 ITR 158 : (1991) 54 TAXMAN 295

Income Tax Act, 1961 — Section 256(1)

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High Courts22 Oct 1990Allowed

Shoran Lal Sharma Vs Deputy Director of Education (I) Region and Others

Allahabad High Court · (1991) 1 AWC 58

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3), 77

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High Courts22 Oct 1990Allowed

Ram Dass Yadav Vs IVth Additional District Judge and Others

Allahabad High Court · (1991) 1 AWC 305

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 16, 21(1)

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High Courts22 Oct 1990Dismissed

Ram Narain Rai and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (1991) 1 AWC 340

Essential Commodities Act, 1955 — Section 2Industries (Development and Regulation) Act, 1951 — Section 11Land Acquisition Act, 1894 — Section 11, 17, 17(1), 17(2), 17(4)

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High Courts17 Oct 1990Dismissed

Smt. Suraj Kumari Vs District Judge, Mirzapur and others

Allahabad High Court · AIR 1991 All 75 : (1990) 1 AWC 18

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 9, Order 23 Rule 3, Order 23 Rule 3A, Order 9 Rule 11Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 30, 30(1)

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High Courts16 Oct 1990Allowed

Sukhnandan Vs District Inspector of Schools and Others

Allahabad High Court · (1991) 1 AWC 49

Constitution of India, 1950 — Article 226

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High Courts16 Oct 1990Dismissed

Manvendra Singh and others Vs Rameshwar Dayal and others

Allahabad High Court · AIR 1991 All 291

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 2, Order 9 Rule 9Hindu Succession Act, 1956 — Section 14Specific Relief Act, 1963 — Section 34, 41

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High Courts16 Oct 1990Dismissed

Kumari Renu Tyagi and others Vs State of U.P. and others

Allahabad High Court · AIR 1991 All 126 : (1991) 1 UPLBEC 71

Constitution of India, 1950 — Article 14, 226

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High Courts16 Oct 1990

Commissioner of Income Tax Vs Nagarmal Bisheshar Lal

Allahabad High Court · (1990) 90 CTR 88 : (1991) 190 ITR 468

Income Tax Act, 1961 — Section 143, 143(3), 184, 184(7), 185

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High Courts16 Oct 1990Dismissed

Sommawati and Others Vs Santosh and Another

Allahabad High Court · (1991) 1 DMC 550

Hindu Marriage Act, 1955 — Section 5

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High Courts15 Oct 1990Dismissed

Jai Prakash and Ors. Vs State of U.P.& Ors.

Allahabad High Court · (1990) 10 AHC CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1), 397(2)

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High Courts15 Oct 1990

Om Prakash Kashyap Vs The Additional District Judge and Others

Allahabad High Court · (1991) 1 AWC 255

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 24(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17

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High Courts12 Oct 1990Allowed

Committee of Management, Nehru Vidyapeeth Vs District Inspector of Schools and Others

Allahabad High Court · (1991) 1 AWC 325

Constitution of India, 1950 — Article 226, 227Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(3), 7Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16D(4)

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High Courts12 Oct 1990Allowed

Gopal Singh Gorkha Vs State of U.P.

Allahabad High Court · (1991) CriLJ 1235

Penal Code, 1860 (IPC) — Section 307

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High Courts12 Oct 1990Allowed

Dhampur Sugar Mills Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (1991) 95 CTR 258 : (1991) 188 ITR 787

Income Tax Act, 1961 — Section 33, 41(1), 80I

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High Courts11 Oct 1990Dismissed

Hari Shanker Pathak Vs The District Inspector of Schools and Another

Allahabad High Court · (1991) 1 AWC 14

Constitution of India, 1950 — Article 226Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18

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High Courts11 Oct 1990Dismissed

The Committee of Management, Sri Sidha Nath Uchchatar Madhyamik Vidyalaya and Another Vs The Deputy Director of Education 7th Region and Others

Allahabad High Court · (1991) 1 AWC 262

Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(5), 16A(7)

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High Courts11 Oct 1990Disposed Of

Rajendra Nath Vs Commissioner of Income Tax

Allahabad High Court · (1991) 93 CTR 89 : (1991) 188 ITR 753 : (1991) 55 TAXMAN 205

Income Tax Act, 1961 — Section 64, 64(1)

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High Courts11 Oct 1990Dismissed

Commissioner of Income Tax Vs J.K. Iron and Steel Co. (P.) Ltd.

Allahabad High Court · (1991) 188 ITR 144 : (1991) 55 TAXMAN 27

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