High Courts19 Sept 1990Allowed
Ashok Kumar Srivastava and others Vs State of U.P.and others
Allahabad High Court · (1990) 09 AHC CK 0017
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,279 of 5,025
High Courts15 Sept 1990Allowed
Dr. Avnish Chandra Vs Chancellor, Rohil Khand University and Others
Allahabad High Court · (1991) 1 AWC 582
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16Uttar Pradesh State Universities Act, 1973 — Section 12(1), 12(2), 16, 16(1), 30
High Courts13 Sept 1990Dismissed
Om Prakash Tewari Vs State
Allahabad High Court · (1990) 14 ACR 743
Criminal Procedure Code, 1973 (CrPC) — Section 307, 391, 397, 401, 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468
High Courts13 Sept 1990
Uttar Pradesh State Cement Corporation Limited, Unit Chunar Cement Factory Vs Superintendent, Central Excise, Range II and Others
Allahabad High Court · (1991) 33 ECR 655
High Courts12 Sept 1990Dismissed
S.K. Tulsi and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1990) 90 CTR 99 : (1991) 187 ITR 685
Income Tax Act, 1961 — Section 32, 33, 43(3)
High Courts12 Sept 1990Disposed Of
Commissioner of Income Tax Vs Mansa Ram and Sons
Allahabad High Court · (1991) 91 CTR 81 : (1991) 190 ITR 453 : (1991) 54 TAXMAN 214
Income Tax Act, 1961 — Section 22B
High Courts12 Sept 1990Allowed
Munna Lal and Sons Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 378 : (1991) 54 TAXMAN 62
Income Tax Act, 1961 — Section 147, 148, 57, 58
High Courts11 Sept 1990Dismissed
Gandhi Shanker Singh Vs VIII Additional District Judge and Others
Allahabad High Court · (1991) 1 AWC 191
Election of Conduct Rules, 1963 — Rule 21Representation of the People Act, 1951 — Section 100(1), 101, 102, 83(1), 92Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C, 12C(6), 48
High Courts11 Sept 1990Disposed Of
Hardoi Roadways (Private) Union, Hardoi and another Vs Contonment Board, Shahjahanpur and others
Allahabad High Court · AIR 1991 All 59 : (1990) 2 UPLBEC 1253
Cantonments Act, 1924 — Section 60Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 117
High Courts11 Sept 1990
Babu Ram Chandra Bhan and Another Vs Income Tax Officer and Another
Allahabad High Court · (1991) 99 CTR 91 : (1991) 190 ITR 260 : (1991) 55 TAXMAN 480
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 237, 241, 244(1), 244(2)
High Courts11 Sept 1990
Sardar Harpreet Singh Vs Commissioner of Income Tax
Allahabad High Court · (1991) 91 CTR 43 : (1991) 187 ITR 679
Income Tax Act, 1961 — Section 16, 80U
High Courts10 Sept 1990Allowed
Girja Shankar Shukla Vs The Sub-Divisional Magistrate and Another
Allahabad High Court · (1991) 1 AWC 9
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts10 Sept 1990Dismissed
U.P. State Road Transport Corporation Vs Sri. Chandrika Prasad and Others
Allahabad High Court · (1991) 1 ACC 439
High Courts10 Sept 1990Partly Allowed
Commissioner of Income Tax Vs Cheekay Associates
Allahabad High Court · (1991) 187 ITR 648
Income Tax Act, 1961 — Section 256
High Courts10 Sept 1990Dismissed
Pandit Pyare Lal Sharma Memorial Trust Society Vs Union of India (UOI) and Others
Allahabad High Court · (1991) 190 ITR 432
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 263
High Courts10 Sept 1990Allowed
Shree Nath Vs Executive Engineer, U.P. Electricity Board
Allahabad High Court · (1991) 62 FLR 54 : (1995) 3 LLJ 718 : (1991) 2 UPLBEC 1187
Constitution of India, 1950 — Article 226Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 4
High Courts10 Sept 1990
Commissioner of Income Tax Vs Suraji Devi Kunji Lal Jaipuria Charitable Trust
Allahabad High Court · (1991) 187 ITR 590
Income Tax Act, 1961 — Section 11, 45, 47
High Courts10 Sept 1990Dismissed
Hiran Tobacco Factory Vs Union of India (UOI)
Allahabad High Court · (1991) 31 ECC 74 : (1991) ECR 567 : (1992) 61 ELT 249
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 4
High Courts06 Sept 1990Dismissed
Ravindra and Company Vs Union of India (UOI)
Allahabad High Court · (1992) 43 ECR 313 : (1991) 52 ELT 361
Central Excises and Salt Act, 1944 — Section 11B, 11B(4)Central Excises and Salt Act, 1944 — Section 11B, 11B(4)Central Excises and Salt Act, 1944 — Section 11B, 11B(4)
High Courts06 Sept 1990Disposed Of
Commissioner of Income Tax Vs Saran Engineering Co. Ltd.
Allahabad High Court · (1991) 187 ITR 637 : (1991) 54 TAXMAN 160
Income Tax Act, 1961 — Section 36(1)