COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,280 of 5,025

High Courts06 Sept 1990Partly Allowed

Kamala and Others (Legal representative of deceased, Gaya Prasad Baya) Vs Commissioner of Income Tax and Others

Allahabad High Court · (1991) 188 ITR 39 : (1991) 54 TAXMAN 509

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 217, 271(1), 271(4A)

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High Courts06 Sept 1990Dismissed

Hari Sharan Sarraf Vs Commissioner of Income Tax

Allahabad High Court · (1991) 92 CTR 225 : (1990) 88 CTR 207 : (1991) 188 ITR 60 : (1991) 55 TAXMAN 264

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 271(1), 273(1), 273A

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High Courts06 Sept 1990

Additional Commissioner of Income Tax Vs Swadeshi Cloth Dealers

Allahabad High Court · (1991) 99 CTR 66 : (1991) 187 ITR 620 : (1991) 54 TAXMAN 55

Income Tax Act, 1961 — Section 256(2)

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High Courts04 Sept 1990

Kohinoor Cane Crusher Vs Additional Secretary, Govt. of India

Allahabad High Court · (1992) 39 ECC 144 : (1991) 35 ECR 201 : (1991) 52 ELT 360

Central Excises and Salt Act, 1944 — Section 36(2)Central Excises and Salt Act, 1944 — Section 36(2)Central Excises and Salt Act, 1944 — Section 36(2)

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High Courts04 Sept 1990

Indian Oxygen Ltd. Vs Superintendent of Central Excise

Allahabad High Court · (1990) 31 ECR 391 : (1991) 52 ELT 359

Central Excise Rules, 1944 — Rule 57Central Excise Rules, 1944 — Rule 57Central Excise Rules, 1944 — Rule 57

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High Courts03 Sept 1990Allowed

Muzaffarnagar Steels Ltd. Vs Commissioner of Income Tax and Another

Allahabad High Court · (1991) 190 ITR 372

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 264, 80JIncome Tax Rules, 1962 — Rule 40

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High Courts03 Sept 1990Disposed Of

Beni Ram Mool Chand and Another Vs Tax Recovery Officer and Others

Allahabad High Court · (1991) 187 ITR 601

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 222

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High Courts31 Aug 1990Disposed Of

Laxmi Narayan Vs State

Allahabad High Court · (1990) 08 AHC CK 0032

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 54, 8

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High Courts30 Aug 1990Dismissed

Budhish Chandra Vs State of U.P.

Allahabad High Court · (1991) CriLJ 808

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Evidence Act, 1872 — Section 105

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High Courts29 Aug 1990

Sri. Tarun Kumar Chhabra Vs U.P. Awas Evam Vikas Parishad, and others

Allahabad High Court · AIR 1991 All 99 : (1990) 2 UPLBEC 1330

Constitution of India, 1950 — Article 12, 14, 226

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High Courts28 Aug 1990Allowed

Udai Pratap Singh Vs Collector, Varanasi and others

Allahabad High Court · AIR 1991 All 104

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105

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High Courts28 Aug 1990Partly Allowed

Mahanta and another Vs State and another

Allahabad High Court · (1990) 08 AHC CK 0038

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

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High Courts28 Aug 1990

Kanpur Plastipack Ltd. Vs Union of India (UOI)

Allahabad High Court · (1992) 57 ELT 225

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High Courts27 Aug 1990Allowed

Babu Ram Misra Vs State

Allahabad High Court · (1991) 1 AWC 635

Criminal Procedure Code, 1973 (CrPC) — Section 319, 41, 51Penal Code, 1860 (IPC) — Section 395, 397

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High Courts24 Aug 1990Allowed

Ahmad Sayeed and Others Vs State of U.P.

Allahabad High Court · (1991) CriLJ 901

Penal Code, 1860 (IPC) — Section 147, 149, 302, 396Penal Code, 1860 (IPC) — Section 147, 149, 302, 396Penal Code, 1860 (IPC) — Section 147, 149, 302, 396

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High Courts24 Aug 1990Partly Allowed