High Courts24 Aug 1990
Gulati Pharmaceuticals Pvt. Ltd. Vs Prakash Chandra, Income Tax Officer
Allahabad High Court · (1991) 91 CTR 79 : (1991) 187 ITR 582
Income Tax Act, 1961 — Section 147, 148, 40A(7)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,281 of 5,025
High Courts24 Aug 1990Dismissed
Pramod Kumar Vs The State of U.P.
Allahabad High Court · (1991) CriLJ 1063
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 267, 267(1), 269Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307Prisoners (Attendance in Courts) Act, 1955 — Section 3, 3(2)
High Courts24 Aug 1990Allowed
Sonpal and Another Vs State of U.P.
Allahabad High Court · (1991) CriLJ 1597
Penal Code, 1860 (IPC) — Section 307, 323, 324, 34
High Courts23 Aug 1990Disposed Of
Surendra Prakash Vs Commissioner of Wealth Tax and Another
Allahabad High Court · (1991) 95 CTR 229 : (1991) 187 ITR 456 : (1991) 55 TAXMAN 50
High Courts23 Aug 1990Dismissed
Ram Bilas Gupta Vs State of U.P.
Allahabad High Court · (1990) 08 AHC CK 0037
Essential Commodities Act, 1955 — Section 2(ia), 6A
High Courts23 Aug 1990Allowed
Krishna Autar Vs Commissoner of Jhansi Division,Jhansi & Anr.
Allahabad High Court · (1990) 08 AHC CK 0036
Arms Act, 1959 — Section 17
High Courts22 Aug 1990Dismissed
Swarup Vegetable Products Industries Ltd. (No. 2) Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 416
Income Tax Act, 1961 — Section 254, 256
High Courts22 Aug 1990
Sunni Central Waqf Board and others Vs Gopal ingh Vishrad and others
Allahabad High Court · AIR 1991 All 89
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 20 Rule 12, Order 7 Rule 11, 151Criminal Procedure Code, 1973 (CrPC) — Section 145Limitation Act, 1908 — Article 120, 14, 142, 144, 23
High Courts22 Aug 1990Partly Allowed
Commissioner of Income Tax Vs Kamla Town Trust
Allahabad High Court · (1991) 187 ITR 435
Income Tax Act, 1961 — Section 13, 2(15), 256
High Courts22 Aug 1990
Swarup Vegetable Products Industries Ltd. (No. 1) Vs Commissioner of Income Tax
Allahabad High Court · (1990) 90 CTR 113 : (1991) 187 ITR 412
Income Tax Act, 1961 — Section 263
High Courts21 Aug 1990Dismissed
Surendra Enterprise Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 31 ECR 393
Central Excises and Salt Act, 1944 — Section 35
High Courts20 Aug 1990Disposed Of
Shyam Biri Works (Pvt.) Ltd. Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 31 ECR 703
High Courts20 Aug 1990Dismissed
Commissioner of Income Tax Vs R.K. Agarwal
Allahabad High Court · (1991) 187 ITR 397
Income Tax Act, 1961 — Section 271(1)
High Courts20 Aug 1990Dismissed
Commissioner of Income Tax Vs S.B. Sugar Mills
Allahabad High Court · (1991) 95 CTR 286 : (1991) 187 ITR 441
Income Tax Act, 1961 — Section 256(2)
High Courts20 Aug 1990Dismissed
Rakesh Kumar Agarwal and others Vs Jawahar Lal Bansal
Allahabad High Court · (1990) 08 AHC CK 0047
Criminal Procedure Code, 1973 (CrPC) — Section 190, 204
High Courts20 Aug 1990Disposed Of
Ram Dewan Singh Vs State and another
Allahabad High Court · (1990) 08 AHC CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190, 200, 204, 209
High Courts20 Aug 1990Disposed Of
A.Chiman Lal Vs State of U.P.
Allahabad High Court · (1990) 08 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 205, 317
High Courts20 Aug 1990Allowed
Padam Prakash Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 187 ITR 272
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 156, 189
High Courts19 Aug 1990Allowed
Asgar and another Vs State of U.P.
Allahabad High Court · (1990) 08 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 397, 399Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts18 Aug 1990Allowed
Rajendra Singh Vs Sudhir Kumar and others
Allahabad High Court · (1990) 08 AHC CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 145(4)