High Courts31 Jul 1990Allowed
Commissioner of Income Tax Vs H.R. Sugar Factory Pvt. Ltd.
Allahabad High Court · (1991) 187 ITR 363(1) : (1990) 53 TAXMAN 63
Income Tax Act, 1961 — Section 36(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,283 of 5,025
High Courts30 Jul 1990Dismissed
Kulvinder Kaur and Another Vs Jasbir Singh and Another
Allahabad High Court · (1992) 1 DMC 313
Penal Code, 1860 (IPC) — Section 363, 366
High Courts30 Jul 1990Disposed Of
Laxmi Narain Agarwal and Anr. Vs State & Anr.
Allahabad High Court · (1990) 07 AHC CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 205, 244, 245(2)
High Courts30 Jul 1990
Commissioner of Income Tax Vs Bhawani Prasad Girdhari Lal and Co.
Allahabad High Court · (1990) 87 CTR 176 : (1990) 186 ITR 518
Companies Act, 1956 — Section 11(2)Income Tax Act, 1961 — Section 186, 2(23)
High Courts30 Jul 1990Dismissed
Channan Lal Dinghra Vs Commissioner of Income Tax
Allahabad High Court · (1990) 07 AHC CK 0003
Income Tax Act, 1961 — Section 256(2), 69
High Courts29 Jul 1990
State of U.P. Vs Ram Lal and Others
Allahabad High Court · (1991) 1 ACC 123
Motor Vehicles Act, 1939 — Section 110A
High Courts28 Jul 1990Dismissed
Smt. Anand Balal Bhushan Vs Controller of Estate Duty
Allahabad High Court · (1991) 192 ITR 25
Estate Duty Act, 1953 — Section 64
High Courts28 Jul 1990Dismissed
Mohd Shafiq Amrohi Vs State of U.P.
Allahabad High Court · (1990) 07 AHC CK 0029
Criminal Procedure Code, 1973 (CrPC) — Section 245(2), 397, 401
High Courts27 Jul 1990Allowed
Puttu Singh alias Thakur and Others Vs State of U.P.
Allahabad High Court · (2000) CriLJ 537
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 399, 402
High Courts25 Jul 1990Allowed
Pradeep Kumar Verma alias Munna Vs Superintendent, Central Jail and Others
Allahabad High Court · (1991) 1 AWC 547
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
High Courts25 Jul 1990Allowed
Ram Sarandas Har Swaroop Mal and Another Vs Commissioner of Income Tax and Another
Allahabad High Court · (1990) 89 CTR 35 : (1990) 186 ITR 503 : (1990) 53 TAXMAN 42
Income Tax Act, 1961 — Section 139(2), 139(8), 148, 271(1), 273A
High Courts25 Jul 1990Dismissed
Commissioner of Wealth Tax Vs Sri Aditya Kishore Bhartiya
Allahabad High Court · (1991) 187 ITR 207 : (1991) 57 TAXMAN 168
Wealth Tax Act, 1957 — Section 2, 5(1)
High Courts25 Jul 1990Disposed Of
Prem Nath Mehra Vs State & Anr.
Allahabad High Court · (1990) 07 AHC CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 201, 205
High Courts25 Jul 1990Dismissed
Gopal Das and Ors. Vs State of U.P.& Ors.
Allahabad High Court · (1990) 07 AHC CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 232, 323, 397Penal Code, 1860 (IPC) — Section 307
High Courts24 Jul 1990Disposed Of
Guddi alias Mithilesh Vs Ist. Additional Disirict Judge and Another
Allahabad High Court · (1991) 1 AWC 75
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9, 115Hindu Marriage Act, 1955 — Section 21
High Courts24 Jul 1990Dismissed
Mahesh Chand Vishan Swarup Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 177
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127
High Courts24 Jul 1990Partly Allowed
Rajan Lal Vs Wealth-tax Officer and Others
Allahabad High Court · (1991) 187 ITR 150
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 17, 17(1)
High Courts24 Jul 1990Disposed Of
Sardar Jaspal Singh Vs State & Ors.
Allahabad High Court · (1990) 07 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 205, 245(2), 309(2), 88Penal Code, 1860 (IPC) — Section 406
High Courts23 Jul 1990Disposed Of
Sir Shadi Lal Sugar and General Mills Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 31 ECR 399
High Courts23 Jul 1990Disposed Of
State of U.P. Vs Ram Kishan and Another
Allahabad High Court · (1991) CriLJ 895
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Children Act, 1951 — Section 2(4), 27