High Courts12 Jul 1990Allowed
Asharfi Vs State of U.P.
Allahabad High Court · (1990) 07 AHC CK 0043
Penal Code, 1860 (IPC) — Section 148, 149, 307, 320Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,285 of 5,025
High Courts12 Jul 1990Disposed Of
Harish Chandra Vs State
Allahabad High Court · (1990) 07 AHC CK 0037
Penal Code, 1860 (IPC) — Section 411Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts12 Jul 1990Allowed
The State of U.P. Vs Ram Das
Allahabad High Court · (1991) CriLJ 1179
Penal Code, 1860 (IPC) — Section 307, 324Penal Code, 1860 (IPC) — Section 307, 324Penal Code, 1860 (IPC) — Section 307, 324
High Courts11 Jul 1990Disposed Of
Swadeshi Cotton Mills Vs Labour Court (1) and Others
Allahabad High Court · (1991) 61 FLR 422 : (1992) 1 LLJ 204 : (1990) 3 UPLBEC 1838
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts11 Jul 1990Dismissed
Pramod Kumar Rakesh Kumar and Co., Pramod Kumar Maheshwari, Girraj Kishore and Rakesh Kumar Jain Vs Income Tax Officer and Others
Allahabad High Court · (1990) 89 CTR 31 : (1990) 186 ITR 637 : (1991) 54 TAXMAN 161
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts11 Jul 1990Dismissed
Sital Prasad Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 135
Income Tax Act, 1961 — Section 254, 256
High Courts11 Jul 1990Dismissed
Girraj Kishore Kanhaiya Lal Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 141
Income Tax Act, 1961 — Section 256
High Courts11 Jul 1990Allowed
Kalawati Vs State of U.P.
Allahabad High Court · (1990) 07 AHC CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397
High Courts11 Jul 1990Partly Allowed
Gulfam Vs State of u.p.
Allahabad High Court · (1990) 07 AHC CK 0028
Arms Act, 1959 — Section 25
High Courts11 Jul 1990Allowed
Puran Sugar Works Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 120
Income Tax Act, 1961 — Section 145(2), 256
High Courts11 Jul 1990
Hari Om Prakash Vs Controller of Estate Duty
Allahabad High Court · (1991) 187 ITR 110 : (1990) 53 TAXMAN 48
Estate Duty Act, 1953 — Section 64
High Courts10 Jul 1990Dismissed
Commissioner of Income Tax Vs J.K. Organisation
Allahabad High Court · (1990) 186 ITR 664
Income Tax Act, 1961 — Section 256, 28
High Courts10 Jul 1990Dismissed
Smt. Promilla Grover Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 187 ITR 95 : (1990) 53 TAXMAN 37
Income Tax Act, 1961 — Section 256
High Courts10 Jul 1990Allowed
Dev Kumar Jain Vs Agricultural Valuation Officer/Income Tax Officer and Others
Allahabad High Court · (1990) 89 CTR 4 : (1990) 186 ITR 297 : (1990) 53 TAXMAN 359
Wealth Tax Act, 1957 — Section 16A
High Courts10 Jul 1990Dismissed
Commissioner of Income Tax Vs Rajendra Kumar Karanwal
Allahabad High Court · (1991) 187 ITR 218
Income Tax Act, 1961 — Section 147, 256
High Courts10 Jul 1990Dismissed
Rekha Vs State of U.P.and another
Allahabad High Court · (1990) 07 AHC CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204, 397Penal Code, 1860 (IPC) — Section 497
High Courts10 Jul 1990
Textile Agents Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 293
Income Tax Act, 1961 — Section 145, 145(1), 145(2), 256
High Courts10 Jul 1990
Bidhi Chand Kanhaiya Lal Vs Commissioner of Income Tax
Allahabad High Court · (1990) 87 CTR 174 : (1990) 186 ITR 556 : (1990) 53 TAXMAN 19
Income Tax Act, 1961 — Section 153, 153(1), 153(3)
High Courts10 Jul 1990
Devendra Singh Vs State of U.P. and Others
Allahabad High Court · (1991) 2 DMC 341
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts10 Jul 1990
Chandpur Sugar Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1991) 187 ITR 187
Income Tax Act, 1961 — Section 256, 37, 43