COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,287 of 5,025

High Courts24 May 1990

Har Chandi and others Vs state of U.P. and others

Allahabad High Court · AIR 1991 All 24

Constitution of India, 1950 — Article 39Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 27(3), 27(4)Uttar Pradesh Panchayat Raj Act, 1947 — Section 28C

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High Courts23 May 1990Allowed

Buddh Prakash Pandey Vs The State of U.P. and Others

Allahabad High Court · (1990) 05 AHC CK 0062

Constitution of India, 1950 — Article 14, 16

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High Courts23 May 1990

Commissioner of Income Tax Vs Ganga Prasad Piarey Lal

Allahabad High Court · (1991) 187 ITR 126

Income Tax Act, 1961 — Section 185, 187, 188

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High Courts23 May 1990Dismissed

Amar Singh and Ors. Vs State of U.P.

Allahabad High Court · (1990) 05 AHC CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Dacoity Affected Areas Act, 1983 — Section 7

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High Courts22 May 1990Allowed

Vinod Kumar and others Vs State of U.P. and others

Allahabad High Court · AIR 1990 All 219 : (1990) RD 34 : (1990) 2 UPLBEC 866

Constitution of India, 1950 — Article 226Land Acquisition Act, 1984 — Section 4, 4(1), 5

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High Courts21 May 1990Dismissed

Raghuwansh Singh and Ors. Vs Diwan Singh & Ors.

Allahabad High Court · (1990) 05 AHC CK 0035

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts21 May 1990Allowed

Zila Parishad, Bijnor and another Vs Pashu Shav Chhedan Evam Haddi Chhoora Audyogik Utpadan Co-operative Society Limited and others

Allahabad High Court · AIR 1991 All 18 : (1991) 2 UPLBEC 1015

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 37

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High Courts17 May 1990Dismissed

Bangla Sweet House Vs Commissioner of Income Tax

Allahabad High Court · (1990) 185 ITR 652

Income Tax Act, 1961 — Section 256(2)

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High Courts17 May 1990Allowed

Roopam Vs Jitendira Mohan Sinha & Anr.

Allahabad High Court · (1990) 05 AHC CK 0020

Constitution of India, 1950 — Article 226

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High Courts15 May 1990Allowed

Dharmendra Kumar Gupta Vs Smt. Chandra Prabha Devi

Allahabad High Court · (1990) CriLJ 1884 : (1991) 2 DMC 158 : (1990) 2 RCR(Criminal) 583 : (1991) 2 UPLBEC 1037

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts15 May 1990Dismissed

Mohd. Aslam @ Munney Vs State of U.P.

Allahabad High Court · (1990) 05 AHC CK 0036

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High Courts15 May 1990

Sageer Husain and Others Vs Union of India (UOI) and Superintendent of Central Excise and Others

Allahabad High Court · (1990) 30 ECR 539

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High Courts14 May 1990Disposed Of

Rameshwar Prasad Vs Assistant Commissioner of Income Tax and Another

Allahabad High Court · (1990) 87 CTR 161 : (1990) 186 ITR 534 : (1991) 54 TAXMAN 94

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(5)

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High Courts11 May 1990Partly Allowed

COMMISSIONER OF Income Tax Vs MODIPON LIMITED.

Allahabad High Court · (1991) 189 ITR 478

Income Tax Act, 1961 — Section 256, 80J, 80VV

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High Courts11 May 1990Dismissed

Commissioner of Income Tax Vs Modipon Limited (No. 1)

Allahabad High Court · (1991) 189 ITR 344

Income Tax Act, 1961 — Section 256, 256(2), 40Income Tax Rules, 1962 — Rule 6D

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High Courts11 May 1990Partly Allowed

Commissioner of Income Tax Vs Modipon Limited (No. 2)

Allahabad High Court · (1991) 189 ITR 478

Income Tax Act, 1961 — Section 256(2), 36, 37, 80VV

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High Courts10 May 1990Allowed

Nanhu alias Ravindra Singh Vs State of U.P.

Allahabad High Court · (1990) 05 AHC CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 436, 437Juvenile Justice Act, 1986 — Section 18Penal Code, 1860 (IPC) — Section 302, 307, 324, 394

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High Courts10 May 1990

Fifth Generation Education Society Vs Commissioner Income Tax

Allahabad High Court · (1990) 87 CTR 169 : (1990) 185 ITR 634 : (1991) 54 TAXMAN 237

Income Tax Act, 1961 — Section 11, 12, 12AIncome Tax Rules, 1962 — Rule 17A

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High Courts10 May 1990Allowed

Jagdish Yadav Vs The Senior Superintendent of Police and Another

Allahabad High Court · (1990) 05 AHC CK 0009

Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts09 May 1990Allowed

Parashu Ram and Ors. Vs State of U.P.

Allahabad High Court · (1990) 05 AHC CK 0037

Penal Code, 1860 (IPC) — Section 2, 325, 34, 504, 506

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