High Courts09 May 1990Dismissed
Radhey Shyam and others Vs Station house Officer, Police Station, Phulpur and another
Allahabad High Court · (1990) CriLJ 2071
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,288 of 5,025
High Courts08 May 1990Allowed
Sheonath Bhar and Ors. Vs State
Allahabad High Court · (1990) 05 AHC CK 0023
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 411, 412
High Courts08 May 1990
Sheonath Bhar and Others Vs The State
Allahabad High Court · (1990) CriLJ 2423
Arms Act, 1959 — Section 25, 25(1)Penal Code, 1860 (IPC) — Section 395, 411, 412
High Courts07 May 1990Dismissed
Vivek Narain and Others Vs Commissioner of Income Tax and Another
Allahabad High Court · (1991) 187 ITR 57
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(8), 217, 264
High Courts07 May 1990Partly Allowed
Commissioner of Income Tax Vs Kumaun Mandal Vikas Nigam Ltd.
Allahabad High Court · (1990) 186 ITR 407
Income Tax Act, 1961 — Section 256(2), 36
High Courts07 May 1990Dismissed
Radehy and another Vs Board of Revenue, U.P. and others
Allahabad High Court · AIR 1990 All 175
Evidence Act, 1872 — Section 35, 74Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229
High Courts07 May 1990
Pahulal Ved Prakash Vs Commissioner of Income Tax Commissioner of Income Tax Vs Pahoo Lal Ved Prakash
Allahabad High Court · (1990) 186 ITR 589
Income Tax Act, 1961 — Section 254, 256(2), 271(1)
High Courts04 May 1990Allowed
Dinesh Rai Vs District Inspector of Schools and Others
Allahabad High Court · (1992) 1 LLJ 123
Limitation Act, 1963 — Section 5
High Courts04 May 1990Allowed
Phoola Devi Vs Supt., Central Jail and Others
Allahabad High Court · (1991) 61 FLR 70 : (1992) 1 LLJ 125 : (1990) 3 UPLBEC 1786
High Courts04 May 1990Allowed
Urmila Devi Vs State of U.P. and Another
Allahabad High Court · (1992) 1 LLJ 127
Constitution of India, 1950 — Article 16, 16(2)Subordinate Civil Courts Ministerial Establishment Rules, 1947 — Rule 24
High Courts04 May 1990Dismissed
Karan Singh and Anr. Vs State of U.P.
Allahabad High Court · (1990) 05 AHC CK 0041
Penal Code, 1860 (IPC) — Section 308
High Courts04 May 1990Allowed
Kamal Singh Vs Resham Singh and Another
Allahabad High Court · (1991) CriLJ 1114
Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 232Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 232Criminal Procedure Code, 1973 (CrPC) — Section 226, 227, 232
High Courts03 May 1990Partly Allowed
Saru Smelting Pvt. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1990) 87 CTR 127 : (1990) 185 ITR 621
Income Tax Act, 1961 — Section 256, 256(2), 32A, 37(1), 80VVTaxation Laws (Amendment) Act, 1975 — Section 10
High Courts03 May 1990
Delta Engineering Co. (P.) Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (1990) 186 ITR 383
Income Tax Act, 1961 — Section 256(2)
High Courts02 May 1990Allowed
Raj Kishore Prasad Vs Income Tax Officer
Allahabad High Court · (1990) 88 CTR 152 : (1992) 195 ITR 438
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 240, 244, 263
High Courts02 May 1990Dismissed
Commissioner of Income Tax Vs Sheikhar Chand and Sons
Allahabad High Court · (1990) 186 ITR 269
Income Tax Act, 1961 — Section 256(2)
High Courts30 Apr 1990Dismissed
Triloki Nath Pandey Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 143 : (1990) 1 UPLBEC 542
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4, Order 27 Rule 8B, 2, 2(7)Constitution of India, 1950 — Article 134A, 14, 16, 16(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 2, 24
High Courts30 Apr 1990Dismissed
Sri Vindhya Vasini Prasad Gupta Vs Commissioner of Income Tax
Allahabad High Court · (1990) 186 ITR 253
Income Tax Act, 1961 — Section 254, 256, 256(2)
High Courts30 Apr 1990Allowed
Ram Bali Singh and Anr. Vs State of U.P.
Allahabad High Court · (1990) 04 AHC CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 406, 419, 428, 467, 468
High Courts30 Apr 1990Dismissed
Ramdas Deoki Nandan Prasad Vs Commissioner of Wealth Tax
Allahabad High Court · (1991) 188 ITR 682
Wealth Tax Act, 1957 — Section 27, 27(3)