High Courts22 Aug 1989
J.P. Verma Vs Commissioner of Income Tax
Allahabad High Court · (1990) 81 CTR 296 : (1991) 187 ITR 465 : (1990) 51 TAXMAN 232
Hindu Succession Act, 1956 — Section 19Income Tax Act, 1961 — Section 22
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,309 of 5,025
High Courts18 Aug 1989Allowed
Ram Autar and Another Vs Dy. Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 35
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9, 9A, 9A(2)
High Courts18 Aug 1989
Ram Achal Vs State of U.P.
Allahabad High Court · (1990) 1 AWC 153
Criminal Procedure Code, 1973 (CrPC) — Section 161, 231, 313Penal Code, 1860 (IPC) — Section 302, 326, 364, 452
High Courts14 Aug 1989Allowed
Mahabir and Others Vs State of U.P. and Another
Allahabad High Court · (1990) 14 ACR 727
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 340, 482Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 181, 182, 449, 500, 52
High Courts14 Aug 1989Allowed
Mahabir and Others Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1264
Criminal Procedure Code, 1973 (CrPC) — Section 195, 200, 202, 340, 482Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 181, 182, 499, 500, 52
High Courts11 Aug 1989Dismissed
Ganga Sharan Varshney Vs Shakuntala Devi and Another
Allahabad High Court · (1990) CriLJ 128 : (1990) 1 DMC 71
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1)
High Courts11 Aug 1989Dismissed
Ganga Sharan Varshney Vs Smt. Shakuntala Devi and Another
Allahabad High Court · (1989) 2 AWC 1313 : (1990) CivCC 158 : (1990) 3 RCR(Criminal) 97
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(8), 531Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 126(1), 397, 462
High Courts10 Aug 1989Dismissed
Khem Chand Vs The IVth Additional District Judge and Others
Allahabad High Court · (1989) 2 AWC 1194
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Constitution of India, 1950 — Article 226
High Courts10 Aug 1989Dismissed
Ali Raza Vs Board of Revenue and Others
Allahabad High Court · (1989) 2 AWC 1185
Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 28BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122A, 198(4)
High Courts10 Aug 1989Dismissed
Bremco Corporation Vs Commissioner of Income Tax
Allahabad High Court · (1990) 181 ITR 281 : (1989) 47 TAXMAN 336
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264, 35B
High Courts10 Aug 1989Partly Allowed
Hari Singh and Others Vs State of U.P.
Allahabad High Court · (1990) CriLJ 66
Penal Code, 1860 (IPC) — Section 323, 332Probation of Offenders Act, 1958 — Section 1, 12, 3, 4
High Courts10 Aug 1989
Dilip Kumar Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1432
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309Penal Code, 1860 (IPC) — Section 147, 201, 304B
High Courts09 Aug 1989Dismissed
Vijaya Kumar and Another Vs District Magistrate and Others
Allahabad High Court · (1989) 2 AWC 1317
Constitution of India, 1950 — Article 14, 19State Financial Corporations Act, 1951 — Section 31, 32GUttar Pradesh Public Moneys (Recovery of Dues) Act, 1972 — Section 3
High Courts09 Aug 1989Dismissed
Diesel locomotive works Vs Union of India (UOI) and Others
Allahabad High Court · (1990) 25 ECC 409 : (1990) 27 ECR 67
Central Excises and Salt Act, 1944 — Section 35, 35BConstitution of India, 1950 — Article 226
High Courts09 Aug 1989Allowed
Commissioner of Income Tax Vs Khattar Cold Storage
Allahabad High Court · (1990) 181 ITR 229
Income Tax Act, 1961 — Section 80J
High Courts08 Aug 1989Allowed
Smt. Parvati Vs Central Bank of India and Another
Allahabad High Court · (1989) 2 AWC 1144
Banking Regulation Act, 1949 — Section 45ZA, 45ZA(2)
High Courts08 Aug 1989Dismissed
Awdhesh Kumar Saxena Vs Vice-Chancellor, Banaras Hindu University and Others
Allahabad High Court · (1989) 2 AWC 1468
Banaras Hindu University Act, 1915 — Section 10, 10(1), 10(2), 11, 17Constitution of India, 1950 — Article 226
High Courts08 Aug 1989Allowed
Smt. Anita Kansal Vs Sushil Kumar
Allahabad High Court · (1989) 2 AWC 1295
Civil Procedure Code, 1908 (CPC) — Section 125, 24Hindu Marriage (Amendment) Act, 1956 — Section 13, 9
High Courts08 Aug 1989Allowed
Anita Kansal Vs Sushil Kumar
Allahabad High Court · (1990) 1 DMC 56
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 19, 9
High Courts08 Aug 1989Dismissed
Jagat Bahadur Vs The District Supply Officer, Allahabad
Allahabad High Court · AIR 1990 All 113
Constitution of India, 1950 — Article 14, 226, 32, 39, 39(4)Contract Act, 1872 — Section 23, 72