High Courts01 Aug 1989Dismissed
M/s. Garg Farms, Delhi and others Vs State of U.P. and others
Allahabad High Court · AIR 1990 All 1
Forest Act, 1927 — Section 4ALand Acquisition Act, 1894 — Section 4, 4(1), 4(2), 4(6), 5
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,311 of 5,025
High Courts01 Aug 1989
Commissioner of Income Tax Vs Lal Chand Jain
Allahabad High Court · (1989) 79 CTR 76 : (1989) 180 ITR 448 : (1989) 47 TAXMAN 13
Income Tax Act, 1961 — Section 271(1), 274, 274(2)
High Courts01 Aug 1989
Commissioner of Income Tax Vs B.M. Jain and Co.
Allahabad High Court · (1989) 180 ITR 483 : (1989) 47 TAXMAN 67
Income Tax Act, 1961 — Section 184(7), 187, 187(1), 187(2), 188
High Courts01 Aug 1989Allowed
Mukul Chand Mandal Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1456
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 100, 304, 96, 97, 99
High Courts31 Jul 1989Dismissed
Prem Prakash Dhawan and Others Vs Special Judge (Addl. District Judge) and Others
Allahabad High Court · (1989) 2 AWC 1419
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 34
High Courts31 Jul 1989Allowed
Barnwal Abhushan Kendra Vs Commissioner of Income Tax and Another
Allahabad High Court · (1990) 82 CTR 178 : (1990) 181 ITR 269 : (1989) 47 TAXMAN 334
Income Tax Act, 1961 — Section 139(2), 148, 273A
High Courts31 Jul 1989Allowed
M.Gama Vs Bittan and others
Allahabad High Court · (1989) 07 AHC CK 0057
High Courts31 Jul 1989
Haji Ismail and Co. Vs Commissioner of Income Tax and Another
Allahabad High Court · (1990) 181 ITR 312 : (1989) 47 TAXMAN 357
Income Tax Act, 1961 — Section 139(2), 273A
High Courts31 Jul 1989Allowed
Sheo Mangal Singh and Others Vs State of U.P.
Allahabad High Court · (1990) CriLJ 1698
Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Juvenile Justice Act, 1986 — Section 2, 20, 21, 3, 32
High Courts31 Jul 1989Dismissed
Abhai Singh and Others Vs Shailendra Bahadur Singh and Others
Allahabad High Court · (1989) 2 AWC 1405
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts31 Jul 1989
Jaan Ali and Another Vs Joint Director of Consolidation and Others
Allahabad High Court · (1990) 1 AWC 98
Civil Procedure Code, 1908 (CPC) — Section 11Oudh Rent Act, 1886 — Section 48Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9
High Courts28 Jul 1989Dismissed
U.P. State Sugar Corporation Ltd. Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1989) 2 AWC 1066
Uttar Pradesh Civil Laws (Amendment) Act, 1976 — Section 15Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 9AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 111
High Courts28 Jul 1989Dismissed
Dr. Shakeel Ahmad Vs Smt. Sabina Khatoon
Allahabad High Court · AIR 1990 All 11 : (1990) RD 37
Civil Procedure Code, 1908 (CPC) — Section 115(2)Limitation Act, 1963 — Section 5
High Courts27 Jul 1989Dismissed
Sudesh Kumar Vs Krishna Kumar Mittal and Others
Allahabad High Court · (1989) 2 AWC 1098 : (1990) RD 66
Uttar Pradesh Municipalities Act, 1916 — Section 10, 3, 35, 40, 43
High Courts27 Jul 1989Allowed
Radhey Shyam Vs Municipal Board and Others
Allahabad High Court · (1989) 2 AWC 1188
Uttar Pradesh Municipalities Act, 1916 — Section 54A, 54A(2), 54A(3)
High Courts27 Jul 1989Dismissed
Surya Kumar alias Bhonda Vs The Commissioner, Jhansi Division and Another
Allahabad High Court · (1989) 2 AWC 1120
Constitution of India, 1950 — Article 226Uttar Pradesh Control of Goondas Act, 1970 — Section 3, 6, 6(3)
High Courts27 Jul 1989Allowed
State of U.P. and Another Vs The District Judge and Another
Allahabad High Court · (1990) 1 AWC 14
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4(9)
High Courts27 Jul 1989
Commissioner of Income Tax Vs Chaman Lal Mahendra Prakash
Allahabad High Court · (1989) 179 ITR 226 : (1989) 46 TAXMAN 193
Income Tax Act, 1961 — Section 185
High Courts27 Jul 1989Allowed
Smt. Gopi M. Puri Vs Collector of C. Ex.
Allahabad High Court · (1990) 45 ELT 225
Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1973 — Section 13(1), 37, 40Gold (Control) Act, 1968 — Section 79, 8(2)
High Courts27 Jul 1989Allowed
State of U.P. and another Vs District Judge, Meerut and another
Allahabad High Court · AIR 1990 All 108
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4, 4(9)