High Courts27 Jul 1989
Commissioner of Income Tax Vs Jananamandal Ltd.
Allahabad High Court · (1989) 79 CTR 43 : (1989) 180 ITR 420 : (1989) 46 TAXMAN 191
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,312 of 5,025
High Courts27 Jul 1989Allowed
Balkar Singh Vs State of U.P.
Allahabad High Court · (1990) CriLJ 77 : (1989) RD 4
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 25, 26, 27
High Courts26 Jul 1989Dismissed
Abdul Hafeez Khan Vs Superintendent of Central Excise
Allahabad High Court · (1990) 25 ECC 411 : (1990) 27 ECR 68 : (1992) 61 ELT 235
Central Excise Rules, 1944 — Rule 155, 160Constitution of India, 1950 — Article 226
High Courts26 Jul 1989Allowed
Ram Nath Singh Vs State of U.P.
Allahabad High Court · (1989) 59 FLR 872 : (1994) 3 LLJ 118
High Courts26 Jul 1989
Narain Pasi and Others Vs State of U.P.
Allahabad High Court · (1989) AWC 1060 : (1989) CriLJ 2552
Constitution of India, 1950 — Article 20, 226Criminal Procedure Code, 1973 (CrPC) — Section 167, 482Evidence Act, 1872 — Section 27
High Courts26 Jul 1989Allowed
Nazar Mohammad Vs The District Magistrate and Others
Allahabad High Court · (1989) 2 AWC 1398
National Security Act, 1980 — Section 3(2)
High Courts26 Jul 1989Dismissed
A.N. Nigam Vs District Judge and Others
Allahabad High Court · (1990) 1 AWC 103
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), 151Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 19, 37
High Courts25 Jul 1989
Gopi Krishna Agarwal Vs Union of India (UOI) and Another
Allahabad High Court · (1989) 07 AHC CK 0131
High Courts25 Jul 1989Dismissed
Bhatia Metal Containers Pvt. Ltd. Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1151
Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 2
High Courts25 Jul 1989Dismissed
Kunwar Yasmin Ali Khan Vs Masood Ashraf Khan
Allahabad High Court · (1989) 2 AWC 1150
High Courts25 Jul 1989Dismissed
Bhatia Metal Containers (Pvt.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (1990) 60 FLR 58 : (1990) 2 LLJ 534
Factories Act, 1948 — Section 2Factories Act, 1948 — Section 2Factories Act, 1948 — Section 2
High Courts25 Jul 1989
Suresh Kumar Sharma Vs State of U.P.& Ors
Allahabad High Court · (1989) 07 AHC CK 0047
Drugs and Cosmetics Rules, 1945 — Rule 5f(I)
High Courts25 Jul 1989Allowed
Waqf Masjid Vs Additional District Magistrate/Rent Control and Eviction Officer and Others
Allahabad High Court · (1989) 2 AWC 1152
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 3, 9A, 9A(1)
High Courts25 Jul 1989
Kripa Shanker Vs Commissioner of Income Tax/Wealth Tax and Another
Allahabad High Court · (1990) 82 CTR 60 : (1990) 181 ITR 183 : (1989) 47 TAXMAN 359
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 253, 254Wealth Tax Act, 1957 — Section 24
High Courts25 Jul 1989
Gopi Krishna Agarwal Vs Union of India (UOI)
Allahabad High Court · (1989) 24 ECC 36 : (1990) 26 ECR 89 : (1992) 61 ELT 182
High Courts24 Jul 1989Allowed
Shiva Sahai and Others Vs State of U.P.
Allahabad High Court · (1989) 2 AWC 1394
Penal Code, 1860 (IPC) — Section 148, 149, 201, 302
High Courts24 Jul 1989Allowed
Om Prakash Vs State of U.P. and Others
Allahabad High Court · (1989) 2 AWC 1496
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 20, 20(1), 33Uttar Pradesh Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5
High Courts24 Jul 1989Allowed
Man Singh and Another Vs Additional Commissioner, Jhansi Division and Others
Allahabad High Court · (1989) 2 AWC 1403
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 10(2), 9, 9(2), 9(3)Uttar Pradesh Imposition of Ceiling on Land Holdings Rules, 1961 — Rule 8, 9
High Courts24 Jul 1989Dismissed
Kanoria Chemicals and Industries Limited Vs The Union of India (UOI) and Others
Allahabad High Court · (1989) 24 ECC 34
Constitution of India, 1950 — Article 226
High Courts24 Jul 1989Disposed Of
Virendra Kumar Vs Union of India (UOI)
Allahabad High Court · (1989) 24 ECC 37 : (1990) 26 ECR 44 : (1990) 45 ELT 224
Constitution of India, 1950 — Article 226