COURT ARCHIVE

Allahabad High Court judgments

1,00,483 judgments · page 3,322 of 5,025

High Courts09 Mar 1989Dismissed

Renu Chemical Pvt. Ltd. Vs Commissioner, Sales Tax

Allahabad High Court · (1990) 76 STC 223

Uttar Pradesh Sales Tax Act, 1948 — Section 4B, 4B(2), 4B(6)Uttar Pradesh Sales Tax Rules, 1948 — Rule 25BUttar Pradesh Sales Tax Act, 1948 — Section 4B, 4B(2), 4B(6)

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High Courts09 Mar 1989Allowed

Virendra Pal and others Vs Regional Food Controller, Bareilly and another

Allahabad High Court · (1989) 03 AHC CK 0023

Essential Commodities Act, 1955 — Section 3

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High Courts09 Mar 1989Allowed

Chandra Bali Vs The Zilla Nirvachan Adhikari and Others

Allahabad High Court · (1989) 1 AWC 524 : (1989) RD 199

Uttar Pradesh Panchayat Raj Rules, 1947 — Rule 21(1), 21H, 21L

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High Courts08 Mar 1989Dismissed

Arun Kumar Solandi Vs The VII Additional District Judg and Others

Allahabad High Court · (1989) 2 AWC 869

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 10, 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 12(1), 12(2), 12(3)

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High Courts08 Mar 1989Dismissed

Phoolchand Gajanand Vs Commissioner of Income Tax

Allahabad High Court · (1989) 76 CTR 190 : (1989) 178 ITR 535

Income Tax Act, 1961 — Section 37(2A), 37(2B)

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High Courts08 Mar 1989Disposed Of

Ram Lakhan and Anr Vs State

Allahabad High Court · (1989) 03 AHC CK 0025

Penal Code, 1860 (IPC) — Section 304, 323, 34

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High Courts08 Mar 1989Allowed

Awdesh Kumar Vs The District Magistrate and Others

Allahabad High Court · (1989) 2 AWC 866

Constitution of India, 1950 — Article 21

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High Courts07 Mar 1989Dismissed

Industrial Rubber and Latex Manufacturers and Another Vs Bank of Baroda

Allahabad High Court · (1989) 1 AWC 654 : (1989) RD 259

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115

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High Courts04 Mar 1989

R. C. VAISH Vs CONTROLLER OF ESTATE DUTY.

Allahabad High Court · (1989) 180 ITR 283

Estate Duty Act, 1953 — Section 34, 5, 64

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High Courts03 Mar 1989Disposed Of

Suryabhan Singh Vs Commissioner Gram Vikas and Others

Allahabad High Court · (1989) 2 AWC 927

Constitution of India, 1950 — Article 226

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High Courts03 Mar 1989Allowed

Ram Niwaz and Another Vs Consolidation Officer Antim Abhilekh Basti and Others

Allahabad High Court · (1989) 1 AWC 559

Limitation Act, 1963 — Section 5Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27(1), 4(2), 42, 42(2), 42AUttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 109A

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High Courts02 Mar 1989Allowed

Amanat Hussain Vs The Assistant Conservator Forest (Officiating Divisional Forest Officer) and Another

Allahabad High Court · (1989) 2 AWC 714

Civil Services (Classification, Control and Appeal) Rules — Rule 49A, 49A(1)Constitution of India, 1950 — Article 311Uttar Pradesh Forest Department Draftsman Service Rules, 1980 — Rule 25

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High Courts02 Mar 1989Allowed

Shri Ram Vs The Second Additional District Judge and Others

Allahabad High Court · (1989) 1 AWC 521

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22, 3

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High Courts02 Mar 1989Disposed Of

Obeetee Ltd. Vs Deputy Commissioner of Income Tax and Others

Allahabad High Court · (1989) 178 ITR 527 : (1989) 46 TAXMAN 318

Income Tax Act, 1961 — Section 139(1)

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High Courts02 Mar 1989Allowed

Singh and Co.and Coal Agent through its proprietor Sri Tahsildar Singh Vs State of U.P.

Allahabad High Court · (1989) 03 AHC CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Essential Commodities (Amendment) Act, 1966 — Section 6AEssential Commodities Act, 1955 — Section 6A, 6C

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High Courts02 Mar 1989

COMMISSIONER OF Income Tax Vs SHRI KESHO RAM (HUF).

Allahabad High Court · (1989) 178 ITR 572

Income Tax Act, 1961 — Section 171, 256

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High Courts28 Feb 1989Partly Allowed

Moti Lal Krishna Kumar Vs Commissioner, Sales Tax

Allahabad High Court · (1990) 79 STC 389

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High Courts28 Feb 1989Dismissed

Satya Pal Jain Vs District Magistrate Meerut and Others

Allahabad High Court · (1989) 1 AWC 517

Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 8(1), 8(2)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17

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High Courts28 Feb 1989Allowed

Smt. Kalawati Vs The Board of Revenue and Others

Allahabad High Court · (1989) 1 AWC 598 : (1989) RD 205

Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 12Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 23, 49, 7

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High Courts27 Feb 1989Dismissed

J.S. Huja and Others Vs Stare and Another

Allahabad High Court · (1990) 14 ACR 15

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 47(1), 50

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