High Courts27 Feb 1989Dismissed
J.S. Huja and Others Vs State and Another
Allahabad High Court · (1990) 1 AWC 30
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 47(1), 50
COURT ARCHIVE
Allahabad High Court judgments
1,00,483 judgments · page 3,323 of 5,025
High Courts27 Feb 1989Dismissed
Pramod Kumar Manglik Vs (Smt.) Sadhna Rani
Allahabad High Court · (1989) CriLJ 1772
Criminal Procedure Code, 1973 (CrPC) — Section 209, 436, 437, 438, 439Penal Code, 1860 (IPC) — Section 302, 304
High Courts27 Feb 1989Allowed
Vedbir Singh Bhattewale Vs Commissioner, Sales Tax
Allahabad High Court · (1990) 77 STC 240
Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)
High Courts27 Feb 1989Dismissed
J.S. Huja and Others Vs The State and Others
Allahabad High Court · (1989) CriLJ 1334
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Water (Prevention and Control of Pollution) Act, 1974 — Section 25, 47, 50
High Courts27 Feb 1989Dismissed
Narbdeshwar Upadhyay Vs Ram Bahal and Others
Allahabad High Court · (1989) 2 AWC 721
Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 168A
High Courts27 Feb 1989Allowed
Commissioner of Income Tax Vs Jahanganj Cold Storage
Allahabad High Court · (1989) 76 CTR 214 : (1989) 178 ITR 490
Income Tax Act, 1961 — Section 256
High Courts27 Feb 1989Dismissed
Commissioner of Income Tax Vs Saroj Devi
Allahabad High Court · (1989) 76 CTR 188 : (1989) 178 ITR 598 : (1989) 44 TAXMAN 143
Income Tax Act, 1961 — Section 256, 263
High Courts27 Feb 1989Dismissed
Avdhesh Kumar Jain Vs Commissioner of Income Tax
Allahabad High Court · (1989) 178 ITR 443 : (1990) 48 TAXMAN 266
Income Tax Act, 1961 — Section 256(2)
High Courts27 Feb 1989Disposed Of
Masita and others Vs Chunwa and another
Allahabad High Court · (1989) 02 AHC CK 0043
Penal Code, 1860 (IPC) — Section 323, 452, 504
High Courts27 Feb 1989Allowed
Niranjan Singh Vs State of U.P.
Allahabad High Court · (1989) 02 AHC CK 0042
Penal Code, 1860 (IPC) — Section 406
High Courts27 Feb 1989Allowed
Gaya Prasad and Ors Vs State
Allahabad High Court · (1989) 02 AHC CK 0041
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 396, 399, 402, 412
High Courts27 Feb 1989Dismissed
Prem Chand Vs State of U.P.
Allahabad High Court · (1989) 02 AHC CK 0030
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts27 Feb 1989
Commissioner of Wealth-tax Vs Shadiram Ganga Prasad (HUF)
Allahabad High Court · (1989) 77 CTR 242 : (1989) 178 ITR 462
High Courts27 Feb 1989
Commissioner of Income Tax Vs Krishna Textiles
Allahabad High Court · (1989) 77 CTR 241 : (1989) 180 ITR 665
Income Tax Act, 1961 — Section 147, 256(2)
High Courts27 Feb 1989
Commissioner of Wealth Tax Vs Gayatri Devi
Allahabad High Court · (1989) 77 CTR 17 : (1989) 178 ITR 449 : (1990) 48 TAXMAN 199
High Courts27 Feb 1989
Pramod Kumar Manglik Vs Smt. Sadhna Rani
Allahabad High Court · (1989) 1 AWC 403
Criminal Procedure (Amendment) Act, 1980 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 209, 436, 437, 437(1), 437(2)Penal Code, 1860 (IPC) — Section 302, 304, 489A
High Courts27 Feb 1989Allowed
Babu Ram Rajendra Kumar Vs Commissioner of Sales Tax
Allahabad High Court · (1990) 77 STC 243
Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)Uttar Pradesh Sales Tax Act, 1948 — Section 9(1B)
High Courts24 Feb 1989Disposed Of
Mohammad Zameer Alam Vs State
Allahabad High Court · (1990) 14 ACR 543
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482Penal Code, 1860 (IPC) — Section 363, 366, 368
High Courts24 Feb 1989Disposed Of
Kisan Sahkari Chini Mills Ltd. Vs The Excise Commissioner and Controller of Molasses and Others
Allahabad High Court · (1989) 1 AWC 574
High Courts24 Feb 1989Disposed Of
Ravi Khanna Vs State of U.P.Through The Secretary, Medical & Health, Civil Secretariat, Lucknow
Allahabad High Court · (1989) 02 AHC CK 0050