High Courts20 Jan 2003Allowed
Commissioner of Wealth Tax Vs Dr. Gaur Hari Singhania (HUF)
Allahabad High Court · (2004) 192 CTR 572
Wealth Tax Act, 1957 — Section 7Wealth Tax Rules, 1957 — Rule 1D
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 113 of 117
High Courts20 Jan 2003Dismissed
United India Insurance Co. Ltd. Vs Motor Accident Claims Tribunal and Others
Allahabad High Court · (2004) ACJ 865 : AIR 2003 All 245 : (2003) 2 AWC 1161(2)
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 149(2), 170, 173
High Courts20 Jan 2003
CWT Vs Dr. Gaur Hari Singhania (HUF)
Allahabad High Court · (2003) 132 TAXMAN 74
High Courts17 Jan 2003
Raj Kapoor alias Kapoora Vs State of U.P.
Allahabad High Court · (2003) 2 ACR 1129
Criminal Procedure Code, 1973 (CrPC) — Section 162, 313, 82Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 2003Allowed
Suresh Chandra and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 5 AWC 3878
Constitution of India, 1950 — Article 14Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts17 Jan 2003
Madhusudan alias Nanha Shukla and Others Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 614
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1)Penal Code, 1860 (IPC) — Section 302
High Courts17 Jan 2003Dismissed
Vijai Singh and Another Vs State of U.P. and Another
Allahabad High Court · (2003) CriLJ 3461 : (2004) 1 RCR(Criminal) 280
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 20
High Courts17 Jan 2003Disposed Of
In Re: Shitla Prasad Mishra, Advocate and Others
Allahabad High Court · (2003) 3 RCR(Criminal) 529 : (2003) 1 UPLBEC 726
Contempt of Courts Act, 1971 — Section 10, 12, 2
High Courts17 Jan 2003Allowed
Ramesh Kumar Mishra Vs Union of India (UOI) and Others
Allahabad High Court · (2003) 1 AWC 536
Army Act, 1950 — Section 39Constitution of India, 1950 — Article 226
High Courts17 Jan 2003
Management of State Bank of Bikaner and Jaipur Vs Santosh Kumar Mishra and Another
Allahabad High Court · (2003) 96 FLR 885 : (2003) 3 LLJ 607
Industrial Disputes Act, 1947 — Section 2, 25G, 25HIndustrial Disputes Act, 1947 — Section 2, 25G, 25HIndustrial Disputes Act, 1947 — Section 2, 25G, 25H
High Courts17 Jan 2003Dismissed
Suggi and Others Vs Civil Judge (Junior Division) and Others
Allahabad High Court · (2003) CriLJ 3164 : (2003) 3 RCR(Criminal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 200, 202
High Courts17 Jan 2003
Alakh Ram Vs State of U.P.
Allahabad High Court · (2003) 1 ACR 894
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 41, 42, 42(1)
High Courts16 Jan 2003Allowed
Dr. Gaur Hari Singhania (Individual) Vs Commissioner of Wealth-tax
Allahabad High Court · (2004) 187 CTR 346 : (2003) 263 ITR 8
Wealth Tax Act, 1957 — Section 17
High Courts16 Jan 2003Dismissed
Dr. Sabhajeet Yadav and Others Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 795
High Courts16 Jan 2003Dismissed
Paresh Kumar Yadav Vs State of U.P. and Others
Allahabad High Court · (2003) 1 AWC 787
Uttar Pradesh Transport Service Rules, 1990 — Rule 5, 5(1)
High Courts16 Jan 2003Allowed
Nagar Nigam Vs Smt. Uma Mishra and Another
Allahabad High Court · (2003) 2 AWC 1324 : (2003) 1 UPLBEC 686
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 100Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 571, 571(1)
High Courts16 Jan 2003Allowed
Prakash Chandra Purwar Vs Secretary (Agriculture) and Another
Allahabad High Court · (2003) 1 AWC 544 : (2003) 96 FLR 646
Constitution of India, 1950 — Article 14
High Courts16 Jan 2003Dismissed
Commissioner of Income Tax Vs Jayana Cold Storage and Ice Factory
Allahabad High Court · (2003) 260 ITR 430
Income Tax Act, 1961 — Section 154, 32, 43(1)
High Courts16 Jan 2003Dismissed
Smt. Gangotri Devi Vs State Election Commission, Panchayat and Local Self and Others
Allahabad High Court · (2003) 1 AWC 526
Constitution of India, 1950 — Article 226Uttar Pradesh Zila Panchayats (Election of Adhyaksh and Up-Adhyaksh and Settlement of Election Disputes) Rules, 1994 — Rule 33
High Courts16 Jan 2003Allowed
Dr. Sushil Rastogi Vs Director of Investigations, Income Tax Department and Others
Allahabad High Court · (2003) 182 CTR 194 : (2003) 260 ITR 249
Income Tax Act, 1961 — Section 132, 132(1)