High Courts23 Sept 2003
Devendra Bahadur Singh Vs Krishi Utpadan Mandi Samiti and Another
Allahabad High Court · (2003) 6 AWC 5043 : (2003) 95 RD 572 : (2003) 3 UPLBEC 2626
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17(3), 2
COURT ARCHIVE
Allahabad High Court judgments, 2003
2,325 judgments · page 32 of 117
High Courts23 Sept 2003Disposed Of
Commissioner of Income Tax Vs Ganeshi Lal and Sons
Allahabad High Court · (2004) 266 ITR 203 : (2004) 138 TAXMAN 255
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts23 Sept 2003Dismissed
Banda Tent House Association Vs State of U.P. and Others
Allahabad High Court · (2006) 146 STC 355
Central Sales Tax Act, 1956 — Section 14, 15Constitution of India, 1950 — Article 366Uttar Pradesh Trade Tax Act, 1948 — Section 3F, 7D
High Courts23 Sept 2003Allowed
National Sugar Industries, a registered Partnership Firm Vs The Presiding Officer, Labour Court, Sri Vishwa Prakash Sharma and State of U.P.
Allahabad High Court · (2006) 107 FLR 429
Constitution of India, 1950 — Article 226
High Courts23 Sept 2003Allowed
Nanku Prasad Tripathi Vs Director of Education and Others
Allahabad High Court · (2003) 4 AWC 3452
Constitution of India, 1950 — Article 14
High Courts23 Sept 2003Dismissed
Ram Shanker Verma Vs U.P. Secondary Education Service Selection Board and Others
Allahabad High Court · (2004) 2 AWC 1011
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Intermediate Education Act, 1921 — Regulation 1Uttar Pradesh Secondary Education Service Selection Board Rules, 1998 — Rule 12, 5
High Courts23 Sept 2003Dismissed
State of U.P.through Collector,Rampur and Anr. Vs Additional District Judge,Rampur & Anr.
Allahabad High Court · (2003) 09 AHC CK 0187
High Courts23 Sept 2003
Naseeb Ahmad (Minor) and others Vs State of U.P. and others
Allahabad High Court · (2003) 09 AHC CK 0152
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114, 45Land Acquisition Act, 1894 — Section 11, 17, 17(1A), 4, 5A
High Courts23 Sept 2003Allowed
Santosh Kumar Gautam and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 1 UPLBEC 636
High Courts23 Sept 2003Allowed
Sir Shadi Lal Enterprises Ltd. Vs Additional Commissioner of Income Tax and Others
Allahabad High Court · (2003) 185 CTR 146
Income Tax Act, 1961 — Section 144A, 263
High Courts23 Sept 2003Dismissed
Shiv Ram Singh and Another Vs State of U.P.
Allahabad High Court · (2004) 1 ACR 660
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 41, 42(2), 43
High Courts23 Sept 2003Dismissed
Kailash Nath Srivastava Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2003) 6 AWC 5715 : (2004) 96 RD 6 : (2004) 1 RD 6
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 41, 53A, 9AUttar Pradesh Land Revenue Act, 1901 — Section 201
High Courts23 Sept 2003
Commissioner of Income Tax Vs Jai Kishan Gupta
Allahabad High Court · (2003) 185 CTR 340
Wealth Tax Act, 1957 — Section 5(1)
High Courts22 Sept 2003Dismissed
Dr. Rajiv Sinha, Associate Professor, M.L.B. Medical College Vs Rajesh Gupta and Another
Allahabad High Court · (2003) 6 AWC 5721
Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 24A(1), 24A(2)
High Courts22 Sept 2003Dismissed
Lt. Col. V.K. Pandey Vs Union of India (UOI) and Others
Allahabad High Court · (2004) 1 UPLBEC 182
Army Act, 1950 — Section 27
High Courts22 Sept 2003Dismissed
Commissioner of Income Tax Vs Sahara India Savings and Investment Corporation Ltd. Sahara India Savings and Investment Corp. Ltd. Vs Asstt. Commissioner of Income Tax
Allahabad High Court · (2003) 185 CTR 136 : (2003) 264 ITR 646
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts22 Sept 2003Allowed
Harihar Nath Agarwal (P) Family Trust Vs Assistant Commissioner of Income Tax and Another
Allahabad High Court · (2003) 184 CTR 589 : (2003) 264 ITR 612
Income Tax Act, 1961 — Section 153(2A), 237, 240Income Tax Act, 1961 — Section 153(2A), 237, 240Income Tax Act, 1961 — Section 153(2A), 237, 240
High Courts22 Sept 2003Dismissed
Madan and others Vs Additional District Judge and others
Allahabad High Court · (2003) 09 AHC CK 0183
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts22 Sept 2003Allowed
Sheobir Singh Sirohi Vs State of U.P. and Another
Allahabad High Court · (2003) 4 AWC 3407
Penal Code, 1860 (IPC) — Section 302, 307
High Courts22 Sept 2003Dismissed
Dalmia Dairy Industries Ltd. Vs The State of Uttar Pradesh
Allahabad High Court · (2003) 09 AHC CK 0092
Central Sales Tax Act, 1956 — Section 6AUttar Pradesh Trade Tax Act, 1948 — Section 21