High Courts23 Dec 2004
Shivji Palace Hotel and Club (P.) Ltd. Vs Commissioner of Income Tax, Muzaffarnagar
Allahabad High Court · (2007) 158 TAXMAN 98
Income Tax Act, 1961 — Section 13(3)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 1 of 127
High Courts23 Dec 2004
Commissioner of Income Tax Vs Raj Kumar Singh and Co.
Allahabad High Court · (2004) 12 AHC CK 0250
Income Tax Act, 1961 — Section 256, 80HH, 80J
High Courts23 Dec 2004
Commissioner of Income Tax Vs Elitos S.P.A.
Allahabad High Court · (2005) 145 TAXMAN 210
Income Tax Act, 1961 — Section 17, 256, 9, 90
High Courts23 Dec 2004
Larsen and Toubro Ltd. and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ACR 865
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408, 420
High Courts23 Dec 2004Dismissed
Christ Church College Vs State of U.P. and Others
Allahabad High Court · (2004) 12 AHC CK 0195
Constitution of India, 1950 — Article 19, 19(1), 21, 30, 41Uttar Pradesh State Universities Act, 1973 — Section 66A
High Courts23 Dec 2004
Commissioner of Income Tax Vs Satish Medical Agencies
Allahabad High Court · (2005) 277 ITR 394
Income Tax Act, 1961 — Section 145, 271(1)
High Courts23 Dec 2004Dismissed
Satyendra Kumar Tripathi Vs State of U.P. and Another etc.
Allahabad High Court · AIR 2005 All 147
Allahabad High Court Rules, 1952 — Rule 5AConstitution of India, 1950 — Article 14, 15, 15(1), 15(4), 19(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 15
High Courts23 Dec 2004
The Commissioner of Income Tax Vs Elitos S.P.A. as Agent of Mr. Ciro Manzo and Others
Allahabad High Court · (2005) 196 CTR 638 : (2006) 280 ITR 495
Income Tax Act, 1961 — Section 17(2), 256(1), 256(2), 9, 90
High Courts23 Dec 2004Dismissed
Manendra Nath Rai and Another Vs Chief Secretary, U.P. Government and Others
Allahabad High Court · (2005) 5 AWC 4563
Constitution of India, 1950 — Article 14, 21
High Courts23 Dec 2004Partly Allowed
Diwan Sugars Ltd. Vs Appellate Authority and Others
Allahabad High Court · (2005) 3 AWC 2358 : (2005) 1 ESC 629
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 12, 12(2), 12(3), 15, 15(1)Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1954 — Rule 21, 22
High Courts23 Dec 2004Allowed
Venus Sugar Ltd.,Tikaula Sugar Mills Ltd. Vs State of U.P.& Ors.
Allahabad High Court · (2004) 12 AHC CK 0145
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15
High Courts23 Dec 2004Allowed
Ganga Prakash Mishra Vs State of U.P.& Anr.
Allahabad High Court · (2004) 12 AHC CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts23 Dec 2004Dismissed
Vijay Prakash Vs State of U.P. and Others
Allahabad High Court · AIR 2005 All 181 : (2005) 1 AWC 811
Constitution of India, 1950 — Article 141, 341, 341(1), 342, 342(2)
High Courts23 Dec 2004Dismissed
Union of India (UOI) and Another Vs Presiding Officer, Central Government Industrial Tribunal and Others
Allahabad High Court · (2005) 5 AWC 3926 : (2005) 1 UPLBEC 753
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 25FIndustrial Disputes Act, 1947 — Section 10, 17, 17A, 20(3), 25A
High Courts23 Dec 2004Allowed
Larsen and Toubro Ltd. and Others etc. Vs State of Uttar Pradesh and Others
Allahabad High Court · (2005) CriLJ 1982
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 408, 420
High Courts23 Dec 2004Allowed
Ram Janki (Smt.) and Others Vs IInd Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 399 : (2005) 3 AWC 2311
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts23 Dec 2004Dismissed
R.K. Dewan and Others Vs State of U.P. and Others
Allahabad High Court · AIR 2005 All 202 : (2005) 3 AWC 2328 : (2005) 1 ESC 581 : (2005) 98 RD 738 : (2005) 1 RD 738
Contract Act, 1872 — Section 131Debts Recovery Tribunal Act, 1993 — Section 31Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 18, 19, 22, 22(1)
High Courts23 Dec 2004Allowed
Smt. Paramshila Devi Vs Kamlesh Kumar Pal
Allahabad High Court · (2005) 1 ARC 263 : (2005) 2 AWC 1214 : (2005) 98 RD 386 : (2005) 1 RD 386
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 17, 17(1)
High Courts23 Dec 2004Dismissed
Savitri (Smt.) and Another Vs Rent Control and Eviction Officer and Another
Allahabad High Court · (2005) 1 ARC 235 : (2005) 3 AWC 2310
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12
High Courts23 Dec 2004Allowed
Shivalik Sahkari Avas Samiti Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2331 : (2005) 1 ESC 625
Land Acquisition Act, 1894 — Section 48Uttar Pradesh Industrial Area Development Act, 1976 — Section 12, 6, 6(2)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 30, 32, 40, 41, 42