High Courts07 Dec 2004
Commissioner of Income Tax Vs Indian Metal Industries
Allahabad High Court · (2006) 156 TAXMAN 70
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 10 of 137
High Courts07 Dec 2004
Niranjan Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4308 : (2005) 1 ESC 354
Constitution of India, 1950 — Article 14, 15, 16, 226, 45National Council for Teacher Education Act, 1993 — Section 12, 16, 17(1)National Council for Teachers Education Rules, 1997 — Rule 8
High Courts07 Dec 2004Allowed
Hausala Prasad Tiwari Vs State of U.P. and Commissioner, Allahabad Division
Allahabad High Court · (2004) 12 AHC CK 0056
Arms Act, 1959 — Section 17, 17(3), 18, 18(5)Arms Rules, 1962 — Rule 56Penal Code, 1860 (IPC) — Section 307, 323, 379, 411, 427
High Courts07 Dec 2004Dismissed
Ram Agya (D.) through L.R. and Others Vs Bhagwati Prasad (D.) through L.R. and Others
Allahabad High Court · (2005) 2 AWC 1850
Civil Procedure Code, 1908 (CPC) — Section 10, 100, 11
High Courts07 Dec 2004Allowed
Ramesh Chandra Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1948 : (2005) 1 ESC 242 : (2005) 104 FLR 596 : (2005) 2 UPLBEC 1305
High Courts07 Dec 2004Allowed
Krishna Murari Sharma Vs The District Inspector of Schools and The Committee of Management, Champa Intermediate College
Allahabad High Court · (2005) 6 AWC 5575
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 16F, 16FFUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 33A
High Courts07 Dec 2004
Virendra Singh Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1713
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304(1), 307, 324, 452
High Courts07 Dec 2004
Commissioner of Income Tax Vs Subhash Chand
Allahabad High Court · (2006) 150 TAXMAN 486
Income Tax Act, 1961 — Section 256, 64, 80V
High Courts06 Dec 2004
Commissioner of Wealth Tax Vs R.P. Mittal
Allahabad High Court · (2005) 148 TAXMAN 463
High Courts06 Dec 2004Dismissed
Kailash Narayan Singh Vs Zila Nibandhak, Apar Zila Adhikari (Vitt Avam Rajaswa) and Up Nibandhak
Allahabad High Court · (2006) 1 AWC 716
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 419, 430, 467, 468, 478
High Courts06 Dec 2004Dismissed
Commissioner of Income Tax Vs Durgesh Oil Mills
Allahabad High Court · (2005) 273 ITR 305
Income Tax Act, 1961 — Section 43B
High Courts06 Dec 2004Dismissed
Commissioner of Income Tax Vs Quality Steel Tubes P. Ltd.
Allahabad High Court · (2006) 200 CTR 400 : (2006) 280 ITR 254
Income Tax Act, 1961 — Section 256(2), 80HH, 80HH(2), 80J, 80J(4)
High Courts06 Dec 2004Disposed Of
Khan International Exports P. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2006) 201 CTR 165 : (2006) 280 ITR 165
Income Tax Act, 1961 — Section 10(17A), 256(1), 28, 80HHC
High Courts06 Dec 2004Dismissed
Jamwant Jaiswal and Angad Prasad Jaiswal Vs State of U.P. and Retd. Lt. Col. Jagdish Singh
Allahabad High Court · (2005) 1 ALT(Cri) 27
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482Penal Code, 1860 (IPC) — Section 120B, 464, 465, 468, 471Prevention of Corruption Act, 1988 — Section 13, 19(3), 7
High Courts06 Dec 2004Allowed
Raghubar Dayal Vs Commissioner, Kanpur Division and Others
Allahabad High Court · (2005) 3 AWC 2230 : (2005) 1 ESC 204
Societies Registration Act, 1860 — Section 12, 12D, 12D(1), 12D(2), 3
High Courts06 Dec 2004
Shoraj Singh and Others Vs State of U.P., Jahir Ahmad and Sarfraj
Allahabad High Court · (2004) 12 AHC CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145
High Courts06 Dec 2004
Commissioner of Income Tax Vs Shital Prasad Kharag Prasad
Allahabad High Court · (2005) 196 CTR 162 : (2006) 280 ITR 541
Income Tax Act, 1961 — Section 143(3), 147, 148, 171, 256(1)Uttar Pradesh Sales Tax Act, 1948 — Section 21
High Courts06 Dec 2004Allowed
Shiv Kumari Gupta (Smt.) Vs IVth Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 524
Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts06 Dec 2004Dismissed
Ajay Kumar Sharma (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 187
Penal Code, 1860 (IPC) — Section 302
High Courts06 Dec 2004
Ashok Kumar Sharma Vs State of U.P. and Another
Allahabad High Court · (2005) 1 ACR 956
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319