High Courts30 Nov 2004Dismissed
Koleshar and Another Vs State of U.P.
Allahabad High Court · (2005) CriLJ 1992 : (2005) 3 RCR(Criminal) 172
Penal Code, 1860 (IPC) — Section 380
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 13 of 127
High Courts30 Nov 2004Allowed
Beche Lal Vs Commissioner and Others
Allahabad High Court · (2005) 2 AWC 1605 : (2005) 1 RD 155
Constitution of India, 1950 — Article 162, 243GUttar Pradesh Panchayat Raj Act, 1947 — Section 11, 95A, 96AUttar Pradesh Panchayat Raj Rules, 1947 — Rule 31, 32, 33, 35A
High Courts30 Nov 2004Dismissed
Anupam Bal Vikas Shiksha Samiti Vs IIIrd A.D.J. and Others
Allahabad High Court · (2005) 1 ARC 127 : (2005) 1 AWC 995
Constitution of India, 1950 — Article 226Presidency Small Cause Courts Act, 1882 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts30 Nov 2004Dismissed
Kripa Shankar (D) through L.Rs. and Another Vs Vth Addl. D.J. and Others
Allahabad High Court · (2005) 3 AWC 2736
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16
High Courts30 Nov 2004
Biswanath Prasad and Sons Vs Commissioner of Income Tax
Allahabad High Court · (2005) 277 ITR 265
Income Tax Act, 1961 — Section 254(2), 256(1), 256(2), 36(1)
High Courts30 Nov 2004
Garg Plastics Vs The Presiding Officer, Labour Court and Others
Allahabad High Court · (2005) 1 UPLBEC 618
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts30 Nov 2004Dismissed
Rihanda Mal Sindhi Vs District Judge and Another
Allahabad High Court · (2005) 1 ARC 110 : (2005) 1 AWC 365
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4), 30Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 21(5)
High Courts30 Nov 2004Dismissed
Ashok Kumar Anand Vs Kishan Pal Singh and Others
Allahabad High Court · (2005) 1 ARC 123 : (2005) 3 AWC 2234
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1)
High Courts30 Nov 2004Disposed Of
State of U.P. and Another Vs Anand Kumar Saxena and Others
Allahabad High Court · (2005) 5 AWC 4935 : (2005) 1 ESC 410 : (2005) 2 UPLBEC 1149
Constitution of India, 1950 — Article 14, 16, 311
High Courts30 Nov 2004Allowed
Ajeet Singh Vs A.D.J., Court No. 1 and Another
Allahabad High Court · (2005) 1 ARC 199 : (2005) 1 AWC 437
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts30 Nov 2004
State of U.P. and Others Vs Ishwar Sahai Pathak and Others
Allahabad High Court · (2005) 5 AWC 5107 : (2005) 2 UPLBEC 1209
Specific Relief Act, 1963 — Section 14, 38, 38(3), 41Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 1, 12, 18, 2, 3Uttar Pradesh Intermediate Education Act, 1921 — Section 2
High Courts30 Nov 2004
Dr. Birendra Singh Vs Director of Education, Higher and Others
Allahabad High Court · (2005) 5 AWC 4049 : (2005) 1 ESC 406 : (2005) 104 FLR 1068 : (2005) 2 UPLBEC 1587
High Courts30 Nov 2004Allowed
Om Prakash Vs A.D.J., (Court No. 9) and Others
Allahabad High Court · (2005) 1 ARC 95 : (2005) 1 AWC 978
Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 18, 19, 2(2), 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 24, 25
High Courts30 Nov 2004Dismissed
Surendra Prasad Dwivedi Vs Industrial Tribunal (I) and Another
Allahabad High Court · (2005) 5 AWC 4800 : (2005) 104 FLR 349 : (2005) 1 UPLBEC 649
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 25FFF, 25FFF(1), 25FFF(2), 6N
High Courts30 Nov 2004Dismissed
Rajeshwar Dayal Vs VIth Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 107
Constitution of India, 1950 — Article 226Uttar Pradesh Municipalities Act, 1916 — Section 185, 307Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts30 Nov 2004Dismissed
Ashok Kumar Jain (Sri) Vs District Judge and Others
Allahabad High Court · (2005) 1 ARC 141
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18
High Courts30 Nov 2004Dismissed
Murari Lal Vs The District Judge, The Prescribed Authority/V Addl. Civil Judge and Smt. Meena Rastogi
Allahabad High Court · (2005) 1 ARC 463
Constitution of India, 1950 — Article 226
High Courts30 Nov 2004Dismissed
Zamania Wool Agency Vs Commissioner of Trade Tax
Allahabad High Court · (2004) 11 AHC CK 0089
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2
High Courts30 Nov 2004
Commissioner of Income Tax Vs Swarup Vegetable Products India Ltd.
Allahabad High Court · (2005) 198 CTR 595 : (2005) 277 ITR 60
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(2), 32
High Courts30 Nov 2004Allowed
Navin Chandra Vs Basic Shiksha Adhikari and Others
Allahabad High Court · (2005) 6 AWC 5401 : (2005) 1 ESC 510 : (2005) 2 UPLBEC 1227