COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 14 of 127

High Courts30 Nov 2004Dismissed

Kripa Shankar (Shri) and Another Vs Vth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 243 : (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

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High Courts30 Nov 2004

Hari Prasad Gopi Krishna Vs Commissioner of Income Tax

Allahabad High Court · (2005) 197 CTR 676 : (2005) 278 ITR 592

Income Tax Act, 1961 — Section 147, 148, 256(1)

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High Courts30 Nov 2004Dismissed

The Commissioner, Trade Tax Vs S/S Ajudhiya Disttillery

Allahabad High Court · (2004) 11 AHC CK 0040

Uttar Pradesh Excise Act, 1910 — Section 41Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts30 Nov 2004Dismissed

Ganshyam Das Arora (Dr.) and Another Vs Roop Kishore Chandak and Others

Allahabad High Court · (2005) 1 ARC 189

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts30 Nov 2004Dismissed

Shanker Lal Vs Jawahar Lal (since deceased) and Others

Allahabad High Court · (2005) 1 ARC 387 : (2005) 3 AWC 2226

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts30 Nov 2004Dismissed

Sri Ram Agarwal Vs Smt. Sheela Devi

Allahabad High Court · (2005) 1 ARC 205 : (2005) 1 AWC 874

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 15 Rule 5(1), Order 15 Rule 5(2)Constitution of India, 1950 — Article 226

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High Courts30 Nov 2004

Koleshwar and Another (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 955

Penal Code, 1860 (IPC) — Section 380

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High Courts29 Nov 2004

Qaiyyum and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 186

Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 8

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High Courts29 Nov 2004Dismissed

Brij Pal Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 1 ESC 557 : (2005) 105 FLR 75 : (2005) 1 UPLBEC 1022

Uttar Pradesh Industrial Disputes Act, 1947 — Section 3

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High Courts29 Nov 2004Dismissed

Harnam Mishra Vs Ram Kumar and Another

Allahabad High Court · (2005) 2 AWC 1845

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Nov 2004

Commissioner of Wealth Tax, Meerut Vs Meerut Race Club

Allahabad High Court · (2006) 153 TAXMAN 361

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High Courts29 Nov 2004Allowed

Govind Narayan Shukla Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 439 : (2005) 1 ESC 555

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High Courts29 Nov 2004Allowed

Ramadhar Vs Tahsildar, Collector, Gaon Sabha

Allahabad High Court · (2004) 11 AHC CK 0021

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4F), 132, 195, 197

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High Courts25 Nov 2004

The Commissioner of Income Tax Vs Wajid Sons (P) Ltd.

Allahabad High Court · (2005) 198 CTR 602 : (2005) 278 ITR 392

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1922 — Section 17(1), 22Income Tax Act, 1961 — Section 154, 256(1), 84

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High Courts25 Nov 2004

The Commissioner of Income Tax (Central) Vs Shekh Mohd. Arif, Prop. of Lucknow Timber Store

Allahabad High Court · (2005) 197 CTR 499 : (2005) 278 ITR 461 : (2005) 145 TAXMAN 199

Income Tax Act, 1922 — Section 9Income Tax Act, 1961 — Section 143(3), 22, 256(1), 263, 32

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High Courts25 Nov 2004

Commissioner of Income Tax Vs Wajid Sons (P) Ltd.

Allahabad High Court · (2005) 144 TAXMAN 848

Income Tax Act, 1961 — Section 154, 256, 84

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High Courts25 Nov 2004Disposed Of

Commissioner of Wealth Tax Vs Alok Prakash and Another

Allahabad High Court · (2006) 203 CTR 192

Wealth Tax Act, 1957 — Section 5(1)

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High Courts25 Nov 2004Dismissed

Ram Babu Gupta Vs Presiding Officer, Labour Court and Another

Allahabad High Court · (2005) 5 AWC 3980 : (2005) 104 FLR 411 : (2005) 1 UPLBEC 750

Apprentices Act, 1961 — Section 4, 4(4)Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

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High Courts24 Nov 2004

Commissioner of Income Tax Vs Ganeshi Lal and Sons

Allahabad High Court · (2005) 277 ITR 111

Income Tax Act, 1961 — Section 256(1), 80HHC

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High Courts24 Nov 2004Allowed

Mathura Tiwari Vs The District Judge, Om Prakash Tiwari and Sumer Tiwari

Allahabad High Court · (2007) 2 BC 566

Evidence Act, 1872 — Section 14

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