COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 18 of 127

High Courts19 Nov 2004Allowed

Union of India (UOI) and Others Vs Kamla Prasad Tiwari and Another

Allahabad High Court · (2005) 1 ESC 291

Central Civil Services (Pension) Rules, 1972 — Rule 69, 69(2), 8, 8(1), 8(2)Official Secrets Act, 1923 — Section 5

High Courts19 Nov 2004Allowed

Govind Prakash Tripathi Vs Vice-Chancellor, Deen Dayal Upadhyaya University, Examination Controller, Deen Dayal Upadhyaya University and Principal, Sant Vinobha Post Graduate College

Allahabad High Court · (2005) 5 AWC 4153

High Courts19 Nov 2004Allowed

Commissioner of Income Tax Vs Durga Prasad Gupta

Allahabad High Court · (2005) 277 ITR 495

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

High Courts19 Nov 2004Dismissed

Gokulesh Sharma Vs Deputy Inspector General and Others

Allahabad High Court · (2005) 5 AWC 4068 : (2005) 1 ESC 577

Central Industrial Security Force Rules, 1969 — Rule 29, 31

High Courts18 Nov 2004

CWT Vs Rajiv Kumar Agarwal

Allahabad High Court · (2005) 144 TAXMAN 801

High Courts18 Nov 2004Allowed

Reeta Pandey Vs Industrial Tribunal (III) U.P. and Another

Allahabad High Court · (2005) 5 AWC 4026

Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 4K, 6N

High Courts18 Nov 2004

Prem Lal and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4156 : (2005) 104 FLR 460 : (2005) 1 UPLBEC 613

High Courts18 Nov 2004Allowed

Sohan Lal Vs XIth Additional District Judge

Allahabad High Court · (2005) 1 ARC 13

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts18 Nov 2004Allowed

Mritunjay Mishra Vs Chief General Manager, State Bank of India and Another

Allahabad High Court · (2005) 1 AWC 967 : (2005) 1 ESC 134 : (2005) 104 FLR 1139 : (2005) 1 UPLBEC 978

Constitution of India, 1950 — Article 41

High Courts18 Nov 2004Dismissed

Ram Singh Vs U.P. State Road Transport Corporation and Others

Allahabad High Court · (2005) 5 AWC 4067 : (2005) 1 ESC 501 : (2005) 104 FLR 721

High Courts18 Nov 2004

Committee of Management, Sri Balwant Shahid Inter College and Others Vs Joint Director of Education, Kanpur Region and Others

Allahabad High Court · (2005) 5 AWC 4808 : (2005) 1 ESC 141 : (2005) 1 UPLBEC 621

Constitution of India, 1950 — Article 226

High Courts18 Nov 2004Dismissed

Jagan Singh Vs Dhanwati and Another

Allahabad High Court · (2005) 1 AWC 939 : (2005) 98 RD 91 : (2005) 1 RD 91

Hindu Succession Act, 1956 — Section 14Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 152, 154A, 155, 156, 157A

High Courts18 Nov 2004Allowed

Smt. Sunita Agnihotri and Others Vs Suraj Singh and Others

Allahabad High Court · (2005) 1 AWC 992 : (2005) 1 ESC 14

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10

High Courts18 Nov 2004

CWT Vs Kr. Anand Singh

Allahabad High Court · (2005) 145 TAXMAN 493

High Courts17 Nov 2004

Commissioner of Income Tax Vs Rampur Distillery and Chemical Co. Ltd.

Allahabad High Court · (2005) 277 ITR 416

Income Tax Act, 1961 — Section 256(1)

High Courts17 Nov 2004Dismissed

Ajay Kumar Sinha Vs High Court of Judicature at Allahabad and Others

Allahabad High Court · (2005) 5 AWC 4536 : (2005) 1 ESC 43 : (2005) 1 UPLBEC 306

Allahabad High Court Rules, 1952 — Rule 12Arms Act, 1959 — Section 25Evidence Act, 1872 — Section 103

High Courts17 Nov 2004Dismissed

Prem Dayal Vs Presiding Officer, Labour Court and Others

Allahabad High Court · (2005) 5 AWC 4810 : (2005) 1 ESC 78

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes (Amendment) Act, 1978 — Section 2AUttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts17 Nov 2004Allowed

Rafique Uddin and Others Vs A.D.J. (Court No. 1) and Another

Allahabad High Court · (2005) 1 ARC 149 : (2005) 1 AWC 322

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 6 Rule 17, 107

High Courts17 Nov 2004

Fizz Drinks Limited Vs The Labour Court (2) and Another

Allahabad High Court · (2005) 104 FLR 1196 : (2005) 1 UPLBEC 595

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

High Courts17 Nov 2004

Chater Sain Vs Commissioner of Income Tax

Allahabad High Court · (2005) 144 TAXMAN 828

Income Tax Act, 1961 — Section 256, 271