High Courts17 Nov 2004Dismissed
U.P. State Road Transport Corporation and Another Vs Sheo Nath Awasthi and Others
Allahabad High Court · (2005) 1 ESC 553 : (2005) 1 UPLBEC 661
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 19 of 127
High Courts17 Nov 2004
Commissioner of Income Tax Vs Bharat Nepal Timber Traders
Allahabad High Court · (2006) 152 TAXMAN 652
Income Tax Act, 1961 — Section 256
High Courts16 Nov 2004
Commissioner of Wealth-tax Vs Pramod Kumar Agarwal
Allahabad High Court · (2006) 153 TAXMAN 360
High Courts16 Nov 2004Dismissed
Birla Aircon Vs Commissioner, Excise and Customs and Another
Allahabad High Court · (2005) 272 ITR 476
Constitution of India, 1950 — Article 226
High Courts16 Nov 2004Dismissed
Basant Lal Vs Chairman, Nagar Palika Parishad and Others
Allahabad High Court · (2005) 5 AWC 4046 : (2005) 1 ESC 560 : (2005) 104 FLR 347
High Courts16 Nov 2004
Birla Aircon Vs CE and Cu and Another
Allahabad High Court · (2006) 154 TAXMAN 360
Constitution of India, 1950 — Article 226
High Courts16 Nov 2004Dismissed
Ishwar Singh and Others Vs Up-Zila Adhikari/Rent Control and Eviction Officer and Another
Allahabad High Court · (2005) 3 AWC 2237
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(5), 2(2), 21(1A), 24(2), 24A
High Courts16 Nov 2004Dismissed
Lipton India Limited Vs The Commissioner of Sales Tax
Allahabad High Court · (2004) 11 AHC CK 0045
Central Sales Tax Act, 1956 — Section 21Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 11, 3D(1), 4, 8(1)
High Courts16 Nov 2004Allowed
Nathunee and Others Vs Deputy Director of Consolidation and Another
Allahabad High Court · (2005) 1 AWC 443(1) : (2005) 98 RD 92 : (2005) 1 RD 92
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20
High Courts14 Nov 2004Allowed
Dhani Saran Khare Vs State of U.P.and others
Allahabad High Court · (2004) 11 AHC CK 0154
High Courts11 Nov 2004Allowed
Reeta Pandey (Smt.) Vs Industrial Tribunal (III) and Another
Allahabad High Court · (2005) 1 ESC 691 : (2005) 104 FLR 584 : (2005) 1 UPLBEC 409
Industrial Disputes Act, 1947 — Section 25FUttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts11 Nov 2004Dismissed
Rajesh Kumar Tripathi Vs Deputy Inspector General of Police/Fire Service and Others
Allahabad High Court · (2005) 5 AWC 4155 : (2005) 1 UPLBEC 611
Penal Code, 1860 (IPC) — Section 323, 364Uttar Pradesh Police Regulations, 1948 — Regulation 497
High Courts10 Nov 2004
Rama Nand Dwivedi Vs State of U.P.
Allahabad High Court · (2005) 2 RCR(Criminal) 365
Arms Act, 1959 — Section 17(10), 21, 21(1), 3, 3(1)
High Courts10 Nov 2004
The Commissioner of Income Tax Vs Shri R.T. Lawrence
Allahabad High Court · (2004) 11 AHC CK 0264
Income Tax Act, 1961 — Section 10(14), 256(1), 4, 5(2), 56
High Courts10 Nov 2004
Badri Prasad Vs Commissioner of Wealth Tax
Allahabad High Court · (2005) 146 TAXMAN 311
Wealth Tax Act, 1957 — Section 2(m)(iii)(b), 27(3)
High Courts10 Nov 2004Allowed
Commissioner of Income Tax Vs Badri Nath Ganga Ram
Allahabad High Court · (2005) 273 ITR 485
Income Tax Act, 1961 — Section 185(1)Partnership Act, 1932 — Section 2, 30, 30(1), 30(3)
High Courts10 Nov 2004Allowed
Janki Das Lachchmi Narain Vs Commissioner of Income Tax and Another
Allahabad High Court · (2005) 196 CTR 53 : (2005) 274 ITR 155 : (2005) 146 TAXMAN 641
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 226Finance Act, 1998 — Section 154, 86(2), 87, 88, 89
High Courts10 Nov 2004
In Re: Jyoti Extraction Pvt. Ltd.
Allahabad High Court · (2004) 11 AHC CK 0237
Companies Act, 1956 — Section 433, 449High Court Rules, 1952 — Rule 12Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
High Courts10 Nov 2004
Jagmohan Vs State of U.P. and Another
Allahabad High Court · (2005) 2 BC 456 : (2005) CriLJ 1361 : (2005) 2 RCR(Criminal) 682
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 137, 138
High Courts10 Nov 2004Dismissed
Kailash Narain Agnihotri Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5332 : (2005) 1 ESC 31 : (2005) 98 RD 331 : (2005) 1 UPLBEC 283
Uttar Pradesh General Clauses Act, 1904 — Section 6Uttar Pradesh Urban Planning and Development (Amendment and Validation) Act, 1985 — Section 8Uttar Pradesh Urban Planning and Development (Amendment and Validation) Ordinance, 1984 — Section 5A