COURT ARCHIVE

Allahabad High Court judgments, 2004

2,740 judgments · page 2 of 137

High Courts23 Dec 2004Dismissed

Savitri (Smt.) and Another Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (2005) 1 ARC 235 : (2005) 3 AWC 2310

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12

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High Courts23 Dec 2004Allowed

Shivalik Sahkari Avas Samiti Vs State of U.P. and Others

Allahabad High Court · (2005) 3 AWC 2331 : (2005) 1 ESC 625

Land Acquisition Act, 1894 — Section 48Uttar Pradesh Industrial Area Development Act, 1976 — Section 12, 6, 6(2)Uttar Pradesh Urban Planning and Development Act, 1973 — Section 30, 32, 40, 41, 42

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High Courts22 Dec 2004

S.N. Agrawal Vs Commissioner of Wealth Tax

Allahabad High Court · (2005) 144 TAXMAN 733

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High Courts22 Dec 2004Allowed

Ram Briksh Singh and Others Vs Amjad

Allahabad High Court · (2005) 2 AWC 1552

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 9 Rule 13Limitation Act, 1963 — Section 14, 5

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High Courts22 Dec 2004

Pushpendra Singh (in Jail) Vs State of U.P.

Allahabad High Court · (2005) CriLJ 2022

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 379

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High Courts22 Dec 2004

Committee of Management, S.M. College and Others etc. Vs State of U.P. and Another etc.

Allahabad High Court · AIR 2005 All 126 : (2005) 1 ESC 598

Constitution of India, 1950 — Article 19, 19(1), 21, 41Uttar Pradesh State Universities Act, 1973 — Section 49, 51, 51(2), 53, 66A

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High Courts22 Dec 2004Allowed

Kum. Priti Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4594 : (2005) 2 ESC 897 : (2005) 2 UPLBEC 1194

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 16, 16(1), 5Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 29

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High Courts22 Dec 2004Disposed Of

Shri S.N. Agrawal, (Indl) Vs Commissioner of Wealth Tax

Allahabad High Court · (2005) 198 CTR 396 : (2006) 280 ITR 263

Compulsory Deposit Scheme (Income Tax Payers) Act, 1974 — Section 3, 4, 7AWealth Tax Act, 1957 — Section 2, 2(1), 2(2), 27(1), 5

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High Courts22 Dec 2004Dismissed

Panch Lal Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 853 : (2005) 98 RD 229 : (2005) 1 RD 229

Uttar Pradesh Panchayat Raj (Election of Members, Pradhans and Up-Pradhans) Rules, 1994 — Rule 88, 91, 91(2), 93Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C

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High Courts22 Dec 2004Dismissed

Abdul Naim Quraishi Vs Masi-Uddin Khan

Allahabad High Court · (2005) 1 ARC 316 : (2005) 2 AWC 1260

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 Courts22 Dec 2004Dismissed

Rana Mahendra Pratap Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 3930 : (2005) 1 UPLBEC 758

Constitution of India, 1950 — Article 226

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High Courts22 Dec 2004

Commissioner of Income Tax Vs Himalyan Magnesite Ltd.

Allahabad High Court · (2005) 197 CTR 153 : (2005) 276 ITR 56

Income Tax Act, 1922 — Section 15C, 15C(2)Income Tax Act, 1961 — Section 256(2), 80J, 80J(1), 80J(2), 84

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High Courts22 Dec 2004Dismissed

Mohammad Azmal Vs District Judge and Others

Allahabad High Court · (2005) 1 ARC 405 : (2005) 1 AWC 806

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106

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High Courts22 Dec 2004Dismissed

Mohan and Others Vs Settlement Officer Consolidation and Others

Allahabad High Court · (2005) 3 AWC 2315 : (2005) 2 AWC 2315 : (2005) 98 RD 193 : (2005) 1 RD 193

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 9A(2)

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High Courts22 Dec 2004

Commissioner of Income Tax Vs Shiv Narain Karmendra Narain

Allahabad High Court · (2005) 198 CTR 73 : (2006) 280 ITR 355 : (2005) 145 TAXMAN 398

Income Tax Act, 1961 — Section 154, 256(2)

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High Courts22 Dec 2004

The Commissioner of Income Tax Vs H.H. Jalilur Rehman Abdul Khaliq

Allahabad High Court · (2006) 154 TAXMAN 155

Income Tax Act, 1961 — Section 256(1), 35B, 35B(1A)

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High Courts22 Dec 2004

The Commissioner of Income Tax Vs Shri Ganesh Chand Saxena

Allahabad High Court · (2005) 198 CTR 620 : (2006) 280 ITR 372 : (2005) 145 TAXMAN 17

Income Tax Act, 1961 — Section 10(14), 16, 16(1), 17, 17(1)Income Tax Rules, 1962 — Rule 11(2), 11(4)

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High Courts22 Dec 2004Dismissed

Ram Autar Agrawal Vs A.D.J., (Special) and Others

Allahabad High Court · (2005) 1 ARC 419 : (2005) 1 AWC 833

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13(1), 13(2), 21(1)

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High Courts22 Dec 2004

Commissioner of Income Tax Vs Himalayan Magnesite Ltd.

Allahabad High Court · (2005) 144 TAXMAN 830

Income Tax Act, 1961 — Section 256, 80J, 84

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High Courts22 Dec 2004Dismissed

Shahid Khan Vs Radhey Shyam Chaurasiya

Allahabad High Court · (2005) 1 ARC 318 : (2005) 3 AWC 2285

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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