High Courts10 Nov 2004
The Commissioner of Income Tax (Central) Vs J.K. Oil Mills Co. Ltd.
Allahabad High Court · (2005) 277 ITR 359 : (2005) 148 TAXMAN 482
Income Tax Act, 1961 — Section 256(1)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 20 of 127
High Courts10 Nov 2004Disposed Of
Commissioner of Income Tax Vs Hanuman Rice Mills
Allahabad High Court · (2005) 275 ITR 79
Income Tax Act, 1961 — Section 256(2), 80HH, 80HH(2), 80J, 80J(4)
High Courts10 Nov 2004Dismissed
Mahabir Rice Mill Vs Income Tax Officer
Allahabad High Court · (2005) 194 CTR 359 : (2005) 277 ITR 317
Income Tax Act, 1961 — Section 260A
High Courts10 Nov 2004Dismissed
Rampur Distillery and Chemical Co. Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 334
Uttar Pradesh Excise Act, 1910 — Section 3, 38A
High Courts10 Nov 2004Disposed Of
U.P. State Electricity Board and Another Vs Mahesh Chandra Sharma and Another
Allahabad High Court · (2005) 1 UPLBEC 415
Industrial Disputes Act, 1947 — Section 25F, 25GUttar Pradesh Industrial Disputes Act, 1947 — Section 6N, 6P
High Courts10 Nov 2004Allowed
Ashok Kumar and Others Vs State of U.P. and Another
Allahabad High Court · (2005) 5 AWC 4329 : (2005) 1 ESC 143
High Courts10 Nov 2004
Suresh Pandey Vs State of U.P. and Others
Allahabad High Court · (2005) CriLJ 1383 : (2005) 1 ESC 424 : (2005) 2 RCR(Criminal) 565 : (2005) 1 UPLBEC 457
Constitution of India, 1950 — Article 19, 21, 22, 226National Security Act, 1980 — Section 3, 3(2)
High Courts10 Nov 2004Allowed
Mahanand (D.) through L.Rs. Vs Gaon Sabha Manik Patti and Another
Allahabad High Court · (2005) 1 AWC 934 : (2005) 98 RD 86 : (2005) 1 RD 86
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 13, 40, 41, 42, 43Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 49
High Courts10 Nov 2004
Commissioner of Income Tax Vs Abbas Wazir (P.) Ltd.
Allahabad High Court · (2005) 274 ITR 448
Income Tax Act, 1961 — Section 119, 256(1)
High Courts10 Nov 2004Allowed
Narayan Soap Works Vs Addl. Commissioner, Trade Tax and Trade Tax Officer
Allahabad High Court · (2004) 11 AHC CK 0116
Central Motor Vehicles Rules, 1989 — Rule 63Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 254, 372
High Courts10 Nov 2004
Commissioner of Wealth Tax Vs Shyam Lal Bhatia
Allahabad High Court · (2005) 193 CTR 459 : (2005) 277 ITR 399
Wealth Tax Act, 1957 — Section 18B, 23
High Courts10 Nov 2004Dismissed
Bal Krishan Rastogi and Daran Rastogi through his natural father Bal Krishan Rastogi Vs Dr. (Ms.) Reena Rastogi and Others
Allahabad High Court · (2004) 5 AWC 5188
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 97
High Courts10 Nov 2004
Mahabir Rice Mill, Vs ITO
Allahabad High Court · (2005) 145 TAXMAN 245
Income Tax Act, 1961 — Section 260A
High Courts10 Nov 2004
Commissioner of Income Tax Vs R.T. Lawrence
Allahabad High Court · (2005) 144 TAXMAN 168
Income Tax Act, 1961 — Section 10, 256, 4, 5, 56
High Courts10 Nov 2004Dismissed
Bachcha Prasad Vs State of U.P. and Jagannath Dubey
Allahabad High Court · (2004) 11 AHC CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts10 Nov 2004Dismissed
Committee of Management, Madarsa Qamrul Uloom Islamia Samiti and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1661
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25, 25(1), 4
High Courts10 Nov 2004Dismissed
Commissioner of Wealth Tax Vs Sharadpat Singhania
Allahabad High Court · (2005) 277 ITR 472
High Courts09 Nov 2004Allowed
J.K. Enterprises Vs Commissioner of Trade Tax
Allahabad High Court · (2008) 11 VST 390
Central Sales Tax Act, 1956 — Section 8(5)
High Courts09 Nov 2004
Commissioner of Income Tax Vs Shervani Sugar Syndicate Ltd.
Allahabad High Court · (2005) 145 TAXMAN 264
Income Tax Act, 1961 — Section 256
High Courts09 Nov 2004
Swami Shivanand Awadhoot Sanyasi Shishya Swami Jeewan Mukta Vs State of U.P. and Others
Allahabad High Court · (2004) 11 AHC CK 0269
Constitution of India, 1950 — Article 226