High Courts09 Nov 2004
The Commissioner, Trade Tax Vs S/S Suleman and Company
Allahabad High Court · (2004) 11 AHC CK 0266
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(8)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 21 of 127
High Courts09 Nov 2004Allowed
Vijay Kumar Vs Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 672
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Provincial Small Cause Courts Act, 1887 — Section 17
High Courts09 Nov 2004Dismissed
The Commissioner, Trade Tax Vs Leasing and Finance Ltd. and Key Leasing and Finance Ltd.
Allahabad High Court · (2004) 11 AHC CK 0244
Central Sales Tax Act, 1956 — Section 10, 10AConstitution of India, 1950 — Article 366Uttar Pradesh Sales Tax (Amendment) Act, 1985 — Section 29A
High Courts09 Nov 2004Allowed
Banarsi and Others Vs Incharge District Judge and Others
Allahabad High Court · (2005) 2 AWC 1628
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 21 Rule 105(1), Order 21 Rule 106(1), Order 21 Rule 34, Order 21 Rule 72Constitution of India, 1950 — Article 226, 227
High Courts09 Nov 2004
Satish Chaturvedi Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 50 : (2005) 1 UPLBEC 266
High Courts09 Nov 2004Dismissed
Rajni Sharma (Smt.) Vs Committee of Management of Church City Junior High School and Others
Allahabad High Court · (2005) 6 AWC 5340 : (2005) 1 UPLBEC 405
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 20, 4
High Courts09 Nov 2004Allowed
Jag Mohan and Others Vs State
Allahabad High Court · (2004) 11 AHC CK 0087
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 137, 147, 149, 302, 323
High Courts09 Nov 2004
The Commissioner of Trade Tax Vs S/S Sharma Coal Company
Allahabad High Court · (2008) 16 VST 517
Contract Act, 1872 — Section 182Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2
High Courts09 Nov 2004
Committee of Management, Maharajganj Inter College and Another Vs Joint Director of Education, Gorakhpur Region and Others
Allahabad High Court · (2005) 5 AWC 4326 : (2005) 1 UPLBEC 280
High Courts09 Nov 2004
Commissioner of Income Tax Vs Dugdh Utpadak Sangh Ltd.
Allahabad High Court · (2006) 156 TAXMAN 72
Income Tax Act, 1961 — Section 256, 64, 80AB, 80B, 80P
High Courts09 Nov 2004Dismissed
Shiv Kumar and Others Vs Collector and Others
Allahabad High Court · (2005) 1 AWC 998
Constitution of India, 1950 — Article 226Uttar Pradesh Excise Act, 1910 — Section 38AUttar Pradesh Sales Tax Act, 1948 — Section 8(1A)
High Courts08 Nov 2004
Jai Prakash Associates P. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 277 ITR 193
Companies (Acceptance of Deposits) (Amendment) Rules, 1981 — Rule 3Income Tax Act, 1961 — Section 256(1), 32A, 32A(2), 80J
High Courts08 Nov 2004
Vibha Ratan Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1654 : (2005) 2 ESC 1069 : (2005) 104 FLR 231
Constitution of India, 1950 — Article 12Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 4K, 6N
High Courts08 Nov 2004Dismissed
Prakash Chandra Sharma Vs Nagar Palika and Another
Allahabad High Court · AIR 2005 All 73 : (2005) 1 AWC 890
Uttar Pradesh Municipalities Act, 1916 — Section 326
High Courts08 Nov 2004Dismissed
Tanda Textiles and Processing Mills (P.) Ltd. Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 440
Constitution of India, 1950 — Article 226
High Courts07 Nov 2004Dismissed
Abdul Salam (deceased) through L.Rs. and Another Vs Sirazul Rehman (deceased) through L.Rs.
Allahabad High Court · (2005) 3 AWC 2778
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 58
High Courts05 Nov 2004Allowed
Arvind Kumar Tewari and Another Vs The State of Uttar Pradesh and Another
Allahabad High Court · (2005) CriLJ 1952 : (2005) 3 RCR(Criminal) 800
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 397(2)Penal Code, 1860 (IPC) — Section 323, 506
High Courts05 Nov 2004
Smt. Roopa Vs Santosh Kumar
Allahabad High Court · AIR 2005 All 172 : (2005) 2 AWC 1663 : (2005) 2 CivCC 798 : (2005) 3 RCR(Civil) 62
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4
High Courts05 Nov 2004Dismissed
The Motor and General Finance Ltd. Vs The Commissioner of Trade Tax
Allahabad High Court · (2004) 11 AHC CK 0271
Central Sales Tax Act, 1956 — Section 3Uttar Pradesh Trade Tax Act, 1948 — Section 11, 22, 3F