COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 22 of 127

High Courts05 Nov 2004Dismissed

Sukaram Developer (Pvt.) Ltd. Vs IVth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 664

Civil Procedure Code, 1908 (CPC) — Section 2, 47, 47(3), 50Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 30

Read judgment

High Courts05 Nov 2004Allowed

Smt. Ranjana Bhargava Vs A.D.J. and Others

Allahabad High Court · (2005) 1 ARC 322 : (2005) 1 AWC 974

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(8), 3, 38

Read judgment

High Courts05 Nov 2004Allowed

Ganesh Narain Shukla Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4150 : (2005) 104 FLR 68 : (2005) 1 UPLBEC 608

Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2), 8(4)

Read judgment

High Courts05 Nov 2004

Kamal Narain Vs State of U.P.

Allahabad High Court · (2005) 2 ACR 1590

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 58Penal Code, 1860 (IPC) — Section 201, 302

Read judgment

High Courts05 Nov 2004Dismissed

Amit Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4025 : (2005) 104 FLR 587 : (2005) 1 UPLBEC 407

Read judgment

High Courts05 Nov 2004Dismissed

Suraj Prasad Tewari Vs Zila Commandant, Home Guards and Others

Allahabad High Court · (2005) 5 AWC 4145 : (2005) 1 UPLBEC 404

Constitution of India, 1950 — Article 14, 16, 21, 311Uttar Pradesh Home Guards Act, 1963 — Section 10

Read judgment

High Courts05 Nov 2004Dismissed

Sunil Kumar Jain Vs The Income Tax Officer, The Commissioner of Income Tax and The Commissioner of Income Tax

Allahabad High Court · (2005) 198 CTR 472 : (2006) 284 ITR 626 : (2005) 147 TAXMAN 463

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 131(1), 132, 132(1), 132(5), 132B(3)

Read judgment

High Courts05 Nov 2004Allowed

Mahabir Prasad and Others Vs State Transport Appellate Tribunal and Others

Allahabad High Court · (2004) 11 AHC CK 0191

Motor Vehicles Act, 1939 — Section 134, 47(1), 47(3), 57, 58(2)

Read judgment

High Courts05 Nov 2004Allowed

Ranveer Singh Vs Krishi Utpadan Mandi Samiti and Another

Allahabad High Court · (2005) 1 ARC 132 : (2005) 1 AWC 872 : (2005) 1 ESC 82

Constitution of India, 1950 — Article 226Krishi Utpadan Mandi Adhiniyam, 1967 — Section 18, 20(1)

Read judgment

High Courts05 Nov 2004Partly Allowed

Atul Kumar Vs U.P. Export Corporation Ltd. and Others

Allahabad High Court · (2005) 1 UPLBEC 276

Constitution of India, 1950 — Article 226

Read judgment

High Courts05 Nov 2004Allowed

Commissioner of Central Excise Vs MIL India Ltd.

Allahabad High Court · (2005) 98 ECC 709 : (2008) 222 ELT 497

Central Excises and Salt Act, 1944 — Section 35G

Read judgment

High Courts05 Nov 2004

Varad Ullah Vs State of U.P.

Allahabad High Court · (2004) 11 AHC CK 0153

Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts05 Nov 2004

Commissioner of Income Tax Vs Sultan and Sons Rice Mill

Allahabad High Court · (2005) 193 CTR 444 : (2005) 272 ITR 181

Income Tax Act, 1961 — Section 80HH, 80HH(2), 80J, 80J(4)

Read judgment

High Courts05 Nov 2004Allowed

Shyam Singh Vs Allahabad Bank and Another

Allahabad High Court · (2005) 5 AWC 4148 : (2005) 104 FLR 110 : (2005) 1 UPLBEC 941

Read judgment

High Courts05 Nov 2004Dismissed

Gram Vikas Adhikari Sangh and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1665 : (2005) 1 ESC 73 : (2005) 98 RD 116 : (2005) 1 RD 116

Constitution of India, 1950 — Article 14, 154, 243GUttar Pradesh Panchayat Raj Act, 1947 — Section 25, 25A, 32(4)

Read judgment

High Courts05 Nov 2004Dismissed

Committee of Management Subhash Memorial Junior High School Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 57 : (2005) 1 ESC 146

Read judgment

High Courts05 Nov 2004Dismissed

Max Numbering Company Vs Commissioner, Trade Tax

Allahabad High Court · (2004) 11 AHC CK 0114

Uttar Pradesh Trade Tax Act, 1948 — Section 11

Read judgment

High Courts05 Nov 2004

Phuleshwar Vs Smt. Maya Niranjan and Another

Allahabad High Court · (2005) CriLJ 1368

Contempt of Courts Act, 1971 — Section 12Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 16, 2, 3, 5Uttar Pradesh High Schools and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Rules, 1993 — Rule 18, 6, 8

Read judgment

High Courts05 Nov 2004Dismissed

Committee of Management of Bhagwati Adarsh Vidyalaya Inter College and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4041

Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16G(3)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 12, 16, 18(1), 18(4), 22

Read judgment

High Courts05 Nov 2004

Commissioner of Income Tax Vs Kraft Palace

Allahabad High Court · (2005) 145 TAXMAN 209

Income Tax Act, 1961 — Section 256, 35B

Read judgment