Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 21(1)

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High Courts02 Nov 2004

Chief Commissioner of Income Tax Vs Kisan Sahkari Chini Mills Ltd.

Allahabad High Court · (2005) 145 TAXMAN 363

Income Tax Act, 1961 — Section 256(1), 57

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High Courts02 Nov 2004Allowed

Kahan Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 54

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High Courts02 Nov 2004Allowed

Raj Kumar and Others Vs State of U.P. and Another

Allahabad High Court · (2005) CriLJ 1378

Penal Code, 1860 (IPC) — Section 307, 308, 323, 437(1), 504

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High Courts02 Nov 2004Dismissed

Pramod Chandra Srivastava Vs State of Uttar Pradesh

Allahabad High Court · (2004) 11 AHC CK 0096

Penal Code, 1860 (IPC) — Section 406, 409

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High Courts02 Nov 2004Allowed

Rajendra Nath Vs IVth Additional District Judge

Allahabad High Court · (2005) 1 ARC 670

Contempt of Courts Act, 1971 — Section 15Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1)

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High Courts02 Nov 2004

Chief Commissioner of Income Tax Vs Rama Shanker

Allahabad High Court · (2005) 144 TAXMAN 917

Income Tax Act, 1961 — Section 256

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High Courts02 Nov 2004Allowed

Gauri Shanker and Others Vs IIIrd Additional District Judge and Another

Allahabad High Court · (2005) 1 ARC 347

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Constitution of India, 1950 — Article 136, 141

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High Courts01 Nov 2004

Commissioner of Income Tax Vs Marble Emporium

Allahabad High Court · (2005) 146 TAXMAN 70

Income Tax Act, 1961 — Section 256, 35, 35B

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High Courts01 Nov 2004

Commissioner of Income Tax Vs Motor Sales Ltd.

Allahabad High Court · (2005) 144 TAXMAN 345

Income Tax Act, 1961 — Section 210, 212, 215, 256, 273

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High Courts01 Nov 2004Dismissed

Ashok Kumar Singh alias Gappu Bhadauriya, Aruna Singh alias Raja Bhadauriya and Ajeet Singh alias Guddan Bhadauriya (In Jail) Vs State of U.P.

Allahabad High Court · (2006) 3 UPLBEC 2247

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 200, 313Goondas Act, 1923 — Section 3, 4

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High Courts01 Nov 2004Allowed

Committee of Management, Sri Bajrani Uchchattar Madhyamik Vidyalaya and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 2 UPLBEC 1374

Recognised Basic School (Junior High School) (Recruitment and Conditions of Service of Teachers) Rules, 1978 — Rule 10(5), 15(5), 4, 4(2), 5Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8

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High Courts01 Nov 2004Dismissed