High Courts29 Oct 2004Allowed
Commissioner of Gift Tax Vs Sita Ram Gupta
Allahabad High Court · (2005) 193 CTR 576
Gift Tax Act, 1958 — Section 2, 5(1)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 26 of 127
High Courts29 Oct 2004Dismissed
Ram Kumar Gupta Vs A.D.J. (E.C. Act) and Others
Allahabad High Court · (2005) 2 AWC 2375
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts29 Oct 2004Allowed
Som Engineering Corporation Vs Commissioner of Income Tax
Allahabad High Court · (2005) 193 CTR 693 : (2005) 277 ITR 92
Income Tax Act, 1961 — Section 271(1)
High Courts29 Oct 2004Dismissed
Lal ji Chaukidar Vs State of U.P.& Ors.
Allahabad High Court · (2004) 10 AHC CK 0128
High Courts29 Oct 2004Dismissed
Bharat Vs State of U.P.and Others
Allahabad High Court · (2004) 10 AHC CK 0118
High Courts29 Oct 2004Allowed
Minakshi Udyog Vs Commissioner of Trade Tax
Allahabad High Court · (2005) 1 ESC 271 : (2005) 1 UPLBEC 253
Uttar Pradesh Trade Tax Act, 1948 — Section 21(4), 21(5), 30
High Courts29 Oct 2004Dismissed
Ashish Tandon Vs Greater Noida Industrial Development Authority and Others
Allahabad High Court · AIR 2005 All 99 : (2005) 2 AWC 1677
Uttar Pradesh Industrial Area Development Act, 1976 — Section 2, 3, 41
High Courts29 Oct 2004
Commissioner of Income Tax Vs Shri Radha Krishna Temple Trust
Allahabad High Court · (2005) 193 CTR 567 : (2005) 277 ITR 158
Income Tax Act, 1961 — Section 11, 12, 13(1), 13(2)Wealth Tax Act, 1957 — Section 21A, 5(1)
High Courts29 Oct 2004
Chief Commissioner (Admn.) Vs Sharma Sugar Industries
Allahabad High Court · (2005) 145 TAXMAN 545
Income Tax Act, 1961 — Section 256, 271
High Courts29 Oct 2004
SOM Engineering Corporation Vs Commissioner of Income Tax
Allahabad High Court · (2005) 144 TAXMAN 18
Income Tax Act, 1961 — Section 143, 144, 147, 256, 271
High Courts29 Oct 2004
Smt. Kusum Jaiswal Vs Commissioner of Income Tax
Allahabad High Court · (2005) 142 TAXMAN 701
Income Tax Act, 1961 — Section 119, 133, 139, 143, 144
High Courts29 Oct 2004
Commissioner of Income Tax Vs Shri Radha Krisha Temple Trust
Allahabad High Court · (2005) 143 TAXMAN 352
Income Tax Act, 1961 — Section 11, 12, 13, 130, 256
High Courts29 Oct 2004Disposed Of
Commissioner of Income Tax Vs U.P. State Industrial Development Corpn.
Allahabad High Court · (2005) 145 TAXMAN 547
Income Tax Act, 1961 — Section 256(1)
High Courts29 Oct 2004Allowed
Gram Panchayat and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1792 : (2005) 1 ESC 575 : (2005) 2 UPLBEC 1225
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 256Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117
High Courts28 Oct 2004
Commissioner of Income Tax Vs Smt. Satyawati Devi
Allahabad High Court · (2005) 145 TAXMAN 438
Income Tax Act, 1961 — Section 197, 256, 80K
High Courts28 Oct 2004Dismissed
The Commissioner of Sales Tax Vs Anadi Banerji, Asha Banerji, (Dr. Hemant Kumar Banerji''s Homoeo Clinic)
Allahabad High Court · (2004) 10 AHC CK 0218
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 2, 35, 3F
High Courts28 Oct 2004Dismissed
Ram Kalap (deceased) through L.Rs. Vs Chaitoo
Allahabad High Court · (2005) 2 AWC 2004
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116Evidence Act, 1872 — Section 17, 47, 67Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 7, 9
High Courts28 Oct 2004
Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.
Allahabad High Court · (2005) 145 TAXMAN 536
Income Tax Act, 1961 — Section 256(2)
High Courts28 Oct 2004Dismissed
Modi Industries Limited Vs Commissioner of Sales Tax
Allahabad High Court · (2004) 10 AHC CK 0204
Uttar Pradesh Sales Tax Act, 1948 — Section 11, 2
High Courts28 Oct 2004Dismissed
Committee of Management, Patel Vidyapith Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4933 : (2005) 1 UPLBEC 1028
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 6(3)