High Courts28 Oct 2004Allowed
Kamal Fuels Vs Commissioner, Trade Tax
Allahabad High Court · (2004) 10 AHC CK 0189
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4A, 4A(3), 4A(3)(1), 4B
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 27 of 127
High Courts28 Oct 2004Allowed
Rajeshwari Kushwaha (Smt.) Vs District Magistrate and Others
Allahabad High Court · (2005) 2 AWC 1440 : (2005) 3 ESC 1931 : (2004) 97 RD 664 : (2005) 2 UPLBEC 1216
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11A(2), 12(5), 5A, 95(1)
High Courts28 Oct 2004Allowed
Bhuwan Chandra Kandpal Vs State of Uttaranchal, through Secretary Education, Uttaranchal, Dehradun and others
Allahabad High Court · (2004) 10 AHC CK 0129
Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 7
High Courts28 Oct 2004
Commissioner of Wealth Tax Vs Smt. Phoolwati Agarwal
Allahabad High Court · (2005) 276 ITR 623
Wealth Tax Act, 1957 — Section 25(2), 27(1)
High Courts28 Oct 2004
Commissioner of Income Tax Vs Maiku Lal (HUF)
Allahabad High Court · (2005) 276 ITR 671 : (2005) 145 TAXMAN 535
Income Tax Act, 1961 — Section 256(1)
High Courts28 Oct 2004
Zakiya Khatoon and Hanjla under the guardianship Zakiya Khatton Vs State of Uttar Pradesh
Allahabad High Court · (2004) 10 AHC CK 0063
High Courts28 Oct 2004Allowed
Ambika Vs Ram Bhual
Allahabad High Court · (2004) 10 AHC CK 0055
Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 120, 33(4)
High Courts28 Oct 2004Dismissed
Camphor and Allied Products Ltd. Vs Commissioner of Sales Tax
Allahabad High Court · (2004) 10 AHC CK 0048
Central Sales Tax Act, 1956 — Section 10, 7Uttar Pradesh Sales Tax Act, 1948 — Section 10, 10A, 11
High Courts28 Oct 2004
CGT Vs Govind Hari Singhania (HUF)
Allahabad High Court · (2005) 145 TAXMAN 539
Income Tax Act, 1961 — Section 11, 80G
High Courts28 Oct 2004Dismissed
Tata Chemicals Limited Vs Commissioner of Sales Tax
Allahabad High Court · (2004) 10 AHC CK 0016
Central Sales Tax Act, 1956 — Section 13, 7(2), 8(3)Central Sales Tax Rules, 1957 — Rule 13Uttar Pradesh Sales Tax Act, 1948 — Section 11
High Courts28 Oct 2004Allowed
Zamir Ahmad (D.) through L.R. and Others Vs Samson Claudius and Others
Allahabad High Court · (2005) 2 AWC 1842
Civil Procedure Code, 1908 (CPC) — Section 100Partition Act, 1893 — Section 4, 4(1), 4(2)
High Courts28 Oct 2004Dismissed
Govindam and Akhilesh Kumar Chaubey Vs Vice Chancellor, Banaras, Hindi University and Others
Allahabad High Court · (2005) 6 AWC 5349
Banaras Hindu University Ordinance — Ordinance 5.1Constitution of India, 1950 — Article 226
High Courts27 Oct 2004
Commissioner of Wealth Tax Vs Shri J.K. Srivastava
Allahabad High Court · (2006) 202 CTR 520 : (2006) 280 ITR 470
Transfer of Property Act, 1882 — Section 45Wealth Tax Act, 1957 — Section 21AA, 27, 3, 4, 4(1)Wealth Tax Rules, 1957 — Rule 2, 2(1)
High Courts27 Oct 2004Dismissed
Sunil Kumar Dubey Vs Principal, K.B. Post-Graduate Degree College and Others
Allahabad High Court · AIR 2005 All 48 : (2005) 1 AWC 377 : (2005) 1 UPLBEC 663
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1947 — Section 1
High Courts27 Oct 2004Dismissed
Khaliquz-Zaman Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 696 : (2005) 2 UPLBEC 1200
Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 21Land Acquisition Act, 1894 — Section 40(1)Penal Code, 1860 (IPC) — Section 124A
High Courts27 Oct 2004Allowed
Munna Lal Agarwal Vs Rent Control and Eviction Officer/City Magistrate and Others
Allahabad High Court · (2005) 1 ARC 144 : (2005) 2 AWC 1647
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 2(2), 20(2), 21
High Courts27 Oct 2004Allowed
Rajeshwari (Smt.) Vs Smt. Prema Agarwal
Allahabad High Court · (2005) 1 ARC 526
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 22
High Courts27 Oct 2004
Amit Joseph and others Vs Joint Director of Education, Kumaon Region, Nainital and others
Allahabad High Court · (2004) 10 AHC CK 0112
Uttar Pradesh Intermediate Education Act, 1921 — Chapter 2, 17(g)
High Courts27 Oct 2004
Smt. Kusum Lata Yadav Vs A.D.J., Court No. 14 and Others
Allahabad High Court · (2005) 1 AWC 349
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8
High Courts27 Oct 2004Dismissed
O.P. Frank Vs Deputy Labour Commissioner, State of U.P. and Ingraham Institute
Allahabad High Court · (2004) 10 AHC CK 0058
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Limitation Act, 1963 — Article 137