COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 29 of 127

High Courts15 Oct 2004Dismissed

Committee of Management, Pt. Jawaharlal Nehra Inter College and Another Vs Deputy Director of Education and Others

Allahabad High Court · (2005) 5 AWC 4486

Allahabad High Court Rules, 1952 — Rule 5Education (Amendment) Act, 1958 — Section 16B, 16CIntermediate Education (Amendment) Act, 1980 — Section 16A(7), 16D(3)

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High Courts15 Oct 2004Dismissed

Jagmohan Singh, Brij Raj Singh and Ramesh Singh (In Jail) Vs State of U.P.

Allahabad High Court · (2004) 10 AHC CK 0180

Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 302, 307, 34

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High Courts15 Oct 2004

Commissioner of Income Tax Vs Krishi Disc. P. Ltd.

Allahabad High Court · (2005) 277 ITR 113

Income Tax Act, 1961 — Section 256(1), 80J, 80J(4)

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High Courts15 Oct 2004Allowed

Commissioner of Income Tax Vs Janta Cold Storage

Allahabad High Court · (2005) 146 TAXMAN 402

Income Tax Act, 1961 — Section 256, 263, 80HH

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High Courts15 Oct 2004Allowed

Committee of Management and Another Vs Regional Deputy Director of Education and Others

Allahabad High Court · (2005) 1 JCR 67

Uttar Pradesh General Clauses Act, 1904 — Section 19AUttar Pradesh Intermediate Education Act, 1921 — Section 16A(7), 16D

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High Courts15 Oct 2004Allowed

Rajesh Kumar Gupta Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 474

Electricity Act, 2003 — Section 43(1)

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High Courts15 Oct 2004Disposed Of

S.M.I. Kazim Vs New India Assurance Co. Ltd. and Others

Allahabad High Court · (2005) 1 ESC 297 : (2005) 2 UPLBEC 1362

Central Vigilance Commission Act, 2003 — Section 8Central Vigilance Commission Ordinance, 1999 — Section 3(1)Companies Act, 1956 — Section 442

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High Courts15 Oct 2004

Amarawati and Another (Smt.) Vs State of U.P.

Allahabad High Court · (2005) 1 ALT(Cri) 19 : (2005) 1 AWC 416 : (2005) CriLJ 755 : (2005) 1 UPLBEC 155

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 157(1), 167(2), 2, 41, 42

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High Courts15 Oct 2004Dismissed

Tripathi Coal Brikets Industries Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4778 : (2005) 1 ESC 562

Constitution of India, 1950 — Article 226, 32

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High Courts15 Oct 2004

Ram Lal Vs State of U.P. and Others

Allahabad High Court · (2005) 1 ALT(Cri) 18 : (2005) CriLJ 1364 : (2005) 2 RCR(Criminal) 222 : (2005) 1 UPLBEC 78

National Security Act, 1980 — Section 2

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High Courts15 Oct 2004

Mahender Kumar Aggarwal Vs Commissioner of Income Tax

Allahabad High Court · (2005) 196 CTR 39 : (2005) 277 ITR 71

Finance Act, 1970 — Section 2(6)Income Tax Act, 1961 — Section 256(1), 80HHA, 80HHA(8), 80I, 80I(1)Wealth Tax Act, 1957 — Section 5(1)

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High Courts15 Oct 2004

Amarawati and Another Vs State of U.P.

Allahabad High Court · (2005) 1 AWC 416 : (2005) 1 RCR(Criminal) 159

Constitution of India, 1950 — Article 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 157, 2, 41, 42, 43

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High Courts15 Oct 2004Dismissed

Intzar Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2005) 2 AWC 1675

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 28

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High Courts15 Oct 2004

Committee of Management, Pt. Jawahar Lal Nehru Inter College, Gorakhpur Region and Another Vs Deputy Director of Education and Others Committee of Management and Another Vs Regional Deputy Director of Education and Others

Allahabad High Court · AIR 2005 All 101 : (2005) 2 JCR 593 : (2005) 1 UPLBEC 85

Uttar Pradesh General Clauses Act, 1904 — Section 19AUttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(5), 16A(7), 16CC, 16D

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High Courts14 Oct 2004

Chandra Bhushan Dwivedi Vs Rajyapal, U.P. and Others

Allahabad High Court · (2005) 1 AWC 105

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High Courts14 Oct 2004Allowed

Bhanwar Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 500 : (2005) 1 UPLBEC 101

Constitution of India, 1950 — Article 226, 320(3)Uttar Pradesh Public Service Commission (Limitation of Functions) (Thirteen Amendment) Regulations, 1994 — Regulation 3, 6

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High Courts14 Oct 2004Disposed Of

Chandra Bhushan Dwivedi (Dr.) Vs Rajyapal and Others

Allahabad High Court · (2005) 1 AWC 105 : (2005) 1 UPLBEC 77

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High Courts14 Oct 2004Dismissed

R.B. Dixit Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 6 AWC 5410 : (2005) 1 UPLBEC 83

Institutes of Technology Act, 1961 — Section 13(2)

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High Courts14 Oct 2004Disposed Of

Ashwani Kumar Jain Vs CEGAT

Allahabad High Court · (2005) 180 ELT 155

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129E

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High Courts14 Oct 2004Allowed

Rail Vihar Kalyan Sahkari Awas Samiti Ltd. and Another Vs State of U.P. and Others

Allahabad High Court · AIR 2005 All 86 : (2005) 1 AWC 682

Stamp Act, 1899 — Section 2(6), 29, 38(2), 47A, 62Transfer of Property Act, 1882 — Section 105, 108, 54Uttar Pradesh Industrial Area Development Act, 1976 — Section 14, 7

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