High Courts14 Oct 2004
Govind Singh Sijwali Vs State of Uttaranchal, through Secretary, Medical & Health at Dehradun and others
Allahabad High Court · (2004) 10 AHC CK 0111
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 30 of 127
High Courts14 Oct 2004Dismissed
Brij Lal (deceased) through L.R. and Others Vs Ram Surat and Another
Allahabad High Court · (2005) 2 AWC 1613
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68, 90
High Courts14 Oct 2004Dismissed
Modi Industries Ltd. Vs U.P. State Electricity Board
Allahabad High Court · (2005) 5 AWC 4113 : (2005) 62 SCL 11
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 22, 22(1)
High Courts14 Oct 2004Allowed
Committee of Management K.D.B. Public School and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 104 : (2005) 1 UPLBEC 150
Uttar Pradesh (Temporary) Accommodation Requisition Act, 1947 — Section 3(2)
High Courts14 Oct 2004Dismissed
Saraswati Shishu Mandir Vs 1st Additional District Judge and Another
Allahabad High Court · (2004) 10 AHC CK 0025
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 153Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts14 Oct 2004Dismissed
S.P.S. Yadav Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 5448
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 42, 43Uttar Pradesh Industrial Disputes Act, 1947 — Section 25, 6N
High Courts14 Oct 2004Dismissed
Chandra Bhan Urf Palu Vs Director of Higher Education and Others
Allahabad High Court · (2005) 1 UPLBEC 1026
Constitution of India, 1950 — Article 14
High Courts13 Oct 2004
Union of India (UOI) and Another Vs B.B. Biswas and Another
Allahabad High Court · (2005) 2 ESC 985
Constitution of India, 1950 — Article 14, 16
High Courts12 Oct 2004
Ram Ratan and Others Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 700
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 313Penal Code, 1860 (IPC) — Section 100, 141, 147, 148, 149
High Courts12 Oct 2004
The Commissioner of Income Tax Vs Shri Gopal Krishna Kejariwal
Allahabad High Court · (2004) 10 AHC CK 0203
Income Tax Act, 1961 — Section 143(1), 147, 148, 152(2), 256(1)
High Courts12 Oct 2004
Cawnpore Textiles Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2006) 200 CTR 203 : (2005) 276 ITR 612
Income Tax Act, 1961 — Section 10, 17, 256(1), 28, 35B
High Courts12 Oct 2004Allowed
Commissioner of Income Tax Vs S.K. Gupta and Co.
Allahabad High Court · (2006) 146 TAXMAN 399
Income Tax Act, 1961 — Section 139, 143, 256
High Courts12 Oct 2004Dismissed
Commissioner of Income Tax Vs Smt. Shashi Aggarwal and Others
Allahabad High Court · (2006) 201 CTR 48 : (2005) 272 ITR 36
Income Tax Act, 1961 — Section 271(1)
High Courts12 Oct 2004Dismissed
Rakesh Kumar Vs Vth Addl. District and Sessions Judge,Mathura & Ors.
Allahabad High Court · (2004) 10 AHC CK 0127
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts12 Oct 2004Allowed
Noorjahan and Ors. Vs District Judge,Mirzapur & Ors.
Allahabad High Court · (2004) 10 AHC CK 0117
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Oct 2004Allowed
No. Ex-6803526 LNK/NA Uma Shankar Rai Vs Union of India (UOI), Chief of the Army Staff, Senior Accounts Officer, Army Medical Corps and Controller of Defence Accounts (Pension)
Allahabad High Court · (2005) 5 AWC 5098
Pension Regulations for Army, 1961 — Regulation 173
High Courts12 Oct 2004Dismissed
Chaman Lal Vs State of Uttar Pradesh and Shushil Kumar Jain
Allahabad High Court · (2004) 10 AHC CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 403, 406, 420, 506
High Courts12 Oct 2004
U.P. Financial Corporation Vs Joint Commissioner, Income Tax, Special Range, Commissioner, Income Tax, Central Board of Director Taxes and Union of India (UOI)
Allahabad High Court · (2005) 199 CTR 155 : (2006) 280 ITR 100 : (2005) 147 TAXMAN 21
Constitution of India, 1950 — Article 220, 226Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 142(2A), 142(2D), 147, 148, 288(2)
High Courts12 Oct 2004
Vindhyachal, Naresh, Sukhari and Bilas Vs State of U.P.
Allahabad High Court · (2004) 10 AHC CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts12 Oct 2004Allowed
Balbir Singh Vs State of U.P., Narendra Singh and Station House Officer
Allahabad High Court · (2005) 1 ACR 138
Penal Code, 1860 (IPC) — Section 114, 379, 406Criminal Procedure Code, 1973 (CrPC) — Section 482