COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 31 of 127

High Courts12 Oct 2004Dismissed

Manish Dixit and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4028

Constitution of India, 1950 — Article 12, 309, 311Contract Act, 1872 — Section 23Uttar Pradesh Harijan and Social Welfare Department, Ministerial Service (Ist amended Rules) Rules, 1998 — Rule 14, 15

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High Courts12 Oct 2004Dismissed

Uma Shanker Vs Natthir Das and Others

Allahabad High Court · (2005) 2 AWC 1672

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts12 Oct 2004

U.P. State Brassware Corpn. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2005) 194 CTR 353 : (2005) 277 ITR 40

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 22

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High Courts12 Oct 2004

Balbir Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 1 ACR 138

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 379, 406

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High Courts11 Oct 2004

Commissioner of Income Tax Vs Dugdh Utpadak Sahkari Sangh Ltd.

Allahabad High Court · (2005) 142 TAXMAN 611

Income Tax Act, 1961 — Section 256, 64, 80AB, 80B, 80M

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High Courts11 Oct 2004Dismissed

Yatendra Nagar Vs Vice-Chancellor, Chaudhary Charan Singh University and Others

Allahabad High Court · (2005) 5 AWC 4336

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High Courts11 Oct 2004Allowed

Northern Doors (P) Ltd. Vs Commissioner of Central Excise

Allahabad High Court · (2005) 122 ECR 269 : (2005) 182 ELT 450

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High Courts11 Oct 2004

The Commissioner of Income Tax Vs Dugdh Utpadak Sahkari Sangh Ltd.

Allahabad High Court · (2006) 202 CTR 343

Income Tax Act, 1961 — Section 256(1), 280O, 64, 80AA, 80AB

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High Courts11 Oct 2004Disposed Of

Shiv Narain Karmendra Narain Vs Commissioner of Income Tax

Allahabad High Court · (2005) 193 CTR 561 : (2005) 277 ITR 27

Income Tax Act, 1961 — Section 28, 80VV

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High Courts11 Oct 2004Allowed

Raghuvir Narain Rastogi Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1814

Companies Act, 1956 — Section 617Land Acquisition Act, 1894 — Section 18, 18(1)Limitation Act, 1963 — Article 137, 23, 25, 29(2), 5

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High Courts11 Oct 2004Dismissed

Bhaskar Tiwari Vs Vice-Chancellor, U.P. Technical University and Others

Allahabad High Court · (2004) 5 AWC 5175

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 115Uttar Pradesh Technical University Act, 2000 — Section 19

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High Courts08 Oct 2004Allowed

The Commissioner, Trade Tax Vs Modi Xerox Ltd.

Allahabad High Court · (2004) 10 AHC CK 0207

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1), 21, 4A, 7Uttar Pradesh Trade Tax Rules, 1948 — Rule 41, 41(1)

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High Courts08 Oct 2004Allowed

The Commissioner, Sales Tax Vs S/S Modi Xerox Ltd.

Allahabad High Court · (2004) 10 AHC CK 0206

Uttar Pradesh Sales Tax Act, 1948 — Section 11, 21, 4A, 7Uttar Pradesh Sales Tax Rules, 1948 — Rule 41

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High Courts08 Oct 2004Dismissed

Ravindra Kumar Vs District Magistrate and Others

Allahabad High Court · (2005) 2 AWC 1650 : (2005) 2 RCR(Civil) 427 : (2005) 1 UPLBEC 118

Constitution of India, 1950 — Article 14, 141, 16, 21, 226Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 4, 6

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High Courts08 Oct 2004Allowed

P. Ram Murthy Vs State of U.P. and Another

Allahabad High Court · (2005) 6 AWC 5406 : (2005) 1 UPLBEC 666

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High Courts08 Oct 2004Dismissed

Macneill and Magor Ltd. Vs The Commissioner of Trade Tax

Allahabad High Court · (2004) 10 AHC CK 0145

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3A, 4

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High Courts08 Oct 2004Allowed

Shri Ram Avatar Singh Vs State of U.P.and Others

Allahabad High Court · (2004) 10 AHC CK 0114

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High Courts08 Oct 2004Dismissed

Man Mohan Mitra and Another Vs Official Liquidator and Others

Allahabad High Court · (2005) 2 BC 330 : (2005) 123 CompCas 37

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High Courts08 Oct 2004Dismissed

Manmohan Mitra and Another Vs Official Liquidator and Others

Allahabad High Court · (2004) 4 CompLJ 587 : (2005) 63 SCL 584

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High Courts08 Oct 2004Dismissed

Kedar Nath and Others Vs Shyam Sunder and Others

Allahabad High Court · (2005) 3 AWC 2719

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 9

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