High Courts04 Oct 2004Allowed
Nathu Ram Vs Satya Narain
Allahabad High Court · (2005) 1 ARC 324 : (2005) 1 AWC 369 : (2005) 98 RD 301 : (2005) 1 RD 301
Evidence Act, 1872 — Section 45Specific Relief Act, 1963 — Section 20
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 34 of 127
High Courts04 Oct 2004Allowed
Raj Kumari Giri (Smt.) Vs State of U.P. and Others
Allahabad High Court · (2005) 1 UPLBEC 15
Constitution of India, 1950 — Article 226
High Courts04 Oct 2004Dismissed
Virendra Bahadur Singh alias Hira Singh Vs District Judge and Others
Allahabad High Court · (2004) 5 AWC 5186
Provincial Small Cause Courts Act, 1887 — Section 14, 16(1), 25, 7
High Courts01 Oct 2004
Commissioner of Income Tax Vs Kanpur Sahkari Milk Board Ltd.
Allahabad High Court · (2005) 144 TAXMAN 779
Income Tax Act, 1961 — Section 256
High Courts01 Oct 2004Dismissed
Vinod Kumar Vs Joint Deputy Director General (D.E.), Departmental Examination Branch, Bharat Sanchar Nigam Ltd. and The Chief Managing Director (T), Bharat Sanchar Nigam Ltd.
Allahabad High Court · (2005) 5 AWC 4335 : (2005) 104 FLR 229
Constitution of India, 1950 — Article 14
High Courts01 Oct 2004
Girish Chandra Gupta and Others Vs State of U.P. and Another
Allahabad High Court · (2005) 1 ACR 427
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 202, 203Penal Code, 1860 (IPC) — Section 323, 452, 504, 506
High Courts01 Oct 2004Dismissed
K.K. Sharma (Sri) Vs Sri Ravindra Nath Garg and Another
Allahabad High Court · (2005) 1 ARC 159 : (2005) 2 AWC 1670
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(4), 16, 16(1), 16(5), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2)
High Courts01 Oct 2004Allowed
Committee of Management D.A.V. Intermediate College and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 110 : (2005) 1 UPLBEC 985
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(1)
High Courts01 Oct 2004
Commissioner of Income Tax Vs Bhital Das Modi (Indl.)
Allahabad High Court · (2005) 193 CTR 574 : (2005) 276 ITR 517
Income Tax Act, 1961 — Section 68
High Courts01 Oct 2004
Commissioner of Income Tax Vs Prakash Textiles Agents
Allahabad High Court · (2005) 276 ITR 582
Income Tax Act, 1961 — Section 187, 187(2), 188, 256(1)
High Courts01 Oct 2004
Commissioner of Wealth Tax Vs Masood Halim
Allahabad High Court · (2005) 196 CTR 404 : (2005) 275 ITR 14
Wealth Tax Act, 1957 — Section 25(2), 27(1), 7(4)
High Courts01 Oct 2004
Lakshmi Narain through Dhirendra Kumar Singh (In Jail) Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4782
High Courts01 Oct 2004Dismissed
Prabha Misra Initially Dixit (Smt.) Vs District Judge
Allahabad High Court · (2005) 1 UPLBEC 645
Constitution of India, 1950 — Article 12, 14, 16, 226, 309
High Courts01 Oct 2004
Rajeev Singh Vs Chhatrapati Shahuji Maharaj University and Others
Allahabad High Court · (2005) 1 AWC 118
High Courts01 Oct 2004Dismissed
Smt. Prabha Misra Vs District Jude
Allahabad High Court · (2005) 5 AWC 4929
Constitution of India, 1950 — Article 12, 14, 16, 226, 309Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 19, 4, 4(1)
High Courts01 Oct 2004Allowed
Allah Noor and Others Vs State of U.P. and S.H.O. Police Station G.R.P.
Allahabad High Court · (2004) 10 AHC CK 0024
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 429, 467Prevention of Cruelty to Animals Act, 1960 — Section 11, 3, 38Uttar Pradesh Prevention of Cow Slaughter Act, 1955 — Section 3, 5A, 8
High Courts30 Sept 2004Allowed
Vijay Kumar Mehrotra Vs State of U. P. and Others
Allahabad High Court · (2005) 6 AWC 5411
Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 5, 7, 8(3)
High Courts30 Sept 2004
Commissioner of Income Tax Vs Agra Construction Corpn.
Allahabad High Court · (2005) 146 TAXMAN 31
Income Tax Act, 1961 — Section 256, 32A, 80I
High Courts30 Sept 2004Dismissed
Babu Prasad Pandey (in Jail) Vs Union of India (UOI) and Others
Allahabad High Court · (2005) CriLJ 1974
National Security Act, 1980 — Section 3
High Courts30 Sept 2004
Shakir Hussain alias Shakul Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 1 ACR 1019