High Courts30 Sept 2004
Commissioner of Income Tax Vs Deokinandan Om Prakash
Allahabad High Court · (2005) 276 ITR 497
Income Tax Act, 1961 — Section 185, 185(1), 186, 186(1), 256(1)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 35 of 127
High Courts30 Sept 2004Dismissed
United India Insurance Co. Ltd. Vs Neeraj Kumar Mishra and Others
Allahabad High Court · (2005) 2 ACC 1 : (2005) ACJ 2036
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 149(2)
High Courts30 Sept 2004Dismissed
Shakir Husain alias Shakul Vs Union of India (UOI)
Allahabad High Court · (2005) 1 ACR 1019
High Courts30 Sept 2004Disposed Of
Pratap Singh Vs Director of Education (Secondary) and Others
Allahabad High Court · (2005) 1 AWC 125
Uttar Pradesh Secondary Education Services Commission and Selection Boards Rules, 1996 — Rule 11
High Courts30 Sept 2004
Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd. (No. 2)
Allahabad High Court · (2005) 274 ITR 370
Income Tax Act, 1961 — Section 256(1)
High Courts30 Sept 2004
Laxmi Ice Factory Vs Commissioner of Income Tax
Allahabad High Court · (2005) 143 TAXMAN 314
Income Tax Act, 1961 — Section 256Partnership Act, 1932 — Section 13
High Courts30 Sept 2004Dismissed
Ambud Shyam Srivastava Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4510
Constitution of India, 1950 — Article 226
High Courts30 Sept 2004
CWT Vs Ma Shree Kishoriji Bishwa Hitakari Trust
Allahabad High Court · (2005) 142 TAXMAN 668
High Courts29 Sept 2004Dismissed
Ravi Aircolls Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 143 TAXMAN 115
Income Tax Act, 1961 — Section 145, 260A
High Courts29 Sept 2004Allowed
Sanjai Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2724
Evidence Act, 1872 — Section 108Penal Code, 1860 (IPC) — Section 207, 291, 302, 364
High Courts29 Sept 2004Dismissed
Vasant Kumar Pandey and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4448 : (2005) 2 UPLBEC 1464
Constitution of India, 1950 — Article 226
High Courts29 Sept 2004Dismissed
Deoria Kasia Zila Sahkari Bank Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4522
Constitution of India, 1950 — Article 141, 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 122Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 6N, 6P
High Courts29 Sept 2004Allowed
Hari Mohan Rastogi Vs Adhyaksh Uttar Pradesh Power Corporation Limited and Others
Allahabad High Court · (2005) 5 AWC 4089
Constitution of India, 1950 — Article 21, 226, 311, 311(2)Fundamental Rules — Rule 56Uttar Pradesh State Electricity Board (Retirement of Employees) Regulations, 1975 — Regulation 2A
High Courts29 Sept 2004Allowed
Committee of Management,Janta Inter College,Kushi Nagar through its Manager and Anr. Vs Joint Director of Education VII,Gorakhpur & Ors.
Allahabad High Court · (2004) 09 AHC CK 0168
High Courts29 Sept 2004Dismissed
Smt. Vidyawati Chhabra and Others Vs XIth A.D.J. and Others
Allahabad High Court · (2005) 1 AWC 192
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts29 Sept 2004Dismissed
Smt. Tabassum Gazala Vs Amit Garg and Another
Allahabad High Court · (2005) 1 ARC 372 : (2005) 1 AWC 276
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4
High Courts29 Sept 2004Dismissed
Gram Panchayat and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 275
Constitution of India, 1950 — Article 226, 243Uttar Pradesh Municipalities Act, 1916 — Section 3(2)
High Courts29 Sept 2004Dismissed
Sheetal Prakash Pastor Vs Director of Education and Others
Allahabad High Court · (2005) 5 AWC 4351 : (2005) 1 UPLBEC 678
High Courts29 Sept 2004
Brij Raj Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 83
Constitution of India, 1950 — Article 14, 226
High Courts29 Sept 2004
Rafiq Ahmad alias Rafi Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 464Penal Code, 1860 (IPC) — Section 201, 302, 306, 364, 396