High Courts29 Sept 2004Dismissed
Commissioner of Income Tax, Bareilly Vs Gopal Iron Industries
Allahabad High Court · (2006) 156 TAXMAN 76
Income Tax Act, 1961 — Section 271B, 44AB
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 36 of 127
High Courts29 Sept 2004Dismissed
Satish Chandra Patairiya Vs State of U.P. and Prabhari Chikitsadhikari Rajkiya Ayurvedic Evam Unani Chikitsalaya
Allahabad High Court · (2005) 5 AWC 4100 : (2005) 105 FLR 1092
Constitution of India, 1950 — Article 226, 311(2)Industrial Disputes Act, 1947 — Section 2
High Courts28 Sept 2004
Krishna Gopal Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ACR 220
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)
High Courts28 Sept 2004Allowed
Smt. Nargis and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5166
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts28 Sept 2004
Commissioner of Income Tax Vs Harbhajan Sarbjit Associates
Allahabad High Court · (2005) 276 ITR 542
Income Tax Act, 1961 — Section 256(1), 32A
High Courts28 Sept 2004
Piarey Lal and Co. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 276 ITR 540
Income Tax Act, 1961 — Section 256, 256(1), 68
High Courts28 Sept 2004Dismissed
Kamalesh Kumar Singh Vs State of Uttar Pradesh
Allahabad High Court · (2004) 09 AHC CK 0251
Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 2, 25F
High Courts28 Sept 2004Allowed
Mohan Lal Vs Girraj Kishor and Others
Allahabad High Court · (2005) 1 AWC 478
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 18, 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 9
High Courts28 Sept 2004Dismissed
Kripa Shankar Yadav Vs Vice Chancellor, Allahabad University and Others
Allahabad High Court · (2005) 5 AWC 4353 : (2005) 1 ESC 643
Constitution of India, 1950 — Article 226
High Courts28 Sept 2004Allowed
Piyush Kumar Chaturvedi (Dr.) Vs Special Judge (S.C.S.T. Act) and Another
Allahabad High Court · (2005) 1 ARC 17 : (2005) 2 AWC 1784
Constitution of India, 1950 — Article 27Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(a), 21(i)(a)
High Courts28 Sept 2004
Commissioner of Income Tax Vs Prakashwati
Allahabad High Court · (2005) 276 ITR 575
Income Tax Act, 1961 — Section 256(1), 263, 263(1)
High Courts28 Sept 2004Dismissed
Krishana Gopal Vs State of U.P. and Maneesh Goyal
Allahabad High Court · (2004) 09 AHC CK 0081
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1)
High Courts28 Sept 2004
Commissioner of Income Tax Vs Kesho Ram
Allahabad High Court · (2005) 145 TAXMAN 473
Income Tax Act, 1961 — Section 256
High Courts28 Sept 2004Allowed
Govind Lal Srivastava Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 2009
High Courts28 Sept 2004
Sheo Raj Saran Vs Commissioner of Income Tax
Allahabad High Court · (2005) 276 ITR 499 : (2005) 145 TAXMAN 441
Income Tax Act, 1961 — Section 256(1), 271(1)
High Courts28 Sept 2004Disposed Of
Chandpur Sugar Co. Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 197 CTR 381 : (2006) 280 ITR 612
Income Tax Act, 1961 — Section 14, 22, 256(1), 56
High Courts28 Sept 2004Dismissed
State of U.P. and Another Vs Nirmal Kumar Patni
Allahabad High Court · (2005) 1 ARC 192
Constitution of India, 1950 — Article 226Soldiers (Litigation) Act, 1925 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 21(8)
High Courts27 Sept 2004
Wife of Rakesh Mohan (P) Trust Vs CWT
Allahabad High Court · (2005) 142 TAXMAN 267
Income Tax Act, 1961 — Section 10, 147, 161, 263Transfer of Property Act, 1882 — Section 13
High Courts27 Sept 2004
Smt. Awadh Rani Vs Ist A.D.J. and Another
Allahabad High Court · (2005) 2 AWC 1436 : (2004) 97 RD 715
Constitution of India, 1950 — Article 226Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 4A, 5(2), 5(6)
High Courts27 Sept 2004Dismissed
Chandra Pal Singh Yadav Vs The State of Uttar Pradesh
Allahabad High Court · (2005) 2 UPLBEC 1468