High Courts27 Sept 2004
United India Insurance Co. Ltd. Vs Smt. Rashida Khatoon and Others
Allahabad High Court · (2006) ACJ 1461 : (2006) 1 AWC 471
Motor Vehicles Act, 1988 — Section 170
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 37 of 127
High Courts27 Sept 2004Disposed Of
Wife of Rakesh Mohan Private Trust and Others Vs Commissioner of Wealth Tax
Allahabad High Court · (2005) 194 CTR 465 : (2005) 276 ITR 443
Income Tax Act, 1961 — Section 10(22), 147, 161(1), 263, 263(1)Transfer of Property Act, 1882 — Section 13Wealth Tax Act, 1957 — Section 16(3), 21(1), 21(2), 21(4), 25
High Courts27 Sept 2004Disposed Of
Maimoona Begum Vs Ashok Kumar. Upadhya, Deputy Director of Education (Secondary), Jhansi, Division, Jhansi
Allahabad High Court · (2004) 09 AHC CK 0151
Contempt of Courts Act, 1971 — Section 12
High Courts27 Sept 2004
Commissioner of Income Tax Vs Anand Swarup Aggarwal
Allahabad High Court · (2006) 203 CTR 272 : (2005) 273 ITR 219
Income Tax Act, 1961 — Section 64(1)
High Courts27 Sept 2004
Shiv Kumar Singh Vs State of U. P. and Others
Allahabad High Court · (2005) 1 AWC 480 : (2005) 2 UPLBEC 1384
Societies Registration Act, 1860 — Section 15
High Courts27 Sept 2004Dismissed
Ganesh Bartan Bhandar and Another Vs Income Tax Settlement Commission and Others
Allahabad High Court · (2006) 203 CTR 594 : (2005) 276 ITR 544
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 132, 132(5), 142(1), 148
High Courts27 Sept 2004Dismissed
Bhagwati (D) through L.R. Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 2 AWC 1749 : (2005) 98 RD 17 : (2005) 1 RD 17
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171
High Courts27 Sept 2004
United India Insurance Co. Ltd. Vs Rashida Khatoon and Others
Allahabad High Court · (2004) 09 AHC CK 0044
Motor Vehicles Act, 1988 — Section 170
High Courts27 Sept 2004Dismissed
Ganesh Bartan Bhandar Vs Income Tax Settlement Commission
Allahabad High Court · (2005) 144 TAXMAN 307
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 132, 142, 148, 245C
High Courts24 Sept 2004
Chandra Bhan and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 221
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 313Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts24 Sept 2004Dismissed
Toofani Prasad Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4506
High Courts24 Sept 2004
Ram Sajiwan, Ram Kishore, Hem Chandra and Daya Shanker (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0260
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
High Courts24 Sept 2004Allowed
Naukhez Khan and Others Vs Sakhawat Ullah and Another
Allahabad High Court · (2005) 1 AWC 169
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Sept 2004Dismissed
Ashok Kumar Upadhyaya Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 1 AWC 196
Constitution of India, 1950 — Article 12, 226
High Courts24 Sept 2004Allowed
Prem Narain and Another Vs Shiv Pati and Others
Allahabad High Court · (2005) 1 ARC 46 : (2005) 1 AWC 493
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Sept 2004Allowed
Sikhar Gupta Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4446 : (2005) 1 UPLBEC 429
High Courts24 Sept 2004Dismissed
Arvind Shukla Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0152
Criminal Procedure Code, 1973 (CrPC) — Section 232, 482
High Courts24 Sept 2004Dismissed
Smt. Santosh Vs The District Judge, II Additional Civil Judge and Jogendra Singh
Allahabad High Court · AIR 2005 All 240 : (2005) 3 CivCC 567 : (2005) 3 RCR(Civil) 567
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 13, 24, 25
High Courts24 Sept 2004Allowed
Ishrat Jahan Vs Vth A.D.J. and Others
Allahabad High Court · (2005) 2 AWC 1762
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 57, Order 38 Rule 11, Order 38 Rule 11A, Order 39 Rule 1, Order 39 Rule 2
High Courts24 Sept 2004
Ram Sajeevan and Others (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 362
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323