High Courts23 Sept 2004Allowed
Shrimati Devi (D) through L.Rs. Vs IVth A.D.J. and Others
Allahabad High Court · (2005) 1 AWC 162
Provincial Small Cause Courts Act, 1887 — Section 23
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 39 of 127
High Courts23 Sept 2004Dismissed
Chhotaku (In Jail) Vs The State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts23 Sept 2004
Adya Prasad Mishra and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 129
Penal Code, 1860 (IPC) — Section 300, 302, 304, 308, 323
High Courts23 Sept 2004Dismissed
Rajendra and Narpat (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2004) 09 AHC CK 0053
Penal Code, 1860 (IPC) — Section 302, 34
High Courts23 Sept 2004
Lauki and Munshi (In Jail) Vs The State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts23 Sept 2004Allowed
Zakaullah (In Jail) Vs Superintendent, District Jail and Others
Allahabad High Court · (2005) CriLJ 2021
National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 2004
Shiksha Samiti Tilaura and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 194
Societies Registration Act, 1860 — Section 25(1)
High Courts23 Sept 2004Dismissed
Smt. Manraji Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2005) 1 AWC 704 : (2004) 97 RD 594
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9AUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176
High Courts23 Sept 2004
Adya Prasad Misra and Harish Chandra Misra (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2004) 09 AHC CK 0017
Penal Code, 1860 (IPC) — Section 300, 302, 304, 308, 323
High Courts23 Sept 2004Dismissed
U.P. State Irrigation Department Vs Presiding Officer, Industrial Tribunal (V) and Another
Allahabad High Court · (2005) 2 AWC 1253 : (2005) 2 UPLBEC 1459
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 6N
High Courts22 Sept 2004Allowed
Kesarwani and Co. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2005) 5 AWC 4825 : (2005) 104 FLR 148
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(2)
High Courts22 Sept 2004
Commissioner of Wealth Tax Vs Rani Laxmi Devi
Allahabad High Court · (2005) 195 CTR 496 : (2005) 276 ITR 388
Voluntary Disclosure of Income and Wealth Act, 1976 — Section 15, 15(1), 15(4), 15(5), 3(3)Voluntary Disclosure of Income and Wealth Ordinance, 1975 — Section 15(1)Voluntary Disclosure of Income and Wealth Rules, 1975 — Rule 5
High Courts22 Sept 2004Dismissed
Chandra Pal and Another Vs Ram Lal
Allahabad High Court · (2005) 2 AWC 1637
Limitation Act, 1963 — Article 65, 10, 12, 14, 16Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143, 144
High Courts22 Sept 2004
Rashid Ahmad Vs U.P. State Road Transport Corporation and State of U.P.
Allahabad High Court · (2005) 6 AWC 5537 : (2005) 2 ESC 1308 : (2005) 105 FLR 473
Constitution of India, 1950 — Article 254Road Transport Corporations Act, 1950 — Section 3Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 3(5), 5J, 6N
High Courts22 Sept 2004Allowed
Ram Kishore Seth (deceased) and Others Vs Ram Avtar and Others
Allahabad High Court · (2005) 1 ARC 42 : (2005) 2 AWC 1774
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 106(1), 116
High Courts22 Sept 2004Disposed Of
Commissioner of Income Tax Vs Ganga Glass Works (P.) Ltd.
Allahabad High Court · (2005) 276 ITR 394
Employees State Insurance Act, 1948 — Section 39(4)Income Tax Act, 1961 — Section 256(2)
High Courts22 Sept 2004Disposed Of
Commissioner of Income Tax Vs Ganga Glass Works (P) Ltd.
Allahabad High Court · (2005) 144 TAXMAN 496
Income Tax Act, 1961 — Section 256, 39
High Courts22 Sept 2004Disposed Of
Mohd. Latif and Anr. Vs State of U.P.& Ors.
Allahabad High Court · (2004) 09 AHC CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts22 Sept 2004
Gwalior Textiles Vs Commissioner of Income Tax
Allahabad High Court · (2005) 194 CTR 75
Income Tax Act, 1961 — Section 185(2), 186(1)