High Courts17 Dec 2004Allowed
Tinku alias Gopal Vs State of U.P.
Allahabad High Court · (2005) CriLJ 1960 : (2005) 2 RCR(Criminal) 369
Constitution of India, 1950 — Article 39Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 4 of 137
High Courts17 Dec 2004Dismissed
Hasmat Ali Vs State of U.P.
Allahabad High Court · (2005) CriLJ 1956
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts17 Dec 2004Dismissed
Rakesh Kumar Pandey Vs State of U.P. and Another
Allahabad High Court · (2005) 5 AWC 3981 : (2005) 1 ESC 709
Constitution of India, 1950 — Article 226
High Courts17 Dec 2004Dismissed
Managing Director, U.P. State Bridge Corporation Ltd. and Others Vs Barnala Steel Industries Ltd. and Another
Allahabad High Court · (2005) 2 AWC 1543
Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts17 Dec 2004Dismissed
Commissioner of Income Tax Vs Ramesh Chandra Khandelwal
Allahabad High Court · (2005) 195 CTR 276 : (2005) 273 ITR 363
Income Tax Act, 1961 — Section 80C
High Courts17 Dec 2004
Ram Lakhan and Raghunath and Vikrama (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 12 AHC CK 0215
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 325, 34
High Courts17 Dec 2004
Vidya Shanker Dixit Vs Commissioner of Income Tax
Allahabad High Court · (2006) 200 CTR 196 : (2005) 277 ITR 285
Finance Act, 1964 — Section 40Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 143, 144, 147, 256(1), 271
High Courts17 Dec 2004Dismissed
Chaudhary Plastic Bags Vs The Commissioner of Sales Tax
Allahabad High Court · (2004) 12 AHC CK 0205
Central Sales Tax (Uttar Pradesh) Rules, 1957 — Rule 8(17), 8(3), 8(6)Central Sales Tax Act, 1956 — Section 10, 10(A)Uttar Pradesh Sales Tax Act, 1948 — Section 4(A)
High Courts17 Dec 2004Dismissed
Vijai Yadava and Ram Pravesh alias Pankhia alias Ganesh Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 1053
Penal Code, 1860 (IPC) — Section 396
High Courts17 Dec 2004Allowed
Sharma Rice Mill Vs The Commissioner, Trade Tax
Allahabad High Court · (2004) 12 AHC CK 0194
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4A, 4A(1), 4A(3), 4A(6)
High Courts17 Dec 2004Dismissed
Kali Shanker Vs Wadho Ram
Allahabad High Court · (2005) 1 ARC 251 : (2005) 3 AWC 2307
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 34(1)
High Courts17 Dec 2004Allowed
Tashreef Ahmad and Others (In Jail) Vs State
Allahabad High Court · (2004) 12 AHC CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts17 Dec 2004Allowed
State of U.P. and Others Vs Sunil Kumar
Allahabad High Court · (2005) 5 AWC 3915 : (2005) 1 ESC 621
Constitution of India, 1950 — Article 341, 342
High Courts17 Dec 2004
Pradeep Chaubey Vs State of U.P.& Anr.
Allahabad High Court · (2004) 12 AHC CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)(a), 167(2)(b)Penal Code, 1860 (IPC) — Section 304B
High Courts17 Dec 2004Allowed
J.A. Chisti Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 2 ESC 1453
Uttar Pradesh State Universities Act, 1973 — Section 21(3), 21(4)
High Courts17 Dec 2004
Budh Singh and Another Vs State of U.P.
Allahabad High Court · (2005) CriLJ 2005
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105
High Courts17 Dec 2004Allowed
Sita Ram and Brothers Vs The Commissioner of Trade Tax
Allahabad High Court · (2004) 12 AHC CK 0101
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)
High Courts17 Dec 2004Allowed
The Commissioner Trade Tax Vs Rajshree Roller Flour Mill
Allahabad High Court · (2004) 12 AHC CK 0092
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 4BUttar Pradesh Trade Tax Act, 1948 — Section 11, 4B, 8(1)
High Courts17 Dec 2004
Vidya Shankar Dixit Vs Commissioner of Income Tax
Allahabad High Court · (2005) 144 TAXMAN 909
Income Tax Act, 1961 — Section 143, 144, 147, 256, 271
High Courts17 Dec 2004
Commissioner of Income Tax, Meerut Vs District Co-operative Federation
Allahabad High Court · (2006) 155 TAXMAN 420
Income Tax Act, 1961 — Section 256(1), 80P(2)(e)