COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 40 of 127

High Courts22 Sept 2004

Raj Narain Dubey Vs State of U.P. and Others

Allahabad High Court · (2005) 2 ESC 1424 : (2005) 107 FLR 437

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 1, 47

High Courts22 Sept 2004

Commissioner of Income Tax Vs Aziz Ahmad

Allahabad High Court · (2005) 145 TAXMAN 542

Income Tax Act, 1961 — Section 139, 143, 145, 150, 151

High Courts21 Sept 2004Dismissed

Ajai Kumar Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4097

Constitution of India, 1950 — Article 226

High Courts21 Sept 2004

Commissioner of Income Tax Vs Bishambhar Nath Swarup Narain

Allahabad High Court · (2005) 145 TAXMAN 101

Income Tax Act, 1961 — Section 256, 40

High Courts21 Sept 2004Dismissed

Hari Mohan Kichlu Vs VIIIth A.D.J. and Others

Allahabad High Court · (2005) 1 AWC 163

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1A)

High Courts21 Sept 2004Allowed

Commissioner of Income Tax Vs District Co-operative Federation

Allahabad High Court · (2005) 193 CTR 99 : (2004) 271 ITR 22

Income Tax Act, 1922 — Section 14(3)Income Tax Act, 1961 — Section 80P, 80P(2)

High Courts21 Sept 2004

Commissioner of Income Tax Vs Hindustan Motors Finance Co.

Allahabad High Court · (2006) 202 CTR 427 : (2005) 276 ITR 382

Income Tax Act, 1961 — Section 170, 187, 187(2), 188, 256(1)Partnership Act, 1932 — Section 40, 41, 42, 43, 44

High Courts21 Sept 2004Dismissed

Dharma Dev and Others Vs U.P. State Road Transport Corporation and Service Manager, U.P. State Road Transport Corporation

Allahabad High Court · (2005) 5 AWC 4672

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 79Factories Act, 1948 — Section 2

High Courts21 Sept 2004

Ram Lakhan Vishwakarma Vs IInd Additional District Judge and Another

Allahabad High Court · (2005) 1 ARC 9

High Courts21 Sept 2004Disposed Of

Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.

Allahabad High Court · (2005) 145 TAXMAN 533

Income Tax Act, 1961 — Section 256(1)

High Courts21 Sept 2004

Santok Singh Vs State of U.P.

Allahabad High Court · (2004) 09 AHC CK 0011

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 366, 366(1)Penal Code, 1860 (IPC) — Section 302, 34

High Courts21 Sept 2004

Commissioner of Income Tax Vs Rajasthan Charam Kala Kendra

Allahabad High Court · (2005) 144 TAXMAN 320

Income Tax Act, 1961 — Section 256, 35B

High Courts20 Sept 2004Allowed

National Insurance Company Ltd. Vs Tola and Others

Allahabad High Court · (2005) 3 ACC 354

High Courts20 Sept 2004Disposed Of

Bhola Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 186

Constitution of India, 1950 — Article 14

High Courts20 Sept 2004

Phuleshwar Vs Santwana Tiwari and Others

Allahabad High Court · (2005) 5 AWC 4526

Contempt of Courts Act, 1971 — Section 12, 13, 2Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 10, 16, 3, 5

High Courts18 Sept 2004Dismissed

Sahban Khan Vs Rajendra Prasad Srivastava and Another

Allahabad High Court · AIR 2005 All 39 : (2005) 1 AWC 179 : (2005) 1 CivCC 785

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

High Courts18 Sept 2004

Devi Sharan and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 93

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

High Courts17 Sept 2004Dismissed

Modi Spinning and Weaving Mills Vs The Commissioner of Sales Tax

Allahabad High Court · (2004) 09 AHC CK 0293

Central Sales Tax Act, 1956 — Section 3Uttar Pradesh Sales Tax Act, 1948 — Section 2

High Courts17 Sept 2004Dismissed

Kolahal and Ram Chandi alias Chandi Vs State

Allahabad High Court · (2004) 09 AHC CK 0291

Penal Code, 1860 (IPC) — Section 302, 323, 34

High Courts17 Sept 2004Allowed

Employee''s State Insurance Corporation Vs Rajdeo

Allahabad High Court · (2005) 6 AWC 5452

Employees State Insurance Act, 1948 — Section 2, 2(14), 2(15A), 2(15B), 46