High Courts10 Sept 2004Disposed Of
Kiran Bala Srivastava Vs Jai Prakash Srivastava
Allahabad High Court · (2004) 09 AHC CK 0173
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 45 of 127
High Courts10 Sept 2004
Mata Prasad Verma Vs U.P. State Road Transport Corporation and Others Shakeel Ahmad Vs The Managing Director, U.P.S.R.T.C. and Others
Allahabad High Court · (2005) 2 UPLBEC 1145
Constitution of India, 1950 — Article 226
High Courts10 Sept 2004Dismissed
Mohan Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4821
Constitution of India, 1950 — Article 226, 311Criminal Procedure Code, 1973 (CrPC) — Section 120B, 121, 147, 148, 149
High Courts09 Sept 2004Dismissed
Santosh Kumar Agnihotri Vs Smt. Sundari Devi and Others
Allahabad High Court · (2005) 1 AWC 601
Arbitration and Conciliation Act, 1996 — Section 34(3), 43
High Courts09 Sept 2004Dismissed
Smt. Padma Tandon Vs District Judge and Others
Allahabad High Court · (2005) 1 AWC 237
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts09 Sept 2004
Arvind Nath, Devendra Pal Sharma and Another and Atul Krishna Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 483
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Nigam (Procedure for Selection to the post of Managing Director) Rules, 2002 — Rule 6(3)Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 4, 6(3)
High Courts09 Sept 2004Dismissed
Mahesh Bahadur Saxena Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 263
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts09 Sept 2004Allowed
Vishwa Nath Singh and Others Vs Jogendra Singh and Others
Allahabad High Court · (2005) 2 AWC 2014
High Courts09 Sept 2004Dismissed
Ram Kumar Pathak Vs Krishna Narain Pathak and Others
Allahabad High Court · (2005) 1 AWC 718
Arbitration and Conciliation Act, 1996 — Section 21, 85, 85(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Constitution of India, 1950 — Article 226
High Courts09 Sept 2004Dismissed
No. 6920275-W Naik M.K. Moorthy Vs The Chief of the Army Staff and Others
Allahabad High Court · (2004) 5 AWC 5159
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226
High Courts09 Sept 2004Dismissed
No. 13960370 - ANK/NA B.K.S. Yadav (In Jail) Vs Chief of the Army Staff and Others
Allahabad High Court · (2004) 09 AHC CK 0032
Army Act, 1950 — Section 153, 154, 164, 164[1), 164[2)Constitution of India, 1950 — Article 226, 32
High Courts09 Sept 2004Dismissed
No. 6920275-W Naik M.K. Moorthy Vs Chief of Army Staff and Others
Allahabad High Court · (2004) 5 AWC 5159
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226
High Courts09 Sept 2004Dismissed
No. 13960370-ANK/NA B.K.S. Yadav (In Jail) Vs Chief of Army Staff and Others
Allahabad High Court · (2004) 5 AWC 5153
Army Act, 1950 — Section 153, 154, 164, 164(1), 164(2)Constitution of India, 1950 — Article 226, 226(2), 32
High Courts08 Sept 2004
Jameela Begum Vs State of U.P.
Allahabad High Court · (2004) 09 AHC CK 0239
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts08 Sept 2004Allowed
Smt. Uma Devi Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 124 : (2004) 97 RD 465
High Courts08 Sept 2004Disposed Of
Commissioner of Income Tax Vs Associated Contractors Corporation
Allahabad High Court · (2005) 198 CTR 593 : (2005) 275 ITR 123
Income Tax Act, 1961 — Section 140A, 256(1), 263, 263(1), 273
High Courts08 Sept 2004Disposed Of
Jugal Kishore Baldeo Sahai Vs Commissioner of Income Tax
Allahabad High Court · (2004) 191 CTR 455 : (2005) 276 ITR 210 : (2004) 141 TAXMAN 283
Income Tax Act, 1961 — Section 23(1)
High Courts07 Sept 2004
Commissioner of Income Tax Vs Sunder Printing Press
Allahabad High Court · (2005) 143 TAXMAN 49
Income Tax Act, 1961 — Section 10(1), 10(2)(xv), 147, 256(1)
High Courts07 Sept 2004
Commissioner of Income Tax Vs Gordhan Das Mahender Kumar
Allahabad High Court · (2005) 196 CTR 227
Income Tax Act, 1961 — Section 256(1), 40
High Courts07 Sept 2004
Rama Shanker Gupta Vs Commissioner of Wealth Tax
Allahabad High Court · (2004) 191 CTR 460 : (2005) 275 ITR 628
Finance Act, 1971 — Section 5(1)Income Tax Act, 1961 — Section 147, 154