High Courts07 Sept 2004
Commissioner of Wealth-tax Vs Smt. Shanti Meattle
Allahabad High Court · (2005) 276 ITR 201
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 46 of 127
High Courts07 Sept 2004Allowed
Syed Ahmed Jawwad Vs Smt. Qudesiya Said Ullah and Others
Allahabad High Court · (2005) 3 AWC 2253 : (2005) 2 AWC 2253
Evidence Act, 1872 — Section 116Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts07 Sept 2004
Rama Shankar Gupta Vs Commissioner of Wealth Tax
Allahabad High Court · (2004) 141 TAXMAN 596
Income Tax Act, 1961 — Section 147, 147(b), 154, 17, 22Wealth Tax Act, 1957 — Section 17, 27(1), 35, 36, 5(1)(viii)
High Courts03 Sept 2004
Gurmeet Singh (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 211
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 391Penal Code, 1860 (IPC) — Section 302
High Courts03 Sept 2004
Commissioner of Income Tax Vs Raghubir Saran
Allahabad High Court · (2005) 145 TAXMAN 364
Income Tax Act, 1961 — Section 24, 256
High Courts03 Sept 2004Dismissed
Ami Chand and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 3 ACR 2978
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts03 Sept 2004Allowed
Zameel Ahmad Vs Regional Manager, U.P.S.R.T.C. and Others
Allahabad High Court · (2005) 1 ESC 338 : (2005) 1 UPLBEC 22
Constitution of India, 1950 — Article 14, 16, 21Industrial Disputes Act, 1947 — Section 6NUttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 17, 17(2), 17(3)
High Courts03 Sept 2004Allowed
Nagar Panchayat Vs The Presiding Officer, Labour Court, Shri Mahboob Deepak and The Dy. Labour Commissioner
Allahabad High Court · (2005) 5 AWC 4098 : (2005) 104 FLR 65
Constitution of India, 1950 — Article 311Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 6N
High Courts03 Sept 2004Allowed
Syed Ashraf Ali and Others Vs Onkar Singh and Others
Allahabad High Court · (2005) 1 ARC 546
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 115
High Courts03 Sept 2004Dismissed
Om Prakash Mishra Vs District Judge and Others
Allahabad High Court · (2005) 1 ARC 414
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 18
High Courts03 Sept 2004Dismissed
Diwakar Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4501
Constitution of India, 1950 — Article 226Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 16
High Courts03 Sept 2004Dismissed
Committee of Management, Maa Sharda Mahavidyalay Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 3652
Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 16H
High Courts03 Sept 2004Dismissed
Ram Singh Vs Ganesh Prasad Khemka and Another
Allahabad High Court · (2004) 5 AWC 5162
Constitution of India, 1950 — Article 226
High Courts02 Sept 2004Dismissed
Shiv Kumar Sharma Vs Deputy General Manager, Central Bank of India and Others
Allahabad High Court · (2005) 2 UPLBEC 1455
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 12, 12(4)Penal Code, 1860 (IPC) — Section 409B, 429, 468
High Courts02 Sept 2004Dismissed
State of U.P. Vs District Judge and Another
Allahabad High Court · (2005) 1 AWC 540
Civil Procedure Code, 1908 (CPC) — Section 80Transfer of Property Act, 1882 — Section 106
High Courts02 Sept 2004Allowed
Deepak Kumar Vs Murari Lal
Allahabad High Court · (2005) 1 DMC 161
Penal Code, 1860 (IPC) — Section 494
High Courts02 Sept 2004Allowed
Sheo Pujan Vs Deputy Director of Consolidation and Another
Allahabad High Court · (2005) 2 AWC 1265 : (2004) 97 RD 482
Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 33Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 48
High Courts02 Sept 2004Disposed Of
Garima Adarsh Vs State of U.P.& Ors.
Allahabad High Court · (2004) 09 AHC CK 0166
High Courts02 Sept 2004Allowed
Veekay Connectors (P) Ltd. and Another Vs National Small Industries Corporation Ltd. and Others
Allahabad High Court · AIR 2005 All 57 : (2005) 5 AWC 4471
Constitution of India, 1950 — Article 14, 19(1), 299
High Courts02 Sept 2004Dismissed
Dharam Pal Vs Executive Engineer Public Works Department
Allahabad High Court · (2005) 1 AWC 242 : (2005) 104 FLR 143 : (2005) 1 UPLBEC 643
Constitution of India, 1950 — Article 226