High Courts31 Aug 2004
Commissioner of Income Tax Vs Raj Bans Singh
Allahabad High Court · (2005) 276 ITR 351
Income Tax Act, 1961 — Section 10(2), 256(2), 271(1)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 49 of 127
High Courts31 Aug 2004Dismissed
Shyam Karan Singh and Goberdhan Prasad Vs Basic Siksha Parishad
Allahabad High Court · (2004) 08 AHC CK 0118
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8Uttar Pradesh Intermediate Education Act, 1921 — Section 16F(1)
High Courts31 Aug 2004
Commissioner of Wealth-tax Vs Dalpat Singh and Others
Allahabad High Court · (2005) 276 ITR 133
Wealth Tax Act, 1957 — Section 27(1), 5(1)
High Courts31 Aug 2004
Commissioner of Income Tax Vs Kanpur Textiles Ltd.
Allahabad High Court · (2005) 198 CTR 293 : (2005) 276 ITR 140
Income Tax Act, 1961 — Section 2(5), 256(2), 28, 30, 31Uttar Pradesh Industrial Disputes Act, 1947 — Section 6(3)
High Courts31 Aug 2004
Ashwani Dhingra Vs Chief Commissioner of Income Tax and Others
Allahabad High Court · (2004) 191 CTR 399
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 148, 149, 150, 234A
High Courts31 Aug 2004Dismissed
Ex Sepoy 10403951 Hansraj Singh Yadav Vs Officer Commanding, 56 Defence Security Corps Platoon, Attached to Air Force Station
Allahabad High Court · (2004) 08 AHC CK 0053
Army Act, 1950 — Section 36, 39, 39(A)Army Rules, 1954 — Rule 13(3)
High Courts31 Aug 2004
Ashwani Dhingra Vs Chief Commissioner of Income Tax
Allahabad High Court · (2005) 142 TAXMAN 241
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 150, 2, 220, 234
High Courts31 Aug 2004Allowed
Sri Kunwar Singh and Others Vs Sri Ganeshi
Allahabad High Court · (2005) 2 AWC 1283
Specific Relief Act, 1963 — Section 16
High Courts31 Aug 2004
Commissioner of Income Tax Vs Krashak Sahkari Ganna Samiti Ltd.
Allahabad High Court · (2005) 143 TAXMAN 310
Income Tax Act, 1961 — Section 139, 143, 144, 144B, 153
High Courts27 Aug 2004
Tejpal and Another (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 932
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Aug 2004
Commissioner of Income Tax, Meerut Vs Panniji Sugar and General Mills
Allahabad High Court · (2006) 154 TAXMAN 153
Income Tax Act, 1961 — Section 256
High Courts27 Aug 2004Dismissed
Lakhan Singh Vs Zila Sainik Kalyan Evam Punarvas Karyalaya and Others
Allahabad High Court · (2005) 1 AWC 96
High Courts27 Aug 2004Disposed Of
Committee of Management, Madarsa Qamrul Uloom Islamiya Samiti Vs Sahayak Registrar Firms, Societies and Chits and Another
Allahabad High Court · (2004) 4 AWC 3660
Societies Registration Act, 1860 — Section 4(1)
High Courts27 Aug 2004Dismissed
Munna Lal Mishra and Others Vs Nagar Nigam and Others
Allahabad High Court · (2005) 1 AWC 945
Constitution of India, 1950 — Article 226
High Courts27 Aug 2004Allowed
Union of India (UOI) and Another Vs Mohd. Nayyar and Others
Allahabad High Court · (2004) 4 AWC 3643 : (2004) 97 RD 232
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 22 Rule 3, Order 22 Rule 4, Order 9 Rule 13, Order 9 Rule 3Limitation Act, 1963 — Article 120, 137
High Courts27 Aug 2004Dismissed
Committee of Management, Janta Madhyamik Vidyalaya and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 3 UPLBEC 3005
Constitution of India, 1950 — Article 226
High Courts27 Aug 2004Dismissed
Balwant Singh Vs Parav Singh and Others
Allahabad High Court · (2005) 1 ARC 519
Constitution of India, 1950 — Article 226
High Courts27 Aug 2004Dismissed
The Commissioner of Trade Tax Vs S/S Mohan Coal Traders
Allahabad High Court · (2004) 08 AHC CK 0109
Central Sales Tax Act, 1956 — Section 3, 9Uttar Pradesh Trade Tax Act, 1948 — Section 11, 6(2), 8(4)
High Courts27 Aug 2004Dismissed
Sankalp Bhargava Vs U.P. Technical University and Another
Allahabad High Court · (2004) 5 AWC 5078
High Courts27 Aug 2004
Haridas (in Jail) Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 358
Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 342