High Courts17 Dec 2004Allowed
Deki Electronics Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2004) 12 AHC CK 0066
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 10(2), 10B, 11, 13AUttar Pradesh Trade Tax Rules, 1948 — Rule 25(3)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 5 of 137
High Courts17 Dec 2004Dismissed
Radha Ballabh Satish Chandra Vs The Commissioner of Sales Tax
Allahabad High Court · (2004) 12 AHC CK 0060
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3, 4, 8A
High Courts17 Dec 2004Dismissed
Smt. Khilla Devi alias Manju Singh Vs Smt. Vishwa Mohini Misra
Allahabad High Court · (2005) 1 ARC 253 : (2005) 1 AWC 843
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7, 151Provincial Small Cause Courts Act, 1887 — Section 17Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17, 30, 34
High Courts17 Dec 2004
Abdul Waheed and Others Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1880
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts17 Dec 2004
Vijay Yadav and Another Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 1053
Penal Code, 1860 (IPC) — Section 396
High Courts17 Dec 2004Dismissed
Ram Babi Vs State of U.P.
Allahabad High Court · (2004) 12 AHC CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 302
High Courts17 Dec 2004
Ram Swarup Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1495
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 302
High Courts17 Dec 2004
Jameel Ahmed Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 958
Penal Code, 1860 (IPC) — Section 420, 468Prevention of Corruption Act, 1947 — Section 5(2)
High Courts16 Dec 2004Allowed
Committee of Management, Raja Ram Saheb Lal Kisan Adarsh Junior High School Vs Asstt. Registrar Firms Societies and Chits and Others
Allahabad High Court · (2005) 2 AWC 1929
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 25(1), 25(2), 4
High Courts16 Dec 2004
Commissioner of Wealth Tax, Kanpur Vs Masood Halim
Allahabad High Court · (2006) 157 TAXMAN 380
Wealth Tax Act, 1957 — Section 27(3)
High Courts16 Dec 2004
Aska Merchants and Others Vs Dharam Singh and Others
Allahabad High Court · (2005) 2 AWC 1919
Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 12
High Courts16 Dec 2004
Sunil Gupta and Another Vs State of U.P. and Another
Allahabad High Court · (2005) 1 ACR 868
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 244Penal Code, 1860 (IPC) — Section 406, 420
High Courts16 Dec 2004
Ram Anjore Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1500
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 304(2)
High Courts16 Dec 2004Disposed Of
Rajeswer Mishra Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 753
Arms Act, 1959 — Section 21, 21(1), 4
High Courts16 Dec 2004Allowed
Diwan Singh Bisht Vs Life Insurance Corporation of India and Others
Allahabad High Court · (2005) 3 AWC 2318 : (2005) 1 ESC 637 : (2005) 2 UPLBEC 1232
High Courts16 Dec 2004Allowed
Committee of Management, Raja Ram Saheb Lal Kishan Adarsh Junior High School Vs Assistant Registrar, Firms, Societies and Chits and Others
Allahabad High Court · (2005) 2 AWC 1929 : (2005) 1 ESC 469
Societies Registration Act, 1860 — Section 25(1), 25(2), 4
High Courts16 Dec 2004Dismissed
Genda Singh Smarak Laghu Madhyamik Vidyalaya Vs State of U.P.and Others
Allahabad High Court · (2004) 12 AHC CK 0135
High Courts16 Dec 2004Dismissed
Hina Negi (Km.) Vs The Registrar, C.P.M.T. 2004 (Uttar Pradesh) Chaudhari Charan Singh University and Others
Allahabad High Court · (2005) 5 AWC 4134 : (2005) 1 ESC 667 : (2005) 1 UPLBEC 432
Graduate Medical Education Regulations, 1997 — Regulation 6A
High Courts16 Dec 2004Allowed
Kedar Nath Vs Director General, Prantiya Rakshak Dal/Vikas Dal Avam Yuva Kalyan Directorate and Others
Allahabad High Court · (2005) 5 AWC 3920 : (2005) 1 ESC 704
Constitution of India, 1950 — Article 14, 16, 38, 38(1), 39
High Courts16 Dec 2004
Rajeshwar Mishra Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ACR 753
Arms Act, 1959 — Section 21, 21(1), 4