COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 50 of 127

High Courts27 Aug 2004

Inder Deo Maheshwari Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 782

Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 304, 482, 561APrevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts27 Aug 2004

Commissioner of Wealth-tax Vs Narendra Kumar Gupta and Others

Allahabad High Court · (2006) 203 CTR 267 : (2005) 274 ITR 553

Income Tax Rules, 1962 — Rule 9BWealth Tax Act, 1957 — Section 2, 27(1), 7(2)Wealth Tax Rules, 1957 — Rule 2B, 2C

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High Courts27 Aug 2004Dismissed

Chandra Prakash Singh Vs Union of India (UOI) and Another

Allahabad High Court · (2004) 5 AWC 5107

Army Act, 1950 — Section 34, 35, 36, 37, 38

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High Courts27 Aug 2004

Hari Das Lodhi (In Jail) Vs State

Allahabad High Court · (2004) 08 AHC CK 0023

Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 342

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High Courts27 Aug 2004

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

Allahabad High Court · (2005) 1 ACR 798

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34

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High Courts27 Aug 2004Partly Allowed

Srimati Godhi alias Sukhbiri and Budh Singh (In Jail) Vs The State

Allahabad High Court · (2004) 08 AHC CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 34

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High Courts27 Aug 2004Partly Allowed

Udai Veer Singh and Others Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 206

Penal Code, 1860 (IPC) — Section 302, 34, 342

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High Courts27 Aug 2004Dismissed

Sewati Lal and Others (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 201

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 392

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High Courts26 Aug 2004

Nelco (India) (P) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2005) 193 CTR 257 : (2005) 142 TAXMAN 380

Income Tax Act, 1961 — Section 139, 256, 35B

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High Courts26 Aug 2004Allowed

Committee of Management, Janta Inter College and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4216

Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(7), 16AA

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High Courts26 Aug 2004Allowed

Delhi Electric Supply Undertaking Vs Commissioner of Sales Tax

Allahabad High Court · (2006) 146 STC 72

Sales Tax Act, 1948 — Section 11, 8D, 8D(1), 8D(6), 8D(7)

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High Courts26 Aug 2004Dismissed

Qamruddin Vs District Magistrate and Others

Allahabad High Court · (2005) 1 AWC 435

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High Courts26 Aug 2004Dismissed

Commissioner of Income Tax Vs Dhampur Sugar Mills Co. Ltd.

Allahabad High Court · (2004) 270 ITR 576

Income Tax Act, 1961 — Section 144B, 256, 263

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High Courts26 Aug 2004Dismissed

Dr. Nanda Agrawal Vs Matri Mandir and Another

Allahabad High Court · AIR 2005 All 12 : (2005) 1 AWC 948 : (2005) 1 CivCC 466 : (2005) 2 RCR(Civil) 258

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10

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High Courts26 Aug 2004Dismissed

Ramesh Chandra Maurya and Others Vs State of U.P. and Another

Allahabad High Court · (2004) 5 AWC 5124 : (2004) 3 UPLBEC 3009

Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Rural Engineering Service Rules, 1993 — Rule 16, 5

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High Courts26 Aug 2004Allowed

Krishna Chandra Vishnoi and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1764

Uttar Pradesh Press Representative Recognition Rules, 1978 — Rule 22, 23, 24

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High Courts26 Aug 2004Allowed

Surender Yadav Vs State of U.P. and Another

Allahabad High Court · (2005) 1 DMC 76

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts26 Aug 2004Dismissed

Suraj Bali Sharma Vs State of U.P. and Others

Allahabad High Court · (2005) 3 AWC 2726

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 21(1), 4, 6Uttar Pradesh Land Reforms (Amendment) Act, 1958 — Section 24(2)

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High Courts26 Aug 2004

Balbhadra Prasad and Others Vs Smt. Urmila Devi Agarwal and Another

Allahabad High Court · (2005) 1 ARC 41

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16(1)

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High Courts26 Aug 2004Dismissed

Ashok Vidyarthi Vs Srilekha Vidyarthi and Others

Allahabad High Court · (2005) 2 AWC 1278

Civil Procedure Code, 1908 (CPC) — Section 115, 47, 47(1)Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 6, 6(1), 6(4)

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