Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)

Read judgment

High Courts25 Aug 2004Disposed Of

Jagmohan Ram Ram Chandra Vs Commissioner of Income Tax

Allahabad High Court · (2005) 193 CTR 153 : (2005) 274 ITR 405

Income Tax Act, 1961 — Section 68, 69

Read judgment

High Courts25 Aug 2004Dismissed

Baleshwar Mishra Vs Jamil Khan

Allahabad High Court · AIR 2005 All 49 : (2005) 2 AWC 1163

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Uttar Pradesh Debt Relief Act, 1977 — Section 2(11)

Read judgment

High Courts25 Aug 2004Dismissed

Municipal Board Vs Ist A.D.J. and Others

Allahabad High Court · (2005) 1 AWC 574 : (2005) 3 RCR(Civil) 129 : (2005) 98 RD 35 : (2005) 1 RD 35

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, 47

Read judgment

High Courts25 Aug 2004Allowed

Committee of Management, Sri Kidwai Junior High School and Another Vs Sub Divisional Magistrate and Others

Allahabad High Court · (2005) 1 AWC 576

Societies Registration Act, 1860 — Section 25(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)

Read judgment

High Courts25 Aug 2004Dismissed

Shine Travels and Cargo Pvt. Ltd. Vs Union of India (UOI)

Allahabad High Court · (2005) 99 ECC 605 : (2005) 121 ECR 285 : (2005) 179 ELT 516

Customs House Agents Licensing Regulations, 1984 — Regulation 10, 9

Read judgment

High Courts25 Aug 2004

Gauri Shanker and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 1 AWC 426

Constitution of India, 1950 — Article 14, 311Uttar Pradesh Panchayat Raj Act, 1947 — Section 25, 25(1), 25A

Read judgment

High Courts25 Aug 2004

Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.

Allahabad High Court · (2005) 194 CTR 170 : (2005) 274 ITR 340

Income Tax Act, 1961 — Section 28, 37(1), 5

Read judgment

High Courts25 Aug 2004Dismissed

Niranjan Singh and Another Vs State of U.P. and Others

Allahabad High Court · (2005) 1 ESC 505 : (2004) 3 UPLBEC 2845

Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8(2)

Read judgment

High Courts25 Aug 2004Allowed

Smt. Kamla Devi and Others Vs Xth A.D.J. and Another

Allahabad High Court · (2005) 2 AWC 1285

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Constitution of India, 1950 — Article 226

Read judgment

High Courts25 Aug 2004Allowed

Jamuna Devi (Smt.) Vs XIIIth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 60

Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 106, 108, 109Uttar Pradesh Basic Education Act, 1972 — Section 18A, 2

Read judgment

High Courts25 Aug 2004Dismissed

Bhupendra Singh Vs State of U.P.

Allahabad High Court · (2004) 3 ACR 2990

Criminal Procedure Code, 1973 (CrPC) — Section 319, 482

Read judgment

High Courts25 Aug 2004

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

Allahabad High Court · (2005) 1 ACR 104

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

Read judgment