COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 56 of 127

High Courts16 Aug 2004Allowed

Chandan Lal Vs Vth A.D.J. and Others

Allahabad High Court · (2005) 2 AWC 1899

Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)

High Courts16 Aug 2004Allowed

Army School Vs Smt. Shilpi Paul

Allahabad High Court · (2005) 1 ESC 342

Constitution of India, 1950 — Article 12, 226

High Courts16 Aug 2004Dismissed

Hira Lal and others Vs Sri Krishna Gupta and another

Allahabad High Court · (2004) 08 AHC CK 0192

High Courts16 Aug 2004

G.T. Cold Storage and Ice Factory Vs Commissioner of Income Tax

Allahabad High Court · (2004) 191 CTR 264 : (2005) 275 ITR 340

Income Tax Act, 1961 — Section 40, 80HH, 80J, 80J(4)

High Courts16 Aug 2004Allowed

Indra Prastha Chemicals (P) Ltd. and Others Vs Commissioner of Income Tax and Another

Allahabad High Court · (2004) 191 CTR 125 : (2004) 271 ITR 113

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 149

High Courts16 Aug 2004Dismissed

Pramod Kumar and Another Vs Punjab National Bank and Another

Allahabad High Court · AIR 2005 All 20 : (2004) 4 AWC 3297 : (2005) 1 BC 548 : (2006) 130 CompCas 187 : (2006) 5 CompLJ 120

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

High Courts16 Aug 2004

Dr. Sonal Katiyar Vs State of U.P. and Others

Allahabad High Court · (2004) 5 AWC 5080

Uttar Pradesh State Universities Act, 1973 — Section 28(5)

High Courts16 Aug 2004

Bachchey Lal (In Jail) Vs State of U.P. and Others

Allahabad High Court · (2004) 3 ACR 2791

Constitution of India, 1950 — Article 14, 161, 21Criminal Procedure Code, 1973 (CrPC) — Section 433AUttar Pradesh First Offenders Probation Act, 1938 — Section 4

High Courts16 Aug 2004Dismissed

Shri Niwas Agarwal Vs Up-Zila Magistrate and Others

Allahabad High Court · (2005) 2 AWC 1901

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12

High Courts16 Aug 2004

Ram Vilas Mani Vs Commissioner of Income Tax (Appeals) and Another

Allahabad High Court · (2006) 280 ITR 494

Constitution of India, 1950 — Article 227

High Courts16 Aug 2004Dismissed

Army School, Kunraghat Vs Smt. Shilpi Paul

Allahabad High Court · (2004) 5 AWC 4934

Constitution of India, 1950 — Article 12, 226

High Courts13 Aug 2004

Sri Hanumat Singh Vs Sri Amar Nath Verma, District Inspector of School and Others

Allahabad High Court · (2004) 08 AHC CK 0355

Contempt of Courts Act, 1971 — Section 12

High Courts13 Aug 2004

Commissioner of Income Tax Vs Parmatma Saran (HUF)

Allahabad High Court · (2005) 142 TAXMAN 194

Income Tax Act, 1961 — Section 171

High Courts13 Aug 2004Dismissed

Bhaskara Nand Giri Vs Basant Lal and Others

Allahabad High Court · (2005) 2 AWC 1173 : (2005) 98 RD 49 : (2005) 1 RD 49

Civil Procedure Code, 1908 (CPC) — Section 115

High Courts13 Aug 2004Partly Allowed

Smt. Ram Rani (D) through L.R. Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2005) 1 AWC 955 : (2004) 97 RD 527

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 21, 21(2)

High Courts13 Aug 2004Dismissed

Rama Shankar Shukla Vs Nagar Mahapalika and Another

Allahabad High Court · (2004) 3 UPLBEC 2801

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 403

High Courts13 Aug 2004Allowed

Munni Devi @ Rajeswari Vs Kshetra Pal Singh

Allahabad High Court · (2004) 2 DMC 820

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 16, Order 5 Rule 18, Order 9 Rule 13Constitution of India, 1950 — Article 226

High Courts13 Aug 2004Dismissed

Commissioner of Wealth Tax Vs Parmatma Saran (HUF)

Allahabad High Court · (2004) 191 CTR 282 : (2004) 270 ITR 389

Wealth Tax Act, 1957 — Section 20A, 20A(1)

High Courts13 Aug 2004Dismissed

Roshan Singh Vs Rent Control and Eviction Officer and Another

Allahabad High Court · (2005) 2 AWC 1886

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3A)

High Courts13 Aug 2004Dismissed

Beltek India Ltd. Vs State of U.P. and Others

Allahabad High Court · AIR 2005 All 21 : (2004) 4 AWC 3294