COURT ARCHIVE

Allahabad High Court judgments, 2004

2,523 judgments · page 58 of 127

High Courts11 Aug 2004Dismissed

Shakir Khan Vs Hon''ble High Court of Judicature at Allahabad and Others

Allahabad High Court · (2005) 5 AWC 4203 : (2004) 3 UPLBEC 2825

Allahabad High Court Private Secretaries (Condition of Service) Rules, 2001 — Rule 12, 12(2), 13Constitution of India, 1950 — Article 226Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 24(1), 27A, 3

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High Courts11 Aug 2004Dismissed

Deputy Commissioner of Income Tax Vs Super Tannery (India) Ltd.

Allahabad High Court · (2005) 274 ITR 338

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High Courts11 Aug 2004Dismissed

Bir Bahadur Singh Vs Shyam Sunder Shukla and Others

Allahabad High Court · (2004) 5 AWC 4843 : (2004) 3 UPLBEC 2348

Uttar Pradesh Intermediate Education Act, 1921 — Section 16FUttar Pradesh Intermediate Education Regulations, 1975 — Regulation 16, 3, 3(1)

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High Courts11 Aug 2004Allowed

Harnam Das Vs IInd A.D.J. and Another

Allahabad High Court · (2005) 2 AWC 1898

Constitution of India, 1950 — Article 226

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High Courts11 Aug 2004Allowed

Chandra Bhal Misra and Others Vs Shankar Saran Misra and Others

Allahabad High Court · (2005) 2 AWC 1893

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High Courts11 Aug 2004Disposed Off

Commissioner of Income Tax Vs Jangi Lal

Allahabad High Court · (2004) 191 CTR 139 : (2005) 275 ITR 61

Voluntary Disclosure of Income and Wealth Act, 1976 — Section 15, 15(1), 18Wealth Tax Act, 1957 — Section 18(1)

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High Courts11 Aug 2004Dismissed

Pyare Lal and Others Vs Deputy Director of Consolidation and Others

Allahabad High Court · (2005) 1 AWC 446 : (2005) 98 RD 106 : (2005) 1 RD 106

Constitution of India, 1950 — Article 226Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198

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High Courts11 Aug 2004Dismissed

Dr. Rakesh Kakkar Vs Dr. Subodh Mohan and Others

Allahabad High Court · (2004) 4 AWC 3276

Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)

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High Courts11 Aug 2004Allowed

Sarvesh Kumar Sharma Vs Station Director and Appellate Authority, Nuclear Power Corporation of India Ltd. and Others

Allahabad High Court · (2004) 5 AWC 4968 : (2006) 3 UPLBEC 2324 : (2004) 3 UPLBEC 3039

Constitution of India, 1950 — Article 226Industrial Employment (Standing Orders) Act, 1946 — Section 12AIndustrial Employment (Standing Orders) Central Rules, 1946 — Rule 14

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High Courts11 Aug 2004

Oriental Insurance Co. Ltd. Vs Hari Narain Thathera and Others

Allahabad High Court · (2005) ACJ 774 : (2005) 1 AWC 784

Motor Vehicles Act, 1988 — Section 140, 165, 166

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High Courts11 Aug 2004Allowed

Mohan Lal Bagla Vs Board of Revenue and Others

Allahabad High Court · (2005) 1 AWC 859

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 89, Order 21 Rule 90Constitution of India, 1950 — Article 226Uttar Pradesh Land Revenue Act, 1901 — Section 150, 155, 163, 2

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High Courts11 Aug 2004Allowed