High Courts10 Aug 2004Dismissed
Ravindra Nath Chaubey Vs District Judge
Allahabad High Court · (2004) 5 AWC 4941
Constitution of India, 1950 — Article 235, 236
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 59 of 127
High Courts10 Aug 2004
District Judge Vs Sri Kamla Kar Singh and Others
Allahabad High Court · (2004) 08 AHC CK 0346
High Courts10 Aug 2004Dismissed
Dr. Mrityunjaya Kumar Singh and Others Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5041
Constitution of India, 1950 — Article 141Establishment of Medical College Regulations, 1999 — Regulation 3
High Courts10 Aug 2004
Shiv Kumar Yadav Vs State of Uttar Pradesh and Purushottam Singh
Allahabad High Court · (2004) 5 AWC 4884
High Courts10 Aug 2004Dismissed
United India Insurance Co. Ltd. Vs IXth A.D.J. and Others
Allahabad High Court · (2005) 1 AWC 546
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts10 Aug 2004Dismissed
Commissioner of Wealth-tax Vs Smt. Angoori Devi and Others
Allahabad High Court · (2005) 195 CTR 381 : (2005) 273 ITR 500
High Courts10 Aug 2004
Commissioner of Income Tax Vs Appollo Textiles Agency
Allahabad High Court · (2006) 283 ITR 591 : (2005) 142 TAXMAN 396
Income Tax Act, 1961 — Section 256(1)
High Courts10 Aug 2004Dismissed
Mohd. Haron and Co. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 274 ITR 490
Income Tax Act, 1961 — Section 144, 145, 256(2), 271(1), 69A
High Courts10 Aug 2004Dismissed
Satish Kumar Vs Additional District Judge and Another
Allahabad High Court · (2005) 1 AWC 666 : (2004) 97 RD 529 : (2004) 3 UPLBEC 2806
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Panchayats (Election of Pramukh and Up-Pramukh and Settlement of Election Disputes) Rules, 1994 — Rule 35, 36, 37, 40
High Courts10 Aug 2004Allowed
Committee of Management, Victoria Inter College and Another Vs Amar Nath Gupta and Others
Allahabad High Court · (2004) 4 AWC 3687 : (2005) 105 FLR 168 : (2004) 3 UPLBEC 2758
High Courts10 Aug 2004Allowed
Committee of Management, Shaoul Uloom Educational Society and Another Vs Commissioner, Azamgarh Division and Others
Allahabad High Court · (2005) 1 AWC 580
Societies Registration Act, 1860 — Section 25, 25(1)
High Courts10 Aug 2004
Arshadi (Smt.) Vs Prescribed Authority/Sub-Divisional Magistrate and Others Smt. Fahmida Vs First Additional District Judge and Others
Allahabad High Court · (2004) 4 AWC 3667 : (2004) 97 RD 383 : (2004) 3 UPLBEC 2743
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226Uttar Pradesh Panchayat Raj Act, 1947 — Section 12C(1), 12C(6)
High Courts10 Aug 2004Allowed
Lalta Prasad and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2004) 4 AWC 3688 : (2004) 97 RD 380
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9
High Courts10 Aug 2004Allowed
Hari Ram Vs Collector and Others
Allahabad High Court · (2005) 1 AWC 758
Constitution of India, 1950 — Article 39Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11, 13, 132, 133, 133A
High Courts10 Aug 2004Allowed
Parbhash Chandra Jain (D) through L.Rs. Vs A.D.J. (Special Judge, Essential Commodities Act) and Others
Allahabad High Court · (2005) 1 AWC 781
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 34(1)Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 22
High Courts10 Aug 2004Dismissed
Mohd. Arif Ansari Vs State of U.P. and Others
Allahabad High Court · (2004) 5 AWC 5086
Establishment of Medical College Regulations, 1999 — Regulation 3
High Courts10 Aug 2004Allowed
Indra Pal Mishra alias Raju Vs Special Judge (E.C. Act), Prescribed Authority/S.D.O. and U.P. State
Allahabad High Court · (2005) 3 AWC 2565 : (2005) 98 RD 699 : (2005) 1 RD 699
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 4
High Courts10 Aug 2004
CWT Vs Smt. Angoori Devi and Others
Allahabad High Court · (2005) 144 TAXMAN 643
High Courts10 Aug 2004Allowed
Smt. Vimla Keshri Vs Special Judge (E.C. Act)/ Additional Sessions Judge
Allahabad High Court · (2004) 3 ACR 2788
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 245, 245(1)Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts10 Aug 2004Allowed
Chairman, Prathama Bank and Others Vs Jaspal Singh
Allahabad High Court · (2005) 105 FLR 164