High Courts27 Jul 2004Allowed
Kanhaiya Lal and Another Vs Smt. Shanti Devi
Allahabad High Court · (2005) 1 AWC 644
Easements Act, 1882 — Section 15, 4
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,523 judgments · page 67 of 127
High Courts27 Jul 2004
Commissioner of Income Tax Vs Raja Sharda Narain Singh
Allahabad High Court · (2005) 272 ITR 374
Income Tax Act, 1961 — Section 271(1)
High Courts27 Jul 2004Dismissed
Vijay Laxmi and Another Vs Munnu Lal
Allahabad High Court · (2005) 1 AWC 752 : (2005) 2 CivCC 47 : (2005) 1 RCR(Civil) 628 : (2005) 1 RCR(Rent) 202 : (2004) 97 RD 554
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21General Clauses Act, 1897 — Section 27
High Courts27 Jul 2004Dismissed
Hamid and Others Vs Kanhaiya
Allahabad High Court · (2005) 1 AWC 738
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 6 Rule 2, 9Evidence Act, 1872 — Section 32(5), 32(6), 50, 63(1), 65Hindu Marriage Act, 1955 — Section 16
High Courts26 Jul 2004
Mom Raj Vs State of U.P.
Allahabad High Court · (2005) 1 ACR 226
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 302
High Courts26 Jul 2004Allowed
Shesh Nath Singh Yadav Vs Mukesh Singh and Others
Allahabad High Court · (2004) 5 AWC 4904
Allahabad High Court Rules, 1952 — Rule 5
High Courts26 Jul 2004Allowed
Neera Chemicals Private Limited and Sri Dharam Vir Singh Rathi Managing Director of Neera Chemicals Private Limited Vs Union of India (UOI)
Allahabad High Court · (2004) 07 AHC CK 0199
Income Tax Act, 1961 — Section 269SS, 276DD, 276DE, 278B
High Courts26 Jul 2004Dismissed
Chirounji Lal Vs State of U.P. and A.K. Singh, District Panchayat Raj Officer
Allahabad High Court · (2005) 98 RD 744 : (2005) 1 RD 744
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)
High Courts26 Jul 2004Dismissed
Jagannath and Others Vs Additional Commissioner and Others
Allahabad High Court · (2005) 1 AWC 772 : (2004) 97 RD 220
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Bhoodan Yagna Act, 1952 — Section 12, 14, 15A
High Courts26 Jul 2004Allowed
Gopal alias Mahesh Singh (in Jail) Vs State of U.P.
Allahabad High Court · (2005) CriLJ 995
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 42, 42(1), 50, 57
High Courts26 Jul 2004Allowed
Ganga Saran (D) through L.Rs. Vs IVth A.D.J. and Others
Allahabad High Court · (2004) 4 AWC 3680
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 89(2), Order 21 Rule 90General (Civil) Rules — Rule 364, 371
High Courts26 Jul 2004Dismissed
Commissioner of Wealth Tax Vs Dr. Gaur Hari Singhania
Allahabad High Court · (2004) 190 CTR 328 : (2004) 271 ITR 363
High Courts26 Jul 2004
Commissioner of Income Tax Vs Jaiswal Grain Stores
Allahabad High Court · (2004) 191 CTR 187 : (2005) 272 ITR 136
Income Tax Act, 1961 — Section 68
High Courts26 Jul 2004
Commissioner of Income Tax Vs Bhagwan Das
Allahabad High Court · (2004) 191 CTR 531 : (2005) 272 ITR 367 : (2005) 142 TAXMAN 1
Income Tax Act, 1961 — Section 263
High Courts26 Jul 2004Allowed
Marble Men and Handicrafts Inn Vs Commissioner of Income Tax and Others
Allahabad High Court · (2005) 272 ITR 81 : (2005) 142 TAXMAN 357
Income Tax Act, 1961 — Section 147, 148, 80HHC
High Courts26 Jul 2004
Jagpal Singh, Virendra Singh and Atiraj Singh Vs The State
Allahabad High Court · (2004) 07 AHC CK 0005
Penal Code, 1860 (IPC) — Section 307, 324, 325, 34
High Courts23 Jul 2004Allowed
Malkhan and Others Vs State of U.P.
Allahabad High Court · (2005) CriLJ 161 : (2005) 1 RCR(Criminal) 752
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 396
High Courts23 Jul 2004Disposed Of
Committee of Management Adarsh Shiksha Samiti Dharwara and Another Vs State of U.P. and Others
Allahabad High Court · (2004) 4 AWC 2863(2)
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16AA
High Courts23 Jul 2004Dismissed
Ravi Kant Sharma Vs Deputy Registrar,Co-operative Societies,U.P.,Meerut Region,Meerut & Ors.
Allahabad High Court · (2004) 07 AHC CK 0121
Uttar Pradesh Co-operative Societies Act, 1965 — Section 38(2), 68
High Courts23 Jul 2004Allowed
Chandra Kant Nagarkar and Others Vs Vth Additional District Judge and Others
Allahabad High Court · (2004) 4 AWC 2856
Civil Procedure Code, 1908 (CPC) — Section 105Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105, 109