High Courts14 Dec 2004Dismissed
Commissioner of Income Tax Vs Kashi Nath Chandiwala
Allahabad High Court · (2006) 280 ITR 318
Income Tax Act, 1961 — Section 251, 251(2), 256(1)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 7 of 137
High Courts14 Dec 2004Allowed
Raja Ram Vs District Manager, Food Corporation of India and Others
Allahabad High Court · (2005) 5 AWC 4108 : (2005) 1 ESC 417 : (2005) 105 FLR 496
High Courts14 Dec 2004Disposed Of
Khurram Rauf Khan Vs State of U.P.& Anr.
Allahabad High Court · (2004) 12 AHC CK 0134
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts14 Dec 2004Dismissed
Kailash Bharti Vs State of U.P.and Others
Allahabad High Court · (2004) 12 AHC CK 0132
High Courts14 Dec 2004Dismissed
Jugal Kishore Vs Sri Krishna Bhagwan Mandir
Allahabad High Court · (2005) 1 ARC 247
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106
High Courts14 Dec 2004
Commissioner of Income Tax Vs Kashi Nath Candiwala
Allahabad High Court · (2005) 144 TAXMAN 840
Income Tax Act, 1961 — Section 251, 256
High Courts14 Dec 2004Allowed
Nanhey Khan (Shri) Vs Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 269 : (2005) 2 AWC 1946
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts14 Dec 2004Allowed
Commissioner of Income Tax Vs Chhata Sugar Co. Ltd.
Allahabad High Court · (2005) 277 ITR 256 : (2005) 149 TAXMAN 556
Income Tax Act, 1961 — Section 256(1), 29, 37, 38, 39
High Courts14 Dec 2004Dismissed
Madan Lal Vs Ist A.D.J. and Others
Allahabad High Court · (2005) 1 ARC 228 : (2005) 2 AWC 1219
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)
High Courts14 Dec 2004Allowed
Regional Manager, Region III, State Bank of India Vs Madan Singh and Others
Allahabad High Court · (2005) 5 AWC 4125 : (2005) 1 ESC 737 : (2005) 104 FLR 599 : (2005) 2 LLJ 594 : (2005) 2 UPLBEC 1238
Industrial Disputes (Central) Rules, 1957 — Rule 77, 78Industrial Disputes Act, 1947 — Section 25F, 25G, 25H
High Courts13 Dec 2004
Har Nath Prasad Vs State of U.P. and Others
Allahabad High Court · (2005) 98 RD 192 : (2005) 1 RD 192
High Courts13 Dec 2004Allowed
Madanlal Kishorilal Vs Commissioner of Income Tax
Allahabad High Court · (2005) 197 CTR 144 : (2005) 277 ITR 209 : (2005) 145 TAXMAN 131
Finance Act, 1964 — Section 40Income Tax Act, 1922 — Section 28(1)Income Tax Act, 1961 — Section 143, 144, 147, 147(1), 148
High Courts13 Dec 2004Dismissed
Jagannath alias Chinkan, Molhoo and Chhote Lal Vs State
Allahabad High Court · (2004) 12 AHC CK 0214
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts13 Dec 2004
J.K. Cotton Spinning and Weaving Mills Ltd. Vs Prescribed Authority and Others
Allahabad High Court · (2005) 1 AWC 852 : (2005) 104 FLR 892
High Courts13 Dec 2004Dismissed
Om Prakash Chatak Vs State of U.P. and Another
Allahabad High Court · (2005) CriLJ 2739
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 197, 200, 202, 294Police Act, 1861 — Section 35
High Courts13 Dec 2004Dismissed
The Commissioner, Trade Tax Vs S/S Nayeem Steel Trunk Works
Allahabad High Court · (2004) 12 AHC CK 0179
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1), 3A(2A)Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts13 Dec 2004Allowed
Ashok Kumar Vs Zila Panchayat/Parishad and Others
Allahabad High Court · (2005) 1 AWC 372 : (2005) 1 ESC 129 : (2005) 2 UPLBEC 1195
Constitution of India, 1950 — Article 14
High Courts13 Dec 2004Dismissed
Smt. R.S. Khan Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1923 : (2005) 1 ESC 515
Uttar Pradesh Municipalities Act, 1916 — Section 43D, 43D(2), 43D(4), 48(2), 48(4)Uttar Pradesh Municipalities Rules, 1916 — Rule 4
High Courts13 Dec 2004
Dwarika Prasad Gupta Vs Sri Karuna Shankar Tewari and Others
Allahabad High Court · (2005) 1 ARC 444 : (2005) 2 AWC 1942
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(7)