High Courts09 Dec 2004
New India Assurance Co. Ltd. Vs Neeru Dabur and Others
Allahabad High Court · (2007) 1 ACC 839
Workmens Compensation Act, 1923 — Section 30(1)(a)
COURT ARCHIVE
Allahabad High Court judgments, 2004
2,740 judgments · page 9 of 137
High Courts09 Dec 2004
New India Assurance Co. Ltd. Vs Smt. Neeru Dabur and Others
Allahabad High Court · (2006) ACJ 2393 : (2005) 2 AWC 1936 : (2005) 104 FLR 589
Workmens Compensation Act, 1923 — Section 10(1), 12, 14, 2, 3
High Courts09 Dec 2004
Dorey Lal Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ACR 1279
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts08 Dec 2004Allowed
Managing Committee Shiksha Parishad and Another Vs Asstt. Registrar, Firms, Chits and Societies and Others
Allahabad High Court · (2005) 2 AWC 1951
Constitution of India, 1950 — Article 10C, 9Evidence Act, 1872 — Section 114Societies Registration Act, 1860 — Section 25, 25(1)
High Courts08 Dec 2004Dismissed
Nagar Palika and Another Vs Tika Ram Charitable Family Trust by LRs.
Allahabad High Court · (2005) 2 AWC 1561 : (2005) 98 RD 367 : (2005) 1 RD 367 : (2005) 2 UPLBEC 1177
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Specific Relief Act, 1963 — Section 38Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 117, 117(1), 15, 16
High Courts08 Dec 2004
U.P. (Rohelkhand Tarai) Ganna Beej Evam Vikas Nigam Vs Commissioner of Income Tax
Allahabad High Court · (2006) 154 TAXMAN 539
Income Tax Act, 1961 — Section 10, 256
High Courts08 Dec 2004Allowed
Deo Narain Vs Additional Collector, Tehsildar/Assistant Collector and Gaon Sabha Benipur
Allahabad High Court · (2006) 1 AWC 433
Evidence Act, 1872 — Section 114Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115
High Courts08 Dec 2004
Udai Pal Singh and Others (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 12 AHC CK 0216
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 144, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts08 Dec 2004
Ashok Kumar Sharma and Another Vs District Inspector of Schools and Another
Allahabad High Court · (2005) 1 ESC 69 : (2005) 1 UPLBEC 166
High Courts08 Dec 2004
Dr. Prem Pal Singh and Another Vs Pokar Ram and Another
Allahabad High Court · (2005) 1 AWC 818
High Court Rules, 1952 — Rule 8Motor Vehicles Act, 1988 — Section 166, 168, 173, 174, 175Uttar Pradesh Motor Vehicles Rules, 1998 — Rule 209, 211, 220, 220(1), 220(2)
High Courts08 Dec 2004
Rajendra and Others Vs State of U.P., Station House Officer and Raj Kumar
Allahabad High Court · (2005) 2 DMC 248
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 438Evidence Act, 1872 — Section 113B
High Courts08 Dec 2004
Commissioner of Wealth Tax Vs Kuldeep Kapoor
Allahabad High Court · (2005) 198 CTR 69 : (2005) 145 TAXMAN 204
High Courts08 Dec 2004Allowed
Managing Committee, Shiksha Parishad and Others Vs Assistant Registrar Firms, Chits and Societies and Others
Allahabad High Court · (2005) 2 AWC 1951 : (2005) 1 ESC 335 : (2005) 2 UPLBEC 1299
Constitution of India, 1950 — Article 10C, 9Evidence Act, 1872 — Section 114Societies Registration Act, 1860 — Section 25, 25(1)
High Courts08 Dec 2004
Sheo Kumar and Others Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1620
Penal Code, 1860 (IPC) — Section 304, 304(2), 323
High Courts08 Dec 2004
Kalloo and Others Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1491
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(2), 34
High Courts07 Dec 2004
Commissioner of Wealth Tax, Agra Vs R.S. Mittal
Allahabad High Court · (2007) 160 TAXMAN 242
Wealth Tax Act, 1957 — Section 27(1), 7(4)
High Courts07 Dec 2004
Virendar Singh Vs State of U.P.
Allahabad High Court · (2005) CriLJ 1964
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 452
High Courts07 Dec 2004Allowed
Jaiprakash @ Tunnu Vs State of U.P.
Allahabad High Court · (2004) 12 AHC CK 0136
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3
High Courts07 Dec 2004Dismissed
Mukesh Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4059 : (2005) 1 ESC 183 : (2005) 1 UPLBEC 439
Constitution of India, 1950 — Article 226, 227
High Courts07 Dec 2004Allowed
Ramashraya Singh and Kamla Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2004) 12 AHC CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307