High Courts11 Apr 2005
Commissioner of Income Tax Vs Deota Deen Bachai Lal
Allahabad High Court · (2007) 160 TAXMAN 38
Income Tax Act, 1961 — Section 139, 256, 271B, 44AB
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 102 of 143
High Courts11 Apr 2005
Commissioner of Income Tax Vs E. Hammet
Allahabad High Court · (2006) 286 ITR 657 : (2005) 147 TAXMAN 458
Income Tax Act, 1961 — Section 256(1), 3, 9(1)Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 6(6), 7(7)
High Courts11 Apr 2005
Commissioner of Income Tax Vs Gold Wheels
Allahabad High Court · (2006) 203 CTR 486 : (2006) 150 TAXMAN 54
Income Tax Act, 1961 — Section 143, 144, 170, 187, 187(1)Partnership Act, 1932 — Section 42
High Courts11 Apr 2005
Commissioner of Income Tax Vs Brown and Root Int. Inc., as agent of Mohamed Sherff Sirajudeen
Allahabad High Court · (2006) 202 CTR 533
Income Tax Act, 1961 — Section 256(1), 3, 9(1)Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 6(6), 6(7), 7(7)
High Courts08 Apr 2005Dismissed
Ajai Kumar Vs Officer-in-Charge, Samyukta Karyalaya, District Magistrate and State of U.P.
Allahabad High Court · (2005) 5 AWC 5115 : (2005) 3 ESC 2044 : (2005) 2 UPLBEC 1684
Penal Code, 1860 (IPC) — Section 302
High Courts08 Apr 2005Allowed
O.P. Sharma alias Bijendra Sharma, Elected Delegate/General Body Member, District Cooperative Bank Ltd. and Ashok Kumar Sharma, Elected Delegate/General Body Member, District Cooperative Federation Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 04 AHC CK 0188
High Courts08 Apr 2005Disposed Off
Commissioner of Income Tax Vs Smt. Pushpa Devi Jain
Allahabad High Court · (2006) 280 ITR 500
Income Tax Act, 1961 — Section 139(8), 142(1), 142(2A), 143(2), 144
High Courts08 Apr 2005Dismissed
The Regional Manager, UPSRTC, Jhansi Region Vs Man Singh and The Presiding Officer, Labour Court
Allahabad High Court · (2005) 6 AWC 5540 : (2005) 2 ESC 1458 : (2005) 106 FLR 144 : (2005) 2 UPLBEC 1449
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 25F, 2A, 4K, 6N
High Courts08 Apr 2005Dismissed
Sarjan Kumar Vs Central Bank of India and Others
Allahabad High Court · (2005) 04 AHC CK 0144
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts08 Apr 2005
Laiq Ahmad Vs Akbar Hussain and Others
Allahabad High Court · (2005) 3 AWC 2451
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts08 Apr 2005Dismissed
Sheo Pratap Singh Vs IIIrd A.D.J. and Others
Allahabad High Court · (2005) 3 AWC 2453
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts08 Apr 2005
Commissioner of Income Tax Agra Vs Mahesh Shoe Factory
Allahabad High Court · (2005) 149 TAXMAN 584
Income Tax Act, 1961 — Section 256, 32A, 32AB
High Courts08 Apr 2005Allowed
O.P. Sharma alias Brijendra Sharma and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 5006
High Courts08 Apr 2005Dismissed
Commissioner of Income Tax Vs Swarup Vegetable Products
Allahabad High Court · (2008) 303 ITR 212 : (2005) 148 TAXMAN 297
Finance Act, 1987 — Section 47Income Tax Act, 1961 — Section 256(1)
High Courts07 Apr 2005Disposed Of
Commissioner of Income Tax Vs Kisan Sahkari Chini Mills Ltd.
Allahabad High Court · (2005) 197 CTR 385 : (2006) 280 ITR 617
Income Tax Act, 1961 — Section 22, 256(1), 56
High Courts07 Apr 2005Allowed
Bansal Sharevests Services Limited, Shri Sonu Agarwal, (adult) and Pradeep Kumar Bansal Vs Commissioner of Income Tax-II and The Additional Commissioner of Income Tax Range-IV
Allahabad High Court · (2006) 283 ITR 332
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 127(2)
High Courts07 Apr 2005Disposed Of
Deo Narain Jaiswal, Smt. Manjulata Jaiswal, Km. Neha Jaiswal and Km. Moli Jaiswal under the Guardianship of her Mother Vs State of Uttar Pradesh and Bangali Prasad Verma
Allahabad High Court · (2005) 04 AHC CK 0164
Criminal Procedure Code, 1973 (CrPC) — Section 133, 142, 482Penal Code, 1860 (IPC) — Section 143, 342, 427, 448, 504
High Courts07 Apr 2005Disposed Of
Suman Agnihotri (Kumari) Vs State Government of U.P. and another
Allahabad High Court · (2005) 04 AHC CK 0151
High Courts07 Apr 2005Allowed
Arun Kumar Singh Vs State of U.P.and Another
Allahabad High Court · (2005) 04 AHC CK 0135
Arms Act, 1959 — Section 17(3)
High Courts06 Apr 2005
Rajesh Kumar Vinit Kumar Vs Commissioner of Income Tax
Allahabad High Court · (2006) 203 CTR 572 : (2006) 283 ITR 395
Income Tax Act, 1961 — Section 132, 139(8), 154, 158, 209A