High Courts05 Apr 2005
Cantonment Board Vs Madho Prasad Yadav
Allahabad High Court · (2006) 1 AWC 453
Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes Act, 1947 — Section 11A, 2, 25F
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 104 of 143
High Courts04 Apr 2005
Gurbux Singh Vs Commissioner of Income Tax
Allahabad High Court · (2005) 147 TAXMAN 423
Income Tax Act, 1961 — Section 256, 80U
High Courts04 Apr 2005
Commissioner of Income Tax, Agra Vs Romsons Junior India
Allahabad High Court · (2007) 160 TAXMAN 394
Income Tax Act, 1961 — Section 256(2), 32A
High Courts04 Apr 2005Disposed Of
Commissioner of Income Tax Vs Sridhar Ram Das
Allahabad High Court · (2006) 157 TAXMAN 452
Income Tax Act, 1961 — Section 139, 256, 271B, 44AB
High Courts04 Apr 2005
Commissioner of Income Tax, Meerut Vs Dilbagh Shah and Sons
Allahabad High Court · (2007) 160 TAXMAN 209
Income Tax Act, 1961 — Section 139, 256(1), 271B, 44AB
High Courts04 Apr 2005Allowed
Raj Bahadur Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3884
High Courts04 Apr 2005Partly Allowed
Aditya Dev Singh Vs Registrar, Chhatrapati Sahuji Maharaj University
Allahabad High Court · (2005) 2 ESC 1434(1)
High Courts04 Apr 2005Partly Allowed
The State of U.P. Vs Sarvjeet Gupta and Others
Allahabad High Court · (2005) 04 AHC CK 0167
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 133Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts04 Apr 2005Dismissed
Suresh Narain Tripathi, Bhuvanesh Kumar Nautiyal and Ramji Dubey Vs State of U.P.
Allahabad High Court · (2005) CriLJ 3479
Penal Code, 1860 (IPC) — Section 120B, 201, 409, 436
High Courts04 Apr 2005Dismissed
State of U.P. Vs Puttu Lal Yadava and Others
Allahabad High Court · (2005) 04 AHC CK 0159
Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 323
High Courts04 Apr 2005Disposed Of
Sameer Ahmad Vs State of U.P. and District Excise Officer
Allahabad High Court · (2005) 3 AWC 2992
Constitution of India, 1950 — Article 14, 226
High Courts04 Apr 2005Dismissed
State of U.P. Vs Abdul Sharif Khan and Mulayam Khan
Allahabad High Court · (2005) 3 ALT(Cri) 25 : (2005) 2 DMC 166
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 494, 498A
High Courts04 Apr 2005Allowed
Mohabbat Vs State of U.P.
Allahabad High Court · (2005) CriLJ 3238
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 376, 392Criminal Procedure Code, 1973 (CrPC) — Section 161, 313
High Courts04 Apr 2005
Sri Gurbux Singh Vs The Commissioner of Income Tax
Allahabad High Court · (2005) 198 CTR 598 : (2006) 280 ITR 465
Income Tax Act, 1961 — Section 256(1), 80U, 80U(1), 80U(2)
High Courts04 Apr 2005
Smt. Rajpati Devi Vs Ram Sewak Singh and Others
Allahabad High Court · (2005) 2 AWC 2050
Allahabad High Court Rules, 1952 — Rule 12, 17Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 104, 4Constitution of India, 1950 — Article 136, 225
High Courts04 Apr 2005
The State of U.P. Vs Rajesh, Najai and Mohan
Allahabad High Court · (2005) 04 AHC CK 0047
Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Apr 2005
Commissioner of Income Tax Vs Smt. Kamla Jain
Allahabad High Court · (2006) 152 TAXMAN 329
Income Tax Act, 1961 — Section 148, 256, 271, 273
High Courts04 Apr 2005
Commissioner of Income Tax Vs Dilbagh Shah and Sons
Allahabad High Court · (2007) 160 TAXMAN 209
Income Tax Act, 1961 — Section 139, 256, 271B, 44AB
High Courts04 Apr 2005
Commissioner of Income Tax, Allahabad Vs Allahabad Automobiles (P.) Ltd.
Allahabad High Court · (2007) 160 TAXMAN 395
Income Tax Act, 1961 — Section 256(1), 43B
High Courts04 Apr 2005Allowed
J.G. Puri Vs Punjab National Bank and Others
Allahabad High Court · (2005) 4 ESC 2435
Constitution of India, 1950 — Article 226, 311Penal Code, 1860 (IPC) — Section 409, 419, 420, 466, 467