High Courts02 Apr 2005Allowed
Pooran,Munna Lal, Vs State of U.P.Data Ram
Allahabad High Court · (2005) 04 AHC CK 0134
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302, 34
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 105 of 143
High Courts01 Apr 2005
Munna Singh alias Shivaji Singh and Others Vs State of U.P. and Another
Allahabad High Court · (2005) 3 ACR 2502
Criminal Procedure Code, 1973 (CrPC) — Section 145(1), 146(1), 397(2), 482
High Courts01 Apr 2005Disposed Of
Munna Singh @ Shivaji Singh, Ram Dhari and Balwant Vs State of Uttar Pradesh and Guru Ram Vishwakarma Madhukar
Allahabad High Court · (2005) 04 AHC CK 0210
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397
High Courts01 Apr 2005Dismissed
Dwarikesh Sugar Industries Ltd. Vs District Judge, Dwarikesh Sugar Mills Karmchari Union and Registrar, Trade Unions
Allahabad High Court · (2005) 6 AWC 6137 : (2005) 106 FLR 10 : (2005) 3 LLJ 245
Constitution of India, 1950 — Article 226Trade Unions Act, 1926 — Section 11, 11(3)
High Courts01 Apr 2005Dismissed
Brijendra Singh and Others Vs The Third Additional District and Sessions Judge and Others
Allahabad High Court · (2005) 3 AWC 2290 : (2005) 99 RD 16 : (2005) 2 RD 16
Limitation Act, 1963 — Article 95Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 49, 5, 5(2), 9Limitation Act, 1963 — Article 95
High Courts01 Apr 2005Disposed Off
The Commissioner of Income Tax Vs Shri Dharam Pal Singh HUF
Allahabad High Court · (2005) 196 CTR 28 : (2006) 280 ITR 629
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1922 — Section 18A(9)Income Tax Act, 1961 — Section 171, 256(1)
High Courts01 Apr 2005Disposed Of
Gafoor Shah, Kalloo Shah, Godam Shah and Mehtab Shah Vs State
Allahabad High Court · (2005) CriLJ 3492
Criminal Procedure Code, 1973 (CrPC) — Section 386Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts01 Apr 2005Disposed Off
The Commissioner of Income Tax Vs Smt. Meera Prem Sunder (HUF)
Allahabad High Court · (2005) 198 CTR 458 : (2006) 280 ITR 360
Hindu Succession Act, 1956 — Section 6Income Tax Act, 1922 — Section 18A(9)Income Tax Act, 1961 — Section 17, 171, 171(9), 256(1)
High Courts01 Apr 2005
Anil Kumar and Others Vs State of Uttar Pradesh and Commissioner, Basti Division
Allahabad High Court · (2005) 6 AWC 5434 : (2005) 2 ESC 1372
Constitution of India, 1950 — Article 12Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the Purview of the Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 6
High Courts01 Apr 2005Dismissed
Shayam Sunder Lal Vs U.P. State Road Transport Corporation
Allahabad High Court · (2005) 106 FLR 83
High Courts01 Apr 2005
Sadashiv Vs The State of Uttar Pradesh
Allahabad High Court · (2005) 04 AHC CK 0091
Kanpur Urban Area Development Act, 1945 — Section 53, 60Land Acquisition Act, 1973 — Section 11, 18, 25, 48A, 9Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 376
High Courts01 Apr 2005Dismissed
Malleable Pipe Fitting Industries Vs Commissioner of Trade Tax
Allahabad High Court · (2005) 04 AHC CK 0070
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 21, 21(1), 21(2), 21(4)
High Courts01 Apr 2005
Commissioner of Income Tax Vs Anand Kumar and Co.
Allahabad High Court · (2005) 196 CTR 225 : (2006) 281 ITR 111
Income Tax Act, 1961 — Section 256(1), 271B, 273B, 44AB
High Courts01 Apr 2005
Commissioner of Income Tax Vs Ramesh Chandra Agarwal
Allahabad High Court · (2006) 286 ITR 655 : (2006) 151 TAXMAN 179
Income Tax Act, 1961 — Section 16, 256(1)
High Courts01 Apr 2005
Commissioner of Income Tax Vs Champaran Sugar Co. Ltd.
Allahabad High Court · (2005) 149 TAXMAN 586
Income Tax Act, 1961 — Section 256, 36
High Courts01 Apr 2005
Commissioner of Income Tax Vs Chauhan Bros.
Allahabad High Court · (2006) 150 TAXMAN 45
Income Tax Act, 1961 — Section 139, 148, 183, 256, 271
High Courts01 Apr 2005
Commissioner of Income Tax Vs Shyam Auto Service
Allahabad High Court · (2007) 158 TAXMAN 366
Income Tax Act, 1961 — Section 139, 143, 256, 271B, 44AB
High Courts01 Apr 2005Dismissed
Shyam Sunder Lal Vs U.P.S.R.T. Corporation
Allahabad High Court · (2005) 5 AWC 4982
High Courts01 Apr 2005
Nagar Swasthya Adhikari, Nagar Nigam Vs Jamal Ahmad and Another
Allahabad High Court · (2005) 2 ACR 2020
High Courts31 Mar 2005
Mohd. Farooq Vs Commissioner of Income Tax
Allahabad High Court · (2006) 280 ITR 484 : (2006) 154 TAXMAN 290