COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 107 of 143

High Courts29 Mar 2005Dismissed

Naeem Ahmad Vs Abdul Majeed

Allahabad High Court · (2005) 2 AWC 2045

Constitution of India, 1950 — Article 226Soldiers (Litigation) Act, 1925 — Section 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 21, 21(1), 22, 24

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High Courts29 Mar 2005Dismissed

Ram Kesh Narayan and Dev Narayan Vs District Manager, Food Corporation of India and Senior Regional Manager, Food Corporation of India, Regional Office

Allahabad High Court · (2005) 5 AWC 5039 : (2005) 2 UPLBEC 1910

Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 4

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High Courts29 Mar 2005Dismissed

Mohd. Farooq Vs Abdul Majeed

Allahabad High Court · (2005) 03 AHC CK 0164

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a), 21(1B)

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High Courts29 Mar 2005Disposed Of

Bramha Swarup Saxena Vs State of U.P.and Others

Allahabad High Court · (2005) 03 AHC CK 0141

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High Courts29 Mar 2005Dismissed

Shiv Pal Verma and Others Vs State of U.P.and Others

Allahabad High Court · (2005) 03 AHC CK 0138

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High Courts29 Mar 2005

Shiv Mahendra Kumar Singh and Others Vs State of U.P., Special Judge and The Prescribed Authority under U.P. Imposition of ceiling on land Holdings Act

Allahabad High Court · (2005) 3 AWC 2471 : (2005) 98 RD 724 : (2005) 1 RD 724

Uttar Pradesh Co-operative Societies Act, 1965 — Section 10(2), 38, 38(2), 5(4), 6

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High Courts29 Mar 2005

Madan Mohan Bajpayee Vs Harnam Das Gupta and Others

Allahabad High Court · (2005) 4 AWC 3704

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 3, Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts29 Mar 2005

Commissioner of Income Tax Vs Kanpur Cigarettes (P) Ltd.

Allahabad High Court · (2005) 198 CTR 414 : (2005) 147 TAXMAN 428

Income Tax Act, 1961 — Section 37

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High Courts29 Mar 2005Allowed

Harihar Bhole Nath Misra Vs State Public Services Tribunal and Others

Allahabad High Court · (2005) 6 AWC 6267 : (2005) 3 ESC 1962

Civil Services (Classification, Control and Appeal) Rules — Rule 351A

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High Courts29 Mar 2005

Commissioner of Income Tax, Lucknow Vs S.M. Arif

Allahabad High Court · (2005) 03 AHC CK 0027

Income Tax Act, 1961 — Section 22, 256(1)

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High Courts29 Mar 2005

Commissioner of Income Tax Vs Print Pack Industries

Allahabad High Court · (2006) 154 TAXMAN 500

Income Tax Act, 1961 — Section 256, 68

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High Courts29 Mar 2005

Commissioner of Income Tax Vs Raj Pal Singh Ram Avtar

Allahabad High Court · (2006) 202 CTR 261 : (2007) 288 ITR 498 : (2005) 149 TAXMAN 32

Income Tax Act, 1961 — Section 132(4A), 132(5), 143(2), 256(2), 69

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High Courts29 Mar 2005Dismissed

In Re: State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5577

Constitution of India, 1950 — Article 310, 311Uttar Pradesh Industrial Area Development Act, 1976 — Section 11, 15, 16, 3, 8

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High Courts24 Mar 2005

Commissioner of Income Tax, Agra Vs S. Upjeet Singh Kumar, Development Officer, LIC of India

Allahabad High Court · (2006) 154 TAXMAN 68

Income Tax Act, 1961 — Section 256

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High Courts24 Mar 2005Dismissed

Major S.N. Tripathi Vs Election Commission of India and Others

Allahabad High Court · (2005) 3 AWC 3062

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2(1), Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 10(5), 4, 5, 5(1), 94AConstitution of India, 1950 — Article 102(1), 13(2), 14, 19(1), 19(4)

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High Courts24 Mar 2005Dismissed

Ram Asrey Lal Rajendra Kumar Vs State of U.P. and Others

Allahabad High Court · (2005) 3 ESC 1610

Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 17, 37

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High Courts24 Mar 2005Allowed

Mumtazul Haq Vs IVth Additional District Judge and Others

Allahabad High Court · (2005) 1 ARC 810 : (2005) 3 AWC 2426

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 2(1), 21(1), 22

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High Courts24 Mar 2005Allowed