COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 111 of 143

High Courts18 Mar 2005Allowed

Wilson Diesels (P) Ltd. Vs Union of India (UOI) and Gold (Control) Appellate Tribunal

Allahabad High Court · (2005) 197 CTR 347 : (2005) 125 ECR 240 : (2005) 185 ELT 350 : (2005) 149 TAXMAN 626

Central Excise Rules, 1944 — Rule 173Q, 173Q(2), 209A, 226, 52ACentral Excises and Salt Act, 1944 — Section 11A, 35C(2)Finance (No. 2) Act, 1998 — Section 88, 89, 90(1), 92, 97(1)

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High Courts18 Mar 2005Dismissed

The Commissioner, Trade Tax Vs s/s Ankit Glass Industries Pvt. Ltd.

Allahabad High Court · (2005) 03 AHC CK 0229

Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts18 Mar 2005Disposed Of

Bishan Chandra Agrawal and Others Vs State of Uttar Pradesh and Others

Allahabad High Court · (2005) 2 ESC 1403 : (2005) 2 UPLBEC 1319

Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(3)Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15

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High Courts18 Mar 2005Dismissed

Vijay Bahadur Pandey Vs The State of U.P. and Jai Nath Singh

Allahabad High Court · (2005) 03 AHC CK 0219

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323

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High Courts18 Mar 2005Dismissed

U.P. Power Corporation Limited Vs Satya Narain and State of U.P.

Allahabad High Court · (2005) 5 AWC 4843 : (2005) 2 ESC 1246 : (2005) 105 FLR 900 : (2005) 2 UPLBEC 1779

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High Courts18 Mar 2005Allowed

Pramod Kumar Gupta Vs Central Government Industrial Tribunal-cum-Labour Court, General Manager, Vijaya Bank and Divisional Manager, Vijaya Bank

Allahabad High Court · (2005) 6 AWC 5543 : (2005) 2 ESC 1152 : (2005) 105 FLR 758 : (2005) 3 LLJ 291

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 10, 25FVijay Bank Officer Employees (Conduct) Regulations, 1981 — Regulation 13

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High Courts18 Mar 2005Allowed

Smt. Jagrani Vs The IInd Additional District Judge, State of U.P. and Prescribed Authority (Ceiling) Moth

Allahabad High Court · (2005) 98 RD 636 : (2005) 1 RD 636

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 29, 4A

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High Courts18 Mar 2005Dismissed

Jaunpur Dugdh Utpadak Sahkari Sangh Ltd. Vs The Commissioner of Trade Tax

Allahabad High Court · (2005) 03 AHC CK 0177

Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Trade Tax Act, 1948 — Section 11

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High Courts18 Mar 2005Dismissed

Ravi Prakash Agarwal Vs State of U.P. and District Magistrate/Licensing Authority

Allahabad High Court · (2005) 3 AWC 2412

Constitution of India, 1950 — Article 226Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 12, 3A, 3A(1), 3A(3)

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High Courts18 Mar 2005Allowed

Digboi Petrolium Limited Vs Commissioner, Trade Tax

Allahabad High Court · (2005) 03 AHC CK 0169

Central Sales Tax Act, 1956 — Section 2Contract Act, 1872 — Section 74Explosives Act, 1884 — Section 5, 7

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High Courts18 Mar 2005Allowed

Fakharuddin Vs Nagar Palika Parishad, Executive Officer, Nagar Palika Parishad and Nagar Swasthya Adhikari, Nagar Palika Parishad

Allahabad High Court · (2005) 3 AWC 2966 : (2005) 2 ESC 1204 : (2005) 105 FLR 751

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High Courts18 Mar 2005Dismissed

The Commissioner, Trade Tax Vs Vishal Traders

Allahabad High Court · (2005) 03 AHC CK 0156

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 21, 22, 7Uttar Pradesh Trade Tax Rules, 1948 — Rule 41

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High Courts18 Mar 2005Disposed Of

Sandhya Jain, Raj ana Purwar others Vs State of U.P. and others

Allahabad High Court · (2005) 03 AHC CK 0147

Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 6

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High Courts18 Mar 2005Allowed

Supdt. Engineer, U.P.S.E.B. and The Additional Chief Engineer, U.P. State Electricity Board Vs The Presiding Officer, Labour Court IV, Hydro Electric Employees Union and Bairagi Pd.

Allahabad High Court · (2005) 6 AWC 5534 : (2005) 2 ESC 1212 : (2005) 105 FLR 619

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6A

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High Courts18 Mar 2005Allowed

P.N.P. Casting Private Limited Vs The Commissioner of Trade Tax

Allahabad High Court · (2005) 03 AHC CK 0126

Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4AUttar Pradesh Trade Tax Rules, 1948 — Rule 25(3)

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High Courts18 Mar 2005Dismissed

Mahavir Ice Factory Vs Joint Director of Industries and Convener Divisional Level Committee and Commissioner of Trade Tax

Allahabad High Court · (2005) 03 AHC CK 0085

Uttar Pradesh Trade Tax Act, 1948 — Section 10, 11, 4AUttar Pradesh Trade Tax Rules, 1948 — Rule 25(3)(C)

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High Courts18 Mar 2005Allowed

Ram Vyas Pandey Vs State of U.P. and Mukesh Kumar

Allahabad High Court · (2005) 03 AHC CK 0084

Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 409Criminal Procedure Code, 1973 (CrPC) — Section 227

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High Courts18 Mar 2005Allowed

Umesh Chandra Pandey Vs State of U.P.

Allahabad High Court · (2005) 5 AWC 5015 : (2005) 2 ESC 1444

Constitution of India, 1950 — Article 309Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 6, 7, 8, 8(2)

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High Courts18 Mar 2005

Commissioner of Income Tax Vs Jai Prakash Associates (P) Ltd.

Allahabad High Court · (2006) 155 TAXMAN 392

Income Tax Act, 1961 — Section 256, 32A, 37, 40, 40A

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High Courts18 Mar 2005

CWT, Agra Vs Shri Prem Narain Agarwal and Sons

Allahabad High Court · (2006) 154 TAXMAN 151

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