COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 113 of 143

High Courts16 Mar 2005Disposed Of

Ram Swarup Srivastava Vs Allahabad District Cooperative Bank Limited and Branch Manager, Allahabad District Cooperative Bank

Allahabad High Court · (2005) 5 AWC 4835 : (2005) 2 ESC 1215

Industrial Disputes (Central) Rules, 1957 — Rule 58(2)Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 24, 24(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 10A(3A), 12, 12(3), 18, 18(1)

High Courts16 Mar 2005Dismissed

Data Ram Vs State of U.P.

Allahabad High Court · (2005) 03 AHC CK 0173

Penal Code, 1860 (IPC) — Section 161, 165, 165A, 21Prevention of Corruption Act, 1947 — Section 4, 4(1) 5, 5(1), 5(2), 5(3)

High Courts16 Mar 2005Disposed Of

Vijay Kumar Bhatnagar Vs State of U.P. and Others

Allahabad High Court · (2005) 03 AHC CK 0165

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 203

High Courts16 Mar 2005Allowed

Vijay Singh Vs State of U.P.

Allahabad High Court · (2005) 03 AHC CK 0161

Penal Code, 1860 (IPC) — Section 153B, 95

High Courts16 Mar 2005Disposed Of

Netra Pal Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 03 AHC CK 0136

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

High Courts16 Mar 2005Dismissed

The Commissioner Trade Tax Vs S/S Mittar Sen Industries

Allahabad High Court · (2005) 03 AHC CK 0118

Uttar Pradesh Sales Tax Act, 1948 — Section 2(1)Uttar Pradesh Trade Tax Act, 1948 — Section 11

High Courts16 Mar 2005Dismissed

Zubair (In Jail) Vs State of U.P.

Allahabad High Court · (2005) CriLJ 3040

Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 161, 439(2)Penal Code, 1860 (IPC) — Section 120B, 201, 376, 452, 506

High Courts16 Mar 2005Allowed

Ram Singar Singh Vs A.D.J. and Others

Allahabad High Court · (2005) 2 AWC 1403

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 18Constitution of India, 1950 — Article 226

High Courts16 Mar 2005Dismissed

Banarasi Vs Smt. Savitri Upadhyay and Others

Allahabad High Court · (2005) 2 AWC 2042 : (2005) 1 RD 636

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

High Courts16 Mar 2005

Kishan Lal Vs Commissioner of Income Tax

Allahabad High Court · (2005) 198 CTR 266 : (2008) 303 ITR 188 : (2005) 147 TAXMAN 437

Income Tax Act, 1961 — Section 256(2)

High Courts16 Mar 2005Dismissed

Rajendra Prasad Vs Union of India (UOI) and Broadcasting, Government of India, Director, General, All India Radio Directorate Akashwani, Station Director, All India Radio and Station Director, All India Radio

Allahabad High Court · (2005) 5 AWC 4964 : (2005) 2 ESC 1224 : (2005) 2 UPLBEC 1767

High Courts16 Mar 2005

Commissioner of Income Tax Vs Raza Textiles

Allahabad High Court · (2006) 204 CTR 418 : (2008) 296 ITR 688 : (2006) 154 TAXMAN 277

Income Tax Act, 1961 — Section 256(2), 28, 36(1), 37(1)

High Courts15 Mar 2005Allowed

Smt. Nirmala Devi Vs Smt. Chandrawati Devi and Others

Allahabad High Court · (2005) 3 AWC 2985

Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 17, 18, 18(1), 19, 20Transfer of Property Act, 1882 — Section 123, 133

High Courts15 Mar 2005Allowed

Committee of Management, Maharaja Harish Chandra Post Graduate College Vs M.J.P. Rohilkhand University, Executive Council, M.J.P. Rohilkhand University, Chancellor, M.J.P. Rohilkhand University and State of U.P.

Allahabad High Court · (2005) 5 AWC 4906 : (2005) 2 ESC 1427

Constitution of India, 1950 — Article 226Uttar Pradesh State Universities Act, 1973 — Section 37, 37(2)

High Courts15 Mar 2005Disposed Off

Cheap Cycle Stores Vs Commissioner of Income Tax

Allahabad High Court · (2005) 196 CTR 173 : (2006) 281 ITR 166 : (2006) 154 TAXMAN 284

Income Tax Act, 1961 — Section 139(1), 139(5), 143(1), 256(2), 271(1)

High Courts15 Mar 2005Dismissed

National Thermal Power Corp. (Singrauli Super Power Project) Vs Sri Jawahar Lal and The State of U.P.

Allahabad High Court · (2005) 5 AWC 4941 : (2005) 2 ESC 1147 : (2005) 105 FLR 321 : (2005) 2 UPLBEC 1522

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 4A, 4B, 6N

High Courts15 Mar 2005Disposed Of

Kamal Vs State of U.P., Birmi, Tara Chand, Digambar and Inder

Allahabad High Court · (2005) 03 AHC CK 0121

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)

High Courts15 Mar 2005Dismissed

Brijpal Singh Bargoti Vs State of U.P., Director General of Police, State of U.P., Inspector General of Police, Bareilly Zone, Deputy Inspector General of Police, Bareilly Region and Senior Superintendent of Police

Allahabad High Court · (2005) 6 AWC 5533 : (2005) 2 UPLBEC 1447

Constitution of India, 1950 — Article 226

High Courts15 Mar 2005

Commissioner of Income Tax Vs Goenka Polypack (P) Ltd.

Allahabad High Court · (2006) 155 TAXMAN 154

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

High Courts15 Mar 2005

Commissioner of Income Tax Vs Emkay Glass Works

Allahabad High Court · (2007) 288 ITR 582

Income Tax Act, 1961 — Section 256, 41