High Courts15 Mar 2005
Commissioner of Income Tax (Central), Kanpur Vs Commercial Auto Sales (P.) Ltd.
Allahabad High Court · (2006) 154 TAXMAN 148
Income Tax Act, 1961 — Section 256, 43B
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 114 of 143
High Courts15 Mar 2005
Commissioner of Income Tax Vs M.S. Bagga
Allahabad High Court · (2006) 284 ITR 577 : (2006) 154 TAXMAN 176
Income Tax Act, 1961 — Section 256(1)
High Courts15 Mar 2005
Commissioner of Income Tax Vs Ganesh Dass and Sons (P) Ltd.
Allahabad High Court · (2005) 198 CTR 453 : (2006) 280 ITR 535 : (2005) 147 TAXMAN 432
Income Tax Act, 1961 — Section 256(2), 32, 41, 41(2)
High Courts14 Mar 2005Allowed
Bulaki Vs State of U.P. and Shiv Ashray
Allahabad High Court · (2005) 03 AHC CK 0202
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 145, 145(1), 146(1)
High Courts14 Mar 2005Dismissed
Registrar of Companies Vs Kamal Infosys Ltd. and Others
Allahabad High Court · (2006) 133 CompCas 455 : (2005) 3 ESC 1618 : (2007) 74 SCL 68
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Companies (Court) Rules, 1959 — Rule 24Companies Act, 1956 — Section 10, 10(3), 439, 448, 449
High Courts14 Mar 2005Dismissed
Sri Ram, Smt. Budhani and Smt. Jaimala Vs Board of Revenue and Others
Allahabad High Court · (2005) 3 AWC 2981
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts14 Mar 2005
Ghanshyam Singh Vs State of U.P. and Gaon Sabha
Allahabad High Court · (2005) 2 AWC 1040 : (2005) 1 RD 489
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4F), 229B
High Courts14 Mar 2005Dismissed
Sunil Garg Vs The State of U.P.
Allahabad High Court · (2005) 03 AHC CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 304B(1), 498A
High Courts14 Mar 2005Allowed
Committee of Management of Janta Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 2 UPLBEC 1574
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(7)
High Courts11 Mar 2005
Commissioner of Income Tax Vs Rakesh Mohan
Allahabad High Court · (2006) 154 TAXMAN 160
Trusts Act, 1882 — Section 6
High Courts11 Mar 2005
Commissioner of Income Tax Vs Jai Prakash Associates P. Ltd.
Allahabad High Court · (2006) 201 CTR 471 : (2006) 281 ITR 419 : (2007) 158 TAXMAN 413
Income Tax Act, 1961 — Section 256(1), 32A
High Courts11 Mar 2005Dismissed
B.C. Sharma and Another Vs M.L. Bhalla and Others
Allahabad High Court · (2005) 2 AWC 1032
Central Trade Unions Regulations, 1938 — Regulation 9Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18
High Courts11 Mar 2005
Commissioner of Income Tax Meerut Vs Dharmendra Kumar
Allahabad High Court · (2006) 154 TAXMAN 170
Income Tax Act, 1961 — Section 256
High Courts11 Mar 2005Dismissed
Committee of Management of Bahudhandhi Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ESC 1493
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16B(3), 16C, 16CC, 16CCC
High Courts11 Mar 2005Dismissed
Smt. Maharani and Others Vs State of U.P.
Allahabad High Court · (2005) 03 AHC CK 0252
Criminal Procedure Code, 1973 (CrPC) — Section 173(1), 173(2), 173(8), 227Dowry Prohibition Act, 1961 — Section 3, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts11 Mar 2005Disposed Off
Ravindra Raghav Vs State of U.P. and Superintendent of Police
Allahabad High Court · (2005) 3 AWC 2409 : (2005) 2 ESC 1229
Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(1), 8(2)
High Courts11 Mar 2005Disposed Of
In Re: KTC Private Limited, In Re: Leayan Overseas Private Limited and In Re: Scheme of Amalgamation Between
Allahabad High Court · (2006) 66 SCL 241
Companies (Court) Rules, 1959 — Rule 76, 80Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts11 Mar 2005Dismissed
B.C. Sharma and Ram Prakash Sharma Vs M.L. Bhalla and Others
Allahabad High Court · (2005) 2 AWC 1032 : (2005) 105 FLR 288 : (2005) 2 LLJ 715
Central Trade Unions Regulations, 1938 — Regulation 9Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 18
High Courts11 Mar 2005Allowed
Anupam Sahkari Avas Samiti Ltd. Vs Addl.Distt.Judge, Court No.4, Lucknow and Another
Allahabad High Court · (2005) 03 AHC CK 0154
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts11 Mar 2005Disposed Of
Ram Awadh Vs State of U.P., Station Officer, Police Station and Kashi Ram Yadav
Allahabad High Court · (2005) 2 DMC 39
Criminal Procedure Code, 1973 (CrPC) — Section 167, 169, 319, 319(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 498A