High Courts11 Mar 2005Dismissed
Kehari Singh Vs The State of U.P. and Smt. Rekha Singh
Allahabad High Court · (2005) CriLJ 2330 : (2005) 3 RCR(Criminal) 690
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 2, 256
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 115 of 143
High Courts11 Mar 2005Dismissed
Badri Narain Vs Deputy Director of Consolidation and Gaon Sabha Hamzapur
Allahabad High Court · (2005) 3 AWC 2404 : (2005) 98 RD 570 : (2005) 1 RD 570
Uttar Pradesh Consolidation of Holdings (Amendment) Act, 1963 — Section 47Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(2), 21(5), 48, 9
High Courts11 Mar 2005Dismissed
Chandrapal Singh Vs XIIth Additional District Judge, The Prescribed Authority (Panchayat)/Sub Divisional Magistrate/Assistant Collector-Ist class and Amar Singh
Allahabad High Court · (2005) 3 AWC 2891 : (2005) 98 RD 782 : (2005) 1 RD 782
Constitution of India, 1950 — Article 341
High Courts11 Mar 2005
Satya Prakash, Ashok, Shanker Lal and Shiam Lal Vs Special and Additional Sessions Judge and Others
Allahabad High Court · (2005) 03 AHC CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts11 Mar 2005
Commissioner of Income Tax Vs I.B. Nigam
Allahabad High Court · (2006) 155 TAXMAN 160
Income Tax Act, 1961 — Section 256
High Courts10 Mar 2005
CWT Vs Gaju
Allahabad High Court · (2006) 151 TAXMAN 192
Land Acquisition Act, 1894 — Section 17, 4
High Courts10 Mar 2005
Commissioner of Income Tax Vs Krishna Kumar and Bros.
Allahabad High Court · (2006) 204 CTR 289 : (2008) 296 ITR 684 : (2006) 154 TAXMAN 287
Income Tax Act, 1961 — Section 256(1), 37(3A), 37(3B)
High Courts10 Mar 2005Allowed
Ram Das and Budh Ram Vs State of U.P. and Special Land Acquisition Officer (Irrigation)
Allahabad High Court · (2005) 3 AWC 2449
Land Acquisition Act, 1894 — Section 18, 28A
High Courts10 Mar 2005Allowed
Shiv Charan Singh (D.) through L.Rs. Vs XIth A.D.J. and Others
Allahabad High Court · (2005) 1 ARC 704 : (2005) 2 AWC 1042
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19, Order 5 Rule 19A, Order 5 Rule 19A(2), Order 5 Rule 5, Order 5 Rule 9Constitution of India, 1950 — Article 226
High Courts10 Mar 2005Dismissed
Som Pal Singh Vs State of U.P.
Allahabad High Court · (2005) 3 AWC 2467 : (2005) 2 ESC 1492 : (2005) 2 UPLBEC 1913
Uttar Pradesh Cooperative Societies (Thirty Eight Amendment) Rules, 2000 — Rule 459, 459(2), 460
High Courts10 Mar 2005Dismissed
Narendra Yadav Vs State of Uttar Pradesh
Allahabad High Court · (2005) 03 AHC CK 0048
Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167, 57Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts10 Mar 2005
Commissioner of Income Tax, Meerut Vs M.R. Soap (P) Ltd.
Allahabad High Court · (2006) 154 TAXMAN 496
Income Tax Act, 1961 — Section 256, 40A
High Courts09 Mar 2005
Commissioner of Income Tax, Kanpur Vs Champaran Sugar Co. Ltd.
Allahabad High Court · (2006) 154 TAXMAN 177
Income Tax Act, 1961 — Section 256, 36
High Courts09 Mar 2005Dismissed
Babu Lal and Others Vs Director of Income Tax (Investigation) and Others
Allahabad High Court · (2005) 198 CTR 274 : (2006) 281 ITR 70 : (2005) 147 TAXMAN 318
Constitution of India, 1950 — Article 21, 226, 227Income Tax Act, 1961 — Section 120, 132, 132(1), 132(3), 132AIncome Tax Act, 1992 — Section 34(1)
High Courts09 Mar 2005Dismissed
Ravindra Prakash Vs Prescribed Authority and Another
Allahabad High Court · (2005) 2 AWC 1404
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34, 38Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34, 38
High Courts09 Mar 2005Allowed
Committee of Management, Sri Yadavesh Inter College and Murlidhar Yadav Vs State of U.P. and District Inspector of Schools
Allahabad High Court · (2005) 5 AWC 4723 : (2005) 2 ITR 1110 : (2005) 2 UPLBEC 1527
Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(3), 16D(4), 16D(5), 16D(6), 16D(8)
High Courts09 Mar 2005Allowed
Krishna Kumar Jaiswal Vs State of Uttar Pradesh and Nisar Ahmad
Allahabad High Court · AIR 2005 All 205 : (2005) 98 RD 679 : (2005) 1 RD 679
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 17AUttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 12(1), 12(2), 19(2), 23, 23(1)
High Courts09 Mar 2005Allowed
Sanjai Kumar Vs The Collector/District Magistrate, Assistant Collector/Tehsildar, Gaon Sabha of Village Chilauli and State of U.P.
Allahabad High Court · (2005) 3 AWC 2622 : (2005) 98 RD 454 : (2005) 1 RD 454
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(4F)
High Courts09 Mar 2005Dismissed
Sarin Printing Press, Lucknow Vs District Judge, Lucknow and Others
Allahabad High Court · (2005) 03 AHC CK 0149
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Court Fees Act, 1870 — Section 6, 6(3), 6A, 7(5)
High Courts09 Mar 2005Allowed
Mohd. Nadeem Vs Habib Ahmed
Allahabad High Court · (2005) 03 AHC CK 0135
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Provincial Small Cause Courts Act, 1887 — Section 25