COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 116 of 143

High Courts09 Mar 2005Allowed

Bharat Lal Vs State of U.P., Managing Director, U.P. Jal Nigam and Superintending Engineer, U.P. Jal Nigam

Allahabad High Court · (2005) 3 AWC 2631 : (2005) 2 ESC 1125

Constitution of India, 1950 — Article 311 , 311(1)General Clauses Act, 1897 — Article 21Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 4

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High Courts09 Mar 2005Allowed

The Commissioner of Income Tax Vs Gupta Cold Storage

Allahabad High Court · (2005) 198 CTR 387

Income Tax Act, 1961 — Section 154, 184, 185(2), 186, 256(1)Provincial Small Cause Courts Act, 1887 — Section 17(1)

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High Courts09 Mar 2005

Committee of Management, A.S. Degree College Association and Another Vs Vice-Chancellor, Choudhary Charan Singh University and Another

Allahabad High Court · (2005) 2 ESC 1434 : (2005) 106 FLR 1153

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High Courts09 Mar 2005Allowed

Sant Vijay Singh and Others Vs Ist A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2414

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

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High Courts09 Mar 2005

Commissioner of Income Tax Vs Dhampur Sugar Mills Ltd.

Allahabad High Court · (2006) 280 ITR 161

Income Tax Act, 1961 — Section 256(2)Motor Vehicles Act, 1939 — Section 2(16), 2(18), 2(32)

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High Courts09 Mar 2005Allowed

Commissioner of Income Tax Vs Pratibha Chhabigrih

Allahabad High Court · (2006) 153 TAXMAN 342

Income Tax Act, 1961 — Section 256, 32A

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High Courts07 Mar 2005Allowed

Viresh Kumar Tiwari Vs Zila Sahkari Bank Ltd. and Others

Allahabad High Court · (2005) 3 ESC 1723

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High Courts07 Mar 2005Partly Allowed

Ram Naresh Trivedi Vs State of Uttar Pradesh and Others

Allahabad High Court · (2005) CriLJ 3042 : (2005) 3 RCR(Civil) 145 : (2005) 3 RCR(Criminal) 409

Arms Act, 1959 — Section 17, 17(3), 17(7), 18, 30

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High Courts07 Mar 2005Dismissed

The Basti Sugar Mills Company Limited Vs The State of Uttar Pradesh, Presiding Officer, Labour Court and Shri Nathu Ram Singh

Allahabad High Court · (2005) 5 AWC 4726 : (2005) 2 UPLBEC 1498

Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 6N

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High Courts07 Mar 2005Allowed

U.P. State Road Transport Corporation Vs Shiv Shanker Lal Mishra and State of U.P.

Allahabad High Court · (2006) 1 AWC 748 : (2005) 2 ESC 1205 : (2005) 105 FLR 779

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 303Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2(1)

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High Courts07 Mar 2005Dismissed

Manohar Lal Vs State of U.P., Additional Commissioner (Administration), Bareilly Division, District Magistrate and Jhajan Lal

Allahabad High Court · (2005) 2 AWC 1086

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 194, 198(4)

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High Courts07 Mar 2005Dismissed

Basti Sugar Mills Co. Ltd., Basti Vs State of U.P. and others

Allahabad High Court · (2005) 03 AHC CK 0168

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

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High Courts07 Mar 2005Allowed

Roshan Lal Malhotra Vs Raj Bahadur

Allahabad High Court · (2005) 1 ARC 700 : (2005) 2 AWC 1083

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115, 151Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114

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High Courts07 Mar 2005

Prem Nath Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1038

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High Courts07 Mar 2005Dismissed

Smt. Usha Bansal and Another Vs Smt. Premwati and Others

Allahabad High Court · (2005) 3 AWC 2978

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

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High Courts07 Mar 2005

Commissioner of Income Tax Vs U.P. Rajkiya Nirman Nigam Ltd.

Allahabad High Court · (2006) 155 TAXMAN 630

Income Tax Act, 1961 — Section 256, 32A

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High Courts06 Mar 2005Dismissed

Minhaz Uddin Vs State of U.P.& Ors.

Allahabad High Court · (2005) 03 AHC CK 0127

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High Courts04 Mar 2005

Virendra Upadhyaya and Another Vs State of U.P.

Allahabad High Court · (2005) 2 ACR 1250

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 34

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High Courts04 Mar 2005Disposed Of

Ram Nagina Yadav Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 5 AWC 4922 : (2005) 2 ESC 1448 : (2005) 105 FLR 745

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 17, 9Railway Protection Force Rules, 1987 — Rule 147, 153, 212

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High Courts04 Mar 2005Dismissed

Smt. Laxmi Devi Gupta Vs State of U.P., District Magistrate and Prabhari Adhikari (Najarat), Km. Jyoti Gupta and Mukesh Kumar

Allahabad High Court · (2005) 5 AWC 4258 : (2005) 2 ESC 1145 : (2005) 105 FLR 787

Hindu Marriage Act, 1955 — Section 11Succession Act, 1925 — Section 370, 372

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