High Courts04 Mar 2005Disposed Of
Commissioner of Income Tax Vs Amrit Banaspati Co. Ltd.
Allahabad High Court · (2005) 277 ITR 559
Income Tax Act, 1961 — Section 143(3), 256(2), 263
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 117 of 143
High Courts04 Mar 2005Allowed
Smt. Lal Dei, Smt. Phool Dei, Smt. Phulana and Smt. Jagana Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2005) 2 AWC 1097
Civil Procedure Code, 1908 (CPC) — Section 96Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 10, 11, 11A, 4(2), 49Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 171, 229B
High Courts04 Mar 2005Disposed Of
Kailash Chandra-II Vs State of U.P. and Secretary, Board of Revenue, District Magistrate and Commissioner, Meerut Division
Allahabad High Court · (2005) 2 ESC 1158 : (2005) 2 UPLBEC 1328
Civil Services (Classification, Control and Appeal) Rules — Rule 55(1)Constitution of India, 1950 — Article 14, 141, 142, 162, 20Criminal Procedure Code, 1973 (CrPC) — Section 403
High Courts04 Mar 2005Dismissed
Janardan Misra Vs State of U.P. and The Senior Superintendent of Police
Allahabad High Court · (2005) 6 AWC 5549
Constitution of India, 1950 — Article 311(2)Fundamental Rules — Rule 56
High Courts04 Mar 2005Dismissed
Abhai Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1051 : (2005) 2 UPLBEC 1516
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 2
High Courts04 Mar 2005Allowed
Smt. Geeta Devi Vs Deputy Director, Consolidation, Gaya Pal Singh and Ajay Kumar Singh, under the guardianship of his mother Smt. Suneeta Devi
Allahabad High Court · (2005) 3 AWC 2620 : (2005) 98 RD 436 : (2005) 1 RD 436
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169, 169(1), 169(2), 17A, 17A(1)
High Courts04 Mar 2005Allowed
Shankar Prasad Jaiswal Vs Election Commission of India and Others
Allahabad High Court · (2005) 2 ESC 1233
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 82
High Courts04 Mar 2005Allowed
Ram Chandra Singh Vs Mahendra Nath Gupta
Allahabad High Court · (2005) 1 ARC 694 : (2005) 2 AWC 1106
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts04 Mar 2005Dismissed
Jagdish Tiwari Vs Smt. Asha Devi Mishra
Allahabad High Court · (2005) 1 ARC 708 : (2005) 2 AWC 1029
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts04 Mar 2005Allowed
Krishna Ashray Srivastava Vs State of U.P.& Ors.
Allahabad High Court · (2005) 03 AHC CK 0148
High Courts04 Mar 2005Dismissed
Ram Khelawan alias Bachcha Vs State of U.P. and Prashant Shukla
Allahabad High Court · (2005) 2 AWC 1087 : (2005) 98 RD 511 : (2005) 1 RD 511
Registration Act, 1908 — Section 23, 29, 52Stamp Act, 1899 — Section 47A, 47A(1), 47A(2), 47A(3), 47A(4)Uttar Pradesh Stamp (Valuation of Property) Rules, 1997 — Rule 340, 340A, 341, 4, 5
High Courts04 Mar 2005Allowed
Harihar Misra Vs Deputy Director of Consolidation/Additional District Magistrate (Finance and Revenue) and Others
Allahabad High Court · (2005) 2 AWC 1111 : (2005) 98 RD 534 : (2005) 1 RD 534
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts04 Mar 2005Dismissed
Virendra Upadhyay and Upendra Upadhyay Vs State of U.P.
Allahabad High Court · (2005) CriLJ 2333
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Mar 2005
Mansoor Ali Khan Vs Rasheed Masood and Others
Allahabad High Court · (2005) 03 AHC CK 0104
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 8 Rule 1, 151Representation of the People Act, 1951 — Section 86(1)
High Courts04 Mar 2005Dismissed
Abhey Pal Singh Vs State of Uttar Pradesh, The District Inspector of School and The Committee of Management Sri Swami Poornanand Inter College
Allahabad High Court · (2005) 2 ESC 1103
Uttar Pradesh Secondary Education Services Commission Rules, 1983 — Rule 2
High Courts04 Mar 2005Dismissed
Prem Shanker Pathak, Brijesh Kumar Pathak and Vinay Kumar Pathak Vs The State of Uttar Pradesh and Sri Dinesh Kumar Dubey
Allahabad High Court · (2005) 03 AHC CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228Penal Code, 1860 (IPC) — Section 304, 323, 325, 34, 504
High Courts04 Mar 2005Allowed
Smt. Lal Dei (D) through L.Rs. and Others Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 2 AWC 1097 : (2005) 98 RD 520 : (2005) 1 RD 520
Civil Procedure Code, 1908 (CPC) — Section 96Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11, 49, 52, 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 229B
High Courts04 Mar 2005
Moti Lal Vs Bhagwan Das
Allahabad High Court · (2005) 1 ARC 856 : (2005) 99 RD 150 : (2005) 2 RD 150
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 11A, Order 7 Rule 11, 96
High Courts03 Mar 2005Allowed
Commissioner of Income Tax Vs W.F. Bogards
Allahabad High Court · (2006) 153 TAXMAN 586
Income Tax Act, 1961 — Section 10(14), 256(1), 56
High Courts03 Mar 2005Allowed
Govind Prasad Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 704 : (2005) 2 RD 434
Uttar Pradesh Panchayat Raj Act, 1947 — Section 95(1)