High Courts03 Mar 2005
Commissioner of Income Tax Vs Adarsh Sheet Grih
Allahabad High Court · (2006) 155 TAXMAN 155
Income Tax Act, 1961 — Section 256, 43
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 118 of 143
High Courts03 Mar 2005Allowed
Deo Raj Vs The State of Uttar Pradesh, Industrial Development Department, Secretary, Geology and Mines, Industrial Development Department, District Magistrate and Sri Shiv Kant
Allahabad High Court · AIR 2005 All 192 : (2005) 3 AWC 2626 : (2005) 98 RD 544 : (2005) 1 RD 544
Criminal Procedure Code, 1973 (CrPC) — Section 195Limitation Act, 1963 — Article 115, 10, 12, 14, 16Mines and Minerals (Development and Regulation) Act, 1957 — Section 15
High Courts03 Mar 2005Allowed
Rakesh Kumar Gupta, Sahayak Nagar Adhikari, Nagar Nigam, Parasnath Nath Shukla, Revenue Inspector, Nagar Nigam and Sheshnath Shukla, Nagar Nigam Vs State of U.P., Vijay Kumar Kushwaha and Harshchandra Prajapati
Allahabad High Court · (2005) CriLJ 2776
Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 379, 382Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts03 Mar 2005Dismissed
State of U.P. Vs Surjeet Singh
Allahabad High Court · (2005) CriLJ 2778 : (2005) 3 RCR(Criminal) 283
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307Probation of Offenders Act, 1958 — Section 4, 6
High Courts03 Mar 2005
The State of U.P. Vs Ram Chand, Satya Deo and Sant Kumar alias Budhi
Allahabad High Court · (2005) 03 AHC CK 0069
Penal Code, 1860 (IPC) — Section 307
High Courts03 Mar 2005
New India Assurance Co. Ltd. Vs Sheilendra Kumar and Others
Allahabad High Court · (2005) 3 ACC 883
High Courts03 Mar 2005
Commissioner of Income Tax, Lucknow Vs Shyam Medical Agencies
Allahabad High Court · (2006) 155 TAXMAN 632
Income Tax Act, 1961 — Section 187, 187(2), 256(1)
High Courts03 Mar 2005
Commissioner of Income Tax Vs Ashok Kumar
Allahabad High Court · (2006) 286 ITR 541 : (2006) 151 TAXMAN 105
Income Tax Act, 1961 — Section 256(2)
High Courts03 Mar 2005Dismissed
Commissioner, Trade Tax Vs Raghubar (India) Ltd.
Allahabad High Court · (2007) 10 VST 674
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1)(qq)
High Courts02 Mar 2005Allowed
Commissioner of Income Tax Vs Friends Sugar Works
Allahabad High Court · (2006) 154 TAXMAN 563
Income Tax Act, 1961 — Section 256, 43
High Courts02 Mar 2005Allowed
Veer Pal Singh Vs The Commissioner Jhansi Division, The District Magistrate and The Senior Superintendant of Police
Allahabad High Court · (2005) 99 RD 557 : (2005) 2 RD 557
Penal Code, 1860 (IPC) — Section 147, 323, 325, 332, 336
High Courts02 Mar 2005Allowed
Ramvyas Vishwakarma Vs District Magistrate, District Panchayat Raj Adhikari and Shiv Devi
Allahabad High Court · (2005) 3 AWC 2197 : (2005) 99 RD 72 : (2005) 2 RD 72
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11A(2), 12(3A), 12(5), 5A, 95(1)
High Courts02 Mar 2005Dismissed
Northern India Textile Research Association Vs Presiding Officer, Industrial Tribunal (V) and H.D. Sharma
Allahabad High Court · (2005) 5 AWC 4945 : (2005) 105 FLR 283
Industrial Disputes Act, 1947 — Section 11AUttar Pradesh Industrial Disputes Act, 1947 — Section 23, 4K, 6(2A), 6E, 6E(2)
High Courts02 Mar 2005Dismissed
Rama Kant and Baba Ram Krishna Junior High School Vs Assistant Registrar, Firms and Societies and Chits and Others
Allahabad High Court · (2005) 6 AWC 5395 : (2005) 2 UPLBEC 1904
High Courts02 Mar 2005Dismissed
Shervani Sugar Syndicate Ltd. Vs Appellate Authority For Industrial and Financial Reconstructions, New Delhi and Others
Allahabad High Court · (2005) 03 AHC CK 0158
High Courts02 Mar 2005Allowed
Gauri Shankar Vs District Judge and Others
Allahabad High Court · (2005) 2 AWC 1055 : (2005) 98 RD 498 : (2005) 1 RD 498
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2, Order 18 Rule 4, 115Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 45
High Courts02 Mar 2005Dismissed
U.P. State Sugar Corporation Vs Labour Court, Dinesh Chand Gupta and State of U.P.
Allahabad High Court · (2005) 2 ESC 1247 : (2005) 2 UPLBEC 1777
Constitution of India, 1950 — Article 21
High Courts02 Mar 2005Allowed
Smt. Vimala Devi, Sita, Ram Kali and Chhote Lal Vs The State of U.P. and Superintendent, Rajkiya Udyan Company Garden
Allahabad High Court · (2005) 5 AWC 4254 : (2005) 2 ESC 1098 : (2005) 107 FLR 42
Constitution of India, 1950 — Article 14, 16, 309
High Courts02 Mar 2005Dismissed
Umesh Chandra Verma and Others Vs State of U.P. and Arun Kumar Verma
Allahabad High Court · (2005) 2 DMC 126 : (2005) 2 UPLBEC 1893
Criminal Procedure Code, 1973 (CrPC) — Section 161, 193, 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 307, 498A
High Courts02 Mar 2005Dismissed
Vam Organics Chemical Ltd. (Known as Jubiliant Organics Ltd. Vs Deputy Labour Commissioner, Shri Madan Gopal Masiwal and Labour Court
Allahabad High Court · (2005) 5 AWC 4261 : (2005) 2 UPLBEC 1504
Uttar Pradesh Industrial Disputes Act, 1947 — Section 11A, 4A, 4A(1), 4K, 6H