High Courts02 Mar 2005Dismissed
Commissioner of Income Tax, Lucknow Vs Smt. Ram Bai Gupta
Allahabad High Court · (2006) 153 TAXMAN 588
Income Tax Act, 1961 — Section 139(8), 143(3), 147, 148, 217
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 119 of 143
High Courts01 Mar 2005
Commissioner of Income Tax Vs Rampur Distillery and Chemicals Co. Ltd.
Allahabad High Court · (2006) 154 TAXMAN 168
Income Tax Act, 1961 — Section 256, 40A, 46A
High Courts01 Mar 2005
Electra India Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2008) 303 ITR 242
Income Tax Act, 1961 — Section 256(1), 37
High Courts01 Mar 2005Allowed
Shyam Prakash Vs Commissioner of Wealth Tax
Allahabad High Court · (2008) 303 ITR 172 : (2006) 152 TAXMAN 127
High Courts01 Mar 2005Dismissed
Prakashak, Madhu Prakashan Vs District Judge and Others
Allahabad High Court · (2005) 30 PTC 617
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 47
High Courts01 Mar 2005Allowed
Govind Bajpayee and Another (In Jail) Vs State of U.P. and Another
Allahabad High Court · (2005) CriLJ 3019 : (2005) 3 RCR(Criminal) 382
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 42, 42(1), 42(2)
High Courts01 Mar 2005Allowed
Hari Ram Vs State of U.P., Karam Hussain, Abrar Ahmad and Ekram Ahmad
Allahabad High Court · (2006) 2 UPLBEC 1805
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts01 Mar 2005Allowed
Vijay Prakash Vs Ch. Charan Singh University and Others
Allahabad High Court · (2005) 5 AWC 4247 : (2005) 2 ESC 1048 : (2005) 2 UPLBEC 1511
High Courts01 Mar 2005Disposed Of
Smt. Ram Dulari Agrawal and Brijendra Kumar Agrawal Vs The Commissioner of Income Tax
Allahabad High Court · (2005) 197 CTR 232
Gift Tax Act, 1958 — Section 2, 26(2), 4, 4(1), 6Income Tax Act, 1961 — Section 27Transfer of Property Act, 1882 — Section 126
High Courts01 Mar 2005Allowed
J.S. Gupta and Sons Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 100 ECC 121 : (2007) 212 ELT 22
Central Excises and Salt Act, 1944 — Section 37B, 5AConstitution of India, 1950 — Article 226Customs Act, 1962 — Section 151A, 5
High Courts01 Mar 2005Allowed
Sant Ram Master @ Santram Jaiswal Vs State of U.P.
Allahabad High Court · (2005) 03 AHC CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts01 Mar 2005Allowed
Bhaskar Parashari Vs Board of Directors, Aligarh Gramin Bank and Chairman, Aligarh Gramin Bank
Allahabad High Court · (2005) 5 AWC 4845 : (2005) 2 ESC 1501
Aligarh Gramin Bank (Staff) Service Regulations, 1981 — Regulation 30, 30(3)Regional Rural Banks Act, 1976 — Section 30Regional Rural Banks Rules — Rule 16(2), 16(3)
High Courts01 Mar 2005Allowed
Smt. Saraswati Devi Vs The Commissioner, Gorakhpur Region, The Sub Divisional Magistrate, Radheyshyam and Jogi
Allahabad High Court · (2005) 3 AWC 2407 : (2005) 98 RD 578 : (2005) 1 RD 578
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 164, 331
High Courts01 Mar 2005Allowed
Ratan Rajbhar and Firtoo (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 03 AHC CK 0088
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts01 Mar 2005
Vishal Sahakari Awas Samiti Vs Secretary Housing Section-3 and Others
Allahabad High Court · (2005) 3 ESC 1674
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 16, 17, 4, 4(1), 48
High Courts01 Mar 2005
Commissioner of Wealth Tax Vs Mohan Das
Allahabad High Court · (2005) 196 CTR 204 : (2007) 245 ITR 580 : (2005) 149 TAXMAN 545
Wealth Tax Act, 1957 — Section 16(1), 16(4), 16A, 17, 27(1)
High Courts01 Mar 2005
Vijay Kumar Jain Vs Union of India (UOI) and Others
Allahabad High Court · (2006) 205 CTR 546
Income Tax Act, 1961 — Section 142, 143(1), 148
High Courts01 Mar 2005
Vijay Kumar Jain Vs Union of India (UOI)
Allahabad High Court · (2005) 03 AHC CK 0032
Income Tax Act, 1961 — Section 142, 143, 148
High Courts01 Mar 2005
Sri Ganesh Rice Mills Vs Commissioner of Income Tax
Allahabad High Court · (2007) 294 ITR 316
Income Tax Act, 1961 — Section 256(1)
High Courts28 Feb 2005
Jogi and Another Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1342
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161, 27, 464Penal Code, 1860 (IPC) — Section 302, 34