High Courts19 Feb 2005Dismissed
Vijay Bahadur Singh Vs Special Session Judge,Dehradun & Anr.
Allahabad High Court · (2005) 02 AHC CK 0146
Prevention of Corruption Act, 1988 — Section 19
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 125 of 143
High Courts18 Feb 2005
Commissioner of Income Tax Vs Farrukhabad Cold Storage (P) Ltd.
Allahabad High Court · (2005) 199 CTR 436 : (2005) 148 TAXMAN 64
Income Tax Act, 1961 — Section 256(1), 40, 40A(8)
High Courts18 Feb 2005Dismissed
Ram Bharosey Vs Smt. Manju Agrawal and Another
Allahabad High Court · (2005) 3 AWC 2162 : (2005) 2 AWC 2162
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts18 Feb 2005Disposed Of
Commissioner of Income Tax Vs Prakash Kirana Co.
Allahabad High Court · (2005) 197 CTR 388 : (2005) 146 TAXMAN 468
Income Tax Act, 1961 — Section 154, 154(1A), 251, 256(2)
High Courts18 Feb 2005Dismissed
Rajendra Kumar (Sri) Vs VIIth Additional District Judge and Another
Allahabad High Court · (2005) 1 ARC 793
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts18 Feb 2005Dismissed
Laddan @ Jamin Abbas Hussain Vs Mohd. Abbas @ Sabbo and Others
Allahabad High Court · (2005) 1 ARC 687 : (2005) 3 AWC 2574
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 1(1), 21(1), 22
High Courts18 Feb 2005Partly Allowed
Umardaraj Vs Furkan Ahmad and Another
Allahabad High Court · (2005) 1 ARC 691 : (2005) 3 AWC 2154
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2), 20(2), 30
High Courts18 Feb 2005Dismissed
Ram Prasad Vs State of U.P. and Smt. Mewati
Allahabad High Court · (2005) 3 AWC 2893
Uttar Pradesh Panchayat Raj Act, 1947 — Section 5A, 6(1), 6AUttar Pradesh Panchayati Raj (Maintenance of Family Registers) Rules, 1970 — Rule 5, 6, 6A
High Courts18 Feb 2005Dismissed
Sudarshan Devi (Smt.) and Others Vs Smt. Bhajan Kaur and Others
Allahabad High Court · (2005) 1 ARC 744 : (2005) 3 AWC 2174
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts18 Feb 2005Dismissed
Rajnish Kumar Vs Krishna Lal
Allahabad High Court · (2005) 1 ARC 769 : (2005) 3 AWC 2571
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts18 Feb 2005Disposed Of
Bimal Kishore Paliwal Vs IV Addl. Distt & Sessions Judge,Muzaffar Nagar
Allahabad High Court · (2005) 02 AHC CK 0139
Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14
High Courts18 Feb 2005Dismissed
Indra Pal Verma Vs Sri Sri Ram Gupta and Ram Chandra Gupta
Allahabad High Court · (2005) 1 ARC 621 : (2005) 3 AWC 2578
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts18 Feb 2005Allowed
Sardar Kuldeep Singh Vs Sri Ravindra Nath Garg and Others
Allahabad High Court · (2005) 1 ARC 766 : (2005) 3 AWC 2569
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(1), 12(3), 16, 18
High Courts18 Feb 2005
Shri Abdul Shakoor Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2005) 3 AWC 2668 : (2005) 98 RD 438 : (2005) 1 RD 438
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts18 Feb 2005Dismissed
Smt. Santosh Mishra Vs Smt. Prabha Pandey and Sri Ram Raj Pandey
Allahabad High Court · (2005) 3 AWC 2597 : (2005) 3 RCR(Civil) 117 : (2006) 2 RD 515
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 141Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 217, 266, 268, 295
High Courts18 Feb 2005Dismissed
Balbhadra Pandey Vs General Manager (N), Indian Telephone Industries and Another
Allahabad High Court · (2005) 3 ESC 1626
Constitution of India, 1950 — Article 142, 32Telephone Industries (Conduct, Discipline and Appeal) Rules, 1975 — Rule 36, 36(1)
High Courts18 Feb 2005Dismissed
Upendra Nath Vs Special Judge (E.C. Act)/A.D.J. and Others
Allahabad High Court · (2005) 3 AWC 2661
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts18 Feb 2005Allowed
The Commissioner, Trade Tax Vs S/S Ajudhya Distillery
Allahabad High Court · (2005) 02 AHC CK 0031
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12Central Sales Tax (Uttar Pradesh) Rules, 1957 — Rule 8A(1)Central Sales Tax Act, 1956 — Section 6(2), 8, 8(1), 8(3), 8(4)
High Courts18 Feb 2005Allowed
Yogendra Singh Vs The State of U.P. and Others
Allahabad High Court · (2005) CriLJ 2762 : (2005) 3 RCR(Criminal) 89
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202Penal Code, 1860 (IPC) — Section 147, 149, 323, 504, 506
High Courts17 Feb 2005Allowed
The Commissioner, Trade Tax Vs S/S Madhu Steel
Allahabad High Court · (2005) 02 AHC CK 0169
Central Sales Tax Act, 1956 — Section 8(1), 8(5)General Clauses Act, 1897 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11