High Courts14 Feb 2005Allowed
Lokendra Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4713 : (2005) 2 ESC 957
Constitution of India, 1950 — Article 226Constitution of India, 1950 — Article 226
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 128 of 143
High Courts14 Feb 2005
Commissioner of Income Tax (Central) Vs Sanjay Kumar Gupta
Allahabad High Court · (2005) 276 ITR 73 : (2005) 146 TAXMAN 462
Income Tax Act, 1922 — Section 23, 44Income Tax Act, 1961 — Section 154, 155, 155(1), 182, 183
High Courts14 Feb 2005
Commissioner of Income Tax, Meerut Vs Harbans Lal and Sons
Allahabad High Court · (2006) 153 TAXMAN 585
Income Tax Act, 1961 — Section 256(1)
High Courts14 Feb 2005Allowed
Mohd. Suhail and Ubaidullah Vs The Additional District and Session Judge and Others
Allahabad High Court · (2005) 98 RD 424 : (2005) 1 RD 424
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4)
High Courts14 Feb 2005
Commissioner of Income Tax, Lucknow Vs Hari Om Ashok Kumar Sugar Works
Allahabad High Court · (2006) 157 TAXMAN 82
Income Tax Act, 1961 — Section 143(3), 256(1), 271(1)(c), 41(2)
High Courts11 Feb 2005Dismissed
U.P. Co-operative Bank Employees Congress Vs State of U.P. and Others
Allahabad High Court · (2005) 3 ESC 1994
Uttar Pradesh General Clauses Act, 1904 — Section 6
High Courts11 Feb 2005Disposed Of
Committee of Management, Adarsh Inter College and Manager/Secretary, Adarsh Inter College Vs District Inspector of Schools and Hari Shanker Shukla, Acting Principal (Under Suspension) Adarsh Inter College
Allahabad High Court · (2005) 6 AWC 5389 : (2005) 2 ESC 996 : (2005) 2 UPLBEC 1748
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G, 16G(7)Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 35, 36
High Courts11 Feb 2005Allowed
Gajendra Singh ; Sant Ram; Satish Vs Adhikshak Janpad Karagar,Janpad Ghaziabad & Ors.
Allahabad High Court · (2005) 02 AHC CK 0145
National Security Act, 1980 — Section 3
High Courts11 Feb 2005Disposed Of
Ram Sanehi Verma and Ors. Vs Principal Secretary,Urban Development Civil Secretariat,Govt.of U.P.Lucknow & Ors.
Allahabad High Court · (2005) 02 AHC CK 0134
High Courts11 Feb 2005Allowed
Murari Lal Vs Vth A.D.J. and Others
Allahabad High Court · (2005) 1 ARC 595 : (2005) 2 AWC 1146
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 23Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 13
High Courts11 Feb 2005Allowed
Murliwala Agrotech Limited Vs The Commissioner of Trade Tax
Allahabad High Court · (2005) 02 AHC CK 0112
Constitution of India, 1950 — Article 19, 19(1), 301Uttar Pradesh Trade Tax Act, 1948 — Section 11, 13A(6), 28A, 28A(1), 28BUttar Pradesh Trade Tax Rules, 1948 — Rule 87, 87(3)
High Courts11 Feb 2005Dismissed
Vedpal Singh Vs Sabha Chand and Others
Allahabad High Court · (2005) 3 AWC 2206
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3
High Courts11 Feb 2005Dismissed
Ved Pal Singh Vs Sabha Chand and Others
Allahabad High Court · (2005) 3 AWC 2206
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3
High Courts10 Feb 2005Dismissed
Nirdesh Kumar Dixit and Others Vs Smt. Renuka Choudhury and Others
Allahabad High Court · (2006) 5 AWC 4704 : (2005) 2 ESC 978
Constitution of India, 1950 — Article 163, 164, 166, 166(3), 173Salaries and Allowances of Ministers Act, 1952 — Section 3Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981 — Section 2
High Courts10 Feb 2005Allowed
Sri Nath Giri Vs State of U.P.& Ors.
Allahabad High Court · (2005) 02 AHC CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 395
High Courts10 Feb 2005Disposed Of
Shanker Prasad Vs Special Judge,SC/ST at Basti & Ors.
Allahabad High Court · (2005) 02 AHC CK 0148
Registration Act, 1908 — Section 17(2)(vi)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts10 Feb 2005Dismissed
Tauseem Ahmad Vs New India Insurance Company Limited, Faizabad and Another
Allahabad High Court · (2005) 02 AHC CK 0128
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1988 — Section 168, 173
High Courts10 Feb 2005Allowed
Rafakat Ali Vs Collector/Chairman, Zila Gramya Vikas Abhikaran and Others
Allahabad High Court · (2005) 5 AWC 4706 : (2005) 3 ESC 1657 : (2005) 1 UPLBEC 829
High Courts10 Feb 2005Dismissed
The Union of India (UOI) Vs Hari Shanker Gauri Shanker through Sri Gouri Shanker
Allahabad High Court · (2005) 2 ACC 534 : (2005) 3 AWC 2656
Contract Act, 1872 — Section 151, 152, 161, 162Railways Act, 1989 — Section 73, 77
High Courts10 Feb 2005Dismissed
Constable - 2051 C.P. Jagannath Prasad Sharma Vs State of U.P.
Allahabad High Court · (2005) 5 AWC 4708 : (2005) 3 ESC 1711 : (2005) 106 FLR 431 : (2005) 2 UPLBEC 1965
Penal Code, 1860 (IPC) — Section 406, 420, 494, 500