High Courts07 Feb 2005
Commissioner of Income Tax Vs J.K. Cotton Spg. Mills Co. Ltd.
Allahabad High Court · (2006) 202 CTR 150 : (2005) 149 TAXMAN 23
Income Tax Act, 1961 — Section 256(1), 37(1), 41(2)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 130 of 143
High Courts04 Feb 2005Dismissed
Prem Chandra Sharma and Others Vs Milan Banerji
Allahabad High Court · (2005) 6 AWC 6174 : (2005) 3 ESC 2001
Constitution of India, 1950 — Article 124, 124(2), 124(3), 132, 145(3)
High Courts04 Feb 2005Dismissed
Preetam Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 02 AHC CK 0234
Arms Act, 1959 — Section 25, 25A, 6Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 235(2), 313, 366Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts04 Feb 2005Dismissed
Kumud Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 4282 : (2005) 1 ESC 661
Constitution of India, 1950 — Article 21, 226
High Courts04 Feb 2005Allowed
Anil Kumar and Om Prakash alias Pappu (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 02 AHC CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts04 Feb 2005Dismissed
Tilak Ram and Others Vs State of U.P.
Allahabad High Court · (2005) CriLJ 2752
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
High Courts04 Feb 2005Allowed
Amit Kumar Katiyar Vs State of U.P.
Allahabad High Court · (2005) 2 ESC 1081 : (2005) 2 UPLBEC 1729
Constitution of India, 1950 — Article 14, 16, 16(1), 309Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the purview of the Uttar Pradesh Public Service Commission) Rules, 2001 — Rule 1(2), 2, 3, 4, 5
High Courts04 Feb 2005Dismissed
Jagdish Prasad Sharma Vs Uttar Pradesh State Road Transport Corporation.
Allahabad High Court · (2005) 3 AWC 2971
Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(2), 11(4), 11(5)Constitution of India, 1950 — Article 226, 227
High Courts04 Feb 2005Dismissed
Vijai Shankar alias Lal Babu and Rama Shankar alias Chhote Vs State of U.P.
Allahabad High Court · (2005) CriLJ 2765
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts04 Feb 2005Dismissed
Ramesh Chandra Gupta alias Ramesh Gupta Vs Laxmi Narain
Allahabad High Court · AIR 2005 All 298 : (2005) 1 ARC 570 : (2005) 1 AWC 907
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts04 Feb 2005Dismissed
Badloo, Ram Swaroop and Ram Singh (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 02 AHC CK 0155
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts04 Feb 2005Dismissed
Vinod Kumar Vs Nathu Ram
Allahabad High Court · (2005) 1 ARC 576 : (2005) 2 AWC 1514
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22
High Courts04 Feb 2005Allowed
United India Insurance Co. Ltd. Vs Smt. Arunesh Bhatnagar and Others
Allahabad High Court · (2005) 1 AWC 904
Motor Vehicles Act, 1939 — Section 110A, 110D, 95(1), 95(2)Motor Vehicles Act, 1988 — Section 149, 173, 174
High Courts04 Feb 2005Dismissed
Maifoos Ahmad Vs Rent Control and Eviction Officer/A.C.M. IIIrd and Others
Allahabad High Court · (2005) 1 AWC 897
Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Dismissed
M.K. Singh Vs XIIth A.D.J. and Others
Allahabad High Court · (2005) 2 AWC 1534
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22Constitution of India, 1950 — Article 226
High Courts04 Feb 2005Dismissed
Ali Jabed Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 4577 : (2005) 2 ESC 892
Army Act, 1950 — Section 125, 20(4), 29, 39, 80
High Courts04 Feb 2005Dismissed
Mahendra Kumar Singh Vs XIIth Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 613
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts04 Feb 2005Dismissed
Vijay Prakash Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4298 : (2005) 1 ESC 649
Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)Criminal Tribes Act, 1924 — Section 23, 24
High Courts04 Feb 2005Allowed
Adare Madarsa Ziaul-ul-um, Abdul Zabbar and Mohd. Raza Vs Assistant Registrar, Firms Societies and Chits Azamgarh Region and Mohd. Iltaf
Allahabad High Court · (2005) 2 AWC 1725 : (2005) 2 UPLBEC 2015
Societies Registration Act, 1860 — Section 25(2), 3A, 3A(4), 3A(5), 4
High Courts04 Feb 2005Allowed
Pooran and Data Ram (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 02 AHC CK 0057
Penal Code, 1860 (IPC) — Section 302, 34