High Courts02 Feb 2005Disposed Of
Satya Prakash Mani and Ors. Vs State of U.P. & Ors.
Allahabad High Court · (2005) 02 AHC CK 0157
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 132 of 143
High Courts02 Feb 2005Partly Allowed
Umesh Chandra Vs Nagar Nigam and Others
Allahabad High Court · (2005) 1 AWC 899 : (2005) 1 ESC 787 : (2005) 105 FLR 84 : (2005) 2 UPLBEC 1789
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 25F, 25J, 25J(1), 4K
High Courts02 Feb 2005Disposed Of
The Commissioner of Income Tax Vs Shri Mustafa Khan
Allahabad High Court · (2005) 196 CTR 411 : (2005) 276 ITR 601
Income Tax Act, 1961 — Section 22, 256(1)Partnership Act, 1932 — Section 4
High Courts02 Feb 2005Dismissed
Committee of Management, Bhartiya Adarsh Inter College Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1728 : (2005) 2 ESC 964 : (2005) 2 UPLBEC 811 : (2005) 1 UPLBEC 811
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A, 16A(1), 16A(2), 16A(3), 16A(4)
High Courts02 Feb 2005Dismissed
Mirza Ashraf Vs Qudrat Ullah alias Chhunnoo
Allahabad High Court · (2005) 1 ARC 749 : (2005) 2 AWC 1539
High Courts02 Feb 2005
Commissioner of Income Tax Vs H.K. Anand
Allahabad High Court · (2005) 276 ITR 296 : (2006) 150 TAXMAN 15
Income Tax Act, 1961 — Section 147, 256(1), 64Taxation Laws (Amendment) Act, 1975 — Section 64
High Courts02 Feb 2005Allowed
Ram Het Tewari Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1718 : (2005) 2 ESC 903 : (2005) 105 FLR 8 : (2005) 2 UPLBEC 1536
High Courts02 Feb 2005Dismissed
Triveni Engineering and Industries Ltd. Vs Additional Excise Commissioner (Administration)/Sheera Niyantarak
Allahabad High Court · (2005) 2 ESC 936
Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 2, 5, 9
High Courts02 Feb 2005Allowed
Shamsher Khan Vs District Judge and Others
Allahabad High Court · (2005) 1 ARC 747
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts02 Feb 2005Allowed
Somdutt Builders Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1711
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128Stamp Act, 1899 — Section 33, 33(4), 40
High Courts02 Feb 2005Dismissed
Mirza Asharaf Vs Qudratullah alias Chhunnoo
Allahabad High Court · (2005) 2 AWC 1539
High Courts02 Feb 2005
Commissioner of Income Tax Vs Allied Constructions Co.
Allahabad High Court · (2005) 146 TAXMAN 734
Income Tax Act, 1961 — Section 256, 32A
High Courts01 Feb 2005
Commissioner of Income Tax Vs Vidya Sagar Dewan and Sons
Allahabad High Court · (2005) 147 TAXMAN 35
Income Tax Act, 1961 — Section 256, 80C
High Courts01 Feb 2005
Commissioner of Income Tax Vs Ganeshi Lal and Sons
Allahabad High Court · (2006) 155 TAXMAN 596
Income Tax Act, 1961 — Section 256, 80HHC
High Courts01 Feb 2005Disposed Of
Raj Kumar Dewan and Sons Vs Commissioner of Income Tax Commissioner of Income Tax Vs Raj Kumar Dewan and Sons
Allahabad High Court · (2005) 277 ITR 561
Income Tax Act, 1961 — Section 256(1), 80C, 80C(2)
High Courts01 Feb 2005
United India Insurance Co. Ltd. Vs Asif and Others
Allahabad High Court · (2007) ACJ 258
Motor Vehicles Act, 1988 — Section 173
High Courts01 Feb 2005Dismissed
Peer Mohammad Vs The State of U.P.
Allahabad High Court · (2005) 5 AWC 4571 : (2005) 2 UPLBEC 1759
Constitution of India, 1950 — Article 226Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 7
High Courts01 Feb 2005Allowed
Ram Baran Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 4605 : (2005) 2 ESC 864
Army Rules, 1954 — Rule 13(3), 14, 15, 15A, 19Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 17, 27, 27CPension Regulations for Army, 1961 — Regulation 173
High Courts01 Feb 2005Allowed
Commissioner of Income Tax Vs District Co-operative Federation Ltd.
Allahabad High Court · (2006) 155 TAXMAN 143
Income Tax Act, 1961 — Section 256, 80P
High Courts01 Feb 2005Dismissed
Ashok Kumar Singh Vs Additional District Judge and Others
Allahabad High Court · (2005) 1 ARC 616 : (2005) 3 AWC 2114
Constitution of India, 1950 — Article 226