COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 135 of 143

High Courts27 Jan 2005Dismissed

Abhai Raj Singh Vs Bank of Baroda and Another

Allahabad High Court · (2005) 5 AWC 4627 : (2005) 1 ESC 781 : (2005) 105 FLR 121 : (2005) 2 LLJ 931 : (2005) 2 UPLBEC 1802 : (2005) 2 UPLBEC 1427

Penal Code, 1860 (IPC) — Section 218, 409, 420, 467, 468

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High Courts27 Jan 2005Disposed Of

Achhey Lal Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1153

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 333

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High Courts27 Jan 2005Allowed

Khalil Ahmed Vs Revisional Authority/Dupty Sugar Commissioner (Administration) and Khandsari Inspector/Tax Assessing Officer, Thampur Vth Region

Allahabad High Court · (2005) 2 AWC 1401

Constitution of India, 1950 — Article 226Uttar Pradesh Sugar Cane Manufacturer Licensing Rules, 1965 — Rule 12(A)Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 — Section 3, 3B

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High Courts27 Jan 2005Dismissed

Somwati (Smt.) Vs Hasta Nirmit Kagaj Udyog Sahakari Samiti Limited through alleged Manager Gopal Singh Kushwaha and Others

Allahabad High Court · (2005) 1 ARC 566 : (2005) 2 AWC 1809 : (2005) 99 RD 43 : (2005) 2 RD 43

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198

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High Courts27 Jan 2005

Dr. Mrs. Archana Gupta Vs Lucknow Development Authority and Others

Allahabad High Court · (2006) 1 AWC 446 : (2005) 2 ESC 994

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High Courts27 Jan 2005

Commissioner of Income Tax Vs Braj Bhushan Cold Storage

Allahabad High Court · (2005) 197 CTR 490 : (2005) 275 ITR 360 : (2005) 145 TAXMAN 585

Income Tax Act, 1961 — Section 129, 245H, 246, 253(2), 256(1)

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High Courts27 Jan 2005

Dr. A.K. Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4566

Constitution of India, 1950 — Article 226

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High Courts25 Jan 2005

Lallu and Another Vs State of U.P.

Allahabad High Court · (2005) 2 ACR 1864

Penal Code, 1860 (IPC) — Section 302, 307, 326, 34

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High Courts25 Jan 2005

Wazir Chand and Co. P. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2007) 290 ITR 626

Income Tax Act, 1961 — Section 256, 35B

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High Courts25 Jan 2005Disposed Of

Commissioner of Wealth Tax Vs Raja Y.D. Dubey

Allahabad High Court · (2005) 01 AHC CK 0185

Wealth Tax Act, 1957 — Section 17, 17(2), 23, 24, 25

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High Courts25 Jan 2005Allowed

Manglore Ganesh Beedi Works Vs District Judge, Munsif City and Shri Gokalesh Pathak

Allahabad High Court · (2005) 3 AWC 2097

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 9Trade and Merchandise Marks Act, 1958 — Section 105, 11, 2, 2(1), 23

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High Courts25 Jan 2005Disposed Of

Bhashendra (In Jail) Vs State of U.P.

Allahabad High Court · (2005) CriLJ 2757

Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts25 Jan 2005Allowed

Charan Singh, Subhash Chand, Vinod Kumar and Mahendra Singh Vs Modi Rubber Limited, Presiding Officer, Labour Court-I and State of U.P.

Allahabad High Court · (2005) 5 AWC 4643 : (2005) 105 FLR 908

Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 25N, 25N(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

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High Courts25 Jan 2005Allowed

Ex-Naik Upendra Kumar Tomar Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 1 ESC 797

Army Act, 1950 — Section 26, 27Army Rules, 1954 — Rule 13, 13(3)Constitution of India, 1950 — Article 309

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High Courts25 Jan 2005Dismissed

Dirpali and Ghariba Vs State of U.P.

Allahabad High Court · (2005) 01 AHC CK 0149

Penal Code, 1860 (IPC) — Section 302

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High Courts25 Jan 2005Dismissed

Lalloo and Shambhoo Nath Vs State of U.P.

Allahabad High Court · (2005) 01 AHC CK 0148

Penal Code, 1860 (IPC) — Section 302, 307, 326, 34

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High Courts25 Jan 2005Allowed

Sahab Singh Vs Commissioner,Agra Region,Agra & Ors.

Allahabad High Court · (2005) 01 AHC CK 0111

Arms Act, 1959 — Section 17

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High Courts25 Jan 2005Allowed

The Commissioner, Trade Tax Vs Elgin Mills Co. Ltd.

Allahabad High Court · (2005) 01 AHC CK 0072

Central Sales Tax Act, 1956 — Section 6(1A), 8, 8(1), 8(1), 8(2)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 22

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High Courts25 Jan 2005Dismissed

Bharat Singh alias Baboo Vs D.D.C. and Others

Allahabad High Court · (2005) 3 AWC 2151 : (2005) 98 RD 440 : (2005) 1 RD 440

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)

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High Courts25 Jan 2005Allowed

Sardar Khan Vs The Van Sanrakshak/Kshetriya Nideshak Samajik Vaniki Appellate Authority under Rule 10 of the U.P. Establishment and Regulation of Saw Mills, Rules, 1978, The Prabhagiya Nideshak Samajik Vaniki, Licensing Authority under Rule 4 of the U.P. Establishment and Regulation of Saw Mills, Rules, 1978 and The Pramukh Van Sanrakshak, Mulyankan-Evam-Karya Yojna

Allahabad High Court · (2005) 3 AWC 2843

Constitution of India, 1950 — Article 19(1), 21, 300A, 48A, 51AForest Act, 1927 — Section 51, 51A, 77Uttar Pradesh Establishment and Regulations Saw Mills (Amendment) Rules, 1998 — Rule 10, 4, 5, 6, 7

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