High Courts25 Jan 2005
CWT Vs Raja Y.D. Dubey
Allahabad High Court · (2005) 198 CTR 271 : (2007) 295 ITR 101 : (2005) 147 TAXMAN 374
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 136 of 143
High Courts25 Jan 2005Dismissed
Sanjay Kumar Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 6354
High Courts24 Jan 2005Dismissed
The Commissioner, Trade Tax Vs S/S Modern Plastic Packing Product
Allahabad High Court · (2005) 01 AHC CK 0155
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 3F
High Courts24 Jan 2005Dismissed
Gazanand Sharma Vs 11th Additional District Judge/Sessions Judge, Civil Judge (Senior Division) and Hindustan Coca-Cola Beverages Pvt. Ltd.
Allahabad High Court · (2005) 3 AWC 2143
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14, 14C, 14D, 41, 41(41)(E)
High Courts24 Jan 2005Allowed
Lal Singh Vs State of U.P. and Administrator for Abolished Uttar Pradesh Sub-Ordinate Service Selection Commission
Allahabad High Court · (2005) 5 AWC 4252 : (2005) 2 ESC 1108
Constitution of India, 1950 — Article 226
High Courts24 Jan 2005Dismissed
Mansarovar Bottling Company Limited, Maza Division Vs Commissioner of Trade Tax
Allahabad High Court · (2005) 01 AHC CK 0137
Central Excise Rules, 1944 — Rule 8Uttar Pradesh Sales Tax Act, 1948 — Section 11, 2, 35
High Courts24 Jan 2005Dismissed
Prabhat Talkies at Chakiya and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1315
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 12, 12(2), 13(2), 14, 29
High Courts24 Jan 2005Allowed
Committee of Management, Shri Chameli Devi Khandelwal Girls Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 1 ESC 615 : (2006) 3 UPLBEC 3047
Uttar Pradesh Secondary Education Service Commission (Procedure for Approval of Punishment) Regulations, 1985 — Regulation 4, 5, 6, 7, 8Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 21, 21(1), 34
High Courts24 Jan 2005Dismissed
Navrangi Devi Pal (Smt.) and Others Vs The Chief Medical Officer and Others
Allahabad High Court · (2005) 5 AWC 4621 : (2005) 3 ESC 1647 : (2005) 2 UPLBEC 1605
High Courts24 Jan 2005Dismissed
The Commissioner, Trade Tax Vs S/s Jyoti Rubber Works
Allahabad High Court · (2005) 01 AHC CK 0035
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 10A, 10D, 11, 8(3)
High Courts24 Jan 2005Allowed
Jain Coal Traders Vs Commissioner of Trade Tax
Allahabad High Court · (2007) 10 VST 694
Central Sales Tax Act, 1956 — Section 9(2)Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts24 Jan 2005Allowed
The Commissioner, Trade Tax Vs Padam Gramodyog Samiti
Allahabad High Court · (2005) 01 AHC CK 0008
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Trade Tax Act, 1948 — Section 11, 18, 25, 4
High Courts22 Jan 2005Dismissed
State of U.P. Vs Presiding Officer,Labour Court (II),U.P.Meerut & Anr.
Allahabad High Court · (2005) 01 AHC CK 0127
Industrial Disputes Act, 1947 — Section 16(2), 6A
High Courts20 Jan 2005
Sadho Singh and Another Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 2046
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 386Penal Code, 1860 (IPC) — Section 302, 304, 321, 324, 34
High Courts20 Jan 2005Dismissed
Minerals and Metals Trading Corporation of India Limited Vs Trade Tax Tribunal and Another Commissioner, Trade Tax Vs Minerals and Metals Trading Corporation of India Limited
Allahabad High Court · (2008) 11 VST 370
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts20 Jan 2005Allowed
The Controller of Estate Duty Vs Smt. Comilla Mohan
Allahabad High Court · (2006) 205 CTR 184
Estate Duty Act, 1953 — Section 44, 59Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20(3), 27
High Courts20 Jan 2005Allowed
Naresh Kumar Refrigeration Industries Vs The Commissioner of Trade Tax
Allahabad High Court · (2005) 01 AHC CK 0176
Uttar Pradesh Trade Tax Act, 1948 — Section 10, 11, 4A
High Courts20 Jan 2005Allowed
Commissioner of Income Tax Vs J.K. Cotton Spinning and Weaving Mills Co. Ltd.
Allahabad High Court · (2005) 197 CTR 73 : (2005) 275 ITR 277 : (2006) 151 TAXMAN 186
Income Tax Act, 1961 — Section 256(1), 41(2)
High Courts20 Jan 2005Disposed Of
Haji Lal Mohd. Biri Works Vs Commissioner of Income Tax
Allahabad High Court · (2005) 199 CTR 170 : (2005) 275 ITR 496 : (2005) 145 TAXMAN 578
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Income Tax Act, 1961 — Section 251(1), 256(1), 271Income Tax Rules, 1962 — Rule 46A, 46A(1), 46A(2), 46A(3)
High Courts20 Jan 2005Allowed
District and Sessions Judge Vs Ratnesh Kumar Srivastava and Another
Allahabad High Court · (2005) 1 ESC 724 : (2005) 2 UPLBEC 1156
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 100Constitution of India, 1950 — Article 226, 235, 335Evidence Act, 1872 — Section 114, 4