COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 137 of 143

High Courts20 Jan 2005Partly Allowed

Pratap Narain Tandon Vs Abdul Mukatadir

Allahabad High Court · (2005) 1 ARC 555 : (2005) 1 AWC 921

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)

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High Courts20 Jan 2005Allowed

Union of India Vs Sanjeev Chandra Agarwal

Allahabad High Court · (2005) 01 AHC CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 25A, 37, 67, 9A

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High Courts20 Jan 2005Dismissed

Shri Krishna Gupta Vs Disciplinary Authority and Asstt. General Manager, Bank of Baroda and Others

Allahabad High Court · (2005) 2 AWC 1308 : (2005) 3 ESC 1648 : (2005) 105 FLR 82 : (2005) 2 LLJ 873 : (2005) 2 UPLBEC 1599

Constitution of India, 1950 — Article 226

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High Courts20 Jan 2005Allowed

Menka Picture Palace and Another Vs D.M. and Another

Allahabad High Court · (2005) 2 AWC 1316 : (2005) 2 ESC 949

Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3, 3(1)Uttar Pradesh Entertainments and Betting Tax Rules, 1981 — Rule 13, 24A, 24A(2), 24A(3), 24A(4)

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High Courts20 Jan 2005Dismissed

Anil Kumar Gupta Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4596 : (2005) 1 UPLBEC 802

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High Courts20 Jan 2005Allowed

Duryodhan Lal Jatav Vs State of U.P. and Others

Allahabad High Court · (2005) 5 AWC 4623 : (2005) 2 ESC 1067 : (2005) 2 UPLBEC 1821

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High Courts20 Jan 2005

Shyam Kunwar and Others Vs State of U.P. and Others

Allahabad High Court · (2005) 2 AWC 1525 : (2005) 2 ESC 901 : (2005) 98 RD 361 : (2005) 1 RD 361 : (2005) 2 UPLBEC 1799

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High Courts20 Jan 2005

The Commissioner Sales Tax Vs Satna Cement Works

Allahabad High Court · (2005) 01 AHC CK 0034

Industries (Development and Regulation) Act, 1951 — Section 18G, 25Uttar Pradesh Trade Tax Act, 1948 — Section 11, 2, 21, 8(1), 8(1B)

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High Courts20 Jan 2005

Ganesh Prasad (in Jail) Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 658

Criminal Procedure Code, 1973 (CrPC) — Section 313, 433Prevention of Food Adulteration Act, 1954 — Section 16, 20AA, 7

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High Courts19 Jan 2005Allowed

Bhaiyalal Shyam Behari Vs Commissioner of Income Tax

Allahabad High Court · (2006) 202 CTR 515 : (2005) 276 ITR 38

Income Tax Act, 1961 — Section 256(1), 68

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High Courts19 Jan 2005Allowed

Life Insurance Corporation of India and Another Vs Executive Officer, Nagar Palika Parishad and Others

Allahabad High Court · (2005) 2 AWC 1156 : (2005) 2 ESC 834 : (2005) 1 UPLBEC 920

Civil Procedure Code, 1908 (CPC) — Section 20, 29Constitution of India, 1950 — Article 226Insurance Act, 1938 — Section 2(8)

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High Courts19 Jan 2005Dismissed

Ganga Ram and Anr. Vs State of U.P.& Anr.

Allahabad High Court · (2005) 01 AHC CK 0109

Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(a), 190(1)(b)

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High Courts19 Jan 2005Disposed Of

Munshi Lal Vs State of U.P.

Allahabad High Court · (2005) 01 AHC CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401

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High Courts19 Jan 2005Dismissed

Ramakant Mishra Vs Surendra Kumar Mishra and Others

Allahabad High Court · (2005) 1 ARC 573 : (2005) 2 AWC 1532

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18

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High Courts19 Jan 2005Dismissed

Shanti Devi and Another Vs Prabhandh Nideshak U.P. Sahkari Gram Vikas Ltd. and Others

Allahabad High Court · (2005) 5 AWC 4633 : (2005) 2 UPLBEC 1601

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High Courts19 Jan 2005

Commissioner of Income Tax Vs U.P. Rajkiya Nirman Nigam Ltd.

Allahabad High Court · (2005) 147 TAXMAN 622

Income Tax Act, 1961 — Section 256, 32A

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High Courts19 Jan 2005

Commissioner of Income Tax Vs Juggilal Kamlapat Bankers

Allahabad High Court · (2006) 155 TAXMAN 321

Income Tax Act, 1961 — Section 256, 40

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High Courts19 Jan 2005

Commissioner of Income Tax Vs Swadeshi Mining and Mfg. Co. Ltd.

Allahabad High Court · (2005) 146 TAXMAN 619

Income Tax Act, 1961 — Section 256Levy Sugar Price Equalisation Fund Act, 1976 — Section 3

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High Courts19 Jan 2005

Commissioner of Income Tax Vs Harbhajan Sarvjeet Associates

Allahabad High Court · (2005) 148 TAXMAN 484

Income Tax Act, 1961 — Section 256(1), 32A

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High Courts18 Jan 2005

Sobaran Singh and Others Vs State of U.P. and Another

Allahabad High Court · (2005) 1 ACR 669

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 156(3), 321, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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