Allahabad High Court Judgments 2005 — Page 139

High Courts13 Jan 2005Dismissed

Paharpur Cooling Towers Ltd. Vs Collector and Others

Allahabad High Court · (2005) 3 ESC 1676

Companies Act, 1956 — Section 234(6), 234(7), 235, 235(1), 397Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22(1)

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High Courts13 Jan 2005

Commissioner of Income Tax Vs Chittarmal Ram Dayal

Allahabad High Court · (2006) 155 TAXMAN 319

Income Tax Act, 1961 — Section 256, 40

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High Courts13 Jan 2005

Commissioner of Income Tax Vs Raza Buland Sugar Co.

Allahabad High Court · (2006) 156 TAXMAN 69

Income Tax Act, 1961 — Section 256

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High Courts12 Jan 2005

Ravina Mathura Vs State of U.P.

Allahabad High Court · (2005) 1 ACR 678

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 307, 504

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High Courts12 Jan 2005Allowed

Raj Bahadur Vs State of U.P. and Krishna Gopal

Allahabad High Court · (2005) 01 AHC CK 0173

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 308, 323, 504, 506

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High Courts12 Jan 2005Allowed

Ravina Vs State of U.P.

Allahabad High Court · (2005) CriLJ 2019

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 307, 504

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High Courts12 Jan 2005Allowed

Ram Surat Singh and Others Vs Inspector General of Police

Allahabad High Court · (2005) 5 AWC 4601 : (2005) 2 ESC 1066 : (2005) 2 UPLBEC 1154

Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 14(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 14(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 14(2)

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High Courts12 Jan 2005Allowed

In Re: Mridul Kumar

Allahabad High Court · (2005) 1 ESC 611

Allahabad High Court Rules, 1952 — Rule 1, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts12 Jan 2005Dismissed

Shyam Veer Singh Vs State of U.P.and Others

Allahabad High Court · (2005) 01 AHC CK 0123

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 10, 11, 4

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High Courts12 Jan 2005Dismissed

Jagdish Chandra Wadhwa Vs Viith Addl.District and Sessions Judge, Saharanpur and Others

Allahabad High Court · (2005) 01 AHC CK 0113

Limitation Act, 1963 — Section 5

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High Courts12 Jan 2005Allowed

Narendra Kumar Vs The Commissioner and Others

Allahabad High Court · (2005) 5 AWC 4603 : (2005) 1 ESC 805 : (2005) 1 UPLBEC 800

Constitution of India, 1950 — Article 14Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 7

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High Courts12 Jan 2005Allowed

Sukhan Vs Deputy Director of Consolidation,U.P.Meerut,Camp Muzaffarnagar & Ors.

Allahabad High Court · (2005) 01 AHC CK 0077

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

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High Courts12 Jan 2005Allowed

Commissioner of Income Tax Vs Giriraj Udyog (P.) Ltd.

Allahabad High Court · (2005) 273 ITR 495 : (2006) 151 TAXMAN 75

Income Tax Act, 1961 — Section 256(2)

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High Courts12 Jan 2005Dismissed

Krishna Kumar Vs Chief General Manager, State Bank of India and Another

Allahabad High Court · (2005) 5 AWC 4598 : (2005) 1 ESC 608 : (2005) 104 FLR 980 : (2005) 2 UPLBEC 1603

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High Courts12 Jan 2005Allowed

Sanjeev Rai Vs State of U.P. and Another

Allahabad High Court · (2005) 1 ALD(Cri) 44 : (2005) 4 BC 111 : (2005) CriLJ 1977 : (2005) 2 RCR(Criminal) 361

Criminal Procedure Code, 1973 (CrPC) — Section 2, 245, 245(2)Negotiable Instruments Act, 1881 (NI) — Section 138Criminal Procedure Code, 1973 (CrPC) — Section 2, 245, 245(2)

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High Courts12 Jan 2005