High Courts07 Jan 2005Dismissed
Narendra Singh and Others Vs State of U.P. and Sri Ram
Allahabad High Court · (2005) 01 AHC CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 147, 148, 302, 504, 506
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 141 of 143
High Courts07 Jan 2005
Commissioner of Wealth-Tax, Meerut Vs Meerut Race Club
Allahabad High Court · (2007) 158 TAXMAN 89
Wealth Tax Act, 1957 — Section 21AA, 27(3)
High Courts07 Jan 2005
Commissioner of Income Tax Vs Laxmi Dal Mills
Allahabad High Court · (2005) 146 TAXMAN 625
Income Tax Act, 1961 — Section 256, 40
High Courts07 Jan 2005Allowed
Committee of Management, Janta Purva Madhyamik Vidyalaya and Another Vs Deputy Director of Education (Science) and Others
Allahabad High Court · (2005) 5 AWC 4574
Uttar Pradesh Intermediate Education Act, 1921 — Section 16A(5)
High Courts07 Jan 2005
Commissioner of Income Tax Vs New Kashmir Oriental Transport Co. (P) Ltd.
Allahabad High Court · (2006) 202 CTR 602
Income Tax Act, 1961 — Section 256(1)
High Courts06 Jan 2005Dismissed
U.P. State Sugar Corporation Ltd. Vs Presiding Officer, Labour Court and Others
Allahabad High Court · (2005) 5 AWC 3934 : (2005) 2 UPLBEC 1809
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2G, 6NUttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 3, 7
High Courts06 Jan 2005
Commissioner of Income Tax Vs Amrit Foods (P) Ltd.
Allahabad High Court · (2005) 199 CTR 28 : (2005) 147 TAXMAN 289
Income Tax Act, 1961 — Section 256(2)
High Courts06 Jan 2005
Diwan Singh (HUF) Vs Commissioner of Income Tax
Allahabad High Court · (2005) 199 CTR 706 : (2005) 148 TAXMAN 227 : (2005) 147 TAXMAN 227
Income Tax Act, 1961 — Section 132, 256, 69A
High Courts06 Jan 2005Dismissed
Commissioner of Income Tax Vs Jitendra Kumar (HUF)
Allahabad High Court · (2006) 205 CTR 181
Income Tax Act, 1961 — Section 256(1), 64Wealth Tax Act, 1957 — Section 27(1)
High Courts06 Jan 2005Dismissed
Vipin Chaudhary and Others Vs State of U.P. and Sabir
Allahabad High Court · (2005) 01 AHC CK 0179
Criminal Law (Amendment) Act, 1932 — Section 7Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 162, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts06 Jan 2005Allowed
Union Bank of India Vs Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court and Others
Allahabad High Court · (2005) 6 AWC 5369 : (2005) 1 ESC 757 : (2005) 104 FLR 893 : (2005) 2 LLJ 972 : (2005) 2 UPLBEC 1782
Industrial Disputes Act, 1947 — Section 25B, 25B(1), 25B(2), 25F
High Courts06 Jan 2005Dismissed
U.P. State Sugar Corporation Ltd. Vs The Presiding Officer, Labour Court, State of Uttar Pradesh and Udai Bhan Singh
Allahabad High Court · (2005) 104 FLR 839 : (2005) 2 UPLBEC 1809
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2G, 6NUttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 10, 16, 16(3), 2L, 3
High Courts06 Jan 2005Disposed Of
Darshan Devi (Smt.) and Others Vs Mangat
Allahabad High Court · (2005) 1 ARC 292
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 18
High Courts06 Jan 2005Disposed Of
Asma Bano @ Bandana Vs State of U.P.& Ors.
Allahabad High Court · (2005) 01 AHC CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 164, 482
High Courts06 Jan 2005Allowed
Saraya Industries Ltd. Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 911
Constitution of India, 1950 — Article 47Uttar Pradesh Excise Act, 1910 — Section 11, 12(1), 13, 17, 18
High Courts06 Jan 2005Allowed
The Commissioner, Trade Tax Vs Shambhu Dayal Agrawal
Allahabad High Court · (2005) 01 AHC CK 0049
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 15A(1), 21, 22
High Courts06 Jan 2005Allowed
Sangam Kumar Shukla Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 5 AWC 4642 : (2005) 2 ESC 898 : (2005) 104 FLR 1190 : (2005) 2 UPLBEC 1230
High Courts06 Jan 2005
New Cawnpore Flour Mills Vs Commissioner of Income Tax
Allahabad High Court · (2005) 275 ITR 45 : (2005) 146 TAXMAN 10
Income Tax Act, 1961 — Section 256(2)
High Courts06 Jan 2005
Commissioner of Income Tax (Central) Vs Swadeshi Minning and Mfg. Co. Ltd.
Allahabad High Court · (2005) 147 TAXMAN 614
Income Tax Act, 1961 — Section 256Levy Sugar Price Equalisation Fund Act, 1976 — Section 3, 4
High Courts05 Jan 2005Dismissed
Shreenath Upadhyaya Vs State of U.P. and Another
Allahabad High Court · (2005) 5 AWC 3937 : (2005) 2 UPLBEC 1822
Civil Services (Classification, Control and Appeal) Rules — Rule 49, 50, 52Constitution of India, 1950 — Article 14, 235, 237Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(2), 173(1), 173(2), 173(5)