High Courts05 Jan 2005
Commissioner of Income Tax Vs K.N. Agarwal
Allahabad High Court · (2005) 146 TAXMAN 13
Income Tax Act, 1961 — Section 140A, 210, 244, 256
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 142 of 143
High Courts05 Jan 2005
Commissioner of Income Tax Vs Agra Beverages Corpn. (P) Ltd.
Allahabad High Court · (2005) 146 TAXMAN 12
Income Tax Act, 1961 — Section 256, 32
High Courts05 Jan 2005Dismissed
Krishna Mohan Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 3 ESC 1542
Constitution of India, 1950 — Article 14, 16, 16(1), 309
High Courts05 Jan 2005Dismissed
Shreenath Upadhyay Vs State of U.P. and Another
Allahabad High Court · (2005) 2 ESC 906 : (2005) 2 UPLBEC 1822
Civil Services (Classification, Control and Appeal) Rules — Rule 3, 49, 50, 52Constitution of India, 1950 — Article 14, 235, 237Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173(1), 173(2), 173(5)
High Courts05 Jan 2005Allowed
Chaturgun and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 2 AWC 1256 : (2005) 98 RD 244 : (2005) 1 RD 244
Uttar Pradesh Land Revenue Act, 1901 — Section 34Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202, 34
High Courts05 Jan 2005Allowed
Durga Devi Maheshwari Vs State of U.P.and Others
Allahabad High Court · (2005) 01 AHC CK 0114
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 15, Order 8 Rule 1
High Courts05 Jan 2005Disposed Of
Shardadeen Vs State of U.P. and Others
Allahabad High Court · (2005) 1 AWC 919 : (2005) 98 RD 305 : (2005) 1 RD 305
Constitution of India, 1950 — Article 21Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39
High Courts05 Jan 2005Dismissed
Anurag Board and Mills (P) Ltd. Vs Regional Provident Fund Commissioner and Others
Allahabad High Court · (2005) 5 AWC 4581 : (2005) 105 FLR 11 : (2005) 2 LLJ 682
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(4)
High Courts05 Jan 2005
Commissioner of Income Tax, Meerut Vs Shiam Lal Jitendra Kumar
Allahabad High Court · (2006) 157 TAXMAN 258
Income Tax Act, 1961 — Section 256(2)
High Courts05 Jan 2005
Anurag Roadlines Vs Commissioner of Trade Tax
Allahabad High Court · (2007) 8 VST 618
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts04 Jan 2005Dismissed
Smt. Awadh Raj and Another Vs Gulab Singh and Others
Allahabad High Court · (2005) 2 AWC 1827
Registration Act, 1908 — Section 30(2), 51, 55Specific Relief Act, 1963 — Section 16, 19, 20Transfer of Property Act, 1882 — Section 3
High Courts04 Jan 2005Allowed
Jagjiwan Prasad (D.) through L.Rs. and Others Vs Babu (D.) and Others
Allahabad High Court · (2005) 2 AWC 1834
Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3
High Courts04 Jan 2005Allowed
State of U.P. Vs Nepal Singh
Allahabad High Court · (2005) 01 AHC CK 0122
Contempt of Courts Act, 1971 — Section 12
High Courts04 Jan 2005Dismissed
Sushila Pulp and Papers Ltd. Vs Official Liquidator and Others
Allahabad High Court · (2005) 3 BC 168 : (2005) 124 CompCas 281 : (2005) 62 SCL 502
Companies Act, 1956 — Section 445, 445(3), 457(1)
High Courts04 Jan 2005Allowed
Hindi Sahitya Sammelan Vs Presiding Officer, Labour Court
Allahabad High Court · (2005) 104 FLR 834 : (2005) 2 LLJ 245
Factories Act, 1948 — Section 2Industrial Employment (Standing Orders) Act, 1946 — Section 2Payment of Wages Act, 1936 — Section 2
High Courts04 Jan 2005
Commissioner of Income Tax Vs J.C. Bhatia
Allahabad High Court · (2005) 198 CTR 384 : (2006) 287 ITR 356 : (2006) 153 TAXMAN 401
Income Tax Act, 1961 — Section 256(1), 32A(2), 35B, 35B(1A), 80MM(2)
High Courts03 Jan 2005Dismissed
Bahadur Singh and Rai Singh Vs P.D. Dobhal, Prabhagiya Logging Parbandhak U.P. Ban Nigam, G.S. Bagdwal, Anubhag Adhikari, U.P. Ban Nigam, R.C. Tiwari, Regional Manager, U.P. Ban Nigam, Garhwal Region and S.S. Sharma, Regional Manager, U.P. Ban Nigam, Garhwal Region
Allahabad High Court · (2005) 01 AHC CK 0192
Contempt of Courts Act, 1971 — Section 12
High Courts03 Jan 2005Disposed Of
Amrit Banaspati Co.Ltd.Ghaziabad Vs State of U.P.
Allahabad High Court · (2005) 01 AHC CK 0110
Prevention of Food Adulteration Act, 1954 — Section 20A
High Courts03 Jan 2005Allowed
Smt. Dharam Biri Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2005) 2 AWC 1251 : (2005) 98 RD 240 : (2005) 1 RD 240
Constitution of India, 1950 — Article 226Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)