High Courts28 Oct 2005Dismissed
S.C. Shukla (Advocate) Vs Swatantra Singh, Registrar, Lucknow Bench, Lucknow and another Opposite parties
Allahabad High Court · (2005) 10 AHC CK 0103
Contempt of Courts Act, 1971 — Section 12, 15, 2(c)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 24 of 143
High Courts28 Oct 2005Allowed
The Commissioner, Trade Tax Vs Office Aids
Allahabad High Court · (2005) 10 AHC CK 0094
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 4Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts28 Oct 2005
Union of India (UOI) Vs Dukhi Lal and Central Administrative Tribunal
Allahabad High Court · (2006) 2 AWC 1311
Constitution of India, 1950 — Article 12, 14, 16, 309Industrial Disputes (Central) Rules, 1957 — Rule 77Industrial Disputes Act, 1947 — Section 25G, 25H
High Courts28 Oct 2005Dismissed
The Commissioner, Trade Tax Vs Mitter Sen Industries
Allahabad High Court · (2005) 10 AHC CK 0081
Central Sales Tax Act, 1956 — Section 2Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(8)
High Courts28 Oct 2005Dismissed
Ponds India Ltd. Vs The Commissioner of Trade Tax
Allahabad High Court · (2006) 147 STC 442
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3A, 3A(1)Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts28 Oct 2005Allowed
The Commissioner, Trade Tax Vs S/S Dharampal Satyapal Ltd.
Allahabad High Court · (2005) 10 AHC CK 0074
Central Sales Tax Act, 1956 — Section 8(3)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4B, 4B(2), 8(3)
High Courts28 Oct 2005
Continental Cement Co. Vs Commisioner, Trade Tax
Allahabad High Court · (2005) 10 AHC CK 0064
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 21, 4A
High Courts28 Oct 2005
Amar Jyoti Industries Vs Commissioner of Sales Tax
Allahabad High Court · (2005) 10 AHC CK 0052
Uttar Pradesh Sales Tax Act, 1948 — Section 3A, 3D, 4, 8(1)
High Courts28 Oct 2005Dismissed
Ambesh Balwapuri Vs Continental Carbon India Ltd.
Allahabad High Court · (2006) 3 BC 426
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts28 Oct 2005
Commissioner of Income Tax Vs Motor Sales Ltd.
Allahabad High Court · (2006) 202 CTR 509 : (2006) 283 ITR 186
Income Tax Act, 1961 — Section 256(1), 32A
High Courts27 Oct 2005Allowed
Kunwar Singh Vs Motor Accident Claim Tribunal/A.D. and S.J. and Others
Allahabad High Court · (2006) 2 AWC 1641
High Courts27 Oct 2005Allowed
Ramesh Chandra Srivastava Vs State of U.P. and Others
Allahabad High Court · (2005) 10 AHC CK 0183
Criminal Procedure Code, 1973 (CrPC) — Section 216, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts27 Oct 2005Allowed
Sami Khan Vs Jail Superintendent, District Jail, Bareilly and Others
Allahabad High Court · (2005) 10 AHC CK 0115
National Security Act, 1980 — Section 3(2), 3(3)
High Courts27 Oct 2005Allowed
Sanjai Singh and Arvind Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 5 AWC 4897
Constitution of India, 1950 — Article 316
High Courts27 Oct 2005Dismissed
Lucknow Diocesan Trust Association Vs B.C. Jain and Others
Allahabad High Court · (2006) 2 AWC 1378 : (2006) 1 RD 161
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Oct 2005Dismissed
Nay Neet Kumar and Others Vs Kashmir Lal Narang and Others
Allahabad High Court · (2006) 1 AWC 936
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 100
High Courts27 Oct 2005Allowed
Virendra Kumar Tyagi Vs Ghaziabad Development Authority and Others
Allahabad High Court · (2006) 1 AWC 834
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Electricity (Supply) Act, 1948 — Section 46(1), 79
High Courts27 Oct 2005Dismissed
Ex Recruit Yadvir Vs Chief of the Army Staff and Others
Allahabad High Court · (2006) 5 AWC 4601
Army Act, 1950 — Section 26Constitution of India, 1950 — Article 226
High Courts26 Oct 2005Dismissed
Noor Alam Vs State of U.P.
Allahabad High Court · (2005) 10 AHC CK 0169
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts26 Oct 2005Dismissed
Ram Asrey Singh and Others, through its natural mother Smt. Subhagi Singh Vs State of U.P., Ram Suresh Singh and Ramakant Singh
Allahabad High Court · (2006) 2 AWC 1607
Contract Act, 1872 — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49, 5(2)