COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 43 of 143

High Courts09 Sept 2005Allowed

Ashok Kumar Praduman Kumar Vs Trade Tax Officer

Allahabad High Court · (2005) 09 AHC CK 0297

Income Tax Act, 1922 — Section 22(2), 22(4)Land Acquisition Act, 1894 — Section 30Uttar Pradesh Trade Tax Act, 1948 — Section 10, 11, 15A(1), 15A(1)(1), 21

High Courts09 Sept 2005Dismissed

Dinesh Chand Jain Vs The Deputy Commissioner of Income Tax

Allahabad High Court · (2006) 203 CTR 92 : (2006) 280 ITR 567

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148

High Courts09 Sept 2005Allowed

India Casting and Krishi Udyog Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 212 : (2005) 99 RD 609

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 77, Order 21 Rule 78, Order 21 Rule 89, Order 21 Rule 90Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 282, 341Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 254, 271, 285A, 285H, 285I

High Courts09 Sept 2005Disposed Of

Badri Prasad Kedar Nath Sarraf Vs Commissioner of Income Tax

Allahabad High Court · (2005) 09 AHC CK 0276

Income Tax Act, 1961 — Section 256(1)

High Courts09 Sept 2005Dismissed

Ram Brikchh Yadav Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0255

Criminal Law (Amendment) Act, 1932 — Section 7Penal Code, 1860 (IPC) — Section 307, 392, 411

High Courts09 Sept 2005Allowed

Ex. Constable 539 CP Kanhaiya Lal Sharma Vs State of U.P. and Superintendent of Police

Allahabad High Court · (2005) 6 AWC 6010

Constitution of India, 1950 — Article 311, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)

High Courts09 Sept 2005Allowed

Indian Casting and Krishi Udyog Vs State of U.P. and Others

Allahabad High Court · (2006) 1 AWC 212 : (2005) 2 RD 609

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 77, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154, 282, 341Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 254, 271, 285(A), 285(H)

High Courts09 Sept 2005Dismissed

Ashutosh Dwivedi Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 6040

Constitution of India, 1950 — Article 14, 16

High Courts09 Sept 2005

Kaptan Singh Raghav and Smt. Neelam Raghav (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 2 DMC 871

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 323, 324, 498A, 506

High Courts09 Sept 2005Allowed

Krishna Raj Singh alias Babloo Singh Vs The State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0210

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 364, 406

High Courts09 Sept 2005Dismissed

Dinesh Chand Jain Vs Dy Commissioner of Income Tax

Allahabad High Court · (2006) 280 ITR 517 : (2006) 152 TAXMAN 75

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 147, 148

High Courts09 Sept 2005Disposed Of

The Commissioner of Income Tax (Central) Vs Raj Motors

Allahabad High Court · (2006) 201 CTR 461 : (2006) 284 ITR 489

Income Tax Act, 1922 — Section 10(1), 10(2)War Risks (Goods) Insurance Ordinance, 1940 — Section 7A

High Courts09 Sept 2005Dismissed

Institution of Applied Medicines and Research Institute Vs Chancellor, Chaudhary Charan Singh University, Meerut and others

Allahabad High Court · (2005) 09 AHC CK 0181

High Courts09 Sept 2005Dismissed

Rajendra Bahadur Singh Vs Union of India and others

Allahabad High Court · (2005) 09 AHC CK 0154

High Courts09 Sept 2005Dismissed

Tarkeshwar Prasad Pandey (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0134

Penal Code, 1860 (IPC) — Section 286, 307, 376, 504, 506

High Courts09 Sept 2005Dismissed

Alim (In Jail) Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0133

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 376, 506

High Courts09 Sept 2005

Ratan Lal Agrawal Vs The Commissioner of Wealth-tax

Allahabad High Court · (2006) 202 CTR 421 : (2006) 280 ITR 573

Constitution of India, 1950 — Article 20Wealth Tax Act, 1957 — Section 18(1), 27(1)

High Courts09 Sept 2005Dismissed

Technical Glass Industries Vs The Commissioner of Income Tax

Allahabad High Court · (2006) 202 CTR 33 : (2006) 281 ITR 61 : (2006) 150 TAXMAN 457

Income Tax Act, 1961 — Section 131, 132(1), 132(5), 260A, 69

High Courts09 Sept 2005Dismissed

Champat Pali (In Jail) Vs The State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0122

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 342, 366, 376

High Courts09 Sept 2005Dismissed

Ramesh Vs State of U.P.

Allahabad High Court · (2005) 09 AHC CK 0112

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 376