High Courts11 Aug 2005
Commissioner of Income Tax Vs Indo Gulf Fertilizer and Chemical Corpn. Ltd.
Allahabad High Court · (2006) 280 ITR 521
Income Tax Act, 1961 — Section 10, 22, 256, 56, 57
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 58 of 143
High Courts11 Aug 2005Dismissed
Kumaun Parishad Vs Aditya Vikram Singh and Others
Allahabad High Court · (2006) 2 AWC 1086
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20, 43
High Courts11 Aug 2005Dismissed
Sukhvir Singh Vs Sukhvir Singh
Allahabad High Court · (2006) 1 AWC 202 : (2006) 2 CivCC 567 : (2006) 1 RCR(Civil) 326
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 1 Rule 8
High Courts10 Aug 2005Dismissed
Oriental Insurance Co. Ltd. Vs Anita and Others
Allahabad High Court · (2006) 2 ACC 528 : (2007) ACJ 1357
Motor Vehicles Act, 1988 — Section 163A, 165, 167
High Courts10 Aug 2005Dismissed
Manoj Kumar Gupta and Another Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6333
Constitution of India, 1950 — Article 226Uttar Pradesh Pharmacists Service Rules, 1980 — Rule 14, 15, 17
High Courts10 Aug 2005
Smt. Maya Sharma Vs State of U.P. and Another
Allahabad High Court · (2005) 3 ACR 2884
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts10 Aug 2005Allowed
The State of U.P., The Director of Education and The District Inspector of Schools Vs Kailash Pati Pandey and Others
Allahabad High Court · (2005) 6 AWC 5871
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 5, 5(2), 9, 9Uttar Pradesh Intermediate Education Act, 1921 — Section 7A
High Courts10 Aug 2005Dismissed
Smt. Maya Sharma Vs State of U.P. and Smt. Som Lata
Allahabad High Court · (2005) 2 DMC 859
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts10 Aug 2005
Jamil Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 3047 : (2006) 1 RCR(Criminal) 219
Criminal Procedure Code, 1973 (CrPC) — Section 100, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 41, 42, 42(2), 43
High Courts10 Aug 2005Allowed
Fakhruddin Ali Vs State of U.P.
Allahabad High Court · (2006) 1 AWC 595
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 147, 307, 323, 342, 427
High Courts10 Aug 2005Allowed
Vishnu Narain Agnihotri and Ors. Vs IInd Addl. District and Sessions Judge,Kanpur Dehat & Ors.
Allahabad High Court · (2005) 08 AHC CK 0125
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts10 Aug 2005Allowed
Dr. Shashi Kant Garg Vs Commissioner of Income Tax, Additional Commissioner of Income Tax, Range-2 (formerly Jt. Commissioner of Income Tax, Range) and Income Tax Officer
Allahabad High Court · (2006) 203 CTR 75 : (2006) 285 ITR 158 : (2006) 152 TAXMAN 308
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Income Tax Act, 1922 — Section 34
High Courts10 Aug 2005
Shri Jitendra Pratap Pandey and Shri Anurag Mishra Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5239
High Courts10 Aug 2005Allowed
Ram Pravesh Singh Vs State of Uttar Pradesh
Allahabad High Court · (2005) 6 AWC 5211 : (2005) 107 FLR 286
Police Act, 1861 — Section 2, 46(2), 46(3), 7Uttar Pradesh Fundamental Rules — Rule 54B(1), 54B(6)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 17, 17(1), 17(2), 17(3), 17(5)
High Courts10 Aug 2005Allowed
Ram Brij Dixit Vs State of U.P. and Panchayat, District Panchayat Raj Adhikari and Member Secretary, District Peyjal Evam Swakshata Samiti
Allahabad High Court · (2005) 6 AWC 5191
High Courts10 Aug 2005Dismissed
Kishore Kumar and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 6353
Constitution of India, 1950 — Article 226
High Courts09 Aug 2005Dismissed
Raj Kumari Gautam Vs Commissioner, Meerut Division and Others
Allahabad High Court · (2006) 1 AWC 196
Constitution of India, 1950 — Article 226
High Courts09 Aug 2005
Arun Kumar Singh Vs State of U.P. and Another
Allahabad High Court · (2005) 6 AWC 6340
Uttar Pradesh Procedure for Direct Recruitment for Group C Posts (Outside the purview of the Uttar Pradesh Public Service Commission) Rules, 2001 — Rule 3, 5
High Courts09 Aug 2005Disposed Of
Commissioner of Income Tax Vs Jansons and Co.
Allahabad High Court · (2006) 202 CTR 528 : (2006) 283 ITR 175 : (2006) 152 TAXMAN 59
Finance Act, 1978 — Section 256(1), 32A, 32A(2), 35(B)(1), 35AIncome Tax Act, 1961 — Section 256(2), 32A(2)
High Courts09 Aug 2005
Rama Kant Misra Vs Committee of Management, Badri Nath Intermediate College, Deputy Director of Education, IV Region, The District Inspector of Schools and U.P. Secondary Education Services Commission
Allahabad High Court · (2005) 4 ESC 2517
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 15(4), 16, 16(1), 16(4)Uttar Pradesh Co-operative Societies Act, 1965 — Section 2