High Courts09 Aug 2005
The Commissioner of Income Tax Vs Lucky Laboratories Ltd.
Allahabad High Court · (2006) 200 CTR 305 : (2006) 284 ITR 435
Income Tax Act, 1961 — Section 256(1), 80A(1), 80A(2), 80C, 80D
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 59 of 143
High Courts09 Aug 2005Allowed
The Commissioner of Income Tax Vs Rajni Kant Dave
Allahabad High Court · (2006) 201 CTR 324 : (2006) 281 ITR 6
Income Tax Act, 1961 — Section 144, 145(1), 145(2), 256(1), 271AIncome Tax Rules, 1962 — Rule 6F, 6F(1), 6F(2), 6F(3)
High Courts09 Aug 2005Allowed
Arun Kumar Srivastava Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 6025 : (2006) 108 FLR 152
High Courts09 Aug 2005Allowed
The Commissioner of Income Tax Vs Velvet Carpet and Co.
Allahabad High Court · (2008) 296 ITR 252
Income Tax Act, 1961 — Section 256(2), 263, 35B, 35B(1)
High Courts09 Aug 2005Dismissed
Badri Prasad Kedar Nath Sarraf Vs Commissioner of Income Tax
Allahabad High Court · (2005) 279 ITR 385
Income Tax Act, 1961 — Section 256(2)
High Courts09 Aug 2005Disposed Of
Manoj Kumar Verma Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0181
Penal Code, 1860 (IPC) — Section 204, 409, 467, 468
High Courts09 Aug 2005Dismissed
Asheesh Kumar Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0171
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 377Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts09 Aug 2005Dismissed
Kanhai Kasyap Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0170
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 328, 366, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts09 Aug 2005Disposed Of
Commissioner of Income Tax Vs Prem Heavy Engg. Works (Pvt.) Limited
Allahabad High Court · (2006) 200 CTR 403 : (2006) 282 ITR 11 : (2005) 149 TAXMAN 301
Income Tax Act, 1961 — Section 256(1)
High Courts09 Aug 2005Dismissed
Asrar Ahmad Vs The State of U.P. and Maharshi Bharadwaaj Akhil Bharatiya Rashtrabhasha Vigyan Shiksha Sansthan
Allahabad High Court · (2005) 6 AWC 5233
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 16, 17(4), 2Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 5, 8
High Courts09 Aug 2005Allowed
Prem Chandra Vs State of U.P.& Ors.
Allahabad High Court · (2005) 08 AHC CK 0151
Land Acquisition Act, 1894 — Section 23(1A), 23(2)
High Courts09 Aug 2005Allowed
Atiq and Others Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0149
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)
High Courts09 Aug 2005Dismissed
Sonu Pal Vs State of U.P.
Allahabad High Court · (2005) 2 DMC 745
Criminal Procedure Code, 1973 (CrPC) — Section 164Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 5
High Courts09 Aug 2005Dismissed
Mahendra Singh Phauji Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0117
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307
High Courts09 Aug 2005Allowed
Sat Pal and Others Vs The State of U.P. and Yogesh
Allahabad High Court · (2005) 08 AHC CK 0114
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 202, 202(2), 204(2)Penal Code, 1860 (IPC) — Section 380, 436, 457
High Courts09 Aug 2005
Mahesh Rastogi (In Jail) Vs State of Uttar Pradesh
Allahabad High Court · (2005) 08 AHC CK 0108
Copyright Act, 1957 — Section 55, 63Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts09 Aug 2005Dismissed
Sushila Industries Vs The Commissioner of Trade Tax
Allahabad High Court · (2005) 08 AHC CK 0084
High Courts09 Aug 2005Allowed
The State of U.P. Vs Jogendra Singh
Allahabad High Court · (2005) 08 AHC CK 0077
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts09 Aug 2005Allowed
Uttar Pradeshiya Prathamik Shikahak Sangh Vs Assistant Registrar, Firms, Societies and Chits, Sub Divisional Officer and Radhey Shyam Yadav
Allahabad High Court · (2006) 1 AWC 637
Societies Registration Act, 1860 — Section 25, 3(2), 3A(2)