High Courts09 Aug 2005
Nisar Vs Vth Addl. District Judge and Others
Allahabad High Court · (2006) 1 AWC 58
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 60 of 143
High Courts09 Aug 2005
Commissioner of Income Tax Vs Velvet Carpet and Co.
Allahabad High Court · (2005) 149 TAXMAN 337
Income Tax Act, 1961 — Section 256, 263, 35B
High Courts09 Aug 2005
Commissioner of Wealth Tax Vs G.P. Kanodia (HUF)
Allahabad High Court · (2006) 150 TAXMAN 35
High Courts09 Aug 2005Allowed
Das''s Friends Builders Pvt. Ltd. Vs The Deputy Commissioner Income Tax
Allahabad High Court · (2006) 201 CTR 447 : (2006) 280 ITR 77 : (2006) 153 TAXMAN 282
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(3), 145(2)Penal Code, 1860 (IPC) — Section 26
High Courts09 Aug 2005
Commissioner of Income Tax Vs Shri Aji Prasad
Allahabad High Court · (2006) 204 CTR 292 : (2006) 283 ITR 142
Income Tax Act, 1922 — Section 10(1)Income Tax Act, 1961 — Section 143(1), 24, 256(1), 256(2), 263
High Courts09 Aug 2005
State of U.P. Vs Jugendra Singh
Allahabad High Court · (2005) 3 ACR 3172
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts08 Aug 2005Dismissed
Sri Ramdas, Disciple of Sri Sri Purushottam Das Ji Maharaj Vs State of U.P., U.P. Jal Nigam and U.P. Pollution Control Board
Allahabad High Court · (2005) 6 AWC 5312
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B
High Courts08 Aug 2005Disposed Of
Fazlur Rahman, Afzal Ahmad Khan and Israr Ahmad Khan Vs State of U.P.
Allahabad High Court · (2006) 1 AWC 623
Constitution of India, 1950 — Article 14, 16, 309
High Courts08 Aug 2005Allowed
In Re: New India Sugar Mills Limited, an existing Company within the meaning of the Companies Act, 1956 In Re: Upper Ganges Sugar and Industries Limited, an existing Company within the meaning of the Companies Act, 1956 In Re: Scheme of Arrangement between New India Sugar Mills Limited and Upper Ganges Sugar and Industries Limited and their respective Shareholders
Allahabad High Court · (2006) 68 SCL 386
Companies (Court) Rules, 1959 — Rule 67Companies Act, 1956 — Section 235, 251, 391, 391(1), 391(2)
High Courts08 Aug 2005Dismissed
Santosh Kumar Yadav Vs Union of India (UOI) and Kanishk Kumar Yadav
Allahabad High Court · (2005) 6 AWC 5188
Central Civil Services (Temporary Service) Rules, 1965 — Rule 4, 5, 5(1)Central Reserve Police Force Rules, 1955 — Rule 10, 11, 12, 16, 7
High Courts08 Aug 2005Dismissed
Bhuvendra Kumar Vs The State of U.P. and Settlement Officer Consolidation
Allahabad High Court · (2005) 4 AWC 3665 Supp : (2005) 4 AWC 3665 : (2005) 99 RD 372 : (2005) 2 RD 372
Constitution of India, 1950 — Article 309Lekhpals Service Rules, 1958 — Rule 21, 4, 7Uttar Pradesh Consolidation Lekhpal Services Rules, 1978 — Rule 11, 14, 15, 2, 24
High Courts08 Aug 2005Allowed
Kesarwani Zarda Bhandar Vs Additional Labour Commissioner, State of U.P., Smt. Chandra Devi and Smt. Kiran Devi
Allahabad High Court · (2005) 6 AWC 5180 : (2005) 107 FLR 122
Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(1), 33C(2), 4K, 6A, 6C
High Courts08 Aug 2005
Smt. Nisha Tripathi Vs State of U.P., The Director, Maternity and Child Welfare and Chief Medical Officer
Allahabad High Court · (2005) 6 AWC 5229 : (2005) 107 FLR 271
Penal Code, 1860 (IPC) — Section 420, 467, 468Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 5BUttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 3
High Courts08 Aug 2005
Salil Srivastava and Others Vs The Vice Chancellor, Aligarh Muslim University, Controller of Examination, Aligarh Muslim University, Dean Faculty of Law, Aligarh Muslim University and Academic Council, Aligarh Muslim University
Allahabad High Court · (2005) 08 AHC CK 0091
High Courts08 Aug 2005
Commissioner of Income Tax Vs Charan Dass, HUF
Allahabad High Court · (2006) 203 CTR 589 : (2006) 280 ITR 637 : (2006) 153 TAXMAN 307
Hindu Succession Act, 1956 — Section 6, 8Income Tax Act, 1922 — Section 18A(9)Income Tax Act, 1961 — Section 171, 171(9), 256(1)
High Courts08 Aug 2005Dismissed
Manoj Kumar Vs District and Sessions Judge and Others
Allahabad High Court · (2005) 6 AWC 6335
Uttar Pradesh Subordinate Civil Courts Inferior Establishments Rules, 1955 — Rule 12
High Courts08 Aug 2005Allowed
Union of India (UOI) and General Manager, Bharat Sanchar Nigam Limited Vs Brijbhushan Yadav and Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court
Allahabad High Court · (2005) 08 AHC CK 0005
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 12, 18, 19Industrial Disputes Act, 1947 — Section 25B, 25F, 25FFF, 6N
High Courts07 Aug 2005Dismissed
Ganga Prasad Vs Ajab Narain
Allahabad High Court · (2005) 08 AHC CK 0121
High Courts05 Aug 2005Dismissed
Seth Pal Vs State of U.P. and others
Allahabad High Court · (2005) 16 CriminalCC 764
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 148(1), 482
High Courts05 Aug 2005
Fashion Carpet Co. Vs Commissioner of Income Tax
Allahabad High Court · (2005) 149 TAXMAN 296
Income Tax Act, 1961 — Section 256, 35B