High Courts05 Aug 2005
Commissioner of Income Tax Vs Yatindra and Co.
Allahabad High Court · (2005) 149 TAXMAN 281
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 61 of 143
High Courts05 Aug 2005Allowed
Jai Prakash Vs Hon''ble High Court of Judicature and Another
Allahabad High Court · (2006) 3 AWC 2747
Uttar Pradesh Subordinate Courts Staff (Punishment and Appeal) Rules, 1976 — Rule 7(4)
High Courts05 Aug 2005Disposed Of
Fashion Carpet Co. Vs The Commissioner of Income Tax
Allahabad High Court · (2005) 149 TAXMAN 296
Income Tax Act, 1961 — Section 256(1), 35B, 35B(1)
High Courts05 Aug 2005Dismissed
Adarsh Kumar Tripathi Vs The State of Uttar Pradesh and Sri Kamta Prasad Mishra, Adyaksh Uttar Pradesh Prathmik Shikshak Sangh
Allahabad High Court · (2005) CriLJ 4204
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 162, 169Penal Code, 1860 (IPC) — Section 409, 419, 420, 467, 468
High Courts05 Aug 2005Disposed Of
Mobarak Ali Khan and Sons Vs The Commissioner of Income Tax
Allahabad High Court · (2007) 207 CTR 563 : (2007) 291 ITR 67 : (2006) 157 TAXMAN 446
Income Tax Act, 1961 — Section 256(1), 35B, 35B(1)
High Courts05 Aug 2005Allowed
Ram Chandra, Phool Chandra and Arjun (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Aug 2005
Kumari Kusum and Others Vs State of U.P. and Another
Allahabad High Court · (2006) 1 ACR 485
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 244, 245(2), 300Penal Code, 1860 (IPC) — Section 147, 323, 447, 452, 468
High Courts05 Aug 2005Allowed
Rashim Vs State of U.P.
Allahabad High Court · (2005) 08 AHC CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 323, 498A
High Courts05 Aug 2005Allowed
Kailash and Another Vs State of U.P. and Others
Allahabad High Court · (2006) 1 AWC 497 : (2005) 2 RD 726
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4
High Courts05 Aug 2005Allowed
Sri Ram Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3870 : (2005) 2 RD 404
Constitution of India, 1950 — Article 300AUttar Pradesh Electricity Recovery of Dues Act, 1958 — Section 3Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 285H, 285I
High Courts05 Aug 2005Allowed
Munni Begum Vs The Secretary, Basic Shiksha Parishad, The Zila Basic Shiksha Adhikari and The Education Superintendent
Allahabad High Court · (2006) 5 AWC 4639
High Courts05 Aug 2005
The Commissioner of Income Tax Vs Yatindra and Co.
Allahabad High Court · (2005) 08 AHC CK 0004
Income Tax Act, 1961 — Section 256(1)
High Courts04 Aug 2005Dismissed
Mushahid Beg and Others Vs State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1330
Constitution of India, 1950 — Article 166, 166(1), 166(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 25, 25A
High Courts04 Aug 2005
Oriental Insurance Co. Ltd. Vs Indrasani Devi and Others
Allahabad High Court · (2005) 4 ACC 290 : (2007) ACJ 1192
Motor Vehicles Act, 1988 — Section 170
High Courts04 Aug 2005Dismissed
Sachchidanand Tiwari Vs Commandant (Senior Security Commissioner), R.P.F. and Others
Allahabad High Court · (2005) 6 AWC 6087
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 3, 4Railway Protection Force Rules, 1987 — Rule 120
High Courts04 Aug 2005Dismissed
Om Prakash and Jaiprakash and Others Vs State of U.P. and Kamlawati Devi
Allahabad High Court · (2005) 08 AHC CK 0229
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 182(2), 244, 245Penal Code, 1860 (IPC) — Section 109, 120B, 494, 495
High Courts04 Aug 2005Dismissed
Hari Om Prakash Vs Brij Mohan and Others
Allahabad High Court · (2006) 1 AWC 688
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 24
High Courts04 Aug 2005Dismissed
Ramesh and Another Vs IIIrd Addl. Distt. Judge and Others
Allahabad High Court · (2006) 1 AWC 60
Specific Relief Act, 1963 — Section 6
High Courts04 Aug 2005Dismissed
Archana Goel Vs District Judge and Others
Allahabad High Court · (2006) 1 AWC 686
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts04 Aug 2005Dismissed
Smt. Shabana Vs Addl. City Magistrate (Sixth) Kanpur Nagar/Rent Control and Eviction Officer and Another
Allahabad High Court · (2006) 1 AWC 713
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 16(1), 3