High Courts21 Jul 2005
Ram Pratap Yadav Vs IInd A.D.J. and Others
Allahabad High Court · (2005) 4 AWC 3672
Provincial Small Cause Courts Act, 1887 — Section 17
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 67 of 143
High Courts21 Jul 2005Allowed
Ajai Kumar Tewari Vs Deputy Inspector General of Police (Establishment), Deputy Inspector General of Police (Personnel), The State of Uttar Pradesh
Allahabad High Court · (2005) 6 AWC 5209 : (2006) 107 FLR 128
Evidence Act, 1872 — Section 107, 108
High Courts21 Jul 2005Partly Allowed
Smt. Jai Devi Hans Vs Smt. Beena Singh, Dori Singh and State of U.P.
Allahabad High Court · AIR 2005 All 349 : (2005) 4 AWC 3871 : (2006) 1 RCR(Civil) 324
Legal Services Authorities Act, 1987 — Section 20, 20(1), 21, 21(2)
High Courts21 Jul 2005Allowed
Samiullah Khan Vs U.P.State Road Transport Corporation & Ors.
Allahabad High Court · (2005) 07 AHC CK 0120
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 64
High Courts21 Jul 2005Allowed
The Commissioner Sales Tax Vs S/S Shivalik Motors and Tractors
Allahabad High Court · (2005) 07 AHC CK 0076
Uttar Pradesh Sales Tax Act, 1948 — Section 2, 2(I)
High Courts21 Jul 2005
Chokhey Lal Vs Board of Revenue and Others
Allahabad High Court · (2005) 99 RD 426 : (2005) 2 RD 426
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B(4F)
High Courts21 Jul 2005Allowed
The Commissioner Sales Tax Vs S/s Trutuf Safety Glass Industries
Allahabad High Court · (2006) 148 STC 477
Uttar Pradesh Sales Tax Act, 1948 — Section 3, 3A, 3AAAA, 3D, 4B
High Courts21 Jul 2005Dismissed
Hori Lal Vs Babu Ram and Others
Allahabad High Court · (2005) 4 AWC 3859 : (2005) 99 RD 314 : (2005) 2 RD 314
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 27, 27(1), 42A, 49, 52
High Courts21 Jul 2005
AM. Sarif and Sons Vs Commissioner of Income Tax
Allahabad High Court · (2005) 07 AHC CK 0037
Income Tax Act, 1961 — Section 145, 256
High Courts21 Jul 2005
H.M. Sarif and Sons Vs Commissioner of Income Tax
Allahabad High Court · (2008) 296 ITR 523 : (2006) 157 TAXMAN 458
Income Tax Act, 1961 — Section 256(1)
High Courts21 Jul 2005Dismissed
State of U.P. and Others Vs Dariao Singh and Another
Allahabad High Court · (2005) 6 AWC 6330
Constitution of India, 1950 — Article 226Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 8, 8(2)
High Courts20 Jul 2005Dismissed
Narain Shankar Sharma Vs Smt. Asha Asthana
Allahabad High Court · (2005) 4 AWC 3859
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Jul 2005Allowed
In Re: Late Sukh Ram on behalf of Rama Shankar
Allahabad High Court · (2005) 07 AHC CK 0243
Succession Act, 1925 — Section 278
High Courts20 Jul 2005Disposed Of
Commissioner of Income Tax Vs Ema India Ltd.
Allahabad High Court · (2008) 296 ITR 510 : (2006) 157 TAXMAN 536
Income Tax Act, 1961 — Section 256(1)
High Courts20 Jul 2005Dismissed
Prem Prakash Maheshwari Vs Gyaneshwar Sharma
Allahabad High Court · (2005) 4 AWC 3184
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts20 Jul 2005Dismissed
The Chairman, U.P. State Road Transport Corporation and The Regional Manager, U.P. State Road Transport Corporation Vs Motor Accident Claims Tribunal (Special Judge N.D.P.S. Act) and Others
Allahabad High Court · (2006) 1 AWC 211
High Courts20 Jul 2005
Gangu Singh, Ram Chander Singh, Mangat Singh and Harkesh Singh Vs District Deputy Director of Consolidation, Consolidation Officer and Haji Ali Hasan
Allahabad High Court · (2005) 4 AWC 3863
Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts20 Jul 2005
Prem Jeet Singh Gujral Vs Debt Recovery Appellate Tribunal and Others
Allahabad High Court · AIR 2005 All 351 : (2005) 4 AWC 3858 : (2007) 2 BC 561 : (2006) 130 CompCas 438 : (2005) 99 RD 409 : (2005) 2 RD 409
Debts Due to Banks and Financial Institution Act, 1993 — Section 20, 3, 31
High Courts20 Jul 2005Allowed
Surendra Kumar Jain Vs Prescribed Authority/Civil Judge (Senior Division) and Another
Allahabad High Court · (2006) 1 AWC 639
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 225, 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 87(1)
High Courts19 Jul 2005
State of U.P. Vs Dal Chand and Others
Allahabad High Court · (2005) 3 ACR 2654
Criminal Procedure Code, 1973 (CrPC) — Section 378, 385, 386Evidence Act, 1872 — Section 3, 9Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302