COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 72 of 143

High Courts11 Jul 2005Allowed

Smt. Indra Sharma Vs Lt. Col. S.K. Sharma and Others

Allahabad High Court · (2005) 4 AWC 3122 : (2006) 1 CivCC 480 : (2006) 1 RCR(Civil) 27 : (2005) 2 RCR(Rent) 666

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 5 Rule 19A, Order 8 Rule 10, Order 8 Rule 5, Order 8 Rule 5(2)General (Civil) Rules, 1957 — Rule 89ATransfer of Property Act, 1882 — Section 106

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High Courts11 Jul 2005Dismissed

Shiv Pratap Singh Vs State of U.P. and Others

Allahabad High Court · (2005) 4 AWC 3120

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 21, 21A, 22, 23

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High Courts11 Jul 2005Dismissed

Guman Ahmad @ Manna and Arman Ahmad Vs State of Uttar Pradesh

Allahabad High Court · (2005) CriLJ 4191 : (2006) 1 RCR(Criminal) 355

Criminal Procedure Code, 1973 (CrPC) — Section 5A, 82, 83, 83(1)Penal Code, 1860 (IPC) — Section 302, 307, 504, 506

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High Courts11 Jul 2005Dismissed

Jai Nath Yadav Vs State of U.P.

Allahabad High Court · (2005) 07 AHC CK 0162

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 201, 218

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High Courts11 Jul 2005Dismissed

Anil Rice Mill Vs The Commissioner of Income Tax

Allahabad High Court · (2005) 199 CTR 69 : (2006) 282 ITR 236 : (2005) 149 TAXMAN 313

Finance (No. 2) Act, 1965 — Section 24, 24(2), 24(3)Income Tax Act, 1961 — Section 131, 143(1), 256(1), 68, 69

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High Courts11 Jul 2005Disposed Of

Prabhu Nath and Ors. Vs D.D.C.,Ballia & Ors.

Allahabad High Court · (2005) 07 AHC CK 0132

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High Courts11 Jul 2005Dismissed

Shyam Lal Vs Vishnu Dutt Sharma

Allahabad High Court · (2005) 07 AHC CK 0129

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)

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High Courts11 Jul 2005Partly Allowed

Raghuvar Sahay Mehrotra and Ors. Vs Pramod Kumar Kapoor & Anr.

Allahabad High Court · (2005) 07 AHC CK 0123

Specific Relief Act, 1963 — Section 36, 41

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High Courts11 Jul 2005Partly Allowed

Urmila Singh Den Dayal Upadhyaya Gorakhpur University, Gorakhpur and others Vs Deen Dayal Upadhya Gorakhpur University and others

Allahabad High Court · (2005) 07 AHC CK 0121

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High Courts11 Jul 2005

Deen Dayal Upadhyaya Gorakhpur University and Others Vs Urmila Singh and Others

Allahabad High Court · (2005) 6 AWC 5295 : (2005) 3 ESC 2097

Constitution of India, 1950 — Article 226

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High Courts11 Jul 2005

Commissioner of Income Tax Vs The Bajpur Co-op. Sugar Factory Ltd.

Allahabad High Court · (2005) 198 CTR 590 : (2006) 151 TAXMAN 167

Income Tax Act, 1961 — Section 143(3), 251, 256(1)

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High Courts11 Jul 2005

Commissioner of Income Tax Vs Zam Zam Tanners

Allahabad High Court · (2005) 197 CTR 221 : (2005) 279 ITR 197 : (2005) 149 TAXMAN 55

Constitution of India, 1950 — Article 141Finance Act, 1993 — Section 143(1A)Finance Act, 2002 — Section 271(1)

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High Courts11 Jul 2005

S.P. and Company and Sidharth Kumar Vs Ist Addl. Sessions Judge, Special Chief Judicial Magistrate and Union of India (UOI)

Allahabad High Court · (2005) 3 ACR 2843

Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 269T, 269T(1), 271E(1), 274, 276

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High Courts11 Jul 2005Allowed

Ganga Ram Singh Vs State of U.P., Izharey Qarim, Johray Qarim and Tawarak Hussain

Allahabad High Court · (2005) 4 BC 236 : (2006) 1 CivCC 155 : (2005) CriLJ 3681 : (2005) 4 RCR(Criminal) 631

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Jul 2005Allowed

Gopal Das Vs The Assessing Officer, Trade Tax

Allahabad High Court · (2005) 07 AHC CK 0080

Central Sales Tax Act, 1956 — Section 14Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147

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High Courts11 Jul 2005Allowed

Rajiv Agrawal Vs State of U.P.

Allahabad High Court · (2005) 07 AHC CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 451Motor Vehicles Act, 1988 — Section 179Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338, 427

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High Courts11 Jul 2005

Rajdhar Vs State of U.P. and Smt. Chandra Wati

Allahabad High Court · (2005) CriLJ 3679

Criminal Procedure Code, 1973 (CrPC) — Section 232, 319, 319(4)Penal Code, 1860 (IPC) — Section 120, 302

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High Courts11 Jul 2005Allowed

Kirpal Singh, Kallu Singh and Vijay Pal Singh (In Jail) Vs State

Allahabad High Court · (2005) 3 ACR 2774

Penal Code, 1860 (IPC) — Section 120A, 149, 302, 307, 323

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High Courts11 Jul 2005

The Commissioner of Income Tax Vs Moradabad General Art Metal Mills

Allahabad High Court · (2006) 282 ITR 510 : (2006) 150 TAXMAN 123

Income Tax Act, 1961 — Section 143, 154, 246, 251, 253(2)

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High Courts11 Jul 2005Allowed

Aaftab Ahmad Vs Mohd. Soyeb and Others

Allahabad High Court · (2005) 4 AWC 3867 : (2005) 99 RD 265 : (2005) 2 RD 265

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, Order 7 Rule 14, 11Evidence Act, 1872 — Section 13, 40, 41, 42, 43Succession Act, 1925 — Section 63

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