COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 73 of 143

High Courts11 Jul 2005

S.P. and Co. and Another Vs Ist Addl. Sessions Judge and Others

Allahabad High Court · (2005) 3 ACR 2843

Criminal Procedure Code, 1973 (CrPC) — Section 482Direct Tax Laws (Amendment) Act, 1987 — Section 276EGeneral Clauses Act, 1897 — Section 6

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High Courts11 Jul 2005Allowed

Shami Ullah Khan Vs Dhruve Narain and Mindalia @ Phoolmati

Allahabad High Court · (2005) 4 AWC 3436 : (2005) 4 AWC 343 : (2005) 99 RD 202 : (2005) 2 RD 202

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, Order 22 Rule 3, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5Uttar Pradesh Land Revenue Act, 1901 — Section 210, 34

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High Courts08 Jul 2005

Mahabir Prasad Vs Commissioner of Income Tax

Allahabad High Court · (2005) 199 CTR 607 : (2005) 149 TAXMAN 290

Income Tax Act, 1961 — Section 132, 256

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High Courts08 Jul 2005

Saghir Ahmad Vs Smt. Shakina Begum

Allahabad High Court · (2005) 3 ACR 2891

Criminal Procedure Code, 1973 (CrPC) — Section 125, 307, 386, 389, 390

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High Courts08 Jul 2005Allowed

Bharat Auto Center Vs Commissioner of Income Tax

Allahabad High Court · (2006) 200 CTR 289 : (2006) 282 ITR 366 : (2005) 149 TAXMAN 228

Income Tax Act, 1961 — Section 154, 249(3)Limitation Act, 1963 — Section 5

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High Courts08 Jul 2005

Mahabir Prasad Vindhyachal Prasad Vs Commissioner of Income Tax

Allahabad High Court · (2005) 199 CTR 607 : (2005) 149 TAXMAN 290

Income Tax Act, 1961 — Section 132(4A), 256(2)

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High Courts08 Jul 2005Dismissed

Arun Kumar Singh Vs State of U.P., Secretary, Higher Education Department, U.P. Government, Secretary, Karmik Department, Government of U.P. and Public Service Commission

Allahabad High Court · (2005) 07 AHC CK 0228

Constitution of India, 1950 — Article 142, 226, 32Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 16, 41, 8(1)

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High Courts08 Jul 2005Allowed

Kailash Nath Gupta Vs District Judge and Others

Allahabad High Court · (2005) 4 AWC 3858 : (2005) 4 AWC 3858

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1

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High Courts08 Jul 2005Disposed Of

Commissioner of Income Tax Vs Ashok Kumar Bharti and Vijay Kumar Goel

Allahabad High Court · (2005) 198 CTR 260

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148, 21, 256(1)

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High Courts08 Jul 2005

Smt. Louise Khurshid Vs Shri Chandra Bhushan Singh alias ''Munnoo Babu'' and Others

Allahabad High Court · (2005) 07 AHC CK 0200

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 8 Rule 1, 148, 151

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High Courts08 Jul 2005Allowed

The Commissioner of Income Tax Vs Raj Kumar Singh and Co.

Allahabad High Court · (2005) 199 CTR 88

Companies Act, 1956 — Section 153Income Tax Act, 1922 — Section 2(6A)Income Tax Act, 1961 — Section 1(6A), 153, 16(2), 18(5), 19A

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High Courts08 Jul 2005Dismissed

Commissioner of Income Tax Vs Singhal Industrial Corporation

Allahabad High Court · (2005) 199 CTR 690 : (2008) 303 ITR 225 : (2006) 150 TAXMAN 466

Income Tax Act, 1961 — Section 256(2), 68

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High Courts08 Jul 2005Allowed

Commissioner of Income Tax Vs Das Industries

Allahabad High Court · (2005) 199 CTR 370 : (2008) 303 ITR 199 : (2005) 149 TAXMAN 328

Income Tax Act, 1961 — Section 132, 143(1), 148, 256(1)

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High Courts08 Jul 2005Dismissed

Saghir Ahmed Vs Smt. Sakina Begam

Allahabad High Court · (2006) 1 DMC 255

Criminal Procedure Code, 1973 (CrPC) — Section 125, 307, 386, 389, 390

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High Courts08 Jul 2005Allowed

Ateeq Ahmad Vs Vth A.D.J.& Ors.

Allahabad High Court · (2005) 07 AHC CK 0116

Transfer of Property Act, 1882 — Section 114

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High Courts08 Jul 2005

Commissioner of Income Tax Vs Pateshwari Electrical and Associated Industries (P) Ltd.

Allahabad High Court · (2005) 197 CTR 353 : (2006) 282 ITR 61 : (2005) 148 TAXMAN 240

Income Tax Act, 1961 — Section 10, 2(4), 256(2), 9

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High Courts08 Jul 2005

Commissioner of Income Tax Vs Shri Ashok Kumar Bharti and Shri Vijay Kumar Goel

Allahabad High Court · (2006) 282 ITR 496 : (2005) 149 TAXMAN 247

Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 147, 148, 21, 256(1)

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High Courts08 Jul 2005

Jagmohan, Ganga, Yamuna and Sheo Prasad (In Jail) Vs The State of U.P.

Allahabad High Court · (2005) 2 ALD(Cri) 4

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 149, 304, 323

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High Courts08 Jul 2005

Ram Singh (in Jail) Vs State

Allahabad High Court · (2005) 07 AHC CK 0078

Penal Code, 1860 (IPC) — Section 302, 307, 376

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High Courts08 Jul 2005Dismissed

State of U.P. Vs Devi, Nitua and Ramesh Devi, Nitua and Ramesh Vs State of U.P.

Allahabad High Court · (2005) 07 AHC CK 0068

Penal Code, 1860 (IPC) — Section 307, 323, 325, 34

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