COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 81 of 143

High Courts25 May 2005Dismissed

Shri Amar Singh Vs District Judge

Allahabad High Court · (2005) 05 AHC CK 0196

Civil Services (Classification, Control and Appeal) Rules — Rule 55(1), 55(4)Constitution of India, 1950 — Article 192(1), 20(2), 226, 309, 311Electricity Act, 1910 — Section 39

Read judgment

High Courts25 May 2005Dismissed

Smt. Krishna Bembi Vs Appellate Authority under the Payment of Gratuity Act, 1972, Shri Ram Junior High School and Mawana Sugar Works (A unit of erstwhile SIEL Ltd. Now a unit of SIEL Sugar Ltd.)

Allahabad High Court · (2005) 4 AWC 3337 : (2005) 106 FLR 961

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2, 27Payment of Gratuity Act, 1972 — Section 1, 1(3), 2, 7(7)

Read judgment

High Courts25 May 2005Dismissed

Zahoor Ahmed Vs Iftikhar Uddin & Anr.

Allahabad High Court · (2005) 05 AHC CK 0151

Constitution of India, 1950 — Article 226

Read judgment

High Courts25 May 2005Dismissed

Shalimar Leather Industry Vs State of U.P.and Others

Allahabad High Court · (2005) 05 AHC CK 0150

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 48, 5A

Read judgment

High Courts25 May 2005Allowed

Hardwari Lal Vs IIIrd Addl District Judge,Ghaziabad & Anr.

Allahabad High Court · (2005) 05 AHC CK 0142

Provincial Small Cause Courts Act, 1887 — Section 23

Read judgment

High Courts25 May 2005Allowed

Jagdish Chand Vs Krishna Mohan Agrawal and Others

Allahabad High Court · (2005) 05 AHC CK 0139

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

Read judgment

High Courts25 May 2005Dismissed

Ashwani Kumar Tripathi Vs State of U.P., U.P. Awas Evam Vikas Parishad and The Assistant Housing Commissioner, U.P. Awas Evam Vikas Parishad

Allahabad High Court · (2005) 4 AWC 3270

Transfer of Property Act, 1882 — Section 19, 54, 55, 55(1)

Read judgment

High Courts25 May 2005

Suresh Chandra Gupta and Others Vs The Collector and Others

Allahabad High Court · AIR 2005 All 318 : (2005) 4 AWC 3324 : (2006) 133 CompCas 440 : (2005) 64 SCL 375

Companies Act, 1956 — Section 4(A)Constitution of India, 1950 — Article 246(1), 246(2), 246(3), 254, 254(1)Contract Act, 1872 — Section 128

Read judgment

High Courts25 May 2005Allowed

Anand Gramodyog Samiti Vs Commissioner of Trade Tax

Allahabad High Court · (2005) 05 AHC CK 0052

Income Tax Act, 1961 — Section 245(7)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 4

Read judgment

High Courts25 May 2005Dismissed

Ram Kishun Vs Dashrath and Others

Allahabad High Court · (2005) 4 AWC 3887

Constitution of India, 1950 — Article 226

Read judgment

High Courts24 May 2005Allowed

S/S Assam Roadways Vs State of U.P.

Allahabad High Court · (2005) 05 AHC CK 0255

Constitution of India, 1950 — Article 226Uttar Pradesh Trade Tax Act, 1948 — Section 10, 13A(4), 29, 29(2)Uttar Pradesh Trade Tax Rules, 1948 — Rule 90

Read judgment

High Courts24 May 2005Disposed Of

Commissioner of Income Tax Vs Mohakampur Ice and Cold Storage

Allahabad High Court · (2006) 202 CTR 152 : (2006) 281 ITR 354 : (2005) 149 TAXMAN 593

Income Tax Act, 1961 — Section 143(3), 256(1), 54E

Read judgment

High Courts24 May 2005Allowed

Uptron Colour Picture Tubes Workers Union Vs The Deputy Labour Commissioner, The State of U.P. and B.P.L. Display Devices Ltd.

Allahabad High Court · (2005) 6 AWC 5627 : (2005) 106 FLR 1115

Industrial Disputes Act, 1947 — Section 33C(1)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6H, 6H(1)

Read judgment

High Courts24 May 2005Allowed

Sumer Chand, Assistant Development Officer, Panchayat Vs State of U.P. and Others

Allahabad High Court · (2005) 6 AWC 5742

Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 3, 4, 6

Read judgment

High Courts24 May 2005Allowed

Smt. Sursati Devi and Others Vs Varanasi Vikas Pradhikaran and Secretary Varanasi Vikas Pradhikaran/Nagar Mahapalika

Allahabad High Court · (2005) 4 AWC 3242

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 141, 32, 36

Read judgment

High Courts24 May 2005Allowed

Committee of Management of Vishva Nath Vidyalaya, Mundera, Allahabad through its Manager Vs State of U.P. and another

Allahabad High Court · (2005) 05 AHC CK 0131

Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 9

Read judgment

High Courts24 May 2005Dismissed

Munnu Lal Vs Addl. Commissioner, (Administration), Kanpur Division and Others

Allahabad High Court · (2005) 4 AWC 3267

Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117, 122B(4F), 123, 132, 195

Read judgment

High Courts24 May 2005Dismissed

Vijay Kumar Singhal Vs The State of Uttar Pradesh and Others

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

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164Uttar Pradesh Number and Location of Excise Shops Rules, 1968 — Rule 2A, 5(2)

Read judgment

High Courts24 May 2005Allowed

Abdul Husain @ Soni Vs State of U.P.

Allahabad High Court · (2005) 05 AHC CK 0046

Penal Code, 1860 (IPC) — Section 300, 307, 34

Read judgment

High Courts23 May 2005

Commissioner of Income Tax Vs Chanan Lal Jai Ram Dass and Co.

Allahabad High Court · (2007) 207 CTR 445 : (2006) 157 TAXMAN 483

Income Tax Act, 1961 — Section 14, 2, 206C, 256, 44AC

Read judgment