High Courts23 May 2005
Commissioner of Income Tax Vs Mahesh Chand Agrawal
Allahabad High Court · (2007) 1 CLT 554 : (2007) 207 CTR 554 : (2006) 157 TAXMAN 539
Income Tax Act, 1961 — Section 132, 139, 256, 271
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 82 of 143
High Courts23 May 2005Allowed
P. Arvindam, Ex-Constable/G.D. Force No. 90 122/1376 Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 6143
Central Reserve Police Force Act, 1949 — Section 10, 11, 12, 12(1), 16(2)Constitution of India, 1950 — Article 14
High Courts23 May 2005Dismissed
Kanti Swarup Sharma and Others Vs Union of India (UOI) and Others
Allahabad High Court · (2005) 6 AWC 5624 : (2005) 2 UPLBEC 1720
Constitution of India, 1950 — Article 14, 14(4), 309, 335Junior Telecom Officer Recruitment Rules, 1996 — Rule 7
High Courts23 May 2005Dismissed
Udan Singh, Chandra Bhushan Singh, Dharam Pal Singh and Indresh Singh Vs Board of Revenue and Others
Allahabad High Court · (2005) 4 AWC 3386 : (2005) 99 RD 217 : (2005) 2 RD 217
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 100, 100(3), 104Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331, 341
High Courts23 May 2005Allowed
Ayodhya Prasad Gupta Vs Pratap Chandra Mehra
Allahabad High Court · (2005) 4 AWC 3890 : (2005) 99 RD 154 : (2005) 2 RD 154
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1Constitution of India, 1950 — Article 225, 226Limitation Act, 1963 — Section 5
High Courts23 May 2005Allowed
Jogendra Singh Vs Director General, Railway Protection Force, Ministro of Railways/Railway Board, Inspector General-cum-chief Security Commissioner, Railway Protection Force, Central Railway and Sr. Divisional Security Commissioner, Railway Protection Force, Jhansi Division
Allahabad High Court · (2005) 6 AWC 6149
Railway Protection Force (Amendment) Rules, 1992 — Rule 219, 219.1, 219.2Railway Protection Force (Amendment) Rules, 1997 — Rule 219.4Railway Protection Force Act, 1957 — Section 9(2)
High Courts23 May 2005
Commissioner of Income Tax Vs Late Sri Ram Gupta
Allahabad High Court · (2005) 199 CTR 43 : (2008) 296 ITR 212 : (2005) 149 TAXMAN 237
Income Tax Act, 1961 — Section 256(2), 36(1)
High Courts23 May 2005
The Commissioner of Income Tax Vs Vali Brothers
Allahabad High Court · (2005) 199 CTR 294
Income Tax Act, 1961 — Section 139, 143, 143(3), 147, 148
High Courts23 May 2005
In Re: Juggilal Kamlapat Holding Limited In Re: J.K. Investment Limited In Re: Kanpur Investments Limited
Allahabad High Court · (2005) 05 AHC CK 0008
High Courts21 May 2005Allowed
Sushil Kumar Singh Vs State of U.P. and Others
Allahabad High Court · (2006) 2 AWC 1380
Representation of the People Act, 1951 — Section 123
High Courts20 May 2005
Yasin alias Baba Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 2243
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 307, 396
High Courts20 May 2005Dismissed
Purshottam Das Vs Rent Control and Eviction Officer and Others
Allahabad High Court · (2005) 4 AWC 3511
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16(5)
High Courts20 May 2005Allowed
Rohilkhand Cement Spun Pipes (Private) Limited Vs Commissioner of Sales Tax
Allahabad High Court · (2008) 11 VST 912
High Courts20 May 2005Dismissed
Narendra Singh alias Kuddu and Another Vs Vishambhar Nath Agarwal and Others
Allahabad High Court · (2006) 1 AWC 761
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(2)
High Courts20 May 2005Allowed
The Commissioner, Trade Tax Vs Rajendra and Company
Allahabad High Court · (2005) 05 AHC CK 0251
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286, 286(1)
High Courts20 May 2005Allowed
Satya Pal Singh, Shanti Swaroop and Netra Pal Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 05 AHC CK 0242
Criminal Procedure Code, 1973 (CrPC) — Section 14, 145, 145(4), 146, 146(1)
High Courts20 May 2005Dismissed
Mohd. Qasim Vs District Judge and Others
Allahabad High Court · (2006) 1 AWC 765
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(7), 22
High Courts20 May 2005Dismissed
Ashok (In Jail) Vs State of U.P.
Allahabad High Court · (2005) 05 AHC CK 0220
Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 326
High Courts20 May 2005Dismissed
Kalwa Vs State of Uttar Pradesh
Allahabad High Court · (2005) 05 AHC CK 0211
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313Penal Code, 1860 (IPC) — Section 302
High Courts20 May 2005Allowed
The Commissioner, Trade Tax Vs S/S Ashok Grih Udyog Kendra Pvt. Ltd.
Allahabad High Court · (2005) 05 AHC CK 0205