High Courts09 May 2005
Gram Chetana Samiti Vs State of U.P. and Others
Allahabad High Court · (2005) 99 RD 48
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 117(6), 245
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 89 of 143
High Courts09 May 2005
The Commissioner of Income Tax Vs Raza Textiles Ltd.
Allahabad High Court · (2005) 199 CTR 694 : (2006) 281 ITR 229
Income Tax Act, 1961 — Section 145(2), 256(1), 28, 30, 31
High Courts09 May 2005
Sri Aman Singh and Others Vs State of U.P., Managing Director U.P. State Road Transport Corporation, General Manager (Karmik) U.P. State Road Transport Corporation and Regional Manager, UPSRTC
Allahabad High Court · (2005) 05 AHC CK 0067
Constitution of India, 1950 — Article 226, 32
High Courts09 May 2005
Girja Shankar and Another Vs State of U.P.
Allahabad High Court · (2005) 3 ACR 2309
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156, 161Evidence Act, 1872 — Section 3, 9
High Courts09 May 2005Allowed
Smt. Sharda Devi Vs State of U. P. and Others
Allahabad High Court · (2008) 5 AWC 5171
Constitution of India, 1950 — Article 226
High Courts06 May 2005
Commissioner of Income Tax Vs Accounts Officer
Allahabad High Court · (2006) 281 ITR 302
Finance (No. 2) Act, 1991 — Section 206, 206C, 272A(2)Income Tax Act, 1961 — Section 256(2), 272A
High Courts06 May 2005Dismissed
Virendra Kumar Kanaujia and Others Vs State of U.P. and Others
Allahabad High Court · (2005) 5 AWC 4956
Constitution of India, 1950 — Article 16
High Courts06 May 2005Disposed Of
Mahipal Singh Chauhan Vs State of U.P. and Others
Allahabad High Court · (2005) 3 ESC 1599
High Courts06 May 2005Dismissed
Sobran Singh Vs State
Allahabad High Court · (2005) 05 AHC CK 0228
Penal Code, 1860 (IPC) — Section 302, 307, 309
High Courts06 May 2005Allowed
All India Trade Union Congress Unit Hotel Agra Ashok Vs Director General, Employees State Insurance Corporation, The Regional Director, Employees State Insurance Corporation and The General Manager, Hotel Agra Ashok
Allahabad High Court · (2005) 6 AWC 6134 : (2005) 3 ESC 2050 : (2005) 105 FLR 1028 : (2005) 3 LLJ 116
Constitution of India, 1950 — Article 226Employees State Insurance (General) Regulations, 1950 — Regulation 97Employees State Insurance Act, 1948 — Section 1(4), 72, 75(1), 78, 82
High Courts06 May 2005Dismissed
Virendra Kumar Kannaujiya and Others Vs State of U.P., Secretary, Department of Home (Police Section), Government of U.P. and U.P. Police Head Quarters
Allahabad High Court · (2005) 106 FLR 423
Constitution of India, 1950 — Article 16, 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 8(3)
High Courts06 May 2005Partly Allowed
Triveni Fuels and Allahabad Fuels Vs State of U.P. and Others
Allahabad High Court · (2006) 145 STC 505
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 44ABUttar Pradesh Trade Tax Act, 1948 — Section 10, 29, 29(1), 29(2), 29(3)
High Courts06 May 2005Allowed
Dinesh Bahadur Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5600 : (2005) 3 ESC 2047
Constitution of India, 1950 — Article 14
High Courts06 May 2005Allowed
Randhir, Ram Babu and Chidda Vs The State
Allahabad High Court · (2005) 05 AHC CK 0199
Penal Code, 1860 (IPC) — Section 147, 149, 302, 307
High Courts06 May 2005Dismissed
Kumari Suman Kumari Vs State of U.P. and Others
Allahabad High Court · (2005) 4 AWC 3257 : (2005) 106 FLR 639
Constitution of India, 1950 — Article 16, 16(1), 309Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 5
High Courts06 May 2005Allowed
Sukhdeo Dwivedi Vs Deputy Director of Education (Sanskrit), Directorate of Education, District Inspector of Schools, Sampurnanand Sanskrit Vishwavidyalaya and Committee of Management Shreehyagreev Ramanuj ''Ka'' Vargiya Sanskrit Mahavidyala
Allahabad High Court · (2005) 5 AWC 5131 : (2005) 3 ESC 2012
High Courts06 May 2005Dismissed
U.P. Small Industries Corporation and Managing Director, U.P. Small Industries Corporation Vs The Presiding Officer, Labour Court (I) and Sri Ajai Kumar
Allahabad High Court · (2005) 5 AWC 5072
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 17B, 33C(2), 6N, 6P
High Courts06 May 2005Allowed
Laturi Singh Vs The State Police Service Tribunal and Others
Allahabad High Court · (2005) 5 AWC 5135
Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts06 May 2005Dismissed
Mukul N. Shah Vs The Commissioner of Trade Tax
Allahabad High Court · (2005) 05 AHC CK 0165
Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 4A(6)
High Courts06 May 2005Allowed
Shiv Bodhan and Ors.etc.etc. Vs State of U.P.& Ors.etc.etc.
Allahabad High Court · (2005) 05 AHC CK 0160