High Courts05 May 2005
Rajjab Ali and Sons Vs Commissioner of Income Tax
Allahabad High Court · (2005) 05 AHC CK 0122
Income Tax Act, 1961 — Section 256(2), 35B, 35B(1)
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 91 of 143
High Courts05 May 2005Dismissed
Omax Shoe Factory Vs The Commissioner of Income Tax
Allahabad High Court · (2005) 199 CTR 31 : (2006) 281 ITR 268 : (2005) 148 TAXMAN 517
Income Tax Act, 1961 — Section 145(1), 256(1)Uttar Pradesh Sales Tax Act, 1948 — Section 12(2)
High Courts05 May 2005Allowed
In Re: Late Shri Shiv Shanker Mishra and Smt. Shashi Bala Mishra
Allahabad High Court · (2005) 05 AHC CK 0089
Succession Act, 1925 — Section 278
High Courts05 May 2005Allowed
Meena Khanna Vs State of Uttar Pradesh and The District Magistrate
Allahabad High Court · (2005) 3 AWC 2296 : (2005) 98 RD 759 : (2005) 1 RD 759
Stamp Act, 1899 — Section 33, 33(5), 47A, 47A(2), 47A(3)Stamp Rules — Rule 341, 346, 352
High Courts05 May 2005
Commissioner of Income Tax Vs Shiv Oil and Dal Mill
Allahabad High Court · (2006) 281 ITR 221 : (2006) 153 TAXMAN 27
Income Tax Act, 1961 — Section 143(3), 256(1), 3(3), 32A, 32A(2)
High Courts04 May 2005Allowed
State of U.P. Vs Pyare Lal and Another
Allahabad High Court · (2005) 5 AWC 4992
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts04 May 2005Allowed
Dabur India Limited Vs Commissioner of Trade Tax
Allahabad High Court · (2005) 05 AHC CK 0266
Central Sales Tax Act, 1956 — Section 6(1A), 6(2), 8(2A)Customs Act, 1962 — Section 15(1)Uttar Pradesh Trade Tax Act, 1948 — Section 11, 22
High Courts04 May 2005Dismissed
Smt. Prabha Pathak and Others Vs Jawahar Lal Gupta and Others
Allahabad High Court · (2005) 3 AWC 2468
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22
High Courts04 May 2005Dismissed
No. 2676699-F Ex Gdr Balbir Singh Vs Chief of the Army Staff and Union of India (UOI)
Allahabad High Court · (2005) 5 AWC 5063
Army Act, 1950 — Section 120(2), 39, 71, 80Army Rules, 1954 — Rule 115(2), 116, 129, 137, 149Constitution of India, 1950 — Article 226, 227
High Courts04 May 2005Dismissed
Ex. Sep. No. 2974530 Rajendra Prasad Singh Vs Union of India (UOI) and Medical/Invaliding Board
Allahabad High Court · (2005) 5 AWC 5087
Constitution of India, 1950 — Article 226, 32
High Courts04 May 2005Disposed Of
Arun Prakash, Additional Chief Judicial Magistrate, Northern Railway and P.K. Misra, Additional Chief Judicial Magistrate, Northern Railways Vs The Chairman, Railway Board, General Manager, Northern Railways and Divisional Railways Manager, Northern Railways
Allahabad High Court · (2005) 4 AWC 3525
High Courts04 May 2005Allowed
State of U.P. Vs Sri Pyare Lal and Presiding Officer, Labour Court
Allahabad High Court · (2006) 106 FLR 220
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts04 May 2005Dismissed
Mohammad Inam Ahmad Vs State of U.P., Additional Chief Judicial Magistrate and Rejendra Kumar Varshaney
Allahabad High Court · (2005) CriLJ 4187
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 204(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 417, 420
High Courts04 May 2005Dismissed
Balwant and Chandra Pal Vs State of U.P.
Allahabad High Court · (2005) 05 AHC CK 0170
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157, 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
High Courts04 May 2005Dismissed
Sher Singh Vs The State of Uttar Pradesh and Company Commandant 46th P.A.C. Battalion (Task Force)
Allahabad High Court · (2005) 5 AWC 5023 : (2005) 3 ESC 2049
Constitution of India, 1950 — Article 226
High Courts04 May 2005
The Commissioner, Trade Tax Vs S/S Siraj Food Products
Allahabad High Court · (2005) 05 AHC CK 0107
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 18(1), 21, 22, 3B
High Courts04 May 2005Allowed
Cattle Feed Plant, Pradeshik Cooperative Dairy Federation Limited Vs Commissioner, Trade Tax
Allahabad High Court · (2005) 05 AHC CK 0103
Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4
High Courts04 May 2005Allowed
Smt. Indira Devi Yadav Vs The State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2879
Uttar Pradesh Excise (Settlement of Licences Country for Retail Sale of Country Liquor) Rules, 2002 — Rule 14, 20, 21
High Courts04 May 2005
Commissioner of Income Tax Vs Smt. Haseeba Khatoon
Allahabad High Court · (2005) 05 AHC CK 0088
Income Tax Act, 1961 — Section 256(1), 64(1)
High Courts04 May 2005Dismissed
The Commissioner, Trade Tax Vs Elmech Engineers
Allahabad High Court · (2005) 05 AHC CK 0080
Employers Liability Act, 1880 — Section 1(1)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1)