COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 92 of 143

High Courts04 May 2005Allowed

Mohd. Mustkeem Siddiqui Vs Smt. Jahida Khatoon

Allahabad High Court · (2005) 3 AWC 2073 : (2005) 2 AWC 2073

Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

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High Courts04 May 2005Allowed

Malviya Chemicals and Pharmaceuticals Private Limited Vs The Commissioner, Trade Tax

Allahabad High Court · (2005) 141 STC 194

Uttar Pradesh Sales Tax Act, 1948 — Section 11, 15C(2), 18(1), 28B(1), 4AUttar Pradesh Trade Tax Rules, 1948 — Rule 41, 41(8)

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High Courts04 May 2005Dismissed

Mohd. Shafik alias Mohd. Arif and Others Vs A.D.J. and Others

Allahabad High Court · (2005) 3 AWC 2065 : (2005) 2 AWC 2065

Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22, 23

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High Courts04 May 2005

Maitri Steels Limited Vs The Commissioner, Trade Tax

Allahabad High Court · (2005) 05 AHC CK 0049

Factories Act, 1948 — Section 47Uttar Pradesh Trade Tax Act, 1948 — Section 11, 4AUttar Pradesh Trade Tax Rules, 1948 — Rule 25(3)

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High Courts04 May 2005Dismissed

Ravindra Dubey Vs Special Judge, E.C. Act and Others

Allahabad High Court · (2005) 3 AWC 2071 : (2005) 2 AWC 2071

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 16(5), 18Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2), 9(3)

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High Courts03 May 2005

New India Assurance Company Limited Vs Smt. Sughra and Others

Allahabad High Court · (2006) 4 ACC 642

Workmens Compensation Act, 1923 — Section 2(1)(n), 4A3

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High Courts03 May 2005

Commissioner of Income Tax Vs Adarsh Cold Storage

Allahabad High Court · (2005) 199 CTR 374 : (2006) 280 ITR 58 : (2005) 149 TAXMAN 176

Income Tax Act, 1961 — Section 256(1), 80J, 80J(1), 80J(4)

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High Courts03 May 2005

Commissioner of Income Tax, Lucknow Vs Prem Shanker

Allahabad High Court · (2007) 158 TAXMAN 439

Income Tax Act, 1961 — Section 139(1), 139(4), 256(1), 271B, 44AB

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High Courts03 May 2005Allowed

Smt. Shail Shukla, Lady Constable 1090 CP Vs State of U.P., Deputy Inspector General of Police and Senior Superintendent of Police

Allahabad High Court · (2005) 6 AWC 5258

Constitution of India, 1950 — Article 226, 311(2)Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 14, 14(1), 16(3), 5(1)

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High Courts03 May 2005Allowed

Umesh Chandra Pandey Vs Union of India (UOI) and Others

Allahabad High Court · (2005) 3 ESC 1980

Administrative Tribunals Act, 1985 — Section 21(1), 21(2), 21(3)Constitution of India, 1950 — Article 14, 16, 226

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High Courts03 May 2005Allowed

Vora Electric Service Vs State of U.P.

Allahabad High Court · (2005) 05 AHC CK 0128

Uttar Pradesh Trade Tax Act, 1948 — Section 2, 21, 3F, 7, 7D

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High Courts03 May 2005

Commissioner of Income Tax Vs Mahesh Chand Gupta

Allahabad High Court · (2006) 202 CTR 433 : (2005) 279 ITR 396 : (2005) 149 TAXMAN 169

Income Tax Act, 1961 — Section 143(1), 256(1), 80HH, 80I

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High Courts03 May 2005

Kallu and Others and O.P.S. Malik Vs The Rent Control and Eviction Officer and Others

Allahabad High Court · (2005) 05 AHC CK 0038

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High Courts03 May 2005

Commissioner of Income Tax Vs Dilip Kumar Kali Charan

Allahabad High Court · (2006) 205 CTR 549 : (2006) 154 TAXMAN 350

Income Tax Act, 1922 — Section 26AIncome Tax Act, 1961 — Section 184, 185, 256(1)Income Tax Rules, 1922 — Rule 3, 6

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High Courts03 May 2005

Commissioner of Income Tax Vs Prem Shanker

Allahabad High Court · (2005) 05 AHC CK 0027

Income Tax Act, 1961 — Section 139, 256, 271B, 44AB

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High Courts03 May 2005Dismissed

Commissioner of Income Tax Vs U.P. Co-operative Cane Union Federation Ltd.

Allahabad High Court · (2005) 199 CTR 175 : (2005) 147 TAXMAN 477

Income Tax Act, 1961 — Section 260A, 271(1), 271A, 271B, 271B

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High Courts02 May 2005

Commissioner of Income Tax Vs Bashir Ahmad Bazaz and Abdul Hamid

Allahabad High Court · (2005) 198 CTR 688 : (2006) 150 TAXMAN 473

Income Tax Act, 1961 — Section 15, 17(1), 256(1)

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High Courts02 May 2005Dismissed

Heera Lal Wattal and Another Vs Jagdish Narayan Srivastava

Allahabad High Court · (2005) 3 AWC 2068 : (2005) 2 AWC 2068

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 22

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High Courts02 May 2005Dismissed

Art Press and Stationery Mart,Jhansi and Ors. Vs Brij Mohan Lal Arora & Ors.

Allahabad High Court · (2005) 05 AHC CK 0135

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts02 May 2005Allowed

Dhan Singh Vs State of U.P.

Allahabad High Court · (2005) 05 AHC CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 326Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986 — Section 2, 3

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