COURT ARCHIVE

Allahabad High Court judgments, 2005

2,844 judgments · page 93 of 143

High Courts02 May 2005

Chhotey Lal (D) through L.Rs. Vs IInd Addl. Distt. and Sessions Judge and Others

Allahabad High Court · (2005) 4 AWC 3718

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 Courts02 May 2005Dismissed

Gulab Chandra and Krishna Kant Vs IX Additional District Judge, Harish Chandra and Jagdamba Prasad

Allahabad High Court · (2005) 3 AWC 2830

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High Courts02 May 2005Allowed

Ram Chand (D) through L. Rs. Vs IVth A.D.J. and Others

Allahabad High Court · (2005) 5 AWC 5053

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 27 Rule 2, Order 27 Rule 5BUttar Pradesh Basic Education Act, 1972 — Section 10, 10(2), 10(3), 10A, 10A(2)

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High Courts29 Apr 2005

Commissioner of Income Tax Vs Brig. Kapil Mohan

Allahabad High Court · (2007) 159 TAXMAN 380

Income Tax Act, 1961 — Section 256

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High Courts29 Apr 2005

Commissioner of Income Tax Vs Prime Products Ltd.

Allahabad High Court · (2007) 159 TAXMAN 378

COMPANIES ACT, 1956 — Section 205Income Tax Act, 1961 — Section 115J, 256

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High Courts29 Apr 2005

Shailendra Kumar Dwivedi Vs Prem Kishore Upadhyay and Another

Allahabad High Court · (2005) 4 AWC 3630

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 Courts29 Apr 2005Dismissed

Sudama Singh, Prem Prakash alias Om Prakash, Shree Kishun and Hari Shanker Lal (Munshi) Vs State of U.P., Station Officer and Haribans Singh

Allahabad High Court · (2005) 04 AHC CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 210, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 467

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High Courts29 Apr 2005Allowed

Malik Packaging Vs The Commissioner of Income Tax

Allahabad High Court · (2006) 202 CTR 417 : (2006) 284 ITR 374 : (2006) 151 TAXMAN 181

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139(1), 139(4), 139(5), 142(1), 142(2A)

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High Courts29 Apr 2005Allowed

Vinay Kumar Shakya Vs State of U.P.

Allahabad High Court · (2005) 6 AWC 6139

Constitution of India, 1950 — Article 226

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High Courts29 Apr 2005Allowed

Godfrey Philips India Limited Vs The Director, Mandi Parishad and Krishi Utpadan Mandi Samiti

Allahabad High Court · (2005) 04 AHC CK 0176

Central Excises and Salt Act, 1944 — Section 2Central Sales Tax Act, 1956 — Section 5(2)Civil Procedure Code, 1908 (CPC) — Section 11, 115

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High Courts29 Apr 2005Allowed

Mohan Lal Vs District Judge,Jhansi & Ors.

Allahabad High Court · (2005) 04 AHC CK 0140

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

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High Courts29 Apr 2005Allowed

Mumtazul Haq Vs Addl. District Judge,Court No.XIX,Allahabad & Ors.

Allahabad High Court · (2005) 04 AHC CK 0137

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts29 Apr 2005Allowed

Iqbal Vs State of U.P.& Ors.

Allahabad High Court · (2005) 04 AHC CK 0133

National Security Act, 1980 — Section 3

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High Courts29 Apr 2005Dismissed

Nazim and Bhagwan Das alias Cheeni Vs State of U.P. and Others

Allahabad High Court · (2005) 04 AHC CK 0105

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 34, 394, 411

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High Courts29 Apr 2005Dismissed

Umesh Kumar and Others Vs Nagar Palika Parishad, Chairman, Nagar Palika Parishad, Executive Officer, Nagar Palika Parishad and State of U.P.

Allahabad High Court · (2005) 5 AWC 5024

Constitution of India, 1950 — Article 226

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High Courts29 Apr 2005Allowed

Allahabad Wire Drawing Industries Private Limited Vs Assistant Commissioner (Assessment)-7, Trade Tax, Deputy Commissioner (Assessment) Ist, Trade Tax and State of U.P.

Allahabad High Court · (2005) 04 AHC CK 0063

Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Trade Tax Act, 1948 — Section 15A(1), 28A, 3B, 4B(5)Uttar Pradesh Trade Tax Rules, 1948 — Rule 45, 85, 85(2), 85(3), 85(4)

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High Courts29 Apr 2005