High Courts27 Apr 2005Allowed
Girja Shanker Soni Vs District Judge
Allahabad High Court · (2005) 5 AWC 5050 : (2005) 3 ESC 1602 : (2005) 106 FLR 12
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 95 of 143
High Courts27 Apr 2005Disposed Of
Commissioner of Income Tax Vs U.P. Small Industries Corporation Ltd.
Allahabad High Court · (2006) 202 CTR 254 : (2006) 281 ITR 206 : (2006) 151 TAXMAN 108
Income Tax Act, 1961 — Section 256(2)
High Courts27 Apr 2005Dismissed
Haji Nizamuddin and Ors. Vs District Inspector of Schools,Bijnor & Ors.
Allahabad High Court · (2005) 04 AHC CK 0149
High Courts27 Apr 2005Disposed Of
Saheena Bano Vs State of U.P.
Allahabad High Court · (2005) 04 AHC CK 0147
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482
High Courts27 Apr 2005Allowed
Committee of Management Hafiz Mohd.Ibrahim Inter College,Bijnor Vs State of U.P.& Ors.
Allahabad High Court · (2005) 04 AHC CK 0138
High Courts27 Apr 2005Allowed
R.K. Mehrotra Vs U.P. Sahkari Sansthagat Sewa Mandal
Allahabad High Court · (2005) 4 AWC 3624 : (2005) 3 ESC 1715 : (2005) 106 FLR 226
High Courts27 Apr 2005
Sri Som Nath Chopra and Alakhnanda Ispat Udyog Vs Commissioner of Trade Tax, Government of Uttar Pradesh and Divisional Level Committee
Allahabad High Court · (2005) 04 AHC CK 0104
Stamp Duties Rules — Rule 340AUttar Pradesh Trade Tax Act, 1948 — Section 11(8), 4AStamp Duties Rules — Rule 340A
High Courts27 Apr 2005Dismissed
State of U.P. Vs Chhotey Panda, Shamsher alias Baba, Virendra alias Chhuttkanu and Ram Chandra
Allahabad High Court · (2005) 04 AHC CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Apr 2005
Deoki Nandan Gupta and Raj Kumar Pahariya Vs State of Uttar Pradesh and Assistant Collector (Collection), Trade Tax-II
Allahabad High Court · (2005) 04 AHC CK 0085
Contract Act, 1872 — Section 126, 128, 129, 129A, 130Uttar Pradesh Trade Tax Act, 1948 — Section 8C, 8C(1), 8C(3)
High Courts27 Apr 2005
The Commissioner of Income Tax Vs Shri Mohan Lal Sharma
Allahabad High Court · (2005) 198 CTR 464 : (2006) 281 ITR 384
Income Tax Act, 1961 — Section 132, 132(1), 132(12), 132(4), 132(5)Income Tax Rules, 1962 — Rule 112
High Courts27 Apr 2005Dismissed
Zakir Hussain, Constable No. 901310895 ''E'' COY 66th Battalion, Central Reserve Police Force Vs The Commandant, 66th Battalion, Central Reserve Police Force
Allahabad High Court · (2005) 2 UPLBEC 2100
Army Act, 1950 — Section 17, 30, 39Central Reserve Police Force Act, 1949 — Section 10, 9Central Reserve Police Force Rules, 1955 — Rule 27, 27(1), 31
High Courts27 Apr 2005
Commissioner of Income Tax, Meerut Vs J. Batte
Allahabad High Court · (2006) 154 TAXMAN 51
Income Tax Act, 1961 — Section 256Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 3, 6, 7, 9
High Courts27 Apr 2005Dismissed
Shyam Bihari Yadav Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2189 : (2005) 99 RD 375
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Intermediate Education Act, 1921 — Section 9Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 5
High Courts27 Apr 2005
Commissioner of Income Tax Vs Radhey Shyam Gupta
Allahabad High Court · (2006) 203 CTR 189 : (2005) 149 TAXMAN 1
Income Tax Act, 1961 — Section 139(1), 139(4), 139(5), 153, 256(1)
High Courts27 Apr 2005Allowed
R.K. Mehrotra Vs U.P. Sahkari Sansthagat Sewa Mandal and Others
Allahabad High Court · (2005) 4 AWC 3624
High Courts26 Apr 2005
Commissioner of Income Tax Vs H.C. Verma
Allahabad High Court · (2005) 149 TAXMAN 285
Income Tax Act, 1961 — Section 143, 256, 80, 80C, 80L
High Courts26 Apr 2005Allowed
Ram Nath Varma Vs Committee of Management, Gramodaya Kisan Vidyalaya and Others
Allahabad High Court · (2005) 6 AWC 6364
Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 12
High Courts26 Apr 2005Disposed Of
Commissioner of Income Tax Vs Mithan Lal Puran Mal
Allahabad High Court · (2006) 155 TAXMAN 7
Income Tax Act, 1961 — Section 13, 139, 142, 256, 271B
High Courts26 Apr 2005Allowed
Commissioner of Income Tax, Lucknow Vs Ram Sanehighat Contractor
Allahabad High Court · (2006) 154 TAXMAN 536
Income Tax Act, 1961 — Section 206C, 256, 44AC
High Courts26 Apr 2005Disposed Of
Commissioner of Income Tax Vs Premier Fuels Products
Allahabad High Court · (2006) 155 TAXMAN 231
Income Tax Act, 1961 — Section 139, 142, 256, 271B, 44AB