High Courts19 Apr 2005
In Re: Late Smt. Inder Devi and Anand Prakash Dwivedi
Allahabad High Court · (2005) 04 AHC CK 0060
COURT ARCHIVE
Allahabad High Court judgments, 2005
2,844 judgments · page 99 of 143
High Courts19 Apr 2005
Commissioner of Income Tax Vs Uptron Powertronics Ltd.
Allahabad High Court · (2006) 204 CTR 420
Income Tax Act, 1961 — Section 143(3), 256(1), 43B
High Courts15 Apr 2005
Ikram Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1811
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts15 Apr 2005Allowed
Commissioner of Income Tax Vs Eastern Novelties Corporation
Allahabad High Court · (2006) 284 ITR 579 : (2006) 155 TAXMAN 138
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1), 80HHC
High Courts15 Apr 2005Dismissed
National Textile Corporation U.P. (Ltd.) Vs State of U.P. and Others
Allahabad High Court · (2005) 6 AWC 5304
Payment of Wages Act, 1936 — Section 2, 23Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1)
High Courts15 Apr 2005Disposed Of
Commissioner of Income Tax Vs Rohit Organics (P.) Ltd.
Allahabad High Court · (2006) 202 CTR 512 : (2006) 281 ITR 194 : (2006) 150 TAXMAN 254
Income Tax Act, 1961 — Section 139(1), 139(2), 139(3), 256(1), 80Income Tax Rules, 1962 — Rule 13
High Courts15 Apr 2005Disposed Of
Shri Sarveshwari Samooh, Registered Society Sarveshwari Samooh Padav Vs State of U.P. and Others
Allahabad High Court · (2005) 3 AWC 2201 : (2005) 3 ESC 2006
Societies Registration Act, 1860 — Section 21(4), 25(1), 4
High Courts15 Apr 2005Dismissed
Ravindra Pal Singh Vs State of U.P. and Manager, Pramod Mahavidyala
Allahabad High Court · (2005) 5 AWC 4977 : (2005) 2 ESC 1456 : (2005) 2 UPLBEC 1918
Constitution of India, 1950 — Article 226
High Courts15 Apr 2005Dismissed
Smt. Kalindi Deve Vs Board of Revenue, Additional Commissioner, Gorakhpur Division, Prithvi Chand and Gaon Sabha Mauja Chapathia Tappa
Allahabad High Court · (2005) 3 AWC 2895 : (2005) 99 RD 10 : (2005) 2 RD 10
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B, 331, 341
High Courts15 Apr 2005Dismissed
Commissioner of Income Tax Vs Friends Briquettes Industries
Allahabad High Court · (2006) 155 TAXMAN 165
Income Tax Act, 1961 — Section 144, 256
High Courts15 Apr 2005Dismissed
Kashmir Singh Vs Amarjeet Singh alleged son of Gurubachan Singh who had been alleging himself to be Gurubban Singh and Others
Allahabad High Court · (2005) 3 AWC 2838 : (2005) 99 RD 12 : (2005) 2 RD 12
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153(2), 172, 186
High Courts15 Apr 2005Dismissed
Wheels India Limited Vs State of U.P. and Ishwar Dayal
Allahabad High Court · (2005) 6 AWC 5423 : (2005) 2 ESC 1461 : (2005) 106 FLR 417
Constitution of India, 1950 — Article 14, 21Industrial Disputes Act, 1947 — Section 2
High Courts15 Apr 2005Allowed
Jagdish Narain Pandey Vs Kulpati, Sampurnanand Sanskrit Vishwa Vidyalaya and Others
Allahabad High Court · (2005) 6 AWC 5425 : (2005) 2 ESC 1491
High Courts15 Apr 2005Disposed Of
Dharmendra Singh Vs State of U.P. and Others
Allahabad High Court · (2005) 2 ESC 1423
High Courts15 Apr 2005Dismissed
Smt. Sarbjeet Kaur Vs The State of U.P. and Committee of Managment, DB Santokh Singh, Khalsa Inter College
Allahabad High Court · (2005) 5 AWC 5033 : (2005) 2 UPLBEC 1921
Uttar Pradesh Intermediate Education Act, 1921 — Section 9
High Courts15 Apr 2005Allowed
Mahak Singh Vs The Presiding Officer, Industrial Tribunal (V) and Sriram Industrial Enterprises Ltd., Unit Mawana Sugar Works
Allahabad High Court · (2005) 5 AWC 5147 : (2005) 2 ESC 1484 : (2005) 107 FLR 431
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Uttar Pradesh Industrial Disputes Act, 1947 — Section 2, 2A, 3, 4K, 6N
High Courts15 Apr 2005Dismissed
Iqram Vs State of U.P.
Allahabad High Court · (2005) 2 ACR 1811
Penal Code, 1860 (IPC) — Section 302, 307, 34Penal Code, 1860 (IPC) — Section 302, 307, 34Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts15 Apr 2005
Commissioner of Income Tax Vs Jauharimal Goel
Allahabad High Court · (2006) 201 CTR 54 : (2008) 296 ITR 263 : (2005) 147 TAXMAN 448
Finance (No. 2) Act, 1965 — Section 24Income Tax Act, 1961 — Section 131, 256(2), 68, 69
High Courts15 Apr 2005Dismissed
Kishan Lal and Others Vs XIIth A.D.J. and Another
Allahabad High Court · (2005) 3 AWC 2856
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts13 Apr 2005Allowed
Commissioner of Income Tax Vs Kamal Bhai Ismilji
Allahabad High Court · (2006) 200 CTR 598 : (2007) 288 ITR 297 : (2005) 149 TAXMAN 558
Income Tax Act, 1961 — Section 254(2), 256(2)