COURT ARCHIVE

Allahabad High Court judgments, 2006

2,487 judgments · page 105 of 125

High Courts23 Feb 2006Allowed

Trambakam Flour Mills Private Limited Vs Commissioner of Trade Tax

Allahabad High Court · (2006) 02 AHC CK 0074

Central Sales Tax Act, 1956 — Section 8(5)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 11, 11(8), 3A, 3A(1), 3AAA

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High Courts23 Feb 2006Dismissed

Vortex Builders Private Limited Vs The Indain Turpentine and Rosion Company Limited and State of Uttar Pradesh

Allahabad High Court · (2006) 3 AWC 2531

Constitution of India, 1950 — Article 226

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High Courts23 Feb 2006Dismissed

P.D. Jaiswal Vs Sri Dwarikadhish Temple Trust and Spinick India Pvt. Ltd.

Allahabad High Court · AIR 2006 All 259 : (2006) 3 AWC 2823

Allahabad High Court Rules, 1952 — Rule 5Charitable and Religious Trusts Act, 1920 — Section 12, 2, 7, 7(4)Constitution of India, 1950 — Article 226, 227

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High Courts23 Feb 2006Allowed

Dewan Sugars Ltd. Vs Appellate Authority Under Section 15 of U.P. Sugarcane (Regulation of Supply and Purchase) Act of 1953/Principal Secretary, Sugar Industries and Development and Others

Allahabad High Court · (2006) 3 AWC 2320

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High Courts23 Feb 2006Dismissed

Virendra Kumar Jain and Vijay Kumar Pradeep Kumar Vs Commissioner of Income Tax and Others

Allahabad High Court · (2006) 203 CTR 479 : (2006) 283 ITR 541

Income Tax Act, 1961 — Section 127(1), 127(2), 132

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High Courts23 Feb 2006Dismissed

Trimurti Fragrances P. Ltd. Vs Commissioner of Income Tax and Another

Allahabad High Court · (2006) 203 CTR 470 : (2006) 283 ITR 547

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 127(2), 132(1), 5(7A), 64(1)

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High Courts23 Feb 2006

Triloki Nath Vs State of U.P. and Others

Allahabad High Court · (2006) 7 ADJ 553 : (2007) 1 AWC 377

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High Courts22 Feb 2006Dismissed

Shamsuddin and Another Vs Hemraj Pandey and Others

Allahabad High Court · AIR 2007 All 25

Civil Procedure Code, 1908 (CPC) — Section 96Provincial Small Cause Courts Act, 1887 — Section 15, 16

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High Courts22 Feb 2006Partly Allowed

Smt. Veena Panda Vs Devendra Kishore Panda

Allahabad High Court · (2006) 02 AHC CK 0259

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 12, 24

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High Courts22 Feb 2006Dismissed

Smt. Bhagwan Devi and Another Vs Smt. Beni Bai and Others

Allahabad High Court · AIR 2006 All 251 : (2006) 2 RD 164

Evidence Act, 1872 — Section 91, 92Transfer of Property Act, 1882 — Section 58, 60

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High Courts22 Feb 2006Allowed

Ishwar Das Vs State of U.P. and Utkarsh Singh

Allahabad High Court · (2006) 7 AWC 6690 : (2006) 3 UPLBEC 2319

Criminal Procedure Code, 1973 (CrPC) — Section 145Uttar Pradesh Subordinate Courts Staff (Punishment and Appeal) Rules, 1976 — Rule 4(1), 5(4), 7

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High Courts22 Feb 2006Allowed

Ramu Mahabir Vs Ghurhoo Samu

Allahabad High Court · AIR 2006 All 273

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 115Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 16, 25

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High Courts22 Feb 2006Disposed Of

Ram Dhari and Raja Vs Deputy Director of Consolidation, Ram Bachan, Lal Bachan sons Jagdeo and Ram Jas

Allahabad High Court · (2006) 1 RD 603

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 229B

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High Courts22 Feb 2006Allowed

Surendra Pathak and Anr. Vs District Deputy Director of Consolidation/ Collector,Kushinagar & Ors.

Allahabad High Court · (2006) 02 AHC CK 0145

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 12, 48

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High Courts22 Feb 2006Disposed Of

Syed Mohd.Nasir Vs Syed Rahman Ali & Ors.

Allahabad High Court · (2006) 02 AHC CK 0142

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14

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High Courts22 Feb 2006Dismissed

Ram Dhani Vs State of U.P. and Committee of Management, Janta Inter Collage

Allahabad High Court · (2006) 7 AWC 6708

Constitution of India, 1950 — Article 14Uttar Pradesh Intermediate Education Act, 1921 — Section 16F, 16F(2)Uttar Pradesh Secondary Education Service Commission (Removal of Difficulties) (Second) Order, 1981 — Order 2(3)

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High Courts22 Feb 2006