High Courts24 Nov 2006Dismissed
Ravi Yadav Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 386
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 13 of 125
High Courts24 Nov 2006
The Commissioner, Trade Tax Vs S/s Campher and Allied Products Ltd.
Allahabad High Court · (2006) 11 AHC CK 0005
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 8(1)
High Courts23 Nov 2006Dismissed
Commissioner of Income Tax, Kanpur Vs Swastic Biscuits Manufacturing Co.
Allahabad High Court · (2006) 11 AHC CK 0258
Income Tax Act, 1961 — Section 260A, 269SS, 271D, 273B
High Courts23 Nov 2006Dismissed
Triveni Structurals Limited Vs Commissioner, Trade Tax
Allahabad High Court · (2007) 1 AWC 1015
Constitution of India, 1950 — Article 366
High Courts23 Nov 2006
Commissioner of Wealth Tax, Agra Vs Smt. Shanti Devi Agarwal
Allahabad High Court · (2006) 11 AHC CK 0214
Wealth Tax Act, 1957 — Section 27(1), 5(1)(iv)
High Courts23 Nov 2006Allowed
The Commissioner, Trade Tax Vs S/s Kapoor Rice Mill
Allahabad High Court · (2009) 20 VST 733
Central Sales Tax Act, 1956 — Section 14
High Courts23 Nov 2006
Shri Rajesh Kumar Saxena Retd. Chief Accounts Officer (T.A) Vs Bharat Sanchar Nigam Ltd., B.S.N.L. Board, The Chief General Manager, Bharat Sanchar Nigam Ltd. and The General Manager Telecom, Bharat Sanchar Nigam Ltd.
Allahabad High Court · (2007) 1 ADJ 574 : (2007) 112 FLR 784
High Courts23 Nov 2006Allowed
Commissioner of Income Tax, Lucknow Vs Anil Kumar Mittal
Allahabad High Court · (2006) 11 AHC CK 0206
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 142(1), 256(1)
High Courts23 Nov 2006Dismissed
State of U.P. and others Vs Mohan Lal and others
Allahabad High Court · (2006) 11 AHC CK 0168
High Courts23 Nov 2006Allowed
Atul Khanna Vs The State of Uttar Pradesh
Allahabad High Court · (2007) 2 ADJ 580 : (2007) 3 UPLBEC 73
High Courts23 Nov 2006Allowed
Fateh Chand Chaturvedi and Vireshwar Nath Chaturvedi Vs The Joint Director of Consolidation and Hanuman Prasad
Allahabad High Court · (2006) 10 ADJ 313 : (2007) 102 RD 171
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 48
High Courts22 Nov 2006Dismissed
Commissioner of Income Tax, Kanpur Vs JK Iron and Steel Co. Ltd.
Allahabad High Court · (2006) 11 AHC CK 0269
Income Tax Act, 1961 — Section 260A
High Courts22 Nov 2006Dismissed
Shiv Rani Vs District Judge and Others
Allahabad High Court · (2007) 6 AWC 5698
Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 106, 12C
High Courts22 Nov 2006
Commissioner of Income Tax Vs Shadi Ram Dharam Chand and Co.
Allahabad High Court · (2006) 11 AHC CK 0254
Income Tax Act, 1961 — Section 256(1)
High Courts22 Nov 2006Dismissed
Krishna Autar Mittal and Ghanshyam Das through Krishna Autar Mittal Vs Sri Suresh Babu Mittal alias Sri Suresh Chand Mittal and Others
Allahabad High Court · (2007) 1 ADJ 34 : AIR 2007 All 90 : (2007) 5 AWC 4607
Arbitration Act, 1940 — Section 39Constitution of India, 1950 — Article 14, 225, 226, 227GOVERNMENT OF INDIA ACT, 1915 — Section 19
High Courts22 Nov 2006Allowed
Kunwar Singh Vs State of U.P. and Others
Allahabad High Court · (2007) CriLJ 1364
Criminal Procedure Code, 1973 (CrPC) — Section 155
High Courts22 Nov 2006Dismissed
State of U.P. and Ors. Vs Ram Kishore & Anr.
Allahabad High Court · (2006) 11 AHC CK 0124
Constitution of India, 1950 — Article 226Uttar Pradesh State Commission for Backward Classes Act, 1996 — Section 9(2)
High Courts22 Nov 2006Dismissed
Rakesh Kumar and Others Vs State of U.P. and Bhupendra Pal Singh
Allahabad High Court · (2007) 1 AWC 1011
Criminal Procedure Code, 1973 (CrPC) — Section 156, 397
High Courts22 Nov 2006Dismissed
Shiv Rani Vs The District Judge and Others
Allahabad High Court · (2007) 1 ADJ 16 : AIR 2007 All 84 : (2007) 102 RD 266
Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Uttar Pradesh Panchayat Raj Act, 1947 — Section 106
High Courts22 Nov 2006Dismissed
Dinesh Gupta Vs State of U.P. and Others
Allahabad High Court · (2006) 10 ADJ 340 : (2007) 5 AWC 5105
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 457Essential Commodities Act, 1955 — Section 3, 6A, 6A(2), 6C, 6E