High Courts22 Feb 2007Allowed
The Commissioner, Trade Tax Vs Gomit Ice and Gold Storage Pvt. Ltd.
Allahabad High Court · (2008) 15 VST 332
Central Sales Tax Act, 1956 — Section 10
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 111 of 130
High Courts22 Feb 2007Dismissed
Ram Prapanna and Others Vs State of U.P. and Raja Bhaiya Pandey
Allahabad High Court · (2007) 02 AHC CK 0098
Constitution of India, 1950 — Article 142, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 167
High Courts22 Feb 2007Allowed
Geeta Vs State of U.P. and Smt. Manju
Allahabad High Court · (2007) 3 ADJ 523 : (2007) 4 BC 287 : (2007) 3 CivCC 810 : (2007) CriLJ 2222 : (2008) 1 RCR(Criminal) 36
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 420
High Courts22 Feb 2007Allowed
Shamsher and Others Vs The State of U.P.
Allahabad High Court · (2007) 4 ADJ 216
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 83Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts22 Feb 2007Allowed
Smt. Suresh and Others Vs Shri Chand and Others
Allahabad High Court · (2007) 3 ADJ 470 : (2007) 3 AWC 2638
Court Fees Act, 1870 — Section 7
High Courts21 Feb 2007
Lalsa Prasad Vs State of U.P. and Others
Allahabad High Court · (2007) 4 ADJ 571 : (2007) 7 AWC 7634
Constitution of India, 1950 — Article 12, 226
High Courts21 Feb 2007
Commissioner, Trade Tax Vs Arihant Traders
Allahabad High Court · (2009) 21 VST 391
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts21 Feb 2007
Dr. Om Prakash Tripathi and Another Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACR 2006
Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 469
High Courts21 Feb 2007Dismissed
Smt. Veena Agarwal Vs Unjha Ayurvedic Pharmacy and Others
Allahabad High Court · (2007) 3 ADJ 526 : (2007) 3 AWC 2687 : (2007) 102 RD 703
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 9 Rule 13
High Courts21 Feb 2007Disposed Of
Ravindra Nath Yadav Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ACR 1683
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Karadhan Adhiniyam, 1997 — Section 22
High Courts21 Feb 2007Allowed
Smt. Sheela Devi Vs Managing Director and Others
Allahabad High Court · (2007) 6 AWC 6593 : (2007) 113 FLR 329 : (2007) 2 UPLBEC 1853
High Courts21 Feb 2007Allowed
U.P. State Road Transport Corporation Vs Harish Chandra
Allahabad High Court · (2007) 4 ADJ 480 : (2008) 2 AWC 1470 : (2007) 113 FLR 610 : (2009) 5 RCR(Criminal) 152 : (2007) 3 UPLBEC 88
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts21 Feb 2007Disposed Of
Udaiveer Vs State of U.P. and Others
Allahabad High Court · (2007) 3 ADJ 477 : (2009) 106 RD 70
Civil Procedure Code, 1908 (CPC) — Section 155Criminal Procedure Code, 1973 (CrPC) — Section 155Electricity Act, 2003 — Section 135, 151, 155
High Courts21 Feb 2007Dismissed
Unnao Distilleries and Braveries Limited Vs Commissioner of Income Tax-II, Deputy Commissioner of Income Tax and Commissioner of Income Tax
Allahabad High Court · (2007) 213 CTR 68
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 124, 127, 132, 5
High Courts21 Feb 2007Disposed Of
Dinesh Singh Vs State of U.P. and Pramod Singh Pramod Singh Vs State of U.P.
Allahabad High Court · (2007) 02 AHC CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 173, 437, 439, 482Penal Code, 1860 (IPC) — Section 302, 34, 407, 482
High Courts21 Feb 2007Dismissed
Rimjhim Ispat Ltd. Vs The Commissioner of Income Tax-II, The Deputy Commissioner of Income Tax and Union of India (UOI)
Allahabad High Court · (2007) 210 CTR 499
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 124, 127, 143, 5
High Courts21 Feb 2007Allowed
Sanjay Kumar Katyal Vs Smt. Kamlesh Gupta and Another
Allahabad High Court · (2007) 3 AWC 2676
Constitution of India, 1950 — Article 226
High Courts21 Feb 2007
Commissioner of Income Tax Vs Hindustan Computers Ltd.
Allahabad High Court · (2007) 02 AHC CK 0007
Income Tax Act, 1961 — Section 256(1), 43B
High Courts20 Feb 2007Allowed
Regional Manager, U.P.S.R.T.C. and Another Vs Mohan Lal and Another
Allahabad High Court · (2007) 5 AWC 4886
High Courts20 Feb 2007
CWT Vs S.M. Arif
Allahabad High Court · (2007) 02 AHC CK 0270
Income Tax Act, 1961 — Section 256(1)