High Courts10 Jan 2007Allowed
G.S. Builders and Associates Vs Commissioner, Trade Tax
Allahabad High Court · (2007) 01 AHC CK 0065
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,979 judgments · page 146 of 149
High Courts10 Jan 2007Allowed
The Commissioner, Trade Tax Vs S/s Modi Zerox Ltd.
Allahabad High Court · (2007) 01 AHC CK 0059
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts10 Jan 2007Allowed
Jagat Bhan Singh Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ADJ 538 : (2007) 2 AWC 1718
High Courts10 Jan 2007Dismissed
Committee of Management, P.L.J.L. Rastogi Inter College and Another Vs Special Judge and Others
Allahabad High Court · (2007) 2 ADJ 591 : (2007) 2 AWC 1205
Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 102, 151, 152Constitution of India, 1950 — Article 226
High Courts10 Jan 2007
Central Cooperative Construction and Development Division Limited and Meenakshi Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ADJ 515 : (2007) 5 AWC 4779
Constitution of India, 1950 — Article 226
High Courts10 Jan 2007Dismissed
Dr. Sabharwal''s Manufacturing Labs. Ltd. Vs Union of India (UOI), The Commissioner, Customs and Central Excise (Appeals) and The Assistant Collector, Central Excise, Division-I (Now Assistant Commissioner, Central Excise)
Allahabad High Court · (2007) 2 ADJ 535
Central Excises and Salt Act, 1944 — Section 11B, 35, 35B, 4Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts09 Jan 2007
Commissioner of Income Tax (Central) Vs Dr. Gaur Hari Singhania (Ind.)
Allahabad High Court · (2008) 172 TAXMAN 345
Income Tax Act, 1961 — Section 256(1)
High Courts09 Jan 2007Dismissed
Commissioner of Trade Tax Vs Arihant Trading Company
Allahabad High Court · (2009) 20 VST 483
Uttar Pradesh Trade Tax Act, 1948 — Section 11
High Courts09 Jan 2007Allowed
Satya Prakash Sharma Vs State of U.P., High Court of Judicature at Allahabad and Om Veer Sharma
Allahabad High Court · (2007) 01 AHC CK 0185
Constitution of India, 1950 — Article 102, 118, 12, 124, 14General Clauses Act, 1897 — Section 21, 3Government of India Act, 1935 — Section 241
High Courts09 Jan 2007Dismissed
Jameel Ahmad alias Mathu Vs Smt. Kumud Trivedi and Others
Allahabad High Court · (2007) 2 ADJ 384 : (2007) 2 AWC 1715 : (2007) 1 AWC 1040
Constitution of India, 1950 — Article 4Provincial Small Cause Courts Act, 1887 — Section 25, 30
High Courts09 Jan 2007Allowed
Narendra Kumar Jauhari Vs State of U.P. and Others
Allahabad High Court · (2007) 6 AWC 5988
Constitution of India, 1950 — Article 309
High Courts09 Jan 2007Allowed
Prabhu Nath Prasad and Others Vs State of U.P., Secretary, Industrial Development, Anubhag-1, U.P. Government Secretary/Secretariat and Official Liquidator High Court
Allahabad High Court · (2007) 5 AWC 4784 : (2007) 2 UPLBEC 1307
Constitution of India, 1950 — Article 12, 14, 168, 21, 213General Clauses Act, 1897 — Section 6
High Courts09 Jan 2007Allowed
Smt. Gulab Devi Vs State of U.P., Sub Divisional Magistrate, District Magistrate and Smt. Maya Devi alleged wife of Late Harbans Lal Goswami
Allahabad High Court · (2007) 01 AHC CK 0139
Constitution of India, 1950 — Article 162Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146
High Courts09 Jan 2007Dismissed
Kailash Chandra Vs State of U.P. and Others
Allahabad High Court · (2007) 2 ADJ 113 : (2007) 1 AWC 687 : (2007) 102 RD 301
High Courts09 Jan 2007Dismissed
Digvijai Singh Vs State of U.P.
Allahabad High Court · (2007) 01 AHC CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 323, 343, 376, 504, 506
High Courts09 Jan 2007Allowed
Allahabad Dugdh Utpadak Sahkari Sangh Limited Vs Commissioner, Trade Tax
Allahabad High Court · (2009) 20 VST 276
High Courts09 Jan 2007Dismissed
Kanhaiyalal Vs Ram Kunwar
Allahabad High Court · (2007) 01 AHC CK 0060
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A
High Courts09 Jan 2007Allowed
Greater Noida Industrial Development Authority Vs State of U.P. and Mangay Ram
Allahabad High Court · (2007) 3 ADJ 107 : (2007) 5 AWC 5293
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 138Land Acquisition Act, 1894 — Section 18, 50
High Courts09 Jan 2007
Munna Lal Sons and Co. Vs Commissioner of Trade Tax
Allahabad High Court · (2009) 20 VST 609
Uttar Pradesh Trade Tax Act, 1948 — Section 11, 12(2)
High Courts09 Jan 2007
Kalim Ahmed Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 860
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8Penal Code, 1860 (IPC) — Section 489C