High Courts25 Oct 2007Dismissed
Sanjeev Trading Co. Vs Commissioner of Trade Tax
Allahabad High Court · (2009) 25 VST 399
Central Sales Tax Act, 1956 — Section 6, 6A
COURT ARCHIVE
Allahabad High Court judgments, 2007
2,596 judgments · page 18 of 130
High Courts24 Oct 2007
Unirex Moulds Private Limited (Now known as Unirex Electronics Ltd.) Vs Commissioner of Trade Tax
Allahabad High Court · (2009) 20 VST 227
Uttar Pradesh Trade Tax Act, 1948 — Section 4A, 4A(3)
High Courts24 Oct 2007
U.P. Steels Ltd. Vs Commissioner of Income Tax
Allahabad High Court · (2008) 303 ITR 318
Income Tax Act, 1961 — Section 41(1)
High Courts24 Oct 2007
Moti Lal Yadav and Another Vs State of U.P.
Allahabad High Court · (2008) 1 ACR 510
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 323, 376, 451Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
High Courts24 Oct 2007Dismissed
Akhilesh Kumar Verma Vs State of U.P.
Allahabad High Court · (2008) 116 FLR 215 : (2008) 1 UPLBEC 369
Constitution of India, 1950 — Article 16
High Courts24 Oct 2007Allowed
Commissioner of Income Tax Vs Smt. Susheela Devi Agarwal
Allahabad High Court · (2010) 187 TAXMAN 220
Constitution of India, 1950 — Article 371Income Tax Act, 1961 — Section 119, 260A
High Courts24 Oct 2007Dismissed
Ashok Kumar Tripathi Vs State of U.P.and others
Allahabad High Court · (2007) 10 AHC CK 0087
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 6(2), 9(1)
High Courts24 Oct 2007
Ramadhar Pandey Vs State of U.P. and Others
Allahabad High Court · (2008) 116 FLR 524 : (2008) 2 LLJ 456
Constitution of India, 1950 — Article 12, 21
High Courts24 Oct 2007Allowed
Union of India (UOI) Vs Dr. Lalit Varma and Central Administrative Tribunal, Allahabad Bench
Allahabad High Court · (2007) 10 AHC CK 0068
Evidence Act, 1872 — Section 40, 42
High Courts24 Oct 2007Allowed
Vijay Kumar Pandey Vs State of U.P. and Others
Allahabad High Court · (2008) 2 AWC 1382 : (2008) 2 UPLBEC 60
Constitution of India, 1950 — Article 226Uttar Pradesh Kshetra Samiti and Zilla Parishad Adhiniyam, 1961 — Section 237
High Courts24 Oct 2007Allowed
Smt. Sheela Devi and Others Vs Additional District Judge, National Insurance Company Ltd.
Allahabad High Court · (2008) 1 AWC 87 : (2008) 4 RCR(Civil) 372
Motor Vehicles Act, 1988 — Section 149
High Courts23 Oct 2007Dismissed
U.P. State Road Transport Corporation and Another Vs Smt. Phoolmati Devi (D) by L.Rs. and Another
Allahabad High Court · (2007) 7 AWC 7661
Motor Vehicles Act, 1939 — Section 110D
High Courts23 Oct 2007Allowed
In Re: Elchico Espresso Snacks Bar P. Ltd. In Re: Elchico Hotels and Restaurants P. Ltd.
Allahabad High Court · (2008) 143 CompCas 133 : (2009) 89 SCL 362
Companies Act, 1956 — Section 235, 3(1)(iii), 351
High Courts23 Oct 2007Dismissed
Hindu Uchchatar Madhyamik Vidyalaya Society (Regd.) Vs Commissioner, Agra Division and Others
Allahabad High Court · (2008) 1 AWC 355
Societies Registration Act, 1860 — Section 12D, 3, 3(2), 5A
High Courts23 Oct 2007Allowed
Mithilesh Kumar Chaturvedi Vs Registrar, Trade Union, Labour Commissioner''s Office and Others
Allahabad High Court · (2008) 6 AWC 6107
Trade Unions Act, 1926 — Section 6
High Courts23 Oct 2007Dismissed
Rameshwar Singh @ Nanhu Singh Vs State of U.P.
Allahabad High Court · (2009) 5 RCR(Criminal) 159
Arms Act, 1959 — Section 15, 17, 18, 2Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 197, 198
High Courts23 Oct 2007Dismissed
Daya Shanker and Ram Subhag Singh Vs The Board of Revenue and Others
Allahabad High Court · (2008) 1 AWC 818
Uttar Pradesh Urban Areas Zamindari Abolition and Land Reforms Act, 1956 — Section 64Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 202
High Courts23 Oct 2007Allowed
Mithlesh Kumar Chaturvedi Vs The Registrar, Trade Union, The Deputy Registrar, Trade Union, Union of India (UOI) and N.E. Railway Mazdoor Union
Allahabad High Court · (2007) 115 FLR 821
Trade Unions Act, 1926 — Section 6
High Courts23 Oct 2007Allowed
Narottam son Chunnu Lal Vs Ganapati Sahakari Avas Samiti Limited
Allahabad High Court · (2008) 1 AWC 7 : (2008) 104 RD 20
Civil Procedure Code, 1908 (CPC) — Section 47Specific Relief Act, 1963 — Section 28
High Courts23 Oct 2007Dismissed
Madarsa Arabia Darus Salam and Another Vs Commissioner, Azamgarh Division and Others
Allahabad High Court · (2008) 6 AWC 6115
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 12(2), 12D