COURT ARCHIVE

Allahabad High Court judgments, 2007

2,596 judgments · page 74 of 130

High Courts10 May 2007Allowed

Govind Printing Works and Another Vs U.P. State Handloom Corporation Ltd. and Others

Allahabad High Court · (2007) 4 AWC 3513

COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 24

High Courts10 May 2007Dismissed

Amrit Nagar Bhaupura Shahadara Vijai Nagar Bus Operators Welfare Association Vs State of U.P.

Allahabad High Court · (2008) 1 AWC 229

High Courts09 May 2007

Munna Lal and Others Vs Smt. Sarswati

Allahabad High Court · (2007) 5 ADJ 647 : (2007) 6 AWC 5839

High Courts09 May 2007Dismissed

Commissioner, Trade Tax Vs P.K. Agriculture Industries

Allahabad High Court · (2008) 14 VST 468

High Courts09 May 2007Dismissed

Ram Prasad Vs Nagar Palika Chunar and Others

Allahabad High Court · (2008) 116 FLR 52

Constitution of India, 1950 — Article 215, 226

High Courts09 May 2007

Mentha and Allied Products P. Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2008) 302 ITR 144

Income Tax Act, 1961 — Section 80HHA, 80I

High Courts09 May 2007Disposed Of

Murali Singh and Deo Dutt Singh Vs The Deputy Director of Consolidation, The Settlement Officer (Consolidation), Sheopujan and Smt. Chinta Devi

Allahabad High Court · (2007) 7 AWC 6932 : (2007) 103 RD 6

Constitution of India, 1950 — Article 136, 32

High Courts09 May 2007Disposed Of

Banwari Singh Chauhan (Dead) (Smt. Munni Devi, Smt. Neelam and Km. Sheeloo Kumari) Vs State of U.P., Deputy Inspector General of P.A.C. and Presiding Officer, Deputy Commandant

Allahabad High Court · (2007) 7 AWC 7030 : (2007) 3 UPLBEC 119

Police Act, 1861 — Section 7

High Courts09 May 2007Allowed

Janta Shiksha Prasar Samiti and another Vs State of U.P. and others

Allahabad High Court · (2007) 05 AHC CK 0236

Civil Procedure Code, 1908 (CPC) — Section 151Societies Registration Act, 1860 — Section 25(1)

High Courts09 May 2007

State of U.P. through Secretary, Education U.P., Lucknow and others Vs Durvasa Kumar Tewari

Allahabad High Court · (2007) 05 AHC CK 0164

High Courts09 May 2007

Delhi Public School Vs Enforcement Officer, U.P. (Employee''s) Provident Fund and Regional Provident Fund

Allahabad High Court · (2007) 6 AWC 5826 : (2007) 114 FLR 404

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 8FEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 8FEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 7A, 8F

High Courts09 May 2007Allowed

Sankarshan Mishra Vs The State of Uttar Pradesh and Others

Allahabad High Court · (2007) 4 AWC 4217

High Courts09 May 2007

Akash Sharma Vs State of U.P., Director General Jail Administration and Requirements Services, Sri Mukesh Kataria Deputy Jailor District Jail and Sri P.K. Singh Deputy Jailor District Jail

Allahabad High Court · (2007) 5 ADJ 354 : (2007) 4 AWC 3899 : (2007) 3 UPLBEC 89

High Courts09 May 2007Dismissed

Senior Divisional Manager, New India Assurance Co. Limited Vs Ram Lochan, Smt. Kailashi and Vishwan Nath Singh

Allahabad High Court · (2007) 05 AHC CK 0090

Motor Vehicles Act, 1988 — Section 163A

High Courts09 May 2007Allowed

Rajendra Prasad Agarwal Vs The Regional Deputy Director of Education, Meerut Region, The District Inspector of Schools and The Committee of Management of D.A.V. Inter College

Allahabad High Court · (2007) 4 AWC 3924

Constitution of India, 1950 — Article 226

High Courts09 May 2007

Asrey Vs State of U.P.

Allahabad High Court · (2008) 1 ACR 91

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 359, 361, 363, 366, 376

High Courts09 May 2007Allowed

Saeed Ahmad and Another Vs Custodian of Enemy Property for India Qaiser-i-Hind and Others

Allahabad High Court · (2007) 6 AWC 6015

Defence of India Rules, 1962 — Rule 133V(1)Enemy Property Act, 1968 — Section 18

High Courts08 May 2007Allowed

Mentha and Allied Products (P.) Ltd. Vs Commissioner of Income Tax

Allahabad High Court · (2007) 293 ITR 49

Income Tax Act, 1961 — Section 256(1), 30, 37, 37(1), 39

High Courts08 May 2007Allowed

Union of India (UOI) Vs State of U.P. and Others

Allahabad High Court · (2007) 115 FLR 536

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 10, 2Payment of Wages Act, 1936 — Section 15, 25F

High Courts08 May 2007Dismissed

Ram Kunwar Singh and Others Vs Pramod Kumar and Another

Allahabad High Court · (2007) 4 AWC 3414 : (2007) 103 RD 264

Civil Procedure Code, 1908 (CPC) — Section 143, 21, 99Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 31