High Courts11 Jan 2011Allowed
The Commissioner, Trade Tax, U.P. Vs S/S Khemka Paper Traders
Allahabad High Court · (2011) 39 VST 466
Uttar Pradesh Trade Tax Act, 1948 — Section 21, 21(1), 21(2), 21(3), 22
COURT ARCHIVE
Allahabad High Court judgments, 2011
4,609 judgments · page 226 of 231
High Courts11 Jan 2011Dismissed
Oriental Insurance Comp. Ltd. thorugh its Senior Divisional Vs Mangare and Others
Allahabad High Court · (2011) 8 RCR(Civil) 3041 : (2011) 4 TAC 229
Central Motor Vehicles Rules, 1989 — Rule 9Motor Vehicles Act, 1988 — Section 10(2), 14, 173, 2, 3
High Courts11 Jan 2011
Commissioner-Cum-Administrator, Sharda Sahayak Command Area Development Vs Umesh Chandra Mishra and Others
Allahabad High Court · (2011) 01 AHC CK 0072
High Court Rules, 1952 — Chapter 8 Rule 5
High Courts11 Jan 2011
Amit Kumar Chatterjee Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 740
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts10 Jan 2011Allowed
Commissioner, Trade Tax, U. P. Vs Paragaon Industries
Allahabad High Court · (2011) 42 VST 75
Central Sales Tax Act, 1956 — Section 14, 15, 6, 6(1), 6(2)Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Trade Tax Act, 1948 — Section 21, 3A, 3A(1)
High Courts10 Jan 2011Allowed
Ram Narain Vs Deputy Director of Consolidation and Others
Allahabad High Court · (2011) 01 AHC CK 0261
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 20, 48(3)
High Courts10 Jan 2011Dismissed
Laxmi Sharma (Dr) and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 01 AHC CK 0259
Constitution of India, 1950 — Article 142, 226
High Courts10 Jan 2011Dismissed
Awdhesh Kumar Vs Dy. Director of Consolidation and Others
Allahabad High Court · (2011) 01 AHC CK 0256
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9A(2)
High Courts10 Jan 2011Disposed Of
Shri Shakti Vidyapeeth Junior HighSchool and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 01 AHC CK 0252
Societies Registration Act, 1860 — Section 12D(1), 13, 14, 15, 3
High Courts10 Jan 2011Disposed Of
Kailash Nath Vs State of U.P.and others
Allahabad High Court · (2011) 01 AHC CK 0204
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 467
High Courts10 Jan 2011Dismissed
Panchsheel Inter College and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 01 AHC CK 0174
Constitution of India, 1950 — Article 226
High Courts10 Jan 2011Dismissed
Arvind Kumar Mishra Vs State of U.P.
Allahabad High Court · (2011) 01 AHC CK 0165
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts10 Jan 2011
Manish Kumar Srivastava and Others Vs State of U.P. and Others
Allahabad High Court · (2011) 3 ACR 3035
High Courts10 Jan 2011
Smt. Alimunnishan and Others Vs Om Prakash and Another
Allahabad High Court · (2011) 2 ADJ 143
Motor Vehicles Act, 1988 — Section 140, 166, 64
High Courts10 Jan 2011
Committee of Management, Shri Shakti Vidyapeeth Junior High School and Another Vs State of U.P. and Others
Allahabad High Court · (2011) 2 ADJ 123
Societies Registration Act, 1860 — Section 1, 12D, 12D(1), 13, 14
High Courts10 Jan 2011Dismissed
Raghuveer Kumar and Another Vs The District Basic Education Officer and Others
Allahabad High Court · (2011) 2 ADJ 652 : (2011) 3 AWC 2448 : (2011) 128 FLR 1066
Constitution of India, 1950 — Article 226
High Courts10 Jan 2011
Makhan Kant Sharma Vs Union of India (UOI)
Allahabad High Court · (2011) 61 ACR 2197
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 437(1), 437(3), 438Customs Act, 1962 — Section 108, 111, 111(1), 119, 132Penal Code, 1860 (IPC) — Section 34, 363, 392, 406, 420
High Courts10 Jan 2011Dismissed
Natthu Lal Rayakwar Vs Majeed Khan and Another
Allahabad High Court · (2011) 113 RD 76
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13
High Courts07 Jan 2011Dismissed
CIT Vs D.S. Batra
Allahabad High Court · (2011) 243 CTR 164
Direct Tax Laws (Amendment) Act, 1987 — Section 143, 144, 147, 2, 2(40)Finance Act, 1987 — Section 220(1), 220(2), 32(2), 32A(3), 33(2)Income Tax Act, 1961 — Section 133A, 139, 143(1), 143(2), 143(3)
High Courts07 Jan 2011Allowed
Commissioner of Income Tax Vs British India Corporation Ltd.
Allahabad High Court · (2011) 245 CTR 424 : (2011) 337 ITR 64
Income Tax Act, 1961 — Section 120, 121, 122, 123, 124