High Courts26 Sept 2014
Commissioner of Income Tax Vs Atul Engineering Udyog
Allahabad High Court · (2015) 228 TAXMAN 295
Income Tax Act, 1961 — Section 2(22)(2), 2(22)(e), 260-A
COURT ARCHIVE
Allahabad High Court judgments, 2014
3,313 judgments · page 36 of 166
High Courts26 Sept 2014
Sanjeev Pathak Vs State of U.P.
Allahabad High Court · (2015) 4 ALJ 172
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts26 Sept 2014
Ismaile Shah Vs District Judge, Mathura
Allahabad High Court · (2015) 108 ALR 206 : (2015) 126 RD 642
Civil Procedure Code, 1908 (CPC) — Section 10, 115Constitution of India, 1950 — Article 226
High Courts26 Sept 2014
Harish Swaroop Vs Madhu Sudan Lal Bajpayee
Allahabad High Court · (2014) 11 ADJ 340 : (2015) 108 ALR 119 : (2015) 126 RD 598
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 32, Order 41 Rule 31, 100, 96Contract Act, 1872 — Section 10, 11, 2, 2(e), 20Majority Act, 1875 — Section 3
High Courts26 Sept 2014
Amar Nath Agrawal Vs Commissioner of Income Tax and Others
Allahabad High Court · (2015) 371 ITR 183
Income Tax Act, 1961 — Section 133(6), 139, 142, 143, 143(2)
High Courts26 Sept 2014Dismissed
Ismile Shah Vs District Judge, Mathura and Others
Allahabad High Court · (2015) 4 ALJ 622
Civil Procedure Code, 1908 (CPC) - Section 10 115Constitution of India, 1950 - Article 226
High Courts25 Sept 2014
Laxmi Doors Chinhat Lko. Vs Commissioner of Commercial Tax U.P. Lko.
Allahabad High Court · (2014) 09 AHC CK 0345
Penal Code, 1860 (IPC) — Section 120B, 420, 424, 467, 468Uttar Pradesh Value Added Tax Act, 2008 — Section 54(1)(19)
High Courts25 Sept 2014
Indian Farmers Fertilser Coop. Ltd. Vs Commissioner
Allahabad High Court · (2015) 85 VST 186
Central Sales Tax Act, 1956 — Section 8(2-A)Uttar Pradesh Trade Tax Act, 1948 — Section 10, 21
High Courts25 Sept 2014
Chredilal Vs Commissioner Allahabad Division
Allahabad High Court · (2014) 125 RD 331
Constitution of India, 1950 — Article 226
High Courts25 Sept 2014
City Montessory School Society Vs State of U.P.
Allahabad High Court · (2014) 9 ADJ 281
High Courts25 Sept 2014
Loknath Pandey Vs State of U.P.
Allahabad High Court · (2014) 09 AHC CK 0312
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 52, 53, 64, 68, 68(1)Juvenile Justice Act, 1986 — Section 52Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Sept 2014Disposed Off
Jitendra Kumar Vs State of U.P.
Allahabad High Court · (2015) 3 ALJ 39 : (2015) 88 ALLCC 122 : (2015) 108 ALR 565 : (2015) 3 Crimes 153 : (2015) 2 DMC 673
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 397, 401, 482Penal Code, 1860 (IPC) — Section 323, 498A, 504, 506
High Courts25 Sept 2014Partly Allowed
Osia Builders Pvt. Ltd. Vs State of U.P.
Allahabad High Court · (2014) 11 ADJ 210 : (2015) 2 ALJ 520 : (2014) 107 ALR 814 : (2014) 125 RD 486
High Courts25 Sept 2014Dismissed
Hira Lal Vs State of U.P.
Allahabad High Court · (2014) 107 ALR 847 : (2015) 144 FLR 1031
Constitution of India, 1950 — Article 226
High Courts25 Sept 2014Dismissed
Mahboob Ali Vs Abdul Aziz
Allahabad High Court · (2014) 10 ADJ 205 : (2015) 4 ALJ 53 : (2014) 107 ALR 541 : (2015) 126 RD 409
Registration Act, 1908 — Section 24, 25, 26, 47, 58Transfer of Property Act, 1882 — Section 41
High Courts25 Sept 2014
Zila Panchayat Vs State of U.P.
Allahabad High Court · (2014) 125 RD 637
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 18, 19, 3, 52
High Courts25 Sept 2014
Gulabdevi Vs Chief Controlling Revenue Authority/Commissioner
Allahabad High Court · (2015) 108 ALR 42 : (2014) 125 RD 641
High Courts25 Sept 2014
Shakeel Ahmad Vs Shamsher Ali
Allahabad High Court · (2014) 107 ALR 254 : (2015) 126 RD 201
Guardians and Wards Act, 1890 — Section 10, 7
High Courts25 Sept 2014
Commissioner, Commercial Tax Vs Dabur India Ltd.
Allahabad High Court · (2014) 76 VST 178
Uttar Pradesh Value Added Tax Act, 2008 — Section 15, 17, 45, 48, 50
High Courts25 Sept 2014
Chhedi Lal Vs Commissioner Allahabad Division
Allahabad High Court · (2014) 107 ALR 495
Constitution of India, 1950 — Article 226