High Courts19 Sept 2001
Om Prakash @ Raja Vs State of Uttaranchal
Uttarakhand High Court · (2003) 2 UC 1029
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 307
COURT ARCHIVE
Uttarakhand High Court judgments, 2001
91 judgments · page 2 of 5
High Courts17 Sept 2001Allowed
Kushal Singh Pawar and Others Vs The Principal Secretary and Others
Uttarakhand High Court · (2002) 1 UC 2
High Courts17 Sept 2001
Vijay Pal Singh Rawat Vs District Inspector of Schools, Garhwal and Others
Uttarakhand High Court · (2002) 92 FLR 397 : (2002) 2 UC 366 : (2002) 1 UPLBEC 2
High Courts13 Sept 2001Partly Allowed
Radheyshyam Vs IIIrd Additional District Judge, Haridwar and Others
Uttarakhand High Court · (2002) 2 UC 317 : (2001) 2 UC 611
High Courts13 Sept 2001Allowed
Jagat Ram Vs District Magistrate, Pauri Garhwal and Others
Uttarakhand High Court · (2001) 91 FLR 1177 : (2002) 2 UC 343
High Courts11 Sept 2001
Ramesh Chandra Gangwar Vs Additional Secretary, Forest and Rural Development, Uttaranchal Shasan/Cane and Sugar Commissioner, Uttaranchal
Uttarakhand High Court · (2002) 92 FLR 396 : (2002) 2 UC 365 : (2002) 1 UPLBEC 1
High Courts10 Sept 2001Allowed
Mr. Prem Bhallabh Sakta Vs Chairman Kumaun Mandal Vikas Ltd. and Others
Uttarakhand High Court · (2001) 2 UC 609
High Courts30 Aug 2001
Manoj Kumar and Others Vs Basic Education Officer and Another
Uttarakhand High Court · (2001) 91 FLR 1256 : (2002) 2 UC 320 : (2002) 1 UPLBEC 4
High Courts24 Aug 2001
Devendra Kumar Pandey Vs District Supply Officer/Prescribed Authority/R.C.E.O., Nainital and Another
Uttarakhand High Court · (2002) 2 UC 260 : (2003) 1 UD 60
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12
High Courts23 Aug 2001Dismissed
Newla alias Newal Singh Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 ACR 1988 : (2002) 1 UC 65
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts23 Aug 2001
Rajendra Kumar Vs Suresh Chandra
Uttarakhand High Court · (2002) 2 UC 390
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts20 Aug 2001
Rajiv Ranjan Singh Vs Vice Chancellor, G.B. Pant University Pant Nagar, District Udham Singh Nagar and Another
Uttarakhand High Court · (2001) 2 UC 610
High Courts20 Aug 2001
Rajiv Ranjan Singh Vs The Vice Chancellor, G.B. Pant University Pant Nagar, District Udham Singh Nagar and Another
Uttarakhand High Court · (2001) 2 UC 339
High Courts17 Aug 2001Allowed
Mahesh Chandra Vs State of Uttaranchal
Uttarakhand High Court · (2002) CriLJ 3891 : (2003) 2 UC 1043 : (2003) 1 UD 22
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Aug 2001Allowed
Bharat Heavy Electricals Ltd. Vs State of U.P. and Others
Uttarakhand High Court · (2001) 91 FLR 293 : (2001) 2 UC 358 : (2002) 1 UPLBEC 20
High Courts16 Aug 2001Allowed
Mudrika Ram Vs Food Corporation of India and Others
Uttarakhand High Court · (2002) 1 UC 2
High Courts16 Aug 2001Dismissed
Kajya Karamchari Sanyukt Parishad Uttaranchal Vs The Registrar, Firms, Societies and Others
Uttarakhand High Court · (2002) 1 UC 385
Constitution of India, 1950 — Article 226
High Courts09 Aug 2001Allowed
Km. Neeta Vyas and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2001) 08 UK CK 0033
Uttar Pradesh Reorganisation Act, 2000 — Section 78
High Courts09 Aug 2001Dismissed
Ashok Kumar Vs Director, Local Bodies, Lucknow and Others
Uttarakhand High Court · (2001) 91 FLR 931 : (2002) 2 UC 311 : (2002) 1 UPLBEC 17
Uttar Pradesh Municipalities Act, 1916 — Section 327Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 40(2), 6
High Courts06 Aug 2001Allowed
Bharat Heavy Electricals Ltd. Vs State of U.P. and Others
Uttarakhand High Court · (2002) 1 LLJ 886