High Courts30 May 2001
Ashraf Ali Siddiqui Vs State of U.P. and Others
Uttarakhand High Court · (2001) 91 FLR 1257 : (2002) 2 UC 352 : (2002) 1 UPLBEC 6
COURT ARCHIVE
Uttarakhand High Court judgments, 2001
91 judgments · page 4 of 5
High Courts30 May 2001
Deepak Tiwari Vs District Judge, Nainital and Others
Uttarakhand High Court · (2001) 2 UC 84
High Courts30 May 2001Dismissed
Khursheed Ahmad Vs State of Uttaranchal and Another
Uttarakhand High Court · (2001) 2 UC 1
High Courts30 May 2001Dismissed
Suresh Chandra Gururani Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 310 : (2001) 2 UC 88
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 3, 5
High Courts29 May 2001Dismissed
S. K. Rai Vs Vice President (Personnel and Administration and Others)
Uttarakhand High Court · (2001) 2 UC 87
Constitution of India, 1950 — Article 226
High Courts28 May 2001
Lokesh Kumar Vs Block Development Officer Bhagwanpur Distt Haridwar and Others
Uttarakhand High Court · (2001) 1 UC 705
High Courts26 May 2001Dismissed
Sri Harbans Lal Sahni and Another Vs Indian Oil Corporation Ltd. and Others
Uttarakhand High Court · (2003) 2 UC 1260
Constitution of India, 1950 — Article 226Petroleum Act, 1934 — Section 20
High Courts25 May 2001Allowed
Urvi Dutta Nautiyal Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 ACR 1979 : (2001) 2 UC 86
Criminal Procedure Code, 1973 (CrPC) — Section 357(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 May 2001
Registrar, High Court of Uttaranchal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2001) 3 UPLBEC 2090
Constitution of India, 1950 — Article 226Uttar Pradesh Special Areas Development Authorities Act, 1986 — Section 3
High Courts22 May 2001
Akbaranath and Others Vs State of Uttaranchal
Uttarakhand High Court · (2001) 1 UC 641
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 363
High Courts14 May 2001
Pratap Singh Vs State of Uttaranchal
Uttarakhand High Court · (2001) CriLJ 3154 : (2003) 2 UC 1221 : (2003) 1 UD 26
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 324
High Courts08 May 2001
Dushyant Singh Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 UC 455
High Courts07 May 2001Dismissed
President/Secretary Ordance Factory Vs The Conciliation Officer and Other
Uttarakhand High Court · (2001) 2 UC 355
Uttar Pradesh Co-operative Societies Act, 1965 — Section 135, 70
High Courts06 May 2001
Bhullan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2001) 2 UC 161
Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts04 May 2001
Hari Kant Joshi Vs District Judge and Another
Uttarakhand High Court · (2002) 2 UC 164
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 39 Rule 3
High Courts03 May 2001Dismissed
Dr. Prabhakar Singh Vs M.D., U.P. Seeds and Tarai Development Corporation and Others
Uttarakhand High Court · (2001) 90 FLR 1038 : (2002) 3 LLJ 18 : (2002) 2 UC 544
High Courts27 Apr 2001Dismissed
Smt. Sugra Vs Zahid and Others
Uttarakhand High Court · (2002) 1 UC 97
Criminal Procedure Code, 1973 (CrPC) — Section 378, 401Penal Code, 1860 (IPC) — Section 365, 368
High Courts26 Apr 2001
Smt. Sunita Joshi Vs Murlidhar Joshi
Uttarakhand High Court · (2003) 2 DMC 420 : (2002) 2 UC 338 : (2001) 2 UC 82
Hindu Marriage Act, 1955 — Section 13(1), 13B
High Courts24 Apr 2001Dismissed
Avashesh Kumar Sharma Vs State of U.P. and Others
Uttarakhand High Court · (2002) 2 UC 326
High Courts24 Apr 2001Dismissed
Avshesh Kumar Sharma Vs State of Uttaranchal
Uttarakhand High Court · (2001) 2 UC 99