High Courts24 Apr 2001
M/s. Rampur Construction Agency Vs Stale of U.P. and Others
Uttarakhand High Court · (2001) 1 UC 513
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2001
91 judgments · page 5 of 5
High Courts17 Apr 2001Allowed
M.S. Saxena Vs Indian Drugs and Pharmaceuticals Ltd.
Uttarakhand High Court · (2002) 2 UC 225
High Courts04 Apr 2001
Devendra Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2001) 1 UC 577
High Courts30 Mar 2001
Alok Gram Vikas Janhikar Sansthan and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2001) 1 UC 642
High Courts28 Mar 2001
Varun Vs State of Uttaranchal
Uttarakhand High Court · (2001) 1 UC 458
Penal Code, 1860 (IPC) — Section 302
High Courts28 Mar 2001
Govind Lal Verma Vs District Inspector of School, Bageshwar and Others
Uttarakhand High Court · (2001) 1 UC 736
High Courts28 Mar 2001
Satey Singh Bachan Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2002) 2 UC 333
High Courts16 Mar 2001
Rifaqat Vs State of Uttaranchal
Uttarakhand High Court · (2001) 1 UC 473
Juvenile Justice Act, 1986 — Section 18Penal Code, 1860 (IPC) — Section 302
High Courts12 Mar 2001
Ravi Kant Vs Vice-Chanceller, G.B. Pant University and other
Uttarakhand High Court · (2002) 2 UC 456
High Courts07 Mar 2001
Smt. Mohini Arya Vs Manager, Sanatan Dharam National Girls Inter College, Rudrapur and Others
Uttarakhand High Court · (2002) 2 UC 99
High Courts03 Mar 2001Dismissed
B.M. Das and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 1 UC 481
Penal Code, 1860 (IPC) — Section 307, 323, 504, 506