COURT ARCHIVE

Uttarakhand High Court judgments, 2002

72 judgments · page 2 of 4

High Courts28 Sept 2002Allowed

State of U.P. and Another Vs II Additional District Judge and Others

Uttarakhand High Court · (2002) 09 UK CK 0008

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(2), 21(8)

High Courts25 Sept 2002Dismissed

Ordnance Factory Co-operative Credit Society Ltd. Vs Presiding Officer, Labour Court

Uttarakhand High Court · (2003) 96 FLR 236 : (2003) 2 LLJ 206 : (2003) 1 UC 516

Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2

High Courts24 Sept 2002Dismissed

Shri Sriniwas Vs Dr. R.K. Agrawal

Uttarakhand High Court · (2003) 1 UC 129

High Courts19 Sept 2002

Surya Bhan Vs State of Uttaranchal and Another

Uttarakhand High Court · (2003) 1 ACR 969

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34

High Courts19 Sept 2002Allowed

Irfan and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2003) CriLJ 2398 : (2003) 2 UC 1294 : (2003) 1 UD 311

Criminal Procedure Code, 1973 (CrPC) — Section 231, 232

High Courts11 Sept 2002

Nathi Singh Tomar Vs State of Uttaranchal and Another

Uttarakhand High Court · (2003) 1 ACR 965

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203

High Courts04 Sept 2002Dismissed

Virendra Kumar Jain Vs State of Uttaranchal and another

Uttarakhand High Court · (2003) 1 UC 423

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

High Courts02 Sept 2002Dismissed

Devendra Singh @ Mama Vs State of Uttranchal and Others

Uttarakhand High Court · (2002) 2 UC 441

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 504

High Courts20 Aug 2002

Dev Ram alias Chintu Vs State of Uttrakhand

Uttarakhand High Court · (2003) 1 ACR 970

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 50, 55, 57

High Courts19 Aug 2002Dismissed

Raj Kumar Vs State of Uttaranchal and Another

Uttarakhand High Court · (2003) 2 UC 1121

Criminal Procedure Code, 1973 (CrPC) — Section 340

High Courts25 Jul 2002Dismissed

Dilbag Singh Vs State of Uttaranchal and Others

Uttarakhand High Court · (2002) 2 UC 377

Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 208, 311, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts17 Jul 2002Dismissed

Indian Drugs and Pharmaceuticals Ltd. Vs Presiding Officer, Labour Court and Another

Uttarakhand High Court · (2003) 96 FLR 135 : (2003) 1 LLJ 269 : (2003) 2 UC 1384

Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 19, 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

High Courts01 Jul 2002Dismissed

Bal Krishna Pandey Vs Sanjeev Bajpayee

Uttarakhand High Court · AIR 2004 Utt 1 : (2004) 1 AWC 908 : (2003) 2 UC 1448 : (2003) 1 UD 86

Guardians and Wards Act, 1890 — Section 10

High Courts25 Jun 2002Dismissed

Prakash Pant Vs The Speaker of Uttaranchal Assembly and Another

Uttarakhand High Court · AIR 2002 Utt 11 : (2003) 2 UC 982 : (2003) 1 UD 46

Constitution of India, 1950 — Article 118, 166, 208, 226

High Courts21 Jun 2002Dismissed

National Hydroelectric Power Corporation Ltd. Vs Asian Techs Rani Constructions Joint Venture and Others

Uttarakhand High Court · AIR 2003 Utt 1 : (2003) 2 UC 1252 : (2003) 1 UD 74

Arbitration Act, 1940 — Section 8, 9Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36, 85(2)Limitation Act, 1963 — Section 14

High Courts16 Jun 2002Allowed

Chandra Mohan Singh Vs State of Uttaranchal

Uttarakhand High Court · (2002) 06 UK CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302

High Courts04 Jun 2002

Vikram Singh Bhandari Vs State of U.P. and Others

Uttarakhand High Court · (2003) 2 UC 985 : (2003) 1 UD 174

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 24

High Courts17 May 2002

Km. Ranjana Barthwal Vs Director, Wild Life Institute of India

Uttarakhand High Court · (2002) 2 UC 443

Industrial Disputes Act, 1947 — Section 2(A), 2(j), 2(oo), 2(oo)(bb), 25F

High Courts15 May 2002

Man Mohan alias Bhuri Vs State of Uttaranchal

Uttarakhand High Court · (2003) CriLJ 4506 : (2003) 2 UC 1122 : (2003) 1 UD 194

Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50

High Courts14 May 2002Dismissed

Charan Singh Chauhan Vs Sessions Judge and Another

Uttarakhand High Court · (2003) CriLJ 4165 : (2003) 2 UC 1224 : (2003) 1 UD 67

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451