High Courts26 Apr 2002Dismissed
Khem Singh Vs State and Others
Uttarakhand High Court · (2003) 2 UC 1445
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 354, 354(1), 482
COURT ARCHIVE
Uttarakhand High Court judgments, 2002
72 judgments · page 3 of 4
High Courts26 Apr 2002Allowed
Ajay Kumar and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2002) 2 ACR 1992 : (2002) 2 UC 33
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 204Penal Code, 1860 (IPC) — Section 482, 500, 501Uttar Pradesh Urban Planning and Development Act, 1973 — Section 27(1)
High Courts26 Apr 2002Allowed
Jai Prakash Vs Rajeshwar Prasad and Others
Uttarakhand High Court · (2003) CriLJ 4278 : (2003) 1 UC 243 : (2003) 1 UD 171
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 246, 397
High Courts24 Apr 2002
Raj Vinod Vs Smt. Durga Devi
Uttarakhand High Court · (2003) 1 DMC 231 : (2002) 2 UC 2
Hindu Marriage Act, 1955 — Section 13, 13B, 9
High Courts22 Apr 2002
Dr. P.C. Punetha Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 93 FLR 944 : (2002) 4 LLJ 477 : (2002) 2 UC 545
High Courts17 Apr 2002
Smt. Padma Mishra Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 UC 236
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 8
High Courts17 Apr 2002
Padma Mishra Vs State of Uttaranchal
Uttarakhand High Court · (2002) 04 UK CK 0013
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2, 8
High Courts16 Apr 2002
Bachi Ram Upadhyay Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 224
High Courts15 Apr 2002Dismissed
Shams Khwaja Vs Election Commission of India and Another
Uttarakhand High Court · (2003) 2 UC 941 : (2003) 1 UD 198
Constitution of India, 1950 — Article 329Representation of the People Act, 1951 — Section 81, 81(1), 86(1)
High Courts15 Apr 2002Allowed
Sanjeev Gupta and Others Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 ACR 1978 : (2002) 2 UC 65
Penal Code, 1860 (IPC) — Section 302, 34, 379
High Courts15 Apr 2002
State, of Uttaranchal and Ano. Vs State Public Service Tribunal
Uttarakhand High Court · (2002) 2 UC 483
High Courts10 Apr 2002Dismissed
Nagar Palika, Haldwani Vs Jogendra Singh Anand alias Mangery
Uttarakhand High Court · (2002) 2 ACR 1996 : (2002) 2 UC 35
Criminal Procedure Code, 1973 (CrPC) — Section 473Uttar Pradesh Municipalities Act, 1916 — Section 155
High Courts09 Apr 2002
Madhur Gupta and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 1
Constitution of India, 1950 — Article 226
High Courts09 Apr 2002Dismissed
Ratan Lal Vs State of Uttrakhand
Uttarakhand High Court · (2003) CriLJ 4402 : (2003) 2 UC 1351
Penal Code, 1860 (IPC) — Section 307
High Courts05 Apr 2002
Prem Vs State of Uttaranchal and Another
Uttarakhand High Court · (2002) 2 UC 37
Constitution of India, 1950 — Article 213Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Apr 2002
In Re: In The Matter of M/s. U.P. Carbide and Chemicals Ltd.
Uttarakhand High Court · (2002) 2 UC 193
High Courts05 Apr 2002
In Re: U.P. Carbide and Chemicals Ltd.
Uttarakhand High Court · (2003) 1 BC 319
High Courts04 Apr 2002Allowed
Kailash Chandra Vs State of Uttrakhand
Uttarakhand High Court · (2002) 04 UK CK 0011
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8
High Courts03 Apr 2002
Anurag Singhal Vs Addl. District Judge/Fast Track Court-III and Others
Uttarakhand High Court · (2002) 2 UC 204
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Mar 2002Dismissed
Ashok Kumar Sharma Vs Vice Chancellor Gurukul Kangadi University and another
Uttarakhand High Court · (2003) 1 UC 394