Uttarakhand High Court Judgments 2003

High Courts30 Dec 2003

Uptron India Ltd. Vs Presiding Officer, Labour Court and Another

Uttarakhand High Court · (2004) 2 LLJ 378

Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts24 Dec 2003Allowed

Kishan Lal Agrawal Vs The National Insurance Company Ltd. and Others

Uttarakhand High Court · (2005) 1 UC 330

Constitution of India, 1950 — Article 14Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111, 114, 114A

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High Courts22 Dec 2003Dismissed

Dharamveer Vidyalankar Vs Vice Chancellor

Uttarakhand High Court · (2004) 1 UC 544

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High Courts22 Dec 2003Allowed

Satya Singh Kandari and Another Vs Amber Kukreti

Uttarakhand High Court · (2005) 1 UC 460

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High Courts22 Dec 2003

Nakul Singh Vs The Collector and Others

Uttarakhand High Court · (2003) 12 UK CK 0009

Constitution of India, 1950 — Article 227Uttar Pradesh Sahkari Samiti Adhiniyam, 1965 — Section 70, 70(1), 71, 97, 98Uttar Pradesh Sahkari Samiti Rules, 1968 — Rule 225

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High Courts19 Dec 2003Allowed

Shailendre Kakkar Vs Sri Mohd. Aslam

Uttarakhand High Court · (2004) 1 UC 498

Provincial Small Cause Courts Act, 1887 — Section 16

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High Courts19 Dec 2003Dismissed

State of Uttaranchal Vs The Presiding Officer, Labour Court, Dehradun and another

Uttarakhand High Court · (2005) 1 UC 569

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

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High Courts19 Dec 2003Allowed

Sukhvinder Singh Vs State and Another

Uttarakhand High Court · (2005) 1 UC 345

Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 325, 353, 379, 401, 411

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High Courts18 Dec 2003Allowed

Iqbal Hussain and Another Vs Sr. Regional Manager, F.C.I and Another

Uttarakhand High Court · (2005) 1 UC 292

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 54, 67, 68, 60

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High Courts17 Dec 2003Allowed

Sri Suresh Chandra Goel Vs II Addl. District Judge and Others

Uttarakhand High Court · (2005) 1 UC 347

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(1)(b)

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High Courts17 Dec 2003

Smt. Sushila Devi and Others Vs IV Addl. District Judge and Others

Uttarakhand High Court · (2005) 1 UC 348

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 21

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High Courts16 Dec 2003Allowed

Bishan Singh and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2003) 12 UK CK 0018

Constitution of India, 1950 — Article 14

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High Courts15 Dec 2003Dismissed

Unique Engineering Works Vs Union of India (UOI) and Others

Uttarakhand High Court · (2004) 2 BC 241 : (2004) 1 UC 451

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 172

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High Courts08 Dec 2003Allowed

Smt. Manisha Chand Vs Distt. Magistrate and Another

Uttarakhand High Court · (2005) 1 UC 340

Uttar Pradesh Collection Amins Services Rules, 1974 — Rule 5

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High Courts06 Dec 2003Allowed

Mst. Mangali Devi Vs State of Uttaranchal and others

Uttarakhand High Court · (2005) 1 UC 449

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High Courts06 Dec 2003Allowed

Mst. Mangali Devi Vs State of Uttaranchal and Others

Uttarakhand High Court · (2005) 1 UC 449

Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5, 5(1)

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High Courts06 Dec 2003

Tata Elxsi Limited Vs State of Uttaranchal

Uttarakhand High Court · (2004) 134 STC 403

Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 286, 366(29A)Uttar Pradesh Trade Tax Act, 1948 — Section 3F

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High Courts04 Dec 2003

Dr. B.M. Soni Vs Addl. District Judge / V.F.T.C, Dehradun

Uttarakhand High Court · (2004) 1 UC 616

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

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High Courts03 Dec 2003Dismissed

Pawan Kumar Hari Vs Addl. District Judge/IV F.T.C. and Another

Uttarakhand High Court · (2004) 1 UC 541

Civil Procedure Code Amendment Act, 2002 — Section 12Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5, Order 26 Rule 16A, Order 26 Rule 17

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High Courts02 Dec 2003

Smt. Sanjeevani Rathore and Others Vs Additional District Judge/F.T.C.-I, Nainital and Others

Uttarakhand High Court · (2004) 1 UC 64

Civil Procedure Code, 1908 (CPC) — Section 16Constitution of India, 1950 — Article 227

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Uttarakhand High Court judgments, 2003