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
COURT ARCHIVE
Uttarakhand High Court judgments, 2003
231 judgments · page 2 of 12
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
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
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
High Courts28 Nov 2003Allowed
Dr. Ranvir Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 145
Uttar Pradesh Krishi Evam Prodyogik Vishavidyalaya Adhiniyam, 1958 — Section 17(4)Uttar Pradesh Krishi Evam Prodyogik Vishavidyalaya Rules — Rule 6
High Courts25 Nov 2003
Khushal Singh Pipalia and Others Vs State of U.P.
Uttarakhand High Court · (2005) 1 UC 65
Criminal Procedure Code, 1898 (CrPC) — Section 494Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 149, 304, 449
High Courts25 Nov 2003Allowed
Mohan Chandra and Others Vs State of Uttarahchal and Others
Uttarakhand High Court · (2004) 1 UC 706
High Courts25 Nov 2003Allowed
Ram Saran Sharma Vs State of Uttrakhand
Uttarakhand High Court · (2004) 1 UC 420
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 161
High Courts21 Nov 2003Allowed
Yograj Khanna Vs Rekha Khanna
Uttarakhand High Court · (2004) 2 DMC 293 : (2004) 1 UC 551
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)
High Courts20 Nov 2003Allowed
Keshar Singh Bhandari Vs General Manager (Karmik), Uttaranchal Power Corporation and Others
Uttarakhand High Court · (2005) 1 UC 52
High Courts20 Nov 2003Allowed
Ramesh Vs Assistant Labour Commissioner and another
Uttarakhand High Court · (2004) 1 UC 430
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2(a), 6(N)
High Courts19 Nov 2003Allowed
Nasim Ahmed Vs Secretary, Nagar Vikas Vibhag, Anubhag VI U.P. Shasan Lucknow, Chairman Nagar Palika Parishad Khatima and Executive Officer Nagar Palika Parishad Khatima
Uttarakhand High Court · (2004) 1 UC 449
High Courts18 Nov 2003Allowed
Rameshwar Sahi Mathur Vs District Judge Dehradun
Uttarakhand High Court · (2004) 1 UC 306
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2, 21(1)(a)
High Courts17 Nov 2003Dismissed
Bazpur Co-operative Sugar Factory Ltd. Vs Presiding Officer, Labour Court, Haldwani and Others
Uttarakhand High Court · (2004) 1 UC 637
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts17 Nov 2003
Nagar Palika Parishad, Roorkee Vs Assistant Labour Commissioner, Haridwar and others
Uttarakhand High Court · (2004) 1 UC 526
Industrial Disputes Act, 1947 — Section 4K
High Courts17 Nov 2003
Executive Engineer Garhwal Jal Sansthan and Another Vs Virendra Singh Chauhan and Others
Uttarakhand High Court · (2005) 1 UC 529
Uttar Pradesh Industrial Disputes Act, 1947 — Section 17B, 33C(2), 6H(1), 6H(2), 6N
High Courts17 Nov 2003Dismissed
Smt. Asha Pant and Another Vs State of Uttaranchal
Uttarakhand High Court · (2004) 2 UC 1374
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1), 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts17 Nov 2003Dismissed
National Federation of Insurance Field Workers of India and Another Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 187 CTR 180 : (2004) 265 ITR 84
Finance Act — Section 17(2)Income Tax (Amendment) Rules, 2001 — Rule 3Income Tax Act, 1961 — Section 14, 15, 16, 17, 17(1)
High Courts15 Nov 2003Dismissed
Bhagi Ram Vs State of U.P.
Uttarakhand High Court · (2005) 1 UC 124
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302
High Courts15 Nov 2003Allowed
Prem Shankar Sharma and Another Vs State of Uttaranchal
Uttarakhand High Court · (2004) 2 UC 744
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 20, 50, 55