High Courts15 Nov 2003
Anand Mani and 2 Others Vs State of Uttaranchal and Others and Others
Uttarakhand High Court · (2004) 1 UC 657
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Uttarakhand High Court judgments, 2003
231 judgments · page 3 of 12
High Courts14 Nov 2003
Umesh Sharma Vs State Election Commissioner and Others
Uttarakhand High Court · (2005) 1 UC 178
Conduct of Elections Rules, 1961 — Rule 71, 74, 74(3), 75Constitution of India, 1950 — Article 226, 243K, 243ZA, 324, 327Uttar Pradesh Kshetra Panchayats and Zila Panchayats (Election of Members) Rules, 1994 — Rule 4, 5, 6
High Courts13 Nov 2003Dismissed
Brijesh Tyagi Vs State of Uttrakhand
Uttarakhand High Court · (2004) 1 UC 715
Arms Act, 1959 — Section 25, 25(a)Penal Code, 1860 (IPC) — Section 302
High Courts12 Nov 2003Allowed
Sardar Harwanth Singh Dhillon and Another Vs Sardar Harbhajan Singh and Others
Uttarakhand High Court · (2003) 11 UK CK 0003
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 3B, Order 43 Rule 1A, Order 43 Rule 1A(2)Religious Endowments Act, 1863 — Section 14
High Courts06 Nov 2003
Smt. Deepa Sati Vs Union of India and Others
Uttarakhand High Court · (2004) 1 UC 479
High Courts04 Nov 2003Dismissed
Bengal Engineer Group and Centre Employees Union Vs Registrar/Labour Commissioner, Trade Unions and Another
Uttarakhand High Court · (2004) 1 UPLBEC 16
Constitution of India, 1950 — Article 226, 227Trade Unions Act, 1926 — Section 11, 4, 5
High Courts04 Nov 2003Dismissed
P.C. Pandey Vs Director of Technical Education and Another
Uttarakhand High Court · (2004) 1 UC 424 : (2004) 1 UPLBEC 19
Constitution of India, 1950 — Article 226
High Courts03 Nov 2003Allowed
Heera Bhallabh Bhatt and 80 Others Vs State of Uttaranchal and 7 Others
Uttarakhand High Court · (2005) 3 UC 1499
Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Reorganisation Act, 2000 — Section 42
High Courts03 Nov 2003Allowed
Mrs. Satyawati Margarat Willson Vs State of Uttaranchal and 3 Others
Uttarakhand High Court · (2004) 1 UC 683
Constitution of India, 1950 — Article 19(1)(f), 23
High Courts01 Nov 2003Dismissed
Khajan Singh Vs Regional Deputy Director, Education, Kumaon Region and Another
Uttarakhand High Court · (2004) 1 UPLBEC 14
High Courts01 Nov 2003Dismissed
Bachhi Singh Nagarkoti Vs District Inspector of Schools and Others
Uttarakhand High Court · (2004) 1 UPLBEC 13
High Courts01 Nov 2003
Prem Singh Vs State of U.P. and Another
Uttarakhand High Court · (2004) 1 UC 481 : (2004) 1 UPLBEC 1
Road Transport Corporations Act, 1950 — Section 45
High Courts31 Oct 2003Dismissed
Shyam Lal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UPLBEC 8
Constitution of India, 1950 — Article 226Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
High Courts31 Oct 2003
Mohammad Shahjad and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UC 709
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts31 Oct 2003Allowed
Bandana Devi (Smt.) Vs State of U.P. and Others
Uttarakhand High Court · (2004) 1 UPLBEC 20
High Courts31 Oct 2003
Khajaan Singh Vs Executive Engineer, Uttaranchal Jal Sansthan and Another
Uttarakhand High Court · (2004) 2 UC 1215 : (2004) 1 UPLBEC 27
Constitution of India, 1950 — Article 14, 19, 21, 226, 298
High Courts31 Oct 2003
Khyali Ram Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UPLBEC 24
Constitution of India, 1950 — Article 16, 16(1)
High Courts31 Oct 2003
Ram Bhaj Vs Superintending Engineer Eastern Ganga Canai and Others
Uttarakhand High Court · (2003) 10 UK CK 0018
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts31 Oct 2003Dismissed
Punjab and Sindh Bank Vs Sri Rajbir Singh Sethi and Others
Uttarakhand High Court · (2004) 1 UC 425
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(g), 30
High Courts31 Oct 2003Dismissed
Darshan Singh Rawat Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 1 UPLBEC 30
Constitution of India, 1950 — Article 226