High Courts31 Oct 2003Allowed
Chandra Singh Vs Mukhya Lekhadhikari Vibhag-Char (Pension Anubhag), U.P. Police Mukhyalaya and Another
Uttarakhand High Court · (2004) 1 UPLBEC 5
COURT ARCHIVE
Uttarakhand High Court judgments, 2003
231 judgments · page 4 of 12
High Courts30 Oct 2003
Constable 20 C.P. Manoj Kumar Malik and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 1 UPLBEC 32
High Courts30 Oct 2003
Head Constable C.P. No. 82 Rohitash Singh and Others Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 1 UPLBEC 35
High Courts30 Oct 2003Allowed
Digambar Singh Negi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 10 UK CK 0034
Constitution of India, 1950 — Article 226Uttar Pradesh Employees Government Servant (Discipline and Appeal) Rules, 1999 — Rule 10, 10(2), 11, 12, 13
High Courts29 Oct 2003
Gopal Singh Bhandari Vs Mohd. Farooq and Others
Uttarakhand High Court · (2005) ACJ 1311
Motor Vehicles Act, 1939 — Section 110A, 96(1), 96(2)Motor Vehicles Act, 1988 — Section 149, 149(2), 173
High Courts24 Oct 2003
Manik Chandra and Kapoor Chand Vs Assistant Commissioner of Income Tax
Uttarakhand High Court · (2004) 186 CTR 750 : (2004) 265 ITR 212 : (2005) 1 UC 74 : (2004) 1 UD 10
Income Tax Act, 1961 — Section 64, 64(1)
High Courts24 Oct 2003
Ram Chandra Das, Principal, Purva Madhyamik Vidyalaya Vs Secretary Education and Others
Uttarakhand High Court · (2004) 1 UPLBEC 38
Constitution of India, 1950 — Article 226
High Courts24 Oct 2003
Commissioner of Income Tax Vs O.N.G.C. Ltd. (as agent of Wijsmullar Salvage B.V.)
Uttarakhand High Court · (2004) 265 ITR 129 : (2004) 136 TAXMAN 303
Companies (Profits) Surtax Act, 1964 — Section 24AAIncome Tax Act, 1961 — Section 256(2), 28
High Courts23 Oct 2003Dismissed
Union of India Vs Shri Kotwal Singh Rawat (Retd.) and Another
Uttarakhand High Court · (2005) 3 UC 1536
Constitution of India, 1950 — Article 341
High Courts23 Oct 2003
Kundan Lal Shah Vs Additional Director of Education and Others
Uttarakhand High Court · (2004) 1 UC 586 : (2004) 2 UPLBEC 80 : (2004) 2 UPLBEC 78
Constitution of India, 1950 — Article 16, 226
High Courts22 Oct 2003
Bhagwati Prasad Juyal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UPLBEC 39
Constitution of India, 1950 — Article 226
High Courts22 Oct 2003
Km. Anita Jacob Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UPLBEC 83
Constitution of India, 1950 — Article 226
High Courts22 Oct 2003
Ranjana Pant (Smt.) Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1443 : (2004) 2 UPLBEC 84
Uttar Pradesh Basic Education Rules, 1972 — Rule 21
High Courts22 Oct 2003
Jag Mohan Sharma, Deputy Range Officer Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UPLBEC 87
Constitution of India, 1950 — Article 226
High Courts21 Oct 2003Allowed
Madan Mohan Mamgain Vs Chief Engineer (Distribution) Electricity Power Corporation and another
Uttarakhand High Court · (2004) 1 UC 513
Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts21 Oct 2003
Dhan Singh Vs District Basic Education Officer
Uttarakhand High Court · (2004) 2 UPLBEC 78
Constitution of India, 1950 — Article 226
High Courts20 Oct 2003Allowed
Sumer Chand Vs Divisional Commissioner and Others
Uttarakhand High Court · (2003) 95 RD 596 : (2003) 1 UD 732
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Constitution of India, 1950 — Article 226 , 227Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331(3)
High Courts20 Oct 2003
Yogendra Singh Bisht Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 88
Constitution of India, 1950 — Article 226
High Courts20 Oct 2003Dismissed
Beeran Lal Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 118
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Oct 2003Allowed
Smt. Rekha Dangwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 10 UK CK 0009
Constitution of India, 1950 — Article 21, 21A, 41, 45, 51A