High Courts20 Oct 2003
Vinod Kumar Vs Assistant Labour Commissioner
Uttarakhand High Court · (2004) 1 UC 568 : (2004) 2 UPLBEC 77
Industrial Disputes Act, 1947 — Section 14A
COURT ARCHIVE
Uttarakhand High Court judgments, 2003
231 judgments · page 5 of 12
High Courts17 Oct 2003Allowed
Subhash Chandra Pandey Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UPLBEC 75(1) : (2004) 2 UPLBEC 75
High Courts16 Oct 2003
Sah Alam Vs State of Uttaranchal
Uttarakhand High Court · AIR 2005 Utt 21 : (2004) 2 UPLBEC 73
Uttar Pradesh Education Code, 1972 — Rule 21
High Courts16 Oct 2003Allowed
Madan Jyoti Verma Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2004) 101 FLR 328 : (2004) 2 UPLBEC 75
Constitution of India, 1950 — Article 226
High Courts16 Oct 2003Allowed
Smt. Shakuntala Vs Deputy Director, Treasury Avam Finance Services, Estate Internal Audit, Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1588
Constitution of India, 1950 — Article 21
High Courts16 Oct 2003
Commissioner of Income Tax and Another Vs Atwood Oceanics International S.A.
Uttarakhand High Court · (2004) 186 CTR 328 : (2003) 264 ITR 761
Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 6(6), 7(7)
High Courts15 Oct 2003
Dr. Manoj Upreti and Orther Vs State of Uttaranchal and Orther
Uttarakhand High Court · (2005) 1 UC 136
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Reorganisation Act, 2000 — Section 71
High Courts15 Oct 2003
Kulbhushan Singhal and Others Vs Gyan Singh and Others
Uttarakhand High Court · (2005) ACJ 1035 : AIR 2004 Utt 36 : (2005) 1 UC 711 : (2004) 1 UD 402
Motor Vehicles Act, 1988 — Section 168
High Courts15 Oct 2003Dismissed
Prem Bansal Vs Estate Officer/Prescribed Authority and another
Uttarakhand High Court · (2004) 1 UC 705
Civil Procedure Code, 1908 (CPC) — Section 141Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 8
High Courts15 Oct 2003Dismissed
O.P. Handa Vs Smt. Usha Malhan and Others
Uttarakhand High Court · (2003) 10 UK CK 0014
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts14 Oct 2003Dismissed
Commissioner of Income Tax and Another Vs Hyundai Heavy Industries Co. Ltd.
Uttarakhand High Court · (2004) 189 CTR 91 : (2003) 264 ITR 328
Income Tax Act, 1961 — Section 17, 17(2), 201(1A)
High Courts14 Oct 2003
Commissioner of Income Tax and Another Vs Hotel Control Pvt. Ltd.
Uttarakhand High Court · (2004) 265 ITR 109 : (2004) 136 TAXMAN 312
Income Tax Act, 1961 — Section 37
High Courts14 Oct 2003
Commissioner of Income Tax and Another Vs Hotel Control (P) Ltd.
Uttarakhand High Court · (2004) 134 TAXMAN 109
Income Tax Act, 1961 — Section 260A
High Courts14 Oct 2003
Kulbhushan Singhal and Others Vs Gyan Singh and Others
Uttarakhand High Court · (2005) 3 ACC 611
Motor Vehicles Act, 1988 — Section 149, 173
High Courts14 Oct 2003Dismissed
Commissioner of Income Tax Vs Hyundai Heavy Industries Co. Ltd.
Uttarakhand High Court · (2004) 189 CTR 91 : (2003) 264 ITR 328
Income Tax Act, 1961 — Section 17(2)(iii), 201, 201(1A), 260A
High Courts13 Oct 2003Allowed
Jaswant Singh Vs Bharat Heavy Electricals Ltd. and Others
Uttarakhand High Court · (2005) 1 UC 293
Constitution of India, 1950 — Article 21
High Courts13 Oct 2003Allowed
Jaswant Singh Vs Bharat Heavy Electricals Ltd. and two Others
Uttarakhand High Court · (2005) 1 UC 293
Constitution of India, 1950 — Article 21
High Courts13 Oct 2003Dismissed
Unique Engineering Works Vs Union of India (UOI) and Others
Uttarakhand High Court · (2003) 10 UK CK 0010
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 40 Rule 1, 60Companies Act, 1956 — Section 4A, 529(1), 529(2), 529(4), 529AConstitution of India, 1950 — Article 14, 19(1)
High Courts10 Oct 2003Dismissed
Ved Prakash Sharma Vs Hemwati Nandan Bahuguna Garhwal University and Others
Uttarakhand High Court · (2005) 1 UC 102
Constitution of India, 1950 — Article 14Uttar Pradesh State Universities Act, 1973 — Section 2, 2(15), 2(18), 31(2), 31(4)
High Courts09 Oct 2003
Commissioner of Income Tax and Another Vs Sedco Forex International Drilling Co. Ltd.
Uttarakhand High Court · (2004) 186 CTR 144 : (2003) 264 ITR 320
Income Tax Act, 1961 — Section 17, 17(2), 2(45), 209(1), 234B