High Courts09 Oct 2003Dismissed
State of U.P. and Others Vs Presiding Officer, Labour Court, Dehradun and another
Uttarakhand High Court · (2004) 1 UC 558
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments, 2003
231 judgments · page 6 of 12
High Courts09 Oct 2003
Smt. Raj Rani Vs Addl. Commissioner (Administration), Garhwal Mandal, Pauri and Another
Uttarakhand High Court · (2004) 1 UC 689
Uttar Pradesh Land Revenue Act, 1901 — Section 229B
High Courts08 Oct 2003
Gurnam Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 10 UK CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26, 41Wild Life (Protection) Act, 1972 — Section 51, 9
High Courts08 Oct 2003
Gurnam Singh and S.S. Finance and Leasing Company Vs State of Uttaranchal-Opposite Parties and Forest Department Uttaranchal
Uttarakhand High Court · (2003) 2 UC 1414
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26Wild Life (Protection) Act, 1972 — Section 51, 9
High Courts01 Oct 2003
Maha Nand Bhatt Vs Uttaranchal Siksha Evam Parisha Parishad and Others
Uttarakhand High Court · AIR 2005 Utt 11
Constitution of India, 1950 — Article 226Uttar Pradesh Education Code, 1972 — Rule 21
High Courts30 Sept 2003
Pooran Singh Vs Distt. Magistrate/Returning Officer and Others
Uttarakhand High Court · (2004) 2 UC 1429
Conduct of Elections Rules, 1961 — Rule 75Constitution of India, 1950 — Article 141, 243EPoona University Act, 1974 — Section 56
High Courts30 Sept 2003Dismissed
Commissioner of Income Tax and Another Vs O.N.G.C.
Uttarakhand High Court · (2004) 186 CTR 468 : (2003) 264 ITR 340
Income Tax Act, 1961 — Section 10, 160(1), 163(1), 195A, 28
High Courts29 Sept 2003
Ratan and Another Vs State of Uttrakhand
Uttarakhand High Court · (2004) CriLJ 486 : (2005) 1 UC 149 : (2004) 1 UD 312
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 304
High Courts27 Sept 2003
Faggan Singh and Another Vs U.P. State Electricity Board and Another
Uttarakhand High Court · (2005) 1 UC 651
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 49, 49(3)
High Courts26 Sept 2003
Surendra Singh Negi and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 3 UC 1563
Constitution of India, 1950 — Article 14, 16, 19(1), 21
High Courts26 Sept 2003Dismissed
Virendra Kumar Pal and Another Vs Bharat Heavy Electricals Ltd. and Others
Uttarakhand High Court · AIR 2005 Utt 30
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 43 Rule 1Companies Act, 1956 — Section 396(1) , 396(2)Constitution of India, 1950 — Article 226 , 227
High Courts26 Sept 2003Allowed
Naresh Chandra Gautam Vs Chhote Khan
Uttarakhand High Court · (2004) 2 UC 1122
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Constitution of India, 1950 — Article 226, 227
High Courts25 Sept 2003
Jagdish Kumar Vs Addl. District Judge, Dehradun and Another
Uttarakhand High Court · (2004) 1 UC 378
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 18, 21(1)(a), 22
High Courts25 Sept 2003
Hori Lal Vs Uttar Pradesh Sahkari Gram Vikas Bank and Others
Uttarakhand High Court · AIR 2005 Utt 23(1) : AIR 2005 Utt 23
Banking Regulation Act, 1949 — Section 21
High Courts25 Sept 2003Allowed
Sri Ram Prajapati and others Vs Prescribed Authority/ S.D.M. Kotdwar and Others
Uttarakhand High Court · (2005) 1 UC 352
Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1), 5
High Courts25 Sept 2003Allowed
Sri Ram Prajapati and Others Vs Prescribed Authority/S.D.M. and Others
Uttarakhand High Court · (2005) 1 UC 352
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1), 5, 7
High Courts25 Sept 2003
Gagan Arora Vs Vice Chancellor, Gurukul Kangri Vishwavidyalay, Haridwar and Principal, College of Engineering and Technology, Gurukul Kangari, Haridwar
Uttarakhand High Court · (2004) 1 UC 651
Constitution of India, 1950 — Article 21
High Courts24 Sept 2003
Bali Ram and Others Vs State of U.P.
Uttarakhand High Court · (2003) 09 UK CK 0038
Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 303
High Courts24 Sept 2003
Harphool Singh Vs State of Uttrakhand
Uttarakhand High Court · (2005) 1 UC 681
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8
High Courts23 Sept 2003Dismissed
United India Insurance Co. Ltd. Vs Gurjeet Kaur and Others
Uttarakhand High Court · (2005) ACJ 288 : (2004) 1 UC 49 : (2003) 1 UD 568
Motor Vehicles Act, 1988 — Section 149(2), 170, 173