High Courts23 Sept 2003Allowed
Polyplex Corporation Limited Vs Commissioner of Trade Tax
Uttarakhand High Court · (2004) 136 STC 389 : (2004) 2 UC 1245
Uttar Pradesh Trade Tax Act, 1948 — Section 15A, 28A
COURT ARCHIVE
Uttarakhand High Court judgments, 2003
231 judgments · page 7 of 12
High Courts23 Sept 2003Dismissed
Krishi Utpadan Mandi Samiti, Manglor, District Saharanpur (Now Hardwar) Vs The Presiding Officer, Labour Court (2) U.P., Meeruti and another
Uttarakhand High Court · (2004) 1 UC 645
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts18 Sept 2003
Sanjeev Rawat Vs Principal Government Post Graduate College, Uttarkashi and another
Uttarakhand High Court · (2004) 1 UC 631
Constitution of India, 1950 — Article 226
High Courts16 Sept 2003Dismissed
Commissioner of Income Tax Vs Almora Magnesite Ltd.
Uttarakhand High Court · (2003) 184 CTR 585 : (2003) 264 ITR 502
Income Tax Act, 1961 — Section 260A, 273(1)
High Courts16 Sept 2003Dismissed
Ekta Welfare Society Vs Govt. of India and Others
Uttarakhand High Court · (2004) 1 UC 51
Land Acquisition Act, 1894 — Section 13, 17(1), 17(1)(4), 17(4), 4Uttar Pradesh Urban Planning and Development Act, 1973 — Section 4
High Courts16 Sept 2003Dismissed
Harendra Nath Roy and Another Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 518
Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Sept 2003Dismissed
Dr. Rajeev Singh Pal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UC 61
Constitution of India, 1950 — Article 14, 226Indian Medical Council Regulations, 2000 — Regulation 9
High Courts15 Sept 2003Dismissed
Kharak Singh Bohra Advocate Vs Uttar Pradesh Matsya Vikas Nigam Ltd. and Others
Uttarakhand High Court · (2004) 2 UC 1005 : (2004) 1 UC 257
Constitution of India, 1950 — Article 131, 294Uttar Pradesh Reorganisation Act, 2000 — Section 2, 43, 64, 80
High Courts15 Sept 2003Allowed
Budhi Singh Kumai Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UC 1398
Uttar Pradesh Subordinate Revenue Ministerial (Registrar Kanungo and Assistant Registrar Kanungo) Service Rules, 1958 — Rule 9
High Courts15 Sept 2003Dismissed
Om Prakash Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1220
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts12 Sept 2003Allowed
Satendra Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 628
Criminal Procedure Code, 1973 (CrPC) — Section 161, 231Penal Code, 1860 (IPC) — Section 300, 302, 303, 304, 307
High Courts10 Sept 2003Allowed
Afsar Khan and Others Vs State of U.P.
Uttarakhand High Court · (2003) 09 UK CK 0003
Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts09 Sept 2003Allowed
Nainital District Cooperative Bank Ltd. Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2005) 2 UC 783
Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 122(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts09 Sept 2003Dismissed
Udai Pratap Singh Vs State of U.P. and Others
Uttarakhand High Court · (2004) 1 UC 27
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Reorganisation Act, 2000 — Section 73, 73(1), 73(2), 76
High Courts09 Sept 2003
Gurubax Singh Kohali Vs District Judge, Dehradun and Others
Uttarakhand High Court · (2004) 1 UC 217
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1
High Courts09 Sept 2003Dismissed
Dinesh Chandra Jaiswal and etc. Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2004 Utt 19 : (2004) 1 UC 229 : (2003) 1 UD 752
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts08 Sept 2003
Niranjan Behra Vs The Chairman and Managing Director T.H.D.C. and Others
Uttarakhand High Court · (2004) 1 UC 714
High Courts05 Sept 2003Dismissed
Smt. Pushpa Karki and Others Vs District Judge and Others
Uttarakhand High Court · (2004) 1 UC 326
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts05 Sept 2003
Mohd. Ashfaq and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UC 136
Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 6(1), 68(1), 68(2), 88, 88(5)Uttar Pradesh Reorganisation Act, 2000 — Section 68, 87Uttaranchal Motor Vehicles Taxation Reforms Act, 2003 — Section 30, 6(3)
High Courts05 Sept 2003Dismissed
R.D. Saxena Vs Bharat Heavy Electricals Ltd. and Others
Uttarakhand High Court · (2005) 2 UC 855
Constitution of India, 1950 — Article 14, 16, 226