COURT ARCHIVE

Uttarakhand High Court judgments, 2004

299 judgments · page 1 of 15

High Courts24 Dec 2004Allowed

Murari Lal Sah Vs IVth A.D.J. and Others

Uttarakhand High Court · (2005) 1 ARC 295 : (2005) 1 UC 1 : (2005) 1 UD 281

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(2)

High Courts23 Dec 2004Allowed

Gangu Singh alias Ganga Singh Vs State of Uttrakhand

Uttarakhand High Court · (2005) CriLJ 1864 : (2005) 3 UC 1418 : (2005) 1 UD 435

Childrens Act, 1960 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 27, 313, 4, 5Penal Code, 1860 (IPC) — Section 302

High Courts23 Dec 2004Allowed

Central Board of Secondary Education Vs The Additional District Judge and Others

Uttarakhand High Court · (2005) 2 UC 1030

High Courts22 Dec 2004Allowed

Karam Chand Vs Board of Revenue and Others

Uttarakhand High Court · (2004) 12 UK CK 0039

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331

High Courts21 Dec 2004Dismissed

Shivraj Singh Vs State of Uttaranchal and Others

Uttarakhand High Court · AIR 2005 Utt 39 : (2005) 1 UD 252

Constitution of India, 1950 — Article 226Pharmacy Act, 1948 — Section 10, 12, 12(1), 12(2), 12(3)

High Courts21 Dec 2004Dismissed

Sushil Kumar Gupta Vs Additional District Judge and Others

Uttarakhand High Court · (2005) 1 ARC 293

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

High Courts21 Dec 2004

Ramesh Kumar Vs State of Uttaranchal

Uttarakhand High Court · (2004) 12 UK CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Penal Code, 1860 (IPC) — Section 201, 302, 34, 363

High Courts20 Dec 2004Allowed

Smt. Dilkaura Vs State of Uttrakhand

Uttarakhand High Court · (2005) 2 UC 1290

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts20 Dec 2004

Union of India (UOI) and Others Vs Raghubar Datt

Uttarakhand High Court · (2005) 1 AWC 294 : (2005) 1 UD 271

Constitution of India, 1950 — Article 299

High Courts18 Dec 2004Dismissed

Guddi and Others Vs State of Uttrakhand

Uttarakhand High Court · (2004) 12 UK CK 0038

Arms Act, 1959 — Section 25 , 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

High Courts18 Dec 2004Dismissed

Ashish Semwal and Others Vs H.N. Bahuguna Garhwal University and Others

Uttarakhand High Court · (2005) 1 AWC 290 : (2005) 1 UD 184

Constitution of India, 1950 — Article 14

High Courts18 Dec 2004Dismissed

Madan Mohan Kaushik and Others Vs Om Prakash Ahuja and Others

Uttarakhand High Court · (2005) 1 AWC 288

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

High Courts17 Dec 2004Allowed

Chandan Singh Vs State of Uttrakhand

Uttarakhand High Court · (2005) 1 UC 419

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts17 Dec 2004

Aftab Ahmad Ansari and Another Vs State of Uttaranchal

Uttarakhand High Court · (2005) 2 UC 789

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 201, 302, 376

High Courts17 Dec 2004Dismissed

Bhopal Vs State of Uttrakhand

Uttarakhand High Court · (2005) 1 UC 413

Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Penal Code, 1860 (IPC) — Section 302

High Courts17 Dec 2004Dismissed

Chandrabhan Vs Jagdesh Prashad Chauhan

Uttarakhand High Court · (2005) 3 UC 1422

Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5(1)

High Courts16 Dec 2004Allowed

Shri Harish Chandra Pande Vs Shri Nand Kishore and Another

Uttarakhand High Court · (2005) 2 UC 1322

Criminal Procedure Code, 1973 (CrPC) — Section 137, 137(2), 138

High Courts16 Dec 2004Allowed

Sher Singh and Others Vs State of Uttrakhand

Uttarakhand High Court · (2005) 2 UC 1303

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145, 155(3)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307

High Courts15 Dec 2004Allowed

Gyan Singh and Others Vs State of U.P.

Uttarakhand High Court · (2005) 2 UC 917

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34, 380

High Courts15 Dec 2004Dismissed

Raj Pal Singh Vs Commissioner, Garhwal Division and Others

Uttarakhand High Court · (2004) 12 UK CK 0009

Constitution of India, 1950 — Article 226