COURT ARCHIVE

Uttarakhand High Court judgments, 2004

335 judgments · page 11 of 17

High Courts11 Aug 2004Dismissed

Smt. Katori Devi Vs Addl. District Judge and Others

Uttarakhand High Court · (2004) 08 UK CK 0043

Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)

High Courts11 Aug 2004Dismissed

Rajeev Jaiswal Vs Smt. Suman Jaiswal

Uttarakhand High Court · (2005) 1 UC 717

Hindu Marriage Act, 1955 — Section 13, 19, 28

High Courts11 Aug 2004Dismissed

Santri Lal Vs State of U.P.

Uttarakhand High Court · (2005) 1 UC 606

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 394, 397, 412

High Courts11 Aug 2004Dismissed

Ganga Dass Vs State of Uttaranchal

Uttarakhand High Court · (2005) CriLJ 2365

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328

High Courts10 Aug 2004

Union of India (UOI) Vs Gomti Devi and Others

Uttarakhand High Court · (2005) 2 ACC 14

High Courts10 Aug 2004Dismissed

New India Assurance Company Ltd. Vs Smt. Sarita and Others

Uttarakhand High Court · (2004) 08 UK CK 0056

Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173

High Courts09 Aug 2004Dismissed

Bhotiya Janjati Sangharsh Samiti, Now Bhotiya Jan Kalyan Samiti Vs Dr. R.S. Toliya, Former Principal Secretary, Forest, Gram Vikas and Samaj Kalyan, Now Chief Secretary and Another

Uttarakhand High Court · (2005) 2 AWC 1517 : (2005) 2 UC 1081 : (2005) 1 UD 145

Constitution of India, 1950 — Article 342, 342(1), 342(2)Contempt of Courts Act, 1971 — Section 12

High Courts07 Aug 2004Allowed

Peter Luis and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2005) 3 UC 1779

Constitution of India, 1950 — Article 226

High Courts07 Aug 2004Dismissed

Smt. Mehar Verma Vs Rent Control and Eviction Officer and Another

Uttarakhand High Court · (2004) 08 UK CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21

High Courts07 Aug 2004Dismissed

Rahul Sharma Vs Dhanesh Gupta

Uttarakhand High Court · (2005) 1 ARC 511

Presidency Small Cause Courts Act, 1882 — Section 25

High Courts07 Aug 2004

Pradeep Lal Sah and Others Vs Registrar, Co-operative Societies, Uttaranchal, Dehradun and Others

Uttarakhand High Court · (2005) 3 UC 1565

Constitution of India, 1950 — Article 226

High Courts07 Aug 2004Dismissed

Nagendra Kumar Jhildiyal and others Vs Garhwal Mandal Vikas Nigam Ltd. and Others

Uttarakhand High Court · (2005) 3 UC 1560

Constitution of India, 1950 — Article 226

High Courts07 Aug 2004Dismissed

Man Singh and Others Vs State of Uttar Pradesh and Others

Uttarakhand High Court · (2005) 3 UC 1557

Constitution of India, 1950 — Article 226, 39(d)

High Courts06 Aug 2004Allowed

Umapati Bhatt Vs State of Uttaranchal and Others

Uttarakhand High Court · (2004) 3 AWC 2577

Constitution of India, 1950 — Article 14, 16

High Courts06 Aug 2004Allowed

U.P. State Road Transport Corporation and Another Vs Presiding Officer, Labour Court and Another

Uttarakhand High Court · (2004) 3 AWC 2574

Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 11, 12

High Courts06 Aug 2004Dismissed

Shyam Lal Vs Prescribed Authority and Others

Uttarakhand High Court · (2004) 08 UK CK 0042

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5, Order 19 Rule 1Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34

High Courts06 Aug 2004Dismissed

Mrs. Yogita Kapoor Vs Union of India (UOI) and Others

Uttarakhand High Court · (2004) 08 UK CK 0011

Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 65(8)

High Courts05 Aug 2004Allowed

Vikram Prasad and Others Vs Vice Chancellor, G.B. Pant University of Agriculture and Technology and Others

Uttarakhand High Court · (2004) 3 AWC 2571

Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural University Act, 1958 — Section 23

High Courts05 Aug 2004Dismissed

Gopal Singh Vs The Union of India (UOI) and Others

Uttarakhand High Court · (2004) 08 UK CK 0067

Constitution of India, 1950 — Article 14, 16, 21, 226

High Courts05 Aug 2004

Rajesh Sharma and Another etc. Vs State of Uttaranchal and etc.

Uttarakhand High Court · (2005) CriLJ 2646 : (2004) 2 UD 331

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 161, 174, 313Evidence Act, 1872 — Section 27