High Courts05 Aug 2004
Brijesh Kumar Tyagi and Another Vs National Insurance Co. Ltd. and Others
Uttarakhand High Court · (2005) 1 ACC 826
Motor Vehicles Act, 1988 — Section 149
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 12 of 17
High Courts04 Aug 2004Dismissed
Girish Chandra Vs Apar Ayukt (Prakashan) Garhwal Mandal and Others
Uttarakhand High Court · (2004) 08 UK CK 0064
Constitution of India, 1950 — Article 226
High Courts04 Aug 2004Allowed
Vijay Kumar Maurya alias Krishna Kumar Vs Prescribed Authority/Civil Judge (J.D.) and Others
Uttarakhand High Court · (2005) 1 ARC 380
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21
High Courts03 Aug 2004
Sushila Devi and Others Vs Shaukin Singh and Others
Uttarakhand High Court · (2006) 4 ACC 294
Motor Vehicles Act, 1988 — Section 140, 166, 173
High Courts03 Aug 2004Dismissed
State of Uttaranchal Vs Additional District Judge-IV and Others
Uttarakhand High Court · (2005) 1 ARC 160
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(8), 3
High Courts03 Aug 2004Dismissed
Ester India Employees Union Vs Presiding Officer and Another
Uttarakhand High Court · (2005) 1 LLJ 356 : (2004) 2 UD 318
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts02 Aug 2004Dismissed
Shri Manoj Kumar Gupta Vs State Industrial Development Corp. of Uttaranchal Ltd. and Others
Uttarakhand High Court · (2004) 08 UK CK 0017
High Courts02 Aug 2004Allowed
Atol Singh Bisht Vs Collector and Others
Uttarakhand High Court · (2005) 1 LLJ 668
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts31 Jul 2004Allowed
The State Vs Shri Kunwar Sen
Uttarakhand High Court · (2004) 07 UK CK 0034
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts31 Jul 2004Dismissed
Smt. Ghafooran Vs Abdul Sattar and Others
Uttarakhand High Court · (2004) 07 UK CK 0033
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100, 104
High Courts31 Jul 2004Dismissed
Prem Chand Vs District Judge and Others
Uttarakhand High Court · (2004) 07 UK CK 0023
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 16(2)
High Courts31 Jul 2004Allowed
Rajendra Kumar Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 07 UK CK 0020
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 307Uttar Pradesh Excise Act, 1910 — Section 72(2), 72(6), 72(7)
High Courts31 Jul 2004Allowed
Lal Bachan Vs State of Uttaranchal
Uttarakhand High Court · (2004) 2 NCC 205
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts31 Jul 2004Allowed
Smt. Suman Lata and Another Vs State of Uttar Pradesh and Another
Uttarakhand High Court · (2004) 07 UK CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 107, 109, 306, 34
High Courts30 Jul 2004
Girdhar Singh Rana and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 2 ESC 1478
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Regularisation of Ad hoc Appointments (on post within the purview of the Public Service Commission) Amendment Rules, 1992 — Rule 12
High Courts29 Jul 2004Dismissed
Dr. Hari Krishna Srivastava Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 07 UK CK 0013
High Courts29 Jul 2004Allowed
Puran Chandra Vs State of Uttaranchal
Uttarakhand High Court · (2004) 07 UK CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 307, 332, 363
High Courts28 Jul 2004Allowed
Vardan Linkers and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 07 UK CK 0021
Constitution of India, 1950 — Article 19(1), 226Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 8, 8(2)Uttar Pradesh Sheera Niyantran Niyamawali, 1974 — Rule 22
High Courts28 Jul 2004
Sri Banshi Lal Shah and Another Vs Chief Judicial Magistrate and Another
Uttarakhand High Court · (2004) 07 UK CK 0003
Constitution of India, 1950 — Article 14Uttar Pradesh Municipalities Act, 1916 — Section 143, 143(3), 160
High Courts27 Jul 2004Dismissed
Kalbe Ali and Another Vs State of Uttaranchal
Uttarakhand High Court · (2004) 07 UK CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 161, 311, 313, 374Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 34, 96