High Courts27 Jul 2004Dismissed
State of Uttaranchal Vs Suresh Chandra
Uttarakhand High Court · (2005) 1 LLJ 260
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 13 of 17
High Courts26 Jul 2004Allowed
Anand Prakash Vs The Addl. District Judge and Others
Uttarakhand High Court · (2004) 07 UK CK 0024
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts26 Jul 2004
Gyan Chand and Others Vs State of U.P. and Others
Uttarakhand High Court · AIR 2005 Utt 4 : (2004) 2 UD 272
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 11
High Courts23 Jul 2004Allowed
Khushal Mani Vs Collector and Others
Uttarakhand High Court · (2005) 106 FLR 1196
Constitution of India, 1950 — Article 21Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(1)
High Courts22 Jul 2004Allowed
Smt. Leela Bhandari Vs Central Administrative Tribunal and Others
Uttarakhand High Court · (2005) 2 ESC 1481
High Courts20 Jul 2004Allowed
Mahendra Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2004) 102 FLR 983 : (2004) 3 LLJ 1012
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts20 Jul 2004
Commissioner of Income Tax and Another Vs Halliburton Offshore Services Inc. (as agent of Mr. Spencer J.)
Uttarakhand High Court · (2004) 271 ITR 395
Income Tax Act, 1961 — Section 209(1), 234B, 9(1)
High Courts20 Jul 2004
Commissioner of Income Tax Vs Halliburton Offshore Services Inc.
Uttarakhand High Court · (2004) 192 CTR 507 : (2004) 2 UD 157
Income Tax Act, 1961 — Section 17(2), 191, 192, 208, 209
High Courts15 Jul 2004Dismissed
Nafees Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 1180 : (2004) 2 UD 248
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 50, 8
High Courts08 Jul 2004Allowed
Manwar Singh Rawat Vs Additional Director (Consumers) U.P. Co-Operative Society and Others
Uttarakhand High Court · (2005) 105 FLR 886
Industrial Disputes Act, 1947 — Section 25FF, 6N
High Courts08 Jul 2004Dismissed
Harish Ram alias Rangila Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 1596
Penal Code, 1860 (IPC) — Section 376
High Courts08 Jul 2004
Rajendra Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 105 FLR 964
High Courts07 Jul 2004Allowed
Bhasker Joshi Vs The State of Uttar Pradesh and Others
Uttarakhand High Court · (2004) 07 UK CK 0032
High Courts07 Jul 2004
Commissioner of Income Tax and Another Vs Reading and Bates Exploration Co.
Uttarakhand High Court · (2005) 198 CTR 670 : (2005) 278 ITR 47
Income Tax Act, 1961 — Section 191, 192, 2(45), 208, 209(1)
High Courts07 Jul 2004Dismissed
Uttaranchal Jal Vidyut Nigam Ltd. Vs The Uttaranchal Electricity Regulatory Commission and Another
Uttarakhand High Court · (2004) 07 UK CK 0026
Constitution of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 86, 86(1)Uttar Pradesh Reorganisation Act, 2000 — Section 63, 64
High Courts07 Jul 2004Dismissed
Om Metals and Minerals Ltd. Vs Tehri Hydro Development Corporation Ltd and Another
Uttarakhand High Court · (2004) 07 UK CK 0025
Constitution of India, 1950 — Article 226
High Courts07 Jul 2004Allowed
Jaiveer Singh Vs Regional Manager, Uttaranchal Roadways Corporation and Others
Uttarakhand High Court · (2005) 105 FLR 805
High Courts07 Jul 2004Allowed
New India Assurance Co. Ltd. Vs Jiwanti Bhandari and Others
Uttarakhand High Court · (2005) 2 ACC 258 : (2005) ACJ 104 : (2004) 2 UD 141
Motor Vehicles Act, 1988 — Section 173
High Courts07 Jul 2004Allowed
Committee of Management and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 2 UC 1276 : (2004) 3 UPLBEC 108
High Courts06 Jul 2004Allowed
Nirmala Devi alias Ghunghera Devi Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 625 : (2004) 2 UD 143
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304B, 498A