High Courts01 Jul 2004Allowed
Kumaon Stone Crusher Vs State of U.P. and Others
Uttarakhand High Court · (2004) 07 UK CK 0022
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 14 of 17
High Courts24 Jun 2004Allowed
Daulat Ram Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 06 UK CK 0012
High Courts23 Jun 2004
Dr. Sunil Kumar Batra Vs Chaudhri Charan Singh University and Others
Uttarakhand High Court · (2004) 06 UK CK 0010
Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 12(1), 12(2), 13, 13(5)
High Courts22 Jun 2004Allowed
Abdul Rafeek and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 277
High Courts15 Jun 2004Allowed
Rajvanshi Prasad Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 06 UK CK 0013
High Courts15 Jun 2004Dismissed
National Insurance Co. Ltd. Vs Hansi Bisht and Others
Uttarakhand High Court · (2005) 3 ACC 89 : (2005) ACJ 794
Motor Vehicles Act, 1988 — Section 149(2), 166A
High Courts14 Jun 2004Allowed
Pitamber Singh Tyagi Vs District Magistrate/Collector, Udham Singh Nagar and Others
Uttarakhand High Court · (2004) 06 UK CK 0008
Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 409Uttar Pradesh Co-operative Societies Act, 1965 — Section 70, 70(1)
High Courts10 Jun 2004Allowed
Smt. Rama Pant Vs The District Magistrate and Others
Uttarakhand High Court · (2004) 06 UK CK 0009
Uttar Pradesh Municipalities Act, 1916 — Section 327, 34, 34(1A), 34(1B), 73
High Courts07 Jun 2004Allowed
Pankaj Kumar Bhatt Vs Bharat Sanchar Nigam Ltd. and Others
Uttarakhand High Court · (2004) 102 FLR 428 : (2004) 3 UPLBEC 89
High Courts07 Jun 2004
Pranveer Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 UPLBEC 97
Uttar Pradesh Reorganisation Act, 2000 — Section 73(1), 73(2), 73(3), 76, 77
High Courts07 Jun 2004
Urmila Devi (Smt.) and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 UPLBEC 100
Uttar Pradesh Reorganisation Act, 2000 — Section 73(1), 73(2), 73(3), 76, 77
High Courts03 Jun 2004Dismissed
Jibanand Sharma and Another Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 UPLBEC 92
Constitution of India, 1950 — Article 226
High Courts02 Jun 2004Allowed
Kamala Kumari Vs Sunil Kumar and Another
Uttarakhand High Court · (2006) ACJ 1304
Motor Vehicles Act, 1988 — Section 166
High Courts01 Jun 2004Allowed
Dr. N.N. Srivastava Vs Principal Sainik School and Others
Uttarakhand High Court · (2004) 3 UPLBEC 115
High Courts28 May 2004Dismissed
Kuldeep Kumar Gupta Vs State and Others
Uttarakhand High Court · (2004) 05 UK CK 0015
Constitution of India, 1950 — Article 311Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 5(1)
High Courts27 May 2004Allowed
Jwala Singh and Others Vs State of Uttaranchal
Uttarakhand High Court · (2004) 05 UK CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 May 2004
Satish Chandra Pant Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 3 UPLBEC 95
High Courts25 May 2004
New India Assurance Co. Ltd. Vs National Insurance Co. and Others
Uttarakhand High Court · (2005) 1 ACC 138
High Courts25 May 2004Allowed
Shyam Lal alias Shyamu Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 483
Penal Code, 1860 (IPC) — Section 376, 376(2), 511
High Courts25 May 2004Dismissed
Km. Kiran Sharma and six Others Vs Distt. Judge, Nainital
Uttarakhand High Court · (2005) 1 UC 544
Constitution of India, 1950 — Article 226