High Courts12 Mar 2004Allowed
Goraya Straw Board Mills Pvt. Ltd. Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2005) 139 STC 156
Uttar Pradesh Trade Tax Act, 1948 — Section 4B(2)
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 17 of 17
High Courts24 Feb 2004
State of Uttaranchal Vs Labour Court and Another Munna Singh Chauhan Vs Executive Engineer, Lakhwar Division and Others
Uttarakhand High Court · (2004) 101 FLR 133 : (2004) 2 UPLBEC 55
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts24 Feb 2004Dismissed
State of Uttaranchal Vs Sri Jagpal Singh Tyagi and Another
Uttarakhand High Court · (2004) 2 UPLBEC 45
Constitution of India, 1950 — Article 226
High Courts24 Feb 2004
Ganga Bisht (Smt.) Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 2 UPLBEC 52 : (2004) 2 UPLBEC 51
Constitution of India, 1950 — Article 21, 39, 51A
High Courts18 Feb 2004Dismissed
State of Uttaranchal Vs Rajpal Singh and Another
Uttarakhand High Court · (2004) 101 FLR 130 : (2004) 2 UPLBEC 69
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts17 Feb 2004
Satya Pal Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 2 UPLBEC 51
High Courts17 Feb 2004Allowed
Nau Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 549 : (2004) 1 UD 649 : (2004) 2 UPLBEC 41
High Courts16 Feb 2004Dismissed
Swami Ram Dev Chela Swami Anand Dev (Tat Baba) Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 02 UK CK 0005
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 116
High Courts21 Jan 2004Allowed
Ram Charan Yadav Vs Nagar Palika Parishad and Another
Uttarakhand High Court · (2004) 2 LLJ 870
Constitution of India, 1950 — Article 226
High Courts21 Jan 2004Allowed
Sri Prem Singh Bhandari Vs Director, Local Bodies and Others
Uttarakhand High Court · (2004) 01 UK CK 0005
Constitution of India, 1950 — Article 16(1), 21
High Courts21 Jan 2004Allowed
Smt. Parwati Pande Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 01 UK CK 0004
Constitution of India, 1950 — Article 21
High Courts14 Jan 2004Allowed
Ami Chand Vs Uttaranchal Forest Development Corporation and Others
Uttarakhand High Court · (2004) 101 FLR 622 : (2004) 3 LLJ 60
Industrial Disputes Act, 1947 — Section 25N
High Courts14 Jan 2004Allowed
Mahendra Kumar Batra Vs Civil Judge (S.D.), Pauri Garhwal and Another
Uttarakhand High Court · (2005) 3 UC 1593
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2
High Courts14 Jan 2004Allowed
Virendra Kumar and Another Vs Uttaranchal Forest Development Corporation and Others
Uttarakhand High Court · (2004) 01 UK CK 0002
Constitution of India, 1950 — Article 246(3)Factories Act, 1948 — Section 2Industrial Disputes (Central) Rules, 1957 — Rule 2, 4
High Courts07 Jan 2004Dismissed
Bharat Heavy Electricals Ltd. Vs Controlling Authority under Payment of Gratuity Act and Another
Uttarakhand High Court · (2004) 2 LLJ 400 : (2004) 1 UC 477