High Courts18 Nov 2004Dismissed
Manoj Kumar and Others Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 11 UK CK 0008
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 17, 17(4), 4, 4(1)
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 4 of 17
High Courts18 Nov 2004Dismissed
Anoop Kumar Vs Additional District Judge and Others
Uttarakhand High Court · (2005) 1 ARC 25 : (2005) 2 UC 1317 : (2005) 1 UD 402
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 14, 20, 20(4), 2A
High Courts17 Nov 2004
Manoj Agrawal and Another Vs Smt. Sushma Agrawal and Another
Uttarakhand High Court · AIR 2005 Utt 9 : (2005) 2 UC 1370 : (2005) 1 UD 386
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Guardians and Wards Act, 1890 — Section 12, 9
High Courts17 Nov 2004
Narender Singh (Shri) Vs Additional District Judge and Others
Uttarakhand High Court · (2005) 1 ARC 30 : (2005) 2 UC 1089 : (2005) 1 UD 152
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16(1), 16(2)
High Courts17 Nov 2004Dismissed
Banwari Vs State of Uttaranchal
Uttarakhand High Court · (2004) 11 UK CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 20, 41, 42, 43
High Courts17 Nov 2004Dismissed
Miss. Neena Bhatnagar Vs First Fast Track Court and Another
Uttarakhand High Court · AIR 2005 Utt 16 : (2005) 1 ARC 466 : (2005) 2 UC 1406 : (2005) 1 UD 427
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Nov 2004Allowed
Om Prakash Purwal and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1412
Constitution of India, 1950 — Article 14, 14, 16, 226, 309Uttar Pradesh Subordinate Educational (Trained Graduates Grade) Service Rules, 1983 — Rule 15
High Courts05 Nov 2004Dismissed
Heena Suppliers and Transporters and Another Vs Nagar Palika Parishad and Another
Uttarakhand High Court · AIR 2005 Utt 24
Constitution of India, 1950 — Article 243, 243X, 243ZE, 301Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1), 129, 130, 131
High Courts05 Nov 2004Dismissed
Shri Heera Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1373
Constitution of India, 1950 — Article 226Police Act, 1861 — Section 34, 7
High Courts03 Nov 2004Allowed
Tehri Hydro Development Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2005) 1 LLJ 493 : (2005) 2 UC 1332 : (2005) 1 UD 406
Industrial Disputes Act, 1947 — Section 33C, 33C(1), 33C(2)
High Courts02 Nov 2004Dismissed
Smt. Rukhsana and Another Vs Sri R.K. Agarwal
Uttarakhand High Court · (2005) 2 UC 1073
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 9, Order 7 Rule 12, Order 7 Rule 13, 115, 148Limitation Act, 1963 — Section 5
High Courts02 Nov 2004Allowed
Gopal Singh and Another Vs Commander, 21 BRTF (RGEF)
Uttarakhand High Court · (2005) 2 UC 1129
Workmens Compensation Act, 1923 — Section 3
High Courts02 Nov 2004Dismissed
Hari Dutt Belwal and Another Vs State and Another
Uttarakhand High Court · (2004) 11 UK CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 397, 397(2), 482Penal Code, 1860 (IPC) — Section 499, 500
High Courts01 Nov 2004
Smt. Farida Nasir Vs Chief Engineer, Ganga Ghati/Yamuna Ghati Irrigation Department and Others
Uttarakhand High Court · (2005) 104 FLR 289
High Courts01 Nov 2004
Smt. Farida Nasir Vs Cheif Engineer, Ganga Ghati/Yamuna Ghati Irrigation Department and Others
Uttarakhand High Court · (2005) 104 FLR 324
High Courts30 Oct 2004Dismissed
Mohd. Arshad Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 1 AWC 286 : (2005) 104 FLR 326 : (2004) 2 UC 1417 : (2004) 2 UD 557
Constitution of India, 1950 — Article 226
High Courts30 Oct 2004
Krishi Utpadan Mandi Samiti Vs Sahid Raza and Company
Uttarakhand High Court · (2005) 1 ARC 86
Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964 — Section 5, 6, 9
High Courts29 Oct 2004
Vinayak Bihari alias Vinayak Sharma Vs State of Uttrakhand
Uttarakhand High Court · (2005) CriLJ 2452 : (2005) 2 UC 1350 : (2005) 1 UD 372
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 354, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts29 Oct 2004Allowed
Rajendra Prasad Sharma Vs Senior Regional Manager, Food Corporation of India and Another
Uttarakhand High Court · (2005) 1 AWC 203
Constitution of India, 1950 — Article 14Food Corporation of India Staff Regulations, 1971 — Regulation 10
High Courts28 Oct 2004Dismissed
Lalit Mohan Upreti and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 10 UK CK 0040
Constitution of India, 1950 — Article 226