High Courts28 Oct 2004Allowed
Bhuwan Chandra Kandpal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UPLBEC 6
Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 7
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 5 of 17
High Courts28 Oct 2004
Atul Kumar Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 AWC 284
Uttar Pradesh Reorganisation Act, 2000 — Section 73, 75
High Courts27 Oct 2004Dismissed
Dr. Sharad Bhatt and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 980
Constitution of India, 1950 — Article 14, 162, 309Contract Act, 1872 — Section 23Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 3
High Courts27 Oct 2004
Amit Joseph Vs Joint Director of Education and Others Rajendra Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UPLBEC 1
Uttar Pradesh Intermediate Education Act, 1921 — Regulation 17
High Courts26 Oct 2004Allowed
Karan Pal Vs State of U.P. and Others
Uttarakhand High Court · (2005) 1 AWC 209
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 89, 90
High Courts26 Oct 2004Allowed
State of U.P. and Another Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2005) 1 AWC 212
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N
High Courts26 Oct 2004Allowed
Bhopal Singh Rawat Vs Bharat Electronics Ltd.
Uttarakhand High Court · (2006) ACJ 2175 : (2005) 1 UC 305 : (2004) 2 UD 714
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 10, 3(2)
High Courts25 Oct 2004
Krishna Verma and Another Vs Director, Uttaranchal Power Corpn. and Others
Uttarakhand High Court · (2005) 1 AWC 206 : (2005) 104 FLR 189
Uttar Pradesh State Electricity Board Subordinate Electrical and Mechanical Engineering Service Regulations, 1972 — Regulation 17
High Courts25 Oct 2004Allowed
Sagar Ali Vs District Judge and Others
Uttarakhand High Court · (2005) 2 UC 836
Transfer of Property Act, 1882 — Section 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18, 3
High Courts25 Oct 2004Allowed
Nazar Singh Vs Mukhtiyar Singh and Others
Uttarakhand High Court · (2005) 2 UC 1115
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 201, 229B
High Courts16 Oct 2004Allowed
Harsh Lal Vs State of Uttaranchal
Uttarakhand High Court · (2004) 10 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts16 Oct 2004Dismissed
Ramzan Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 209
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Oct 2004Dismissed
Ram Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 DMC 653 : (2005) 2 UC 1358 : (2005) 1 UD 417
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts15 Oct 2004Dismissed
Rajeev Barthwal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 1 AWC 71 : (2005) 1 UD 307
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 13A
High Courts15 Oct 2004
Baboo Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2005) 2 UC 1068
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 158(6), 166
High Courts15 Oct 2004
R.D. Bhardwaj Vs Smt. Saroj Jain Saroj Jain (Smt.) Vs R.D. Bhardwaj and Others
Uttarakhand High Court · (2005) 1 ARC 481
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21, 21(1), 3Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 16, 16(1), 16(2)
High Courts15 Oct 2004Allowed
Hem Chandra Bhatt and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 AWC 80 : (2005) 1 UC 246 : (2004) 2 UD 723 : (2005) 1 UPLBEC 15
Constitution of India, 1950 — Article 226Uttar Pradesh Forest Corporation Service Regulations, 1985 — Regulation 13
High Courts15 Oct 2004Allowed
Mishri Lal Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2006) ACJ 1065
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 158(6), 166
High Courts14 Oct 2004Allowed
Govind Singh Sijwali Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 AWC 77 : (2005) 1 UC 503 : (2004) 2 UD 628 : (2005) 1 UPLBEC 9
Constitution of India, 1950 — Article 226
High Courts14 Oct 2004Allowed
Surjeet Singh and Another Vs Kishan Singh and Another
Uttarakhand High Court · (2005) 1 ARC 385
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13Limitation Act, 1963 — Section 5