High Courts27 Sept 2004
Hasmat Khan Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1659
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323
COURT ARCHIVE
Uttarakhand High Court judgments, 2004
335 judgments · page 7 of 17
High Courts27 Sept 2004Allowed
Anil and Others Vs Assistant Labour Commissioner and Another
Uttarakhand High Court · (2005) 1 UC 227
Constitution of India, 1950 — Article 136, 141Industrial Disputes Act, 1947 — Section 14A, 6N
High Courts27 Sept 2004Dismissed
Oriental Insurance Co. Ltd. Vs Bhopal Singh and Others
Uttarakhand High Court · (2006) ACJ 222
Motor Vehicles Act, 1988 — Section 146, 166, 173
High Courts27 Sept 2004
Satish Chandra Verma Vs State of U.P. and Others
Uttarakhand High Court · (2005) 1 UC 308
High Courts24 Sept 2004Allowed
Kali Charan @ Kali Chandra Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 741
Criminal Procedure Code, 1973 (CrPC) — Section 313Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Sept 2004Allowed
Akbar Ali and Another Vs Motor Accident Claims Tribunal Udham Singh Nagar and Others
Uttarakhand High Court · (2005) 2 UC 1028
Motor Vehicles Act, 1988 — Section 140
High Courts23 Sept 2004
Vipin Kumar Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UC 1312
Penal Code, 1860 (IPC) — Section 498A
High Courts21 Sept 2004Allowed
Jayas Vs State of Uttrakhand
Uttarakhand High Court · (2005) 1 UC 525
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 1(2), 2, 20, 20B
High Courts21 Sept 2004Allowed
Nanak Chand Tyagi Vs State of Uttrakhand
Uttarakhand High Court · (2004) 09 UK CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 125, 161, 313Penal Code, 1860 (IPC) — Section 302Special Marriage Act, 1954 — Section 27
High Courts21 Sept 2004Dismissed
Dr. Gopal Singh Rawat Vs State of Uttaranchal and others
Uttarakhand High Court · (2005) 1 UC 317
Uttar Pradesh Reorganisation Act, 2000 — Section 73, 76
High Courts21 Sept 2004Dismissed
Dr. Gopal Singh Rawat Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 317
Uttar Pradesh Public Services (Tribunal) Act, 1976 — Section 2, 2(2), 3, 4, 4(1)Uttar Pradesh Reorganisation Act, 2000 — Section 73, 76
High Courts21 Sept 2004Allowed
Hukum Singh Negi Vs State of U.P. and Others
Uttarakhand High Court · (2004) 09 UK CK 0009
Constitution of India, 1950 — Article 226
High Courts20 Sept 2004Dismissed
Devi Dayal and Others Vs Nagar Palika and Others
Uttarakhand High Court · (2004) 09 UK CK 0008
High Courts18 Sept 2004Allowed
Pooran Chandra Lohani Vs The Management Committee, Jyoli Intermediate College and Others
Uttarakhand High Court · (2004) 09 UK CK 0031
Uttar Pradesh Intermediate Education Act, 1921 — Section 11(4)Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 18, 18(3)
High Courts18 Sept 2004Allowed
Sudhir Kumar Bhatnagar Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 09 UK CK 0002
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3, 4Constitution of India, 1950 — Article 226
High Courts17 Sept 2004Allowed
Smt. Chanda and Another Vs State of Uttrakhand
Uttarakhand High Court · (2005) 1 UC 222
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts17 Sept 2004
Sri Chandra Oil Mills Vs State and Others
Uttarakhand High Court · (2005) 1 UC 250
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2B), 13(3), 13(5)
High Courts16 Sept 2004Dismissed
Anand Singh Vs State of Uttrakhand
Uttarakhand High Court · (2004) 09 UK CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4, 8AEvidence Act, 1872 — Section 113A, 113B
High Courts16 Sept 2004Dismissed
Ram Bahadur Vs State of Uttaranchal
Uttarakhand High Court · (2004) 09 UK CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts15 Sept 2004Dismissed
Gudmohan Vs State of Uttrakhand
Uttarakhand High Court · (2004) 09 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 302