COURT ARCHIVE

Uttarakhand High Court judgments, 2005

410 judgments · page 10 of 21

High Courts22 Jul 2005Dismissed

Sedco Forex International Inc. Vs Commissioner of Income Tax

Uttarakhand High Court · (2005) 198 CTR 364 : (2005) 279 ITR 1

Finance Act, 2003 — Section 143, 143(3), 44AA, 44AA(2), 44ABIncome Tax Act, 1961 — Section 115A, 2, 244BB, 260A, 28

High Courts22 Jul 2005

Sedco Forex International Vs Commissioner of Income Tax, Dehradun

Uttarakhand High Court · (2005) 147 TAXMAN 389

Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 115A, 143, 260A, 28, 29

High Courts22 Jul 2005Dismissed

Ashok Punjaji Sonkusare Vs Oil and Natural Gas Commission Ltd. and Others

Uttarakhand High Court · (2006) 1 LLJ 581 : (2005) 2 UD 145

High Courts22 Jul 2005Allowed

Kala Vs The Collector and Others

Uttarakhand High Court · (2006) 1 UC 535

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 122B, 122B(1), 122B(1)(2)

High Courts22 Jul 2005Dismissed

Budh Ram Vs State of Uttaranchal

Uttarakhand High Court · (2006) CriLJ 1050

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328, 379, 411

High Courts22 Jul 2005Dismissed

Islam Khan Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 646

Constitution of India, 1950 — Article 226

High Courts22 Jul 2005Allowed

Surendra Pal Singh Vs Jitendra Singh and Others

Uttarakhand High Court · (2006) 1 UC 614

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176

High Courts22 Jul 2005Dismissed

Sri Ashok Punjaji Sonkusare Vs Oil and Natural Gas Commission Ltd. and Others

Uttarakhand High Court · (2006) 1 UC 78

High Courts21 Jul 2005Dismissed

Commissioner of Sales Tax Vs Executive Engineer, Anusandhan and Niyozan Khand I

Uttarakhand High Court · (2006) 144 STC 183 : (2005) 2 UD 538

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 2

High Courts20 Jul 2005

Sanjeev Tyagi and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2005) 4 AWC 3103 : (2006) 3 UPLBEC 59

Constitution of India, 1950 — Article 226Uttar Pradesh Intermediate Education Act, 1921 — Section 16

High Courts19 Jul 2005Dismissed

Commissioner of Sales Tax Vs Northern India Drugs Corp.

Uttarakhand High Court · (2005) 142 STC 318

Uttar Pradesh Sales Tax Act, 1948 — Section 11(1)

High Courts19 Jul 2005Allowed

Commissioner of Sales Tax Vs East Hope Town Co. Ltd.

Uttarakhand High Court · (2005) 142 STC 319 : (2005) 2 UD 535

Uttar Pradesh Sales Tax Act, 1948 — Section 10B

High Courts19 Jul 2005Dismissed

S.K. Sharma Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 87

Constitution of India, 1950 — Article 226

High Courts19 Jul 2005Dismissed

Akhtar All Vs Municipal Board

Uttarakhand High Court · (2006) 1 UC 89

Constitution of India, 1950 — Article 226

High Courts19 Jul 2005Dismissed

Commissioner of Sales Tax Vs Kisan Sahkari Chini Mill Ltd.

Uttarakhand High Court · (2006) 145 STC 426 : (2005) 2 UD 534

Uttar Pradesh Reorganisation Act, 2000 — Section 35Uttar Pradesh Sales Tax Act, 1948 — Section 11(1), 2, 4

High Courts18 Jul 2005

Sahaj Ram Vs State of Uttaranchal

Uttarakhand High Court · (2006) 1 UC 38

Criminal Procedure Code, 1973 (CrPC) — Section 321Essential Commodities Act, 1955 — Section 3, 7

High Courts18 Jul 2005Dismissed

Mrs. Krishna Kumari Vs State of Uttaranchal and Others

Uttarakhand High Court · (2006) 1 UC 372

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

High Courts15 Jul 2005

Pramod Kumar Upadhyaya Vs State of U.P. and Others

Uttarakhand High Court · (2006) 1 UC 552

Constitution of India, 1950 — Article 226, 311Uttar Pradesh Government Servants (Discipline and Appeal) Rules, 1999 — Rule 19, 20, 21, 9(4)Uttar Pradesh Reorganisation Act, 2000 — Section 35

High Courts15 Jul 2005

Sub Inspector Harish Chandra Singh and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2006) 1 UC 651

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 427, 504

High Courts15 Jul 2005Dismissed

Rajendra Nath Vs Nainital Bank Ltd. and Others

Uttarakhand High Court · (2005) 3 UC 1956

Nainital Bank Officers Conduct and Disciplinary Regulations, 1988 — Regulation 8.23, 8.26Penal Code, 1860 (IPC) — Section 304A, 338, 409, 420, 467