High Courts07 Jun 2005
Software Technology Group Industries Ltd. and Others Vs State of Uttaranchal and others
Uttarakhand High Court · (2005) 3 UC 1820
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 14 of 21
High Courts07 Jun 2005
Software Technology Group Industries Ltd. and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) CriLJ 3660
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156, 156(3), 173(8)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts06 Jun 2005Allowed
(Smt.) Madhavi Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 106 FLR 182
Constitution of India, 1950 — Article 21
High Courts06 Jun 2005Allowed
Akhlaque Ahmad Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1712
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21, 25, 27Penal Code, 1860 (IPC) — Section 302
High Courts06 Jun 2005Dismissed
Khyali Ram Sharma Vs Bhola Dutt Sharma and Another
Uttarakhand High Court · AIR 2005 Utt 49 : (2005) 3 UC 1700 : (2005) 2 UD 22
High Courts26 May 2005
Jasvinder Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 3384 : (2005) 3 UC 1722 : (2005) 2 UD 43
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 207Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts26 May 2005Dismissed
The Nagar Palika, Almora Vs The Chief Judicial Magistrate Almora and another
Uttarakhand High Court · (2005) 3 UC 1889
Constitution of India, 1950 — Article 227
High Courts26 May 2005Dismissed
N.K. Paliwal, Advocate Vs Special Judge and Others
Uttarakhand High Court · AIR 2005 Utt 72 : (2006) 2 UC 934 : (2006) 1 UD 229
Contract Act, 1872 — Section 28Limitation Act, 1963 — Article 53
High Courts26 May 2005Dismissed
The Nagar Palika Vs The Chief Judicial Magistrate and Another
Uttarakhand High Court · (2005) 3 UC 1889
Constitution of India, 1950 — Article 227Municipalities Act, 1916 — Section 180(5)Municipalities Act, 1961 — Section 178, 180(1), 180(2), 185, 186
High Courts24 May 2005Dismissed
Uttaranchal Training and Employment Karmachari Sangharsh Samiti Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2005 Utt 58 : (2005) 3 UC 1600 : (2005) 1 UD 701
Constitution of India, 1950 — Article 226
High Courts21 May 2005Dismissed
Mohd. Yusuf Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1830
Uttar Pradesh Panchayat Raj Act, 1947 — Section 11A(2), 12(2), 5(1), 5A, 95(1)
High Courts21 May 2005Dismissed
Swami Sharad Puri and Another Vs Civil Judge (J.D.) and Others
Uttarakhand High Court · (2005) 3 UC 1505
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 151
High Courts20 May 2005Dismissed
State Industrial Development Corporation Vs Presiding Officer, Labour Court III and Others
Uttarakhand High Court · (2005) 106 FLR 188
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6H(1)
High Courts20 May 2005Dismissed
Kamal Singh Verma Vs The State of Uttaranchal and Another
Uttarakhand High Court · (2005) 3 UC 1617
High Courts19 May 2005Allowed
G.B. Pant University of Agriculture and Technology Vs Ashok Kumar Arya
Uttarakhand High Court · (2005) 3 UC 1933
Constitution of India, 1950 — Article 226
High Courts19 May 2005
Khushal Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 ACR 2118 : (2005) 3 UC 1530 : (2005) 1 UD 736
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2)Penal Code, 1860 (IPC) — Section 109, 302, 34
High Courts18 May 2005Dismissed
Devi Singh and Another Vs Pratap Singh and Another
Uttarakhand High Court · (2005) CriLJ 3792 : (2006) 1 UC 85 : (2005) 2 UD 267
Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 137(2), 482
High Courts17 May 2005Allowed
Chandra Singh Garia Vs State of U.P. and Others
Uttarakhand High Court · (2005) 05 UK CK 0033
High Courts17 May 2005Dismissed
Ashok Kumar Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2006) 1 UC 538
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Criminal Procedure Code, 1973 (CrPC) — Section 246Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 May 2005Allowed
Smt. Sangeeta Bisht Vs State of U.P. and Vishesh Karya Adhikari/Joint Secretary, U.P. Government
Uttarakhand High Court · (2005) 05 UK CK 0017