High Courts23 Mar 2005Allowed
Smt. Madhuri Rawat and Others Vs Yogamber Singh Rawat and Another
Uttarakhand High Court · (2005) 4 ACC 75 : (2005) 2 AWC 1475
Motor Vehicles Act, 1988 — Section 163A, 163B
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 19 of 21
High Courts22 Mar 2005Allowed
State of U.P. Vs Hemendra Kumar and Others
Uttarakhand High Court · (2005) 4 AWC 3114
Constitution of India, 1950 — Article 226Uttar Pradesh Land Acquisition Act, 1894 — Section 17, 18, 23(1A)(4), 4, 50
High Courts22 Mar 2005Allowed
Govind Singh Panwar Vs State of Uttrakhand
Uttarakhand High Court · (2005) CriLJ 2445
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts21 Mar 2005
Hasmat Ullah Khan Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 2266
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 380, 411, 457, 459
High Courts19 Mar 2005
Anup Kumar Kandwal and Another Vs District Magistrate and Others
Uttarakhand High Court · (2005) 2 AWC 1371 : (2005) 105 FLR 961 : (2005) 3 LLJ 544
Constitution of India, 1950 — Article 226
High Courts19 Mar 2005Dismissed
Girish Chandra Bhatt Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1152
Constitution of India, 1950 — Article 14, 16, 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 6NUttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts19 Mar 2005Dismissed
Bachi Singh Vs Chief Development Officer and Another
Uttarakhand High Court · (2005) 3 AWC 2433 : (2005) 105 FLR 458
Constitution of India, 1950 — Article 226Uttar Pradesh Group D Employees Service Rules, 1985 — Rule 24, 25
High Courts18 Mar 2005Allowed
Engineering Drawing Services Association Irrigation Department Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 3 AWC 2435 : (2005) 105 FLR 462
Constitution of India, 1950 — Article 226, 39
High Courts18 Mar 2005Allowed
Tej Singh Vs State of Uttrakhand
Uttarakhand High Court · (2005) 03 UK CK 0020
Penal Code, 1860 (IPC) — Section 149, 299, 300, 302, 304
High Courts15 Mar 2005
Prakash Bhatt and Others Vs Devki Nandan Bhatt and Others
Uttarakhand High Court · AIR 2005 Utt 62 : (2005) 1 UD 576
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, 151, 152, 89
High Courts15 Mar 2005Allowed
Smt. Chandra Kanta Jain Vs Sri Hari Chand Gupta and Others
Uttarakhand High Court · (2005) 03 UK CK 0039
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 2(2), Order 23 Rule 1, 115Provincial Small Cause Courts Act, 1887 — Section 25
High Courts11 Mar 2005Dismissed
Manohar Singh Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 1188
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B
High Courts11 Mar 2005Dismissed
Nand Kishore @ Nand Lal Dheemare Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 1165
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts09 Mar 2005Dismissed
Ram Kumar Sharma Vs District Magistrate/Administrator, Nagar Palika Parishad
Uttarakhand High Court · (2005) 2 UPLBEC 52
Penal Code, 1860 (IPC) — Section 409
High Courts09 Mar 2005Allowed
State of Uttaranchal and Others Vs Apratim Badola and Others
Uttarakhand High Court · (2005) 1 UC 593
Constitution of India, 1950 — Article 309Lekhpals Service Rules, 1958 — Rule 212, 213, 213(10), 213(6), 213(7)Uttar Pradesh Patwari Service Rules, 1963 — Rule 11, 4(6), 6(1)
High Courts09 Mar 2005
Umed Singh alias Med Singh and Another Vs State of Uttrakhand
Uttarakhand High Court · (2005) CriLJ 3763 : (2005) 2 UC 1196 : (2005) 1 UD 513
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 395, 397, 412
High Courts07 Mar 2005Dismissed
Hanuman Singh Nabiyal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1134
Uttar Pradesh Reorganisation Act, 2000 — Section 73, 73(1), 73(2), 75, 75(1)
High Courts07 Mar 2005Dismissed
Hanuman Singh Nabiyal Vs State of Uttaranchal and others
Uttarakhand High Court · (2005) 2 UC 1134
Uttar Pradesh Reorganisation Act, 2000 — Section 73, 73(1), 73(2), 75, 75(1)
High Courts04 Mar 2005Dismissed
Heera Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 2062 : (2005) 2 UC 1156 : (2005) 1 UD 517
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 113B
High Courts04 Mar 2005Dismissed
Bhu Prakash and Another Vs District Judge and Others
Uttarakhand High Court · (2005) 1 ARC 715
Constitution of India, 1950 — Article 226, 227Rent Control Act, 1948 — Section 11(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13(1), 13(3), 21, 21(1), 22