High Courts03 Mar 2005Dismissed
Megh Nath Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 829
COURT ARCHIVE
Uttarakhand High Court judgments, 2005
410 judgments · page 20 of 21
High Courts03 Mar 2005Allowed
Prem Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1416
High Courts03 Mar 2005Dismissed
Meghnath Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 829
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts03 Mar 2005
Khim Ram Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 817
Constitution of India, 1950 — Article 20(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts02 Mar 2005Dismissed
Mukesh Kumar Mittal Vs U.P. Finance Corporation and Another
Uttarakhand High Court · AIR 2006 Utt 2 : (2006) 4 BC 495 : (2005) 2 UC 1286 : (2005) 1 UD 333
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53AUttar Pradesh State Financial Corporation Act, 1951 — Section 29
High Courts28 Feb 2005Dismissed
Tara Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 105 FLR 883 : (2005) 3 LLJ 209 : (2005) 2 UC 1121 : (2005) 1 UD 484 : (2005) 2 UPLBEC 54
Uttar Pradesh Regularisation of Daily Wages Appointment on Group C Posts (Outside the Purview of Uttar Pradesh Public Service Commission) Rules, 1998 — Rule 4
High Courts24 Feb 2005Dismissed
Kamal Chand Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 735
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)
High Courts24 Feb 2005Allowed
Surjit Kaur (Smt.) Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 UC 840
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Feb 2005Allowed
Krishi Yantra Vipran Sehkari Samiti Ltd. and Others Vs Registrar, Co-operative Societies and Others
Uttarakhand High Court · (2005) 2 UC 1281
Constitution of India, 1950 — Article 226
High Courts24 Feb 2005
Smt. Surjit Kaur Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 840
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts22 Feb 2005Allowed
Bishan Dayai Agarwal Vs State of Uttrakhand
Uttarakhand High Court · (2006) 1 UC 592
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 3, 7
High Courts21 Feb 2005Dismissed
Dr. R.A.K. Srivastava Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 2 UC 1145 : (2005) 1 UD 473
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20, 20(1)
High Courts21 Feb 2005Dismissed
Sri Arjun Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2005) 2 UC 1140
Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 78
High Courts21 Feb 2005Allowed
Bhairab Dutt Joshi Vs Additional Chief Revenue Commissioner and Others
Uttarakhand High Court · (2005) 02 UK CK 0013
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Feb 2005Dismissed
Ajaypal @ Mintoo and Another Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 725
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts21 Feb 2005Dismissed
Ajay Pal @ Mintoo and Another Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 UC 725
Penal Code, 1860 (IPC) — Section 302, 34, 394
High Courts21 Feb 2005Allowed
Dutt Joshi Vs Additional Chief Revenue Commissioner and Others
Uttarakhand High Court · (2005) 2 UC 1297
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts19 Feb 2005Dismissed
Vijay Bhadur Singh Vs Special Session Judge and Another
Uttarakhand High Court · (2005) CriLJ 2242
Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(2), 13A(D), 19, 19(1), 19(3)
High Courts17 Feb 2005Allowed
Sita Ram Vs The District Magistrate and Another
Uttarakhand High Court · (2005) 02 UK CK 0011
Constitution of India, 1950 — Article 226
High Courts17 Feb 2005
Bhaguli Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1356
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2