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
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,016 of 1,058
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
High Courts15 Jul 2005Dismissed
Sunil Kumar Chaudhary Vs Sri Nandan Arya and Others
Uttarakhand High Court · (2006) 1 UC 69
Constitution of India, 1950 — Article 215Contempt of Courts (Allahabad High Court) Rules, 1977 — Rule 3(3), 3(4)Contempt of Courts Act, 1971 — Section 15, 15(1), 23
High Courts15 Jul 2005Dismissed
Sri Hira Ballabh Tiwari Vs The III Addl. District Judge and Others
Uttarakhand High Court · (2005) 07 UK CK 0044
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts15 Jul 2005
Chiddu and etc. Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 4251 : (2006) 1 UC 175 : (2005) 2 UD 626
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16, 20Penal Code, 1860 (IPC) — Section 376
High Courts14 Jul 2005Dismissed
Vinod Singh Negi Vs State of Uttaranchal and Another
Uttarakhand High Court · (2006) 3 BC 588 : (2005) CriLJ 3827
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 145
High Courts14 Jul 2005Dismissed
Reading and Bates Drilling Co. (as agent of Daniel Gates) Vs Commissioner of Income Tax
Uttarakhand High Court · (2005) 199 CTR 66 : (2005) 277 ITR 253
Income Tax Act, 1961 — Section 2(45), 260A, 4, 4(2), 5
High Courts14 Jul 2005Allowed
Capt. V.N. Saxena Vs Union of India (UOI) and Another
Uttarakhand High Court · (2005) 3 SLJ 196
Army Act, 1950 — Section 122, 19Army Rules, 1954 — Rule 14, 14(2), 14(3), 14(4), 182Constitution of India, 1950 — Article 14, 226
High Courts14 Jul 2005
Dhani Devi and Others Vs New India Assurance Company Limited
Uttarakhand High Court · (2006) 2 ACC 666 : (2006) 1 UC 59 : (2005) 2 UD 206
Motor Vehicles Act, 1988 — Section 146, 147, 173
High Courts14 Jul 2005Allowed
Smt. Indira Mohini and Another Vs District Judge and Others
Uttarakhand High Court · (2006) 1 UC 560
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Article 17, 12, 7
High Courts14 Jul 2005Dismissed
Ratna Devi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2006) 1 UC 322
Army Act, 1950 — Section 39Army Pension Rules, 1961 — Rule 173Constitution of India, 1950 — Article 226
High Courts14 Jul 2005
Madan Mohan Kukreti Vs District Judge and Others
Uttarakhand High Court · AIR 2005 Utt 42 : (2006) 1 UC 622 : (2005) 2 UD 349
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
High Courts13 Jul 2005
U.P. State Road Transport Corporation Vs State of U.P. and Others
Uttarakhand High Court · (2005) 106 FLR 1142 : (2005) 3 LLJ 9 : (2006) 1 UC 30 : (2005) 2 UD 258
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 17B