High Courts04 Jul 2005
Nanak Chand Gupta Vs State Bar Council
Uttarakhand High Court · (2005) 3 UC 1917
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,018 of 1,058
High Courts30 Jun 2005
R.P. Purohit and Others Vs State of Uttaranchal
Uttarakhand High Court · (2006) 1 UC 627
Criminal Procedure Code, 1973 (CrPC) — Section 250, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 69, 8
High Courts30 Jun 2005Allowed
Shailendra Bhatnagar and others Vs State of Uttaranchal and others
Uttarakhand High Court · (2005) 3 UC 1875
High Courts29 Jun 2005Dismissed
Commissioner of Income Tax Vs ONGC (as agent of Brown and Root International Inc.)
Uttarakhand High Court · (2005) 198 CTR 371 : (2005) 276 ITR 585
Income Tax Act, 1961 — Section 195A, 260A, 44BB, 44BB(2)
High Courts28 Jun 2005
Uttaranchal Transport Corporation Vs Janki Dhanik and Another
Uttarakhand High Court · (2005) 3 ACC 541
Motor Vehicles Act, 1988 — Section 173
High Courts28 Jun 2005Allowed
Honorary Capt. C.S. Sajwan (Retd.) Vs Station Sub Area and Others
Uttarakhand High Court · (2006) 1 UC 530
High Courts27 Jun 2005
Uttaranchal Transport Corporation Vs Rachna Bisht and Others
Uttarakhand High Court · (2005) 3 ACC 397 : (2005) ACJ 1772 : (2005) 3 UC 1937 : (2005) 2 UD 20
Motor Vehicles Act, 1988 — Section 173
High Courts24 Jun 2005
U.P. State Industrial Development Corporation Vs Amitabh Naithani and Others
Uttarakhand High Court · (2005) 3 UC 1910
Land Acquisition Act, 1894 — Section 18, 30, 4, 4(1), 54Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts24 Jun 2005Dismissed
Shail Sikhar Associates Vs Government of India and Others
Uttarakhand High Court · (2005) 3 UC 1920
Finance Act, 1994 — Section 65, 66
High Courts22 Jun 2005
Brijesh Vs Collector and Another
Uttarakhand High Court · (2005) 3 UC 1807
Land Acquisition (Amendment) Act, 1984 — Section 9Land Acquisition Act, 1894 — Section 17(1), 18, 23, 23(1A), 23(2)
High Courts21 Jun 2005Allowed
Haruli Devi and Another Vs Mahesh Chandra Joshi and Another
Uttarakhand High Court · (2005) 3 ACC 428 : (2006) ACJ 302 : (2005) 3 UC 1799 : (2005) 2 UD 79
Motor Vehicles Act, 1988 — Section 173
High Courts18 Jun 2005Dismissed
Raghubir Singh Mall (since dead) and Others Vs Addl. District Judge and Others
Uttarakhand High Court · (2006) 1 UC 542
Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 15, 15(1), 17(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 11, 9, 9(1)
High Courts18 Jun 2005Dismissed
Ashok Kumar Shah Vs Prescribed Authority and Others
Uttarakhand High Court · (2005) 3 UC 1903
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 23
High Courts17 Jun 2005Dismissed
Shri Ramphal and Another Vs District Judge, Dehradun and others
Uttarakhand High Court · (2005) 3 UC 2019
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(b)
High Courts17 Jun 2005Dismissed
Shri Ramphal and Another Vs District Judge and Others
Uttarakhand High Court · (2005) 3 UC 2019
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1), 24, 24(2), 28Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 17, 24, 24(2)
High Courts16 Jun 2005Dismissed
Bal Dev Thakural Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1752
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482
High Courts15 Jun 2005
Smt. Shashi Vs Uttaranchal Power Corporation Ltd. and Others
Uttarakhand High Court · (2005) 3 UC 1882
High Courts15 Jun 2005
Sri. Vijay Wadhera, 47 Haridwar Road, Dehradun Vs Chairman Consumers'' Grievances Redressal Forum, Garhwal Zone, Dehradun and Others
Uttarakhand High Court · (2005) 3 UC 1425
High Courts15 Jun 2005
Arvind Nigam Vs State of Uttaranchal and Another
Uttarakhand High Court · (2006) 1 UC 673
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482
High Courts14 Jun 2005Allowed
Alok Kumar Vs Ashok Kumar and Another
Uttarakhand High Court · (2005) 3 ACC 432 : (2006) ACJ 263
Motor Vehicles Act, 1988 — Section 173