High Courts29 Mar 2005Dismissed
Shivraj Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1691
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 161, 302, 307, 34
COURT ARCHIVE
Uttarakhand High Court judgments
21,152 judgments · page 1,023 of 1,058
High Courts28 Mar 2005Allowed
Leeladhar Joshi (Con.-46) Vs State of Uttrakhand
Uttarakhand High Court · (2005) 2 UC 1111
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376, 506
High Courts24 Mar 2005Allowed
Smt. Saleeman Vs Brijesh Kumar Maheshwari and Another
Uttarakhand High Court · (2005) 2 AWC 1376
High Courts24 Mar 2005Dismissed
Harpal Singh Vs State of U.P.
Uttarakhand High Court · (2005) 03 UK CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 302, 307
High Courts24 Mar 2005Dismissed
Ram Charan and Another Vs The State
Uttarakhand High Court · (2005) 03 UK CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 302Uttar Pradesh Reorganisation Act, 2000 — Section 35
High Courts24 Mar 2005Dismissed
Kailash Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 3 UC 1666
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts24 Mar 2005Allowed
Radha Devi and Others Vs Narayan Singh and Others
Uttarakhand High Court · (2005) 2 AWC 1369
High Courts24 Mar 2005Allowed
Thakur Prasad Vs Gopal Singh and Another
Uttarakhand High Court · (2005) 4 ACC 204 : (2006) ACJ 2716 : (2005) 2 AWC 1381 : (2005) 1 UD 659
Motor Vehicles Act, 1988 — Section 166
High Courts23 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), 23(1A)(4), 4
High Courts23 Mar 2005Dismissed
Harpal Singh Vs State of U.P.
Uttarakhand High Court · (2005) 2 UC 1009
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 307
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 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 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