High Courts26 Oct 2004Allowed
Bhopal Singh Rawat Vs Bharat Electronics Ltd.
Uttarakhand High Court · (2006) ACJ 2175 : (2005) 1 UC 305 : (2004) 2 UD 714
Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 10, 3(2)
COURT ARCHIVE
Uttarakhand High Court judgments
21,146 judgments · page 1,029 of 1,058
High Courts25 Oct 2004Allowed
Sagar Ali Vs District Judge and Others
Uttarakhand High Court · (2005) 2 UC 836
Transfer of Property Act, 1882 — Section 53AUttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(1), 18, 3
High Courts25 Oct 2004Allowed
Nazar Singh Vs Mukhtiyar Singh and Others
Uttarakhand High Court · (2005) 2 UC 1115
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, 115Limitation Act, 1963 — Section 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 201, 229B
High Courts16 Oct 2004Allowed
Harsh Lal Vs State of Uttaranchal
Uttarakhand High Court · (2004) 10 UK CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 113B, 114Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts16 Oct 2004Dismissed
Ramzan Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 209
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts16 Oct 2004Dismissed
Ram Singh Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 DMC 653 : (2005) 2 UC 1358 : (2005) 1 UD 417
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts15 Oct 2004Dismissed
Rajeev Barthwal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 1 AWC 71 : (2005) 1 UD 307
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 13A
High Courts15 Oct 2004
Baboo Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2005) 2 UC 1068
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 158(6), 166
High Courts15 Oct 2004Allowed
Hem Chandra Bhatt and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 AWC 80 : (2005) 1 UC 246 : (2004) 2 UD 723 : (2005) 1 UPLBEC 15
Constitution of India, 1950 — Article 226Uttar Pradesh Forest Corporation Service Regulations, 1985 — Regulation 13
High Courts15 Oct 2004Allowed
Mishri Lal Vs Shiv Kumar Gupta and Others
Uttarakhand High Court · (2006) ACJ 1065
Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 158(6), 166
High Courts14 Oct 2004Allowed
Govind Singh Sijwali Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 AWC 77 : (2005) 1 UC 503 : (2004) 2 UD 628 : (2005) 1 UPLBEC 9
Constitution of India, 1950 — Article 226
High Courts14 Oct 2004Allowed
Surjeet Singh and Another Vs Kishan Singh and Another
Uttarakhand High Court · (2005) 1 ARC 385
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts14 Oct 2004Dismissed
Kishan Chandra Vs General Manager (Admn. and Personnel), Bharat Heavy Electricals Limited and Others
Uttarakhand High Court · (2005) 1 AWC 74 : (2005) 104 FLR 31 : (2005) 1 UPLBEC 12
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 381, 411
High Courts12 Oct 2004Dismissed
Trimlesh Bharti Vs Shravan Kumar
Uttarakhand High Court · (2005) 2 DMC 550 : (2005) 2 UC 957 : (2005) 1 UD 74
Family Courts Act, 1984 — Section 19
High Courts12 Oct 2004Dismissed
Smt. Kamla Devi and Another Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 UC 1172
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302, 34
High Courts11 Oct 2004Allowed
Vinod Kumar Vs Rent Control and Eviction Officer and Others
Uttarakhand High Court · (2005) 2 UC 762
Evidence Act, 1872 — Section 13Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(1)
High Courts11 Oct 2004Allowed
U.P. State Road Transport Corporation Vs Rajesh Kumar and Another
Uttarakhand High Court · (2004) 4 AWC 3496 : (2005) 2 UC 852 : (2004) 2 UD 622
Constitution of India, 1950 — Article 226
High Courts11 Oct 2004Allowed
Heera Singh Vs State of Utaranchal
Uttarakhand High Court · (2005) 2 UC 1400
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts06 Oct 2004Dismissed
State Vs Liyakat
Uttarakhand High Court · (2005) 1 UC 255
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 306, 34
High Courts05 Oct 2004Allowed
Kailash Chandra Vs State of Uttaranchal
Uttarakhand High Court · (2005) 2 UC 1043
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304, 304B, 34