High Courts31 Aug 2004Dismissed
Rahul Tolia Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UC 1017
COURT ARCHIVE
Uttarakhand High Court judgments
21,142 judgments · page 1,032 of 1,058
High Courts31 Aug 2004Allowed
Jasbir Singh Virk Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 UPLBEC 111
Uttar Pradesh Intermediate Education Regulations, 1921 — Regulation 1, 10, 3, 9
High Courts27 Aug 2004Allowed
H.M.T. Limited Vs L.K. Verma and Another
Uttarakhand High Court · (2005) 2 UC 1364
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Uttar Pradesh Factories (Safety Officers) Rules, 1984 — Rule 14, 8
High Courts27 Aug 2004Allowed
Govind Singh Vs State of Uttrakhand
Uttarakhand High Court · (2005) 1 UC 498
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts26 Aug 2004
Oriental Insurance Company Ltd. Vs Chandra Mohan and Others
Uttarakhand High Court · (2005) 2 ACC 776 : (2005) 1 UC 15
Motor Vehicles Act, 1988 — Section 149, 163A, 166
High Courts26 Aug 2004Dismissed
Smt. Anjana Devi Mittal Vs Oil and Natural Gas Corporation Ltd. and Others
Uttarakhand High Court · (2004) 2 UC 985 : (2004) 2 UD 487
Constitution of India, 1950 — Article 226Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 24, 24(1)
High Courts24 Aug 2004Dismissed
Rajeshwari Kandari (Smt.) Vs Rent Control and Eviction Officer and Another
Uttarakhand High Court · (2005) 1 ARC 378 : (2005) 1 UC 12
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 12(3), 12(4), 15
High Courts24 Aug 2004Dismissed
Shanti Devi Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 2 UD 310
Constitution of India, 1950 — Article 226
High Courts24 Aug 2004Allowed
Smt. Puspa Arya Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0053
High Courts24 Aug 2004
New India Assurance Co. Ltd. Vs Noorjahan and Another
Uttarakhand High Court · (2006) 2 ACC 376
Employees Compensation Act, 1923 — Section 30
High Courts24 Aug 2004Dismissed
Oriental Insurance Co. Ltd. Vs Nafis Ahmad and Others
Uttarakhand High Court · (2005) 3 ACC 107 : (2006) ACJ 2375 : (2005) 2 UC 758 : (2004) 2 UD 536
Motor Vehicles Act, 1988 — Section 14, 147, 149(2), 15, 173
High Courts24 Aug 2004Allowed
Dinesh Chandra Oli Vs State of U.P.
Uttarakhand High Court · (2005) 2 UC 1033
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 Aug 2004Allowed
Surendra Singh alias Babloo and etc. Vs State of Uttaranchal
Uttarakhand High Court · (2004) CriLJ 4503 : (2005) 1 UC 659 : (2004) 2 UD 511
Evidence Act, 1872 — Section 24, 8Penal Code, 1860 (IPC) — Section 300
High Courts23 Aug 2004
Amanullah Khan Vs The State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0068
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Waqf Act, 1995 — Section 14, 14(1), 83, 83(2)Wakf Rules, 1997 — Rule 4(1), 4(2), 4(3)
High Courts23 Aug 2004Dismissed
Uttaranchal Jal Vidyut Nigam Ltd. and Another Vs P.O., Labour Court and Others
Uttarakhand High Court · (2004) 3 LLJ 533 : (2004) 2 UD 308
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts21 Aug 2004Dismissed
Union of India (UOI) Vs Central Administrative Tribunal and Another
Uttarakhand High Court · (2005) 2 UC 1020
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5
High Courts21 Aug 2004Dismissed
National Insurance Co. Ltd. Vs Raju Majumdar and Others
Uttarakhand High Court · (2005) 2 ACC 633 : (2006) ACJ 2151 : (2005) 1 UC 324 : (2004) 2 UD 680
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 149(2), 170, 173, 66Uttar Pradesh Motor Vehicles Rules, 1998 — Rule 67
High Courts21 Aug 2004Dismissed
Prestige Lights Ltd. and Another Vs Custom, Excise and Service Tax Appellate Tribunal and Another
Uttarakhand High Court · (2004) 08 UK CK 0012
Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11AB, 11AC, 35F
High Courts21 Aug 2004Dismissed
Guru Nanak Ice Factory Vs Uttaranchal Power Corporation and Others
Uttarakhand High Court · AIR 2005 Utt 1 : (2004) 2 UD 280
Electricity (Supply) Act, 1948 — Section 79Uttar Pradesh Electricity Supply (Consumers) Regulations, 1984 — Regulation 21
High Courts21 Aug 2004Dismissed
Manmohan Singh Sharma Vs Additional District Judge and Others
Uttarakhand High Court · (2005) 1 ARC 79
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 12(1), 12(2), 12(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 16(1), 21(1)