High Courts20 Aug 2004Allowed
Gopal Vs State of U.P.
Uttarakhand High Court · (2004) 08 UK CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 504
COURT ARCHIVE
Uttarakhand High Court judgments
21,142 judgments · page 1,033 of 1,058
High Courts20 Aug 2004
In Re: U.P. Carbide and Chemicals Ltd.
Uttarakhand High Court · (2005) 63 SCL 419 : (2004) 2 UD 618
Companies Act, 1956 — Section 19(19), 442, 446, 446(1), 529ARecovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 25, 31A, 34
High Courts20 Aug 2004Dismissed
Oriental Insurance Co. Ltd. Vs Shadi Ram
Uttarakhand High Court · (2006) ACJ 2321
Motor Vehicles Act, 1988 — Section 173(2)
High Courts19 Aug 2004
United India Insurance Co. Vs Narayani Devi and Another
Uttarakhand High Court · (2006) 1 ACC 387 : (2005) 3 UC 2037 : (2005) 2 UD 88
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 149, 166
High Courts19 Aug 2004Allowed
Chandan Singh Ginwal Vs Badri Dutt Joshi
Uttarakhand High Court · (2005) 1 ARC 164
Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(1), 20(2)
High Courts18 Aug 2004Allowed
Malkeet Singh and Others Vs State of U.P.
Uttarakhand High Court · (2004) 08 UK CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 511
High Courts18 Aug 2004Dismissed
Pradeep Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0066
High Courts18 Aug 2004Dismissed
Smt. Shanti Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0063
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 6Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 3(5), 49, 9A, 9B, 9C
High Courts18 Aug 2004Allowed
Maan Singh @ Man Bahadur and Another Vs New India Assurance Company Ltd. and Another
Uttarakhand High Court · (2004) 08 UK CK 0035
Workmens Compensation Act, 1923 — Section 10, 10(1), 4
High Courts17 Aug 2004Allowed
Harsh Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0065
Constitution of India, 1950 — Article 226Uttar Pradesh Industrial Disputes Act, 1947 — Section 2Uttaranchal Forest Department Regularization (on Group D post) of Daily Wages Appointment Rules, 2003 — Rule 4, 4(2)
High Courts17 Aug 2004Dismissed
Smt. Rama Bansal and Others Vs Smt. Kusum Devi and Others
Uttarakhand High Court · (2004) 08 UK CK 0057
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts16 Aug 2004Dismissed
A.C. Ramola Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0039
Constitution of India, 1950 — Article 14Uttar Pradesh Reorganisation Act, 2000 — Section 75(2)
High Courts16 Aug 2004Dismissed
Kulwant Singh Vs State of U.P.
Uttarakhand High Court · (2004) 08 UK CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts16 Aug 2004Dismissed
Kamal Jindal and Others Vs Vinod Kumar and Others
Uttarakhand High Court · (2006) ACJ 42
Motor Vehicles Act, 1988 — Section 166, 173
High Courts16 Aug 2004
Naveen Chandra Vs State of Uttaranchal
Uttarakhand High Court · (2004) 08 UK CK 0015
Penal Code, 1860 (IPC) — Section 302, 304I, 34Scheduled Districts Act, 1874 — Section 6
High Courts16 Aug 2004Dismissed
Convent of Jesus and Mary Vs Regional Provident Fund Commissioner and Others
Uttarakhand High Court · (2005) 1 LLJ 907
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7(1)
High Courts16 Aug 2004Dismissed
Idrish Vs State of Uttrakhand
Uttarakhand High Court · (2004) CriLJ 4076 : (2004) 2 UD 260
Penal Code, 1860 (IPC) — Section 300
High Courts12 Aug 2004Dismissed
Heera Singh Sobti Contracts Limited Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 08 UK CK 0038
Companies Act, 1956 — Section 303(2)Constitution of India, 1950 — Article 14, 19(1), 226
High Courts12 Aug 2004Allowed
Shambhoo Lal and Others Vs Tasleem Beg and Others
Uttarakhand High Court · (2006) ACJ 666
Motor Vehicles Act, 1939 — Section 110A, 110D, 92A
High Courts11 Aug 2004Dismissed
Smt. Katori Devi Vs Addl. District Judge and Others
Uttarakhand High Court · (2004) 08 UK CK 0043
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)