High Courts11 Aug 2004Dismissed
Rajeev Jaiswal Vs Smt. Suman Jaiswal
Uttarakhand High Court · (2005) 1 UC 717
Hindu Marriage Act, 1955 — Section 13, 19, 28
COURT ARCHIVE
Uttarakhand High Court judgments
21,142 judgments · page 1,034 of 1,058
High Courts11 Aug 2004Dismissed
Santri Lal Vs State of U.P.
Uttarakhand High Court · (2005) 1 UC 606
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324, 394, 397, 412
High Courts11 Aug 2004Dismissed
Ganga Dass Vs State of Uttaranchal
Uttarakhand High Court · (2005) CriLJ 2365
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328
High Courts10 Aug 2004
Union of India (UOI) Vs Gomti Devi and Others
Uttarakhand High Court · (2005) 2 ACC 14
High Courts10 Aug 2004Dismissed
New India Assurance Company Ltd. Vs Smt. Sarita and Others
Uttarakhand High Court · (2004) 08 UK CK 0056
Motor Vehicles Act, 1988 — Section 149, 149(2), 170, 173
High Courts09 Aug 2004Dismissed
Bhotiya Janjati Sangharsh Samiti, Now Bhotiya Jan Kalyan Samiti Vs Dr. R.S. Toliya, Former Principal Secretary, Forest, Gram Vikas and Samaj Kalyan, Now Chief Secretary and Another
Uttarakhand High Court · (2005) 2 AWC 1517 : (2005) 2 UC 1081 : (2005) 1 UD 145
Constitution of India, 1950 — Article 342, 342(1), 342(2)Contempt of Courts Act, 1971 — Section 12
High Courts07 Aug 2004Allowed
Peter Luis and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1779
Constitution of India, 1950 — Article 226
High Courts07 Aug 2004Dismissed
Smt. Mehar Verma Vs Rent Control and Eviction Officer and Another
Uttarakhand High Court · (2004) 08 UK CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 151Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 21
High Courts07 Aug 2004
Pradeep Lal Sah and Others Vs Registrar, Co-operative Societies, Uttaranchal, Dehradun and Others
Uttarakhand High Court · (2005) 3 UC 1565
Constitution of India, 1950 — Article 226
High Courts07 Aug 2004Dismissed
Nagendra Kumar Jhildiyal and others Vs Garhwal Mandal Vikas Nigam Ltd. and Others
Uttarakhand High Court · (2005) 3 UC 1560
Constitution of India, 1950 — Article 226
High Courts07 Aug 2004Dismissed
Man Singh and Others Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2005) 3 UC 1557
Constitution of India, 1950 — Article 226, 39(d)
High Courts06 Aug 2004Allowed
Umapati Bhatt Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 AWC 2577
Constitution of India, 1950 — Article 14, 16
High Courts06 Aug 2004Allowed
U.P. State Road Transport Corporation and Another Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2004) 3 AWC 2574
Uttar Pradesh State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981 — Regulation 11, 12
High Courts06 Aug 2004Dismissed
Shyam Lal Vs Prescribed Authority and Others
Uttarakhand High Court · (2004) 08 UK CK 0042
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 4(2), Order 18 Rule 5, Order 19 Rule 1Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 34
High Courts06 Aug 2004Dismissed
Mrs. Yogita Kapoor Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 08 UK CK 0011
Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 65(8)
High Courts05 Aug 2004Allowed
Vikram Prasad and Others Vs Vice Chancellor, G.B. Pant University of Agriculture and Technology and Others
Uttarakhand High Court · (2004) 3 AWC 2571
Constitution of India, 1950 — Article 226Uttar Pradesh Agricultural University Act, 1958 — Section 23
High Courts05 Aug 2004Dismissed
Gopal Singh Vs The Union of India (UOI) and Others
Uttarakhand High Court · (2004) 08 UK CK 0067
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts05 Aug 2004
Rajesh Sharma and Another etc. Vs State of Uttaranchal and etc.
Uttarakhand High Court · (2005) CriLJ 2646 : (2004) 2 UD 331
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157, 159, 161, 174, 313Evidence Act, 1872 — Section 27
High Courts04 Aug 2004Dismissed
Girish Chandra Vs Apar Ayukt (Prakashan) Garhwal Mandal and Others
Uttarakhand High Court · (2004) 08 UK CK 0064
Constitution of India, 1950 — Article 226
High Courts04 Aug 2004Allowed
Vijay Kumar Maurya alias Krishna Kumar Vs Prescribed Authority/Civil Judge (J.D.) and Others
Uttarakhand High Court · (2005) 1 ARC 380
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21