High Courts20 May 2004
Tej Kumari Vs New India Assurance Co. Ltd. and Another
Uttarakhand High Court · (2005) 3 ACC 55 : (2005) 1 UC 543 : (2004) 1 UD 639
Motor Vehicles Act, 1988 — Section 110
COURT ARCHIVE
Uttarakhand High Court judgments
21,146 judgments · page 1,038 of 1,058
High Courts20 May 2004Allowed
Vidya Devi and Others Vs Rajiv Kumar and Others
Uttarakhand High Court · (2006) ACJ 1563
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts20 May 2004
Anita Sharma (Smt.) Vs D.I.O.S. and Others
Uttarakhand High Court · (2004) 3 UPLBEC 120
High Courts20 May 2004
Shailendra Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 UPLBEC 122
High Courts18 May 2004Dismissed
Naresh Chandra Saxena and Others Vs State of U.P. and Others
Uttarakhand High Court · (2004) 05 UK CK 0025
Constitution of India, 1950 — Article 14, 16 , 309Industrial Employment (Standing Orders) Act, 1946 — Section 13BRoad Transport Corporations Act, 1950 — Section 3 , 45(2)
High Courts18 May 2004
Niaz Mohd. and Others Vs Sunder Mani Bhatt and Others
Uttarakhand High Court · (2005) 3 ACC 179 : (2005) 1 UC 487 : (2004) 1 UD 636
Motor Vehicles Act, 1988 — Section 166
High Courts18 May 2004
V.S. Mani and Another Vs Director of Education and Others
Uttarakhand High Court · (2004) 05 UK CK 0011
High Courts17 May 2004
Roshan Lal Vs Motor Accident Claim Tribunal/District Judge and Another
Uttarakhand High Court · (2005) 1 UC 553
Constitution of India, 1950 — Article 227
High Courts17 May 2004
Punjab and Sind Bank Vs Sri Ram Panjwani and Another
Uttarakhand High Court · (2004) 05 UK CK 0010
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 25
High Courts13 May 2004
Chandra Kishor Mahra and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 3 UPLBEC 93
Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 — Rule 8
High Courts13 May 2004Allowed
Anil Singh Bisht Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 102 FLR 280 : (2004) 3 UPLBEC 91
High Courts13 May 2004Allowed
Smt. Dilshad Parveen and Others Vs New India Assurance Company Ltd. and Another
Uttarakhand High Court · (2004) 05 UK CK 0024
High Courts12 May 2004
Devendra Kumar Juneja Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 486
High Courts11 May 2004Allowed
Chandan Singh Bisht Vs Chief Medical Officer and Others
Uttarakhand High Court · (2004) 3 UPLBEC 129
High Courts06 May 2004Allowed
H.N. Shankara Shastry Vs Asstt. Director of Agriculture
Uttarakhand High Court · (2004) 05 UK CK 0026
Consumer Protection Act, 1986 — Section 14(1)
High Courts05 May 2004Allowed
Saroj and Others Vs New India Assurance Co. Ltd. and Others
Uttarakhand High Court · (2005) 3 ACC 167 : (2005) ACJ 906
High Courts30 Apr 2004Dismissed
G.B. Pant University of Agriculture and Technology Vs Bharat Bhushan
Uttarakhand High Court · (2004) 04 UK CK 0004
High Courts29 Apr 2004Allowed
Ram Autar and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UPLBEC 67
Constitution of India, 1950 — Article 14
High Courts29 Apr 2004Allowed
Dalip Singh Kathayat and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UPLBEC 61
High Courts26 Apr 2004Allowed
U.P. Avas Evam Vikas Parishad Vs Mohd. Umar and Another
Uttarakhand High Court · (2005) 1 UC 479
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 50, 50(2), 6Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32