High Courts24 Apr 2004
Abhijit Umesh Barshilia and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 2 UPLBEC 59
COURT ARCHIVE
Uttarakhand High Court judgments
21,146 judgments · page 1,039 of 1,058
High Courts22 Apr 2004
Balwant Singh Bisht Vs The Managing Director, Jal Nigam and Others
Uttarakhand High Court · (2004) 3 UPLBEC 134
High Courts21 Apr 2004
Mahipal Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 3 UPLBEC 128
High Courts20 Apr 2004
Brijpal Singh Vs Deputy Inspector General of Police and Others
Uttarakhand High Court · (2004) 102 FLR 552 : (2004) 3 UPLBEC 132
High Courts16 Apr 2004
Gurdeep Singh and Others Vs Daulat Ram and Others
Uttarakhand High Court · (2005) 1 UC 554
Civil Procedure Code, 1908 (CPC) — Section 100, 100(3)Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts16 Apr 2004
Gurudwara Guru Nanak Amrit Darbar Sansthan Vs Civil Judge (Sr. Division) and Another
Uttarakhand High Court · (2005) 1 UC 476
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 3, Order 15 Rule 4, Order 18 Rule 10, Order 18 Rule 11, Order 18 Rule 12Provincial Small Cause Courts Act, 1887 — Section 15, 17
High Courts15 Apr 2004Dismissed
Rajeev Barthwal Vs Union of India (UOI) and Others
Uttarakhand High Court · (2005) 1 AWC 71 : (2004) 3 UPLBEC 124
Industrial Disputes Act, 1947 — Section 13A
High Courts13 Apr 2004
Mukesh Kumar Singhal Vs State Bank of India and Others
Uttarakhand High Court · (2004) 3 UPLBEC 131
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 466, 467
High Courts05 Apr 2004Dismissed
Deepak Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 539
Constitution of India, 1950 — Article 226Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5
High Courts26 Mar 2004Dismissed
Kusum Lata (Ms.) Vs Director of Factories and Another
Uttarakhand High Court · (2004) 101 FLR 1167 : (2004) 3 LLJ 357
Uttar Pradesh Factories Welfare Officers Rules, 1955 — Rule 3A
High Courts23 Mar 2004Dismissed
Sri Narendra Singh Manwal Vs District Judge and Others
Uttarakhand High Court · (2005) 1 UC 547
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(1), 18, 3
High Courts16 Mar 2004Allowed
State of Uttaranchal Vs District Judge and Others
Uttarakhand High Court · (2005) 1 UC 564
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, Order 8 Rule 5(2), Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 6(1)Constitution of India, 1950 — Article 227Uttar Pradesh Land Revenue Act, 1901 — Section 33, 39
High Courts16 Mar 2004
Rizwana and Others Vs Motor Accident Claims Tribunal/District Judge U.S. Nagar and Others
Uttarakhand High Court · (2005) 4 ACC 192
Motor Vehicles Act, 1988 — Section 173
High Courts12 Mar 2004Allowed
Siddheshwari Paper Udyog Limited Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2005) 142 STC 355
Uttar Pradesh Trade Tax Act, 1948 — Section 4, 4B
High Courts12 Mar 2004Allowed
Goraya Straw Board Mills Pvt. Ltd. Vs State of Uttar Pradesh and Others
Uttarakhand High Court · (2005) 139 STC 156
Uttar Pradesh Trade Tax Act, 1948 — Section 4B(2)
High Courts17 Feb 2004
Satya Pal Singh Vs State of Uttaranchal and Another
Uttarakhand High Court · (2004) 2 UPLBEC 51
High Courts16 Feb 2004Dismissed
Swami Ram Dev Chela Swami Anand Dev (Tat Baba) Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 02 UK CK 0005
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 116
High Courts21 Jan 2004Allowed
Ram Charan Yadav Vs Nagar Palika Parishad and Another
Uttarakhand High Court · (2004) 2 LLJ 870
Constitution of India, 1950 — Article 226
High Courts21 Jan 2004Allowed
Sri Prem Singh Bhandari Vs Director, Local Bodies and Others
Uttarakhand High Court · (2004) 01 UK CK 0005
Constitution of India, 1950 — Article 16(1), 21
High Courts21 Jan 2004Allowed
Smt. Parwati Pande Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 01 UK CK 0004
Constitution of India, 1950 — Article 21