High Courts14 Jan 2004Allowed
Ami Chand Vs Uttaranchal Forest Development Corporation and Others
Uttarakhand High Court · (2004) 101 FLR 622 : (2004) 3 LLJ 60
Industrial Disputes Act, 1947 — Section 25N
COURT ARCHIVE
Uttarakhand High Court judgments
21,146 judgments · page 1,040 of 1,058
High Courts14 Jan 2004Allowed
Mahendra Kumar Batra Vs Civil Judge (S.D.), Pauri Garhwal and Another
Uttarakhand High Court · (2005) 3 UC 1593
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2
High Courts14 Jan 2004Allowed
Virendra Kumar and Another Vs Uttaranchal Forest Development Corporation and Others
Uttarakhand High Court · (2004) 01 UK CK 0002
Constitution of India, 1950 — Article 246(3)Factories Act, 1948 — Section 2Industrial Disputes (Central) Rules, 1957 — Rule 2, 4
High Courts07 Jan 2004Dismissed
Bharat Heavy Electricals Ltd. Vs Controlling Authority under Payment of Gratuity Act and Another
Uttarakhand High Court · (2004) 2 LLJ 400 : (2004) 1 UC 477
High Courts30 Dec 2003
Uptron India Ltd. Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2004) 2 LLJ 378
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22Uttar Pradesh Industrial Disputes Act, 1947 — Section 33C(2)
High Courts24 Dec 2003Allowed
Kishan Lal Agrawal Vs The National Insurance Company Ltd. and Others
Uttarakhand High Court · (2005) 1 UC 330
Constitution of India, 1950 — Article 14Provincial Small Cause Courts Act, 1887 — Section 25Transfer of Property Act, 1882 — Section 106, 111, 114, 114A
High Courts22 Dec 2003Dismissed
Dharamveer Vidyalankar Vs Vice Chancellor
Uttarakhand High Court · (2004) 1 UC 544
High Courts22 Dec 2003Allowed
Satya Singh Kandari and Another Vs Amber Kukreti
Uttarakhand High Court · (2005) 1 UC 460
High Courts22 Dec 2003
Nakul Singh Vs The Collector and Others
Uttarakhand High Court · (2003) 12 UK CK 0009
Constitution of India, 1950 — Article 227Uttar Pradesh Sahkari Samiti Adhiniyam, 1965 — Section 70, 70(1), 71, 97, 98Uttar Pradesh Sahkari Samiti Rules, 1968 — Rule 225
High Courts19 Dec 2003Allowed
Shailendre Kakkar Vs Sri Mohd. Aslam
Uttarakhand High Court · (2004) 1 UC 498
Provincial Small Cause Courts Act, 1887 — Section 16
High Courts19 Dec 2003Dismissed
State of Uttaranchal Vs The Presiding Officer, Labour Court, Dehradun and another
Uttarakhand High Court · (2005) 1 UC 569
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K
High Courts19 Dec 2003Allowed
Sukhvinder Singh Vs State and Another
Uttarakhand High Court · (2005) 1 UC 345
Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26Penal Code, 1860 (IPC) — Section 325, 353, 379, 401, 411
High Courts18 Dec 2003Allowed
Iqbal Hussain and Another Vs Sr. Regional Manager, F.C.I and Another
Uttarakhand High Court · (2005) 1 UC 292
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 54, 67, 68, 60
High Courts17 Dec 2003Allowed
Sri Suresh Chandra Goel Vs II Addl. District Judge and Others
Uttarakhand High Court · (2005) 1 UC 347
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 16(1), 16(1)(b)
High Courts17 Dec 2003
Smt. Sushila Devi and Others Vs IV Addl. District Judge and Others
Uttarakhand High Court · (2005) 1 UC 348
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 21
High Courts16 Dec 2003Allowed
Bishan Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 12 UK CK 0018
Constitution of India, 1950 — Article 14
High Courts15 Dec 2003Dismissed
Unique Engineering Works Vs Union of India (UOI) and Others
Uttarakhand High Court · (2004) 2 BC 241 : (2004) 1 UC 451
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 172
High Courts08 Dec 2003Allowed
Smt. Manisha Chand Vs Distt. Magistrate and Another
Uttarakhand High Court · (2005) 1 UC 340
Uttar Pradesh Collection Amins Services Rules, 1974 — Rule 5
High Courts06 Dec 2003Allowed
Mst. Mangali Devi Vs State of Uttaranchal and others
Uttarakhand High Court · (2005) 1 UC 449
High Courts06 Dec 2003Allowed
Mst. Mangali Devi Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 449
Uttar Pradesh Recruitment of Dependents of Government Servant (Dying-In-Harness) Rules, 1974 — Rule 2, 5, 5(1)