COURT ARCHIVE

Uttarakhand High Court judgments

21,146 judgments · page 1,042 of 1,058

High Courts14 Nov 2003

Umesh Sharma Vs State Election Commissioner and Others

Uttarakhand High Court · (2005) 1 UC 178

Conduct of Elections Rules, 1961 — Rule 71, 74, 74(3), 75Constitution of India, 1950 — Article 226, 243K, 243ZA, 324, 327Uttar Pradesh Kshetra Panchayats and Zila Panchayats (Election of Members) Rules, 1994 — Rule 4, 5, 6

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High Courts13 Nov 2003Dismissed

Brijesh Tyagi Vs State of Uttrakhand

Uttarakhand High Court · (2004) 1 UC 715

Arms Act, 1959 — Section 25, 25(a)Penal Code, 1860 (IPC) — Section 302

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High Courts12 Nov 2003Allowed

Sardar Harwanth Singh Dhillon and Another Vs Sardar Harbhajan Singh and Others

Uttarakhand High Court · (2003) 11 UK CK 0003

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(2), Order 23 Rule 3B, Order 43 Rule 1A, Order 43 Rule 1A(2)Religious Endowments Act, 1863 — Section 14

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High Courts06 Nov 2003

Smt. Deepa Sati Vs Union of India and Others

Uttarakhand High Court · (2004) 1 UC 479

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High Courts04 Nov 2003Dismissed

P.C. Pandey Vs Director of Technical Education and Another

Uttarakhand High Court · (2004) 1 UC 424 : (2004) 1 UPLBEC 19

Constitution of India, 1950 — Article 226

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High Courts03 Nov 2003Allowed

Heera Bhallabh Bhatt and 80 Others Vs State of Uttaranchal and 7 Others

Uttarakhand High Court · (2005) 3 UC 1499

Civil Procedure Code, 1908 (CPC) — Section 151Uttar Pradesh Reorganisation Act, 2000 — Section 42

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High Courts03 Nov 2003Allowed

Mrs. Satyawati Margarat Willson Vs State of Uttaranchal and 3 Others

Uttarakhand High Court · (2004) 1 UC 683

Constitution of India, 1950 — Article 19(1)(f), 23

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High Courts01 Nov 2003Dismissed

Bachhi Singh Nagarkoti Vs District Inspector of Schools and Others

Uttarakhand High Court · (2004) 1 UPLBEC 13

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High Courts01 Nov 2003

Prem Singh Vs State of U.P. and Another

Uttarakhand High Court · (2004) 1 UC 481 : (2004) 1 UPLBEC 1

Road Transport Corporations Act, 1950 — Section 45

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High Courts31 Oct 2003

Mohammad Shahjad and Others Vs State of Uttaranchal and Others

Uttarakhand High Court · (2004) 1 UC 709

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts31 Oct 2003Allowed

Bandana Devi (Smt.) Vs State of U.P. and Others

Uttarakhand High Court · (2004) 1 UPLBEC 20

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High Courts31 Oct 2003

Khajaan Singh Vs Executive Engineer, Uttaranchal Jal Sansthan and Another

Uttarakhand High Court · (2004) 2 UC 1215 : (2004) 1 UPLBEC 27

Constitution of India, 1950 — Article 14, 19, 21, 226, 298

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High Courts31 Oct 2003

Ram Bhaj Vs Superintending Engineer Eastern Ganga Canai and Others

Uttarakhand High Court · (2003) 10 UK CK 0018

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts31 Oct 2003Dismissed

Punjab and Sindh Bank Vs Sri Rajbir Singh Sethi and Others

Uttarakhand High Court · (2004) 1 UC 425

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(g), 30

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High Courts31 Oct 2003Dismissed

Darshan Singh Rawat Vs State of Uttaranchal and Another

Uttarakhand High Court · (2004) 1 UPLBEC 30

Constitution of India, 1950 — Article 226

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High Courts31 Oct 2003Allowed

Chandra Singh Vs Mukhya Lekhadhikari Vibhag-Char (Pension Anubhag), U.P. Police Mukhyalaya and Another

Uttarakhand High Court · (2004) 1 UPLBEC 5

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High Courts30 Oct 2003

Constable 20 C.P. Manoj Kumar Malik and Others Vs Union of India (UOI) and Others

Uttarakhand High Court · (2004) 1 UPLBEC 32

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High Courts30 Oct 2003

Head Constable C.P. No. 82 Rohitash Singh and Others Vs Union of India (UOI) and Others

Uttarakhand High Court · (2004) 1 UPLBEC 35

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High Courts30 Oct 2003Allowed

Digambar Singh Negi Vs State of Uttaranchal and Another

Uttarakhand High Court · (2003) 10 UK CK 0034

Constitution of India, 1950 — Article 226Uttar Pradesh Employees Government Servant (Discipline and Appeal) Rules, 1999 — Rule 10, 10(2), 11, 12, 13

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High Courts29 Oct 2003

Gopal Singh Bhandari Vs Mohd. Farooq and Others

Uttarakhand High Court · (2005) ACJ 1311

Motor Vehicles Act, 1939 — Section 110A, 96(1), 96(2)Motor Vehicles Act, 1988 — Section 149, 149(2), 173

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