High Courts24 Oct 2003
Manik Chandra and Kapoor Chand Vs Assistant Commissioner of Income Tax
Uttarakhand High Court · (2004) 186 CTR 750 : (2004) 265 ITR 212 : (2005) 1 UC 74 : (2004) 1 UD 10
Income Tax Act, 1961 — Section 64, 64(1)
COURT ARCHIVE
Uttarakhand High Court judgments
21,146 judgments · page 1,043 of 1,058
High Courts24 Oct 2003
Ram Chandra Das, Principal, Purva Madhyamik Vidyalaya Vs Secretary Education and Others
Uttarakhand High Court · (2004) 1 UPLBEC 38
Constitution of India, 1950 — Article 226
High Courts24 Oct 2003
Commissioner of Income Tax Vs O.N.G.C. Ltd. (as agent of Wijsmullar Salvage B.V.)
Uttarakhand High Court · (2004) 265 ITR 129 : (2004) 136 TAXMAN 303
Companies (Profits) Surtax Act, 1964 — Section 24AAIncome Tax Act, 1961 — Section 256(2), 28
High Courts23 Oct 2003Dismissed
Union of India Vs Shri Kotwal Singh Rawat (Retd.) and Another
Uttarakhand High Court · (2005) 3 UC 1536
Constitution of India, 1950 — Article 341
High Courts23 Oct 2003
Kundan Lal Shah Vs Additional Director of Education and Others
Uttarakhand High Court · (2004) 1 UC 586 : (2004) 2 UPLBEC 80 : (2004) 2 UPLBEC 78
Constitution of India, 1950 — Article 16, 226
High Courts22 Oct 2003
Bhagwati Prasad Juyal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UPLBEC 39
Constitution of India, 1950 — Article 226
High Courts22 Oct 2003
Km. Anita Jacob Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UPLBEC 83
Constitution of India, 1950 — Article 226
High Courts21 Oct 2003Allowed
Madan Mohan Mamgain Vs Chief Engineer (Distribution) Electricity Power Corporation and another
Uttarakhand High Court · (2004) 1 UC 513
Constitution of India, 1950 — Article 21Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts21 Oct 2003
Dhan Singh Vs District Basic Education Officer
Uttarakhand High Court · (2004) 2 UPLBEC 78
Constitution of India, 1950 — Article 226
High Courts20 Oct 2003
Yogendra Singh Bisht Vs State of Uttaranchal and Others
Uttarakhand High Court · (2005) 1 UC 88
Constitution of India, 1950 — Article 226
High Courts20 Oct 2003Dismissed
Beeran Lal Vs State of Uttaranchal
Uttarakhand High Court · (2005) 1 UC 118
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Oct 2003Allowed
Smt. Rekha Dangwal Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 10 UK CK 0009
Constitution of India, 1950 — Article 21, 21A, 41, 45, 51A
High Courts20 Oct 2003
Vinod Kumar Vs Assistant Labour Commissioner
Uttarakhand High Court · (2004) 1 UC 568 : (2004) 2 UPLBEC 77
Industrial Disputes Act, 1947 — Section 14A
High Courts17 Oct 2003Allowed
Subhash Chandra Pandey Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 2 UPLBEC 75(1) : (2004) 2 UPLBEC 75
High Courts16 Oct 2003
Sah Alam Vs State of Uttaranchal
Uttarakhand High Court · AIR 2005 Utt 21 : (2004) 2 UPLBEC 73
Uttar Pradesh Education Code, 1972 — Rule 21
High Courts16 Oct 2003Allowed
Madan Jyoti Verma Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2004) 101 FLR 328 : (2004) 2 UPLBEC 75
Constitution of India, 1950 — Article 226
High Courts16 Oct 2003Allowed
Smt. Shakuntala Vs Deputy Director, Treasury Avam Finance Services, Estate Internal Audit, Uttaranchal and Others
Uttarakhand High Court · (2005) 3 UC 1588
Constitution of India, 1950 — Article 21
High Courts16 Oct 2003
Commissioner of Income Tax and Another Vs Atwood Oceanics International S.A.
Uttarakhand High Court · (2004) 186 CTR 328 : (2003) 264 ITR 761
Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 6(6), 7(7)
High Courts15 Oct 2003
Dr. Manoj Upreti and Orther Vs State of Uttaranchal and Orther
Uttarakhand High Court · (2005) 1 UC 136
Constitution of India, 1950 — Article 14, 226Uttar Pradesh Reorganisation Act, 2000 — Section 71
High Courts15 Oct 2003
Kulbhushan Singhal and Others Vs Gyan Singh and Others
Uttarakhand High Court · (2005) ACJ 1035 : AIR 2004 Utt 36 : (2005) 1 UC 711 : (2004) 1 UD 402
Motor Vehicles Act, 1988 — Section 168