Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 40 Rule 1, 60Companies Act, 1956 — Section 4A, 529(1), 529(2), 529(4), 529AConstitution of India, 1950 — Article 14, 19(1)

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High Courts10 Oct 2003Dismissed

Ved Prakash Sharma Vs Hemwati Nandan Bahuguna Garhwal University and Others

Uttarakhand High Court · (2005) 1 UC 102

Constitution of India, 1950 — Article 14Uttar Pradesh State Universities Act, 1973 — Section 2, 2(15), 2(18), 31(2), 31(4)

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High Courts09 Oct 2003

Commissioner of Income Tax and Another Vs Sedco Forex International Drilling Co. Ltd.

Uttarakhand High Court · (2004) 186 CTR 144 : (2003) 264 ITR 320

Income Tax Act, 1961 — Section 17, 17(2), 2(45), 209(1), 234B

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High Courts09 Oct 2003Dismissed

State of U.P. and Others Vs Presiding Officer, Labour Court, Dehradun and another

Uttarakhand High Court · (2004) 1 UC 558

Constitution of India, 1950 — Article 226

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High Courts09 Oct 2003

Smt. Raj Rani Vs Addl. Commissioner (Administration), Garhwal Mandal, Pauri and Another

Uttarakhand High Court · (2004) 1 UC 689

Uttar Pradesh Land Revenue Act, 1901 — Section 229B

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High Courts08 Oct 2003

Gurnam Singh and S.S. Finance and Leasing Company Vs State of Uttaranchal-Opposite Parties and Forest Department Uttaranchal

Uttarakhand High Court · (2003) 2 UC 1414

Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26Wild Life (Protection) Act, 1972 — Section 51, 9

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High Courts30 Sept 2003

Pooran Singh Vs Distt. Magistrate/Returning Officer and Others

Uttarakhand High Court · (2004) 2 UC 1429

Conduct of Elections Rules, 1961 — Rule 75Constitution of India, 1950 — Article 141, 243EPoona University Act, 1974 — Section 56

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High Courts30 Sept 2003Dismissed

Commissioner of Income Tax and Another Vs O.N.G.C.

Uttarakhand High Court · (2004) 186 CTR 468 : (2003) 264 ITR 340

Income Tax Act, 1961 — Section 10, 160(1), 163(1), 195A, 28

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High Courts29 Sept 2003

Ratan and Another Vs State of Uttrakhand

Uttarakhand High Court · (2004) CriLJ 486 : (2005) 1 UC 149 : (2004) 1 UD 312

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 300, 304

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High Courts27 Sept 2003

Faggan Singh and Another Vs U.P. State Electricity Board and Another

Uttarakhand High Court · (2005) 1 UC 651

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 49, 49(3)

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High Courts26 Sept 2003

Surendra Singh Negi and Others Vs State of Uttaranchal and Another

Uttarakhand High Court · (2005) 3 UC 1563

Constitution of India, 1950 — Article 14, 16, 19(1), 21

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