COURT ARCHIVE

Uttarakhand High Court judgments

21,146 judgments · page 1,045 of 1,058

High Courts26 Sept 2003Dismissed

Virendra Kumar Pal and Another Vs Bharat Heavy Electricals Ltd. and Others

Uttarakhand High Court · AIR 2005 Utt 30

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 43 Rule 1Companies Act, 1956 — Section 396(1) , 396(2)Constitution of India, 1950 — Article 226 , 227

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High Courts26 Sept 2003Allowed

Naresh Chandra Gautam Vs Chhote Khan

Uttarakhand High Court · (2004) 2 UC 1122

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Constitution of India, 1950 — Article 226, 227

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High Courts25 Sept 2003

Jagdish Kumar Vs Addl. District Judge, Dehradun and Another

Uttarakhand High Court · (2004) 1 UC 378

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 18, 21(1)(a), 22

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High Courts25 Sept 2003

Hori Lal Vs Uttar Pradesh Sahkari Gram Vikas Bank and Others

Uttarakhand High Court · AIR 2005 Utt 23(1) : AIR 2005 Utt 23

Banking Regulation Act, 1949 — Section 21

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High Courts25 Sept 2003Allowed

Sri Ram Prajapati and others Vs Prescribed Authority/ S.D.M. Kotdwar and Others

Uttarakhand High Court · (2005) 1 UC 352

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4(1), 5

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High Courts25 Sept 2003

Gagan Arora Vs Vice Chancellor, Gurukul Kangri Vishwavidyalay, Haridwar and Principal, College of Engineering and Technology, Gurukul Kangari, Haridwar

Uttarakhand High Court · (2004) 1 UC 651

Constitution of India, 1950 — Article 21

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High Courts24 Sept 2003

Harphool Singh Vs State of Uttrakhand

Uttarakhand High Court · (2005) 1 UC 681

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 1(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8

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High Courts23 Sept 2003Dismissed

United India Insurance Co. Ltd. Vs Gurjeet Kaur and Others

Uttarakhand High Court · (2005) ACJ 288 : (2004) 1 UC 49 : (2003) 1 UD 568

Motor Vehicles Act, 1988 — Section 149(2), 170, 173

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High Courts23 Sept 2003Allowed

Polyplex Corporation Limited Vs Commissioner of Trade Tax

Uttarakhand High Court · (2004) 136 STC 389 : (2004) 2 UC 1245

Uttar Pradesh Trade Tax Act, 1948 — Section 15A, 28A

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High Courts23 Sept 2003Dismissed

Krishi Utpadan Mandi Samiti, Manglor, District Saharanpur (Now Hardwar) Vs The Presiding Officer, Labour Court (2) U.P., Meeruti and another

Uttarakhand High Court · (2004) 1 UC 645

Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N

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High Courts18 Sept 2003

Sanjeev Rawat Vs Principal Government Post Graduate College, Uttarkashi and another

Uttarakhand High Court · (2004) 1 UC 631

Constitution of India, 1950 — Article 226

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High Courts16 Sept 2003Dismissed

Commissioner of Income Tax Vs Almora Magnesite Ltd.

Uttarakhand High Court · (2003) 184 CTR 585 : (2003) 264 ITR 502

Income Tax Act, 1961 — Section 260A, 273(1)

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High Courts16 Sept 2003Dismissed

Ekta Welfare Society Vs Govt. of India and Others

Uttarakhand High Court · (2004) 1 UC 51

Land Acquisition Act, 1894 — Section 13, 17(1), 17(1)(4), 17(4), 4Uttar Pradesh Urban Planning and Development Act, 1973 — Section 4

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High Courts16 Sept 2003Dismissed

Dr. Rajeev Singh Pal Vs State of Uttaranchal and Others

Uttarakhand High Court · (2004) 1 UC 61

Constitution of India, 1950 — Article 14, 226Indian Medical Council Regulations, 2000 — Regulation 9

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High Courts15 Sept 2003Dismissed

Kharak Singh Bohra Advocate Vs Uttar Pradesh Matsya Vikas Nigam Ltd. and Others

Uttarakhand High Court · (2004) 2 UC 1005 : (2004) 1 UC 257

Constitution of India, 1950 — Article 131, 294Uttar Pradesh Reorganisation Act, 2000 — Section 2, 43, 64, 80

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High Courts15 Sept 2003Allowed

Budhi Singh Kumai Vs State of Uttaranchal and Others

Uttarakhand High Court · (2004) 2 UC 1398

Uttar Pradesh Subordinate Revenue Ministerial (Registrar Kanungo and Assistant Registrar Kanungo) Service Rules, 1958 — Rule 9

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High Courts15 Sept 2003Dismissed

Om Prakash Vs State of Uttaranchal and Others

Uttarakhand High Court · (2003) 2 UC 1220

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)

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High Courts10 Sept 2003Allowed

Afsar Khan and Others Vs State of U.P.

Uttarakhand High Court · (2003) 09 UK CK 0003

Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts09 Sept 2003Allowed

Nainital District Cooperative Bank Ltd. Vs Presiding Officer, Labour Court and Others

Uttarakhand High Court · (2005) 2 UC 783

Constitution of India, 1950 — Article 226Uttar Pradesh Co-operative Societies Act, 1965 — Section 122(2)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K

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High Courts09 Sept 2003Dismissed

Udai Pratap Singh Vs State of U.P. and Others

Uttarakhand High Court · (2004) 1 UC 27

Constitution of India, 1950 — Article 14, 16Uttar Pradesh Reorganisation Act, 2000 — Section 73, 73(1), 73(2), 76

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