High Courts04 Mar 2003
Dhiraj Singh Rawat Vs State of U.P. and Others
Uttarakhand High Court · (2003) 2 UC 1154
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,142 judgments · page 1,050 of 1,058
High Courts27 Feb 2003Dismissed
Jai Chand Chauhan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1193
Uttar Pradesh Subordinate Educational (Trained Graduates Grade) Service Rules, 1983 — Rule 15, 15(2)
High Courts26 Feb 2003Dismissed
Mohan Chandra Tewari Vs Harish Chandra Bhandari and etc.
Uttarakhand High Court · AIR 2003 Utt 10 : (2003) 2 UC 1355 : (2003) 1 UD 149
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 2(2), 96Provincial Small Cause Courts Act, 1887 — Section 25
High Courts26 Feb 2003Dismissed
Tahir Raza Khan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 02 UK CK 0002
Constitution of India, 1950 — Article 19(1), 226
High Courts11 Feb 2003Dismissed
Smt. Archana Jain Vs Principal Judge, Family Court, Dehradun and Another
Uttarakhand High Court · (2004) 1 UC 669
Hindu Marriage Act, 1955 — Section 13
High Courts17 Dec 2002
Rashtriya Inter College Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 1 AWC 845 : (2003) 2 UC 1419 : (2003) 1 UD 316
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
High Courts09 Dec 2002Dismissed
Ravi Dhingra and Others Vs Judge, Small Causes/A.D.J.
Uttarakhand High Court · (2003) 1 AWC 844
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts25 Nov 2002Dismissed
State of U.P. Vs Raj Kumar and Others
Uttarakhand High Court · (2003) 1 UC 326
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402
High Courts25 Nov 2002
Trilok Singh Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 ACR 967
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts21 Nov 2002Allowed
Anil Sharma alias Bhayyan and etc. Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 3497 : (2003) 2 UC 1156 : (2003) 1 UD 63
Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 394
High Courts20 Nov 2002
Phool Singh Vs Union of India (UOI) and Others
Uttarakhand High Court · (2003) 1 AWC 842
Constitution of India, 1950 — Article 226
High Courts20 Nov 2002Allowed
Mukesh Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 2598 : (2004) 1 UC 289 : (2003) 1 UD 294
Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Nov 2002
Anokhe Lal Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 2602 : (2003) 1 UC 420 : (2003) 1 UD 306
Penal Code, 1860 (IPC) — Section 354, 376
High Courts02 Nov 2002Dismissed
Km. Begum Vs Sahne Ilahi
Uttarakhand High Court · (2003) 2 UC 1189
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 9 Rule 13Provincial Small Cause Courts Act, 1887 — Section 25Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
High Courts01 Nov 2002Allowed
Satish Kumar Tomar Vs Board of Management of G.B. Pant University of Agriculture and Technology and Others
Uttarakhand High Court · (2003) 1 AWC 843
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Oct 2002
B.D. Murari Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1260
Constitution of India, 1950 — Article 226
High Courts25 Oct 2002Allowed
McDermott International Inc. Vs Additional Commissioner of Income Tax and Another
Uttarakhand High Court · (2003) 180 CTR 492 : (2003) 259 ITR 138 : (2003) 2 UC 1305 : (2003) 1 UD 301
Income Tax Act, 1961 — Section 143(3), 147, 151, 44BB
High Courts25 Oct 2002Dismissed
Union of India and two others Vs Smt. Janki Devi and Six others
Uttarakhand High Court · (2003) 1 UC 192
High Courts24 Oct 2002Dismissed
State of U.P. Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2003) 1 UC 495
Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts23 Oct 2002Dismissed
Basant Sarkar and Another Vs Nagar Panchayat and Others
Uttarakhand High Court · (2003) 1 AWC 840
Civil Procedure Code, 1908 (CPC) — Section 100Uttar Pradesh Parks, Playgrounds and Open Spaces (Preservation and Regulation) Act, 1975 — Section 6, 8