High Courts18 Oct 2002Dismissed
Ram Chandra Malani Vs Century Pulp and Paper and Another
Uttarakhand High Court · (2003) 96 FLR 140 : (2003) 1 LLJ 807
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,142 judgments · page 1,051 of 1,058
High Courts11 Oct 2002
Ashok Kumar Vs Family Court and Others
Uttarakhand High Court · (2003) 1 DMC 816 : (2003) 1 UC 363
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Oct 2002Dismissed
Smt. Razia Khatoon and Others Vs Mst. Naima Khatoon and Others
Uttarakhand High Court · (2003) 1 UC 327
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16, 20Transfer of Property Act, 1882 — Section 54
High Courts05 Oct 2002
Satish Kumar and four Others Vs State of Uttaranchal and three others
Uttarakhand High Court · (2004) 1 UC 577
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts03 Oct 2002
Mapex India (P.) Ltd. Vs Himalayan Gold Beverages (P.) Ltd. and Another
Uttarakhand High Court · (2003) 1 AWC 840b
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Sept 2002Allowed
State of U.P. and Another Vs II Additional District Judge and Others
Uttarakhand High Court · (2002) 09 UK CK 0008
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(2), 21(8)
High Courts25 Sept 2002Dismissed
Ordnance Factory Co-operative Credit Society Ltd. Vs Presiding Officer, Labour Court
Uttarakhand High Court · (2003) 96 FLR 236 : (2003) 2 LLJ 206 : (2003) 1 UC 516
Constitution of India, 1950 — Article 254Industrial Disputes Act, 1947 — Section 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 2
High Courts19 Sept 2002
Surya Bhan Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 1 ACR 969
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Sept 2002Allowed
Irfan and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) CriLJ 2398 : (2003) 2 UC 1294 : (2003) 1 UD 311
Criminal Procedure Code, 1973 (CrPC) — Section 231, 232
High Courts11 Sept 2002
Nathi Singh Tomar Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 1 ACR 965
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts04 Sept 2002Dismissed
Virendra Kumar Jain Vs State of Uttaranchal and another
Uttarakhand High Court · (2003) 1 UC 423
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts02 Sept 2002Dismissed
Devendra Singh @ Mama Vs State of Uttranchal and Others
Uttarakhand High Court · (2002) 2 UC 441
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 504
High Courts20 Aug 2002
Dev Ram alias Chintu Vs State of Uttrakhand
Uttarakhand High Court · (2003) 1 ACR 970
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 50, 55, 57
High Courts19 Aug 2002Dismissed
Raj Kumar Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 2 UC 1121
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts25 Jul 2002Dismissed
Dilbag Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 377
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 208, 311, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Jul 2002Dismissed
Indian Drugs and Pharmaceuticals Ltd. Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2003) 96 FLR 135 : (2003) 1 LLJ 269 : (2003) 2 UC 1384
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 19, 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts01 Jul 2002Dismissed
Bal Krishna Pandey Vs Sanjeev Bajpayee
Uttarakhand High Court · AIR 2004 Utt 1 : (2004) 1 AWC 908 : (2003) 2 UC 1448 : (2003) 1 UD 86
Guardians and Wards Act, 1890 — Section 10
High Courts25 Jun 2002Dismissed
Prakash Pant Vs The Speaker of Uttaranchal Assembly and Another
Uttarakhand High Court · AIR 2002 Utt 11 : (2003) 2 UC 982 : (2003) 1 UD 46
Constitution of India, 1950 — Article 118, 166, 208, 226
High Courts21 Jun 2002Dismissed
National Hydroelectric Power Corporation Ltd. Vs Asian Techs Rani Constructions Joint Venture and Others
Uttarakhand High Court · AIR 2003 Utt 1 : (2003) 2 UC 1252 : (2003) 1 UD 74
Arbitration Act, 1940 — Section 8, 9Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36, 85(2)Limitation Act, 1963 — Section 14
High Courts04 Jun 2002
Vikram Singh Bhandari Vs State of U.P. and Others
Uttarakhand High Court · (2003) 2 UC 985 : (2003) 1 UD 174
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 24