High Courts05 Apr 2002
Prem Vs State of Uttaranchal and Another
Uttarakhand High Court · (2002) 2 UC 37
Constitution of India, 1950 — Article 213Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Uttarakhand High Court judgments
21,145 judgments · page 1,053 of 1,058
High Courts05 Apr 2002
In Re: In The Matter of M/s. U.P. Carbide and Chemicals Ltd.
Uttarakhand High Court · (2002) 2 UC 193
High Courts05 Apr 2002
In Re: U.P. Carbide and Chemicals Ltd.
Uttarakhand High Court · (2003) 1 BC 319
High Courts03 Apr 2002
Anurag Singhal Vs Addl. District Judge/Fast Track Court-III and Others
Uttarakhand High Court · (2002) 2 UC 204
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Mar 2002Dismissed
Ashok Kumar Sharma Vs Vice Chancellor Gurukul Kangadi University and another
Uttarakhand High Court · (2003) 1 UC 394
High Courts22 Mar 2002
Govind Ram and Others Vs Motor Accident Claim Tribunal and Others
Uttarakhand High Court · (2002) 5 AWC 4106 : (2003) 1 UC 450
High Courts21 Mar 2002
Ramanand Vs District Magistrate and Others
Uttarakhand High Court · (2002) 5 AWC 4092 : (2003) 1 UC 451 : (2002) 1 UC 567
High Courts15 Mar 2002
Smt. Maheshwari Devi Vs Sanatan Dharam Sabha and Others
Uttarakhand High Court · (2002) 2 UC 2
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
High Courts14 Mar 2002Dismissed
State of U.P. Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2004) 101 FLR 1236 : (2002) 3 LLJ 207 : (2003) 1 UC 495 : (2002) 2 UC 500
Industrial Disputes (Central) Rules, 1957 — Rule 16
High Courts13 Mar 2002
Sanjay Garg Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 ACR 966 : (2002) 1 UC 523
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts13 Mar 2002
Brijesh Kumar Vs State of Uttaranchal
Uttarakhand High Court · (2002) 1 UC 608
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts07 Mar 2002
Smt. Bhuwan Kumari Vs Akbar Ahmad and Others
Uttarakhand High Court · (2002) 5 AWC 4105 : (2003) 1 UC 395 : (2002) 1 UC 484
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Mar 2002Dismissed
Roshan Lal and Another Vs Venkatesh Ramanuj Das alias Swami Vankateshacharya Shastri Chela Swami Laxmancharya and Others
Uttarakhand High Court · (2002) 5 AWC 4093 : (2003) 1 UC 419
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts28 Feb 2002
Ved Pal Singh Malik Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 1 UC 371
High Courts30 Jan 2002
Harbansh Singh Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 UC 98
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts30 Jan 2002Allowed
Harbansh Singh and Another Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 DMC 420 : (2002) 2 UC 98
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts23 Jan 2002
Rai Bahadur Narain Singh Sugar Mills Ltd. Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 259
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15(4)
High Courts21 Dec 2001
Dr. D.V. Singh and Another Vs Union of India (UOI) and Another
Uttarakhand High Court · (2002) 2 UC 259
Constitution of India, 1950 — Article 14
High Courts18 Dec 2001Dismissed
Ajay Kumar Goyal Vs District Registrar/A.D.M., Finance and Others
Uttarakhand High Court · (2002) 2 UC 170
High Courts26 Nov 2001
Manoj Prabhakar Vs State of Uttaranchal
Uttarakhand High Court · (2002) 2 UC 257
Penal Code, 1860 (IPC) — Section 406, 420, 471