High Courts18 Jul 2001
National Insurance Co. Ltd. Vs Akhtar Sadiq and Others
Uttarakhand High Court · (2004) 2 ACC 703
COURT ARCHIVE
Uttarakhand High Court judgments
21,146 judgments · page 1,056 of 1,058
High Courts18 Jul 2001
National Insurance Company Ltd. Vs Akhtar Sadiq
Uttarakhand High Court · (2003) 1 ACC 189
High Courts13 Jul 2001Allowed
Anil Kumar Vs State of Uttaranchal and Others
Uttarakhand High Court · (2001) 07 UK CK 0008
Notaries Rules, 1956 — Rule 3, 6, 6(1), 6(2), 7
High Courts04 Jul 2001
Jagdish Singh Vs The Chief Medical Officer Animal Husbandry and Others
Uttarakhand High Court · (2001) 2 UC 205
High Courts02 Jul 2001
Sri J.C. Vs State of Uttaranchal and Another
Uttarakhand High Court · (2001) 2 UC 205
High Courts02 Jul 2001
Umesh Kumar Pahwa Vs Board of Directors, Nainital, Almora Kshetriya Gramin Bank and Another
Uttarakhand High Court · (2002) 1 LLJ 768
High Courts18 Jun 2001
Mani Ram Vs State of Uttaranchal
Uttarakhand High Court · (2001) CriLJ 3403 : (2001) 2 UC 100 : (2003) 1 UD 17
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 302, 304, 307
High Courts16 Jun 2001Dismissed
Kishan Ram Vs State of Uttaranchal
Uttarakhand High Court · (2001) CriLJ 3406 : (2001) 2 UC 189 : (2003) 1 UD 70
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts14 Jun 2001
Laxman Singh Vs District Judge, Pithoragarh and Others
Uttarakhand High Court · (2002) 2 UC 304 : (2001) 2 UC 353
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 164
High Courts14 Jun 2001
Prabha Gunwant Vs Committee of Management
Uttarakhand High Court · (2001) 2 UC 83
High Courts11 Jun 2001Dismissed
State of U.P. and Another Vs IIIrd Additional District Judge and Others
Uttarakhand High Court · (2002) 1 UC 384
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
High Courts06 Jun 2001
Rai Bahadur Vs State of Uttaranchal
Uttarakhand High Court · (2001) 2 UC 109
Uttar Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1953 — Section 15
High Courts06 Jun 2001
Bhullan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2002) 1 UC 532
Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts30 May 2001
Ashraf Ali Siddiqui Vs State of U.P. and Others
Uttarakhand High Court · (2001) 91 FLR 1257 : (2002) 2 UC 352 : (2002) 1 UPLBEC 6
High Courts30 May 2001
Deepak Tiwari Vs District Judge, Nainital and Others
Uttarakhand High Court · (2001) 2 UC 84
High Courts30 May 2001Dismissed
Khursheed Ahmad Vs State of Uttaranchal and Another
Uttarakhand High Court · (2001) 2 UC 1
High Courts30 May 2001Dismissed
Suresh Chandra Gururani Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 310 : (2001) 2 UC 88
Uttar Pradesh Urban Planning and Development Act, 1973 — Section 3, 5
High Courts29 May 2001Dismissed
S. K. Rai Vs Vice President (Personnel and Administration and Others)
Uttarakhand High Court · (2001) 2 UC 87
Constitution of India, 1950 — Article 226
High Courts28 May 2001
Lokesh Kumar Vs Block Development Officer Bhagwanpur Distt Haridwar and Others
Uttarakhand High Court · (2001) 1 UC 705