High Courts09 Sept 2003Dismissed
Dinesh Chandra Jaiswal and etc. Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2004 Utt 19 : (2004) 1 UC 229 : (2003) 1 UD 752
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,069 of 1,081
High Courts08 Sept 2003
Niranjan Behra Vs The Chairman and Managing Director T.H.D.C. and Others
Uttarakhand High Court · (2004) 1 UC 714
High Courts05 Sept 2003Dismissed
Smt. Pushpa Karki and Others Vs District Judge and Others
Uttarakhand High Court · (2004) 1 UC 326
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21, 21(1)
High Courts05 Sept 2003
Mohd. Ashfaq and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UC 136
Uttar Pradesh Motor Vehicles Taxation Act, 1997 — Section 6(1), 68(1), 68(2), 88, 88(5)Uttar Pradesh Reorganisation Act, 2000 — Section 68, 87Uttaranchal Motor Vehicles Taxation Reforms Act, 2003 — Section 30, 6(3)
High Courts05 Sept 2003Dismissed
R.D. Saxena Vs Bharat Heavy Electricals Ltd. and Others
Uttarakhand High Court · (2005) 2 UC 855
Constitution of India, 1950 — Article 14, 16, 226
High Courts05 Sept 2003
Vijay Dahiya Vs Smt. Ashu Dahiya
Uttarakhand High Court · (2004) 1 UC 540
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts05 Sept 2003Dismissed
Dev Raj and Another Vs State of U.P. (now Uttaranchal)
Uttarakhand High Court · (2003) 2 UC 1319
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Sept 2003Dismissed
Ajai Agrawal and Others Vs Har Govind Prasad Singhal and Others
Uttarakhand High Court · (2004) 1 UC 29
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 106Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16, 16(10), 20(4), 9
High Courts04 Sept 2003
Harinderjit Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) 1 UC 26
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 13
High Courts04 Sept 2003Dismissed
Bijendr Kumar Vs Additional District Judge, Haridwar and Another
Uttarakhand High Court · (2004) 1 UC 225
Civil Procedure Code, 1908 (CPC) — Order 15 rule 5Transfer of Property Act, 1882 — Section 106
High Courts02 Sept 2003
Dr. Pramod Pandey Vs State of Uttaranchal
Uttarakhand High Court · (2004) 1 UC 321
High Courts02 Sept 2003Allowed
Keshwa Nand Puri Vs State of Uttaranchal
Uttarakhand High Court · (2004) 1 UC 261
Civil Procedure Code, 1908 (CPC) — Order 6 rule 17, 115
High Courts02 Sept 2003
Dharam Singh Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2003) 09 UK CK 0006
Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6N, 6Q
High Courts01 Sept 2003Allowed
Smt. Krishna Devi Vs Rent Control and Eviction Officer and Another
Uttarakhand High Court · (2004) 1 UC 175
Constitution of India, 1950 — Article 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 12(1), 12(2), 12(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(1), 8(2), 8(3)
High Courts01 Sept 2003Dismissed
Trilok Singh Vs Talvinder Singh and Another
Uttarakhand High Court · (2005) 1 UC 111
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2
High Courts01 Sept 2003Allowed
Gurnam Singh Vs Rent Control and Eviction Officer and Another
Uttarakhand High Court · (2005) 3 UC 1431 : (2004) 2 UC 1386
Constitution of India, 1950 — Article 136, 226, 227Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 11, 12, 12(1), 12(2), 12(3)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8, 8(2), 8(3)
High Courts30 Aug 2003Allowed
Leela Dhar Kandpal Vs Distt. Judge and Others
Uttarakhand High Court · (2003) 08 UK CK 0025
Constitution of India, 1950 — Article 226Provincial Small Cause Courts Act, 1887 — Section 25
High Courts30 Aug 2003Dismissed
Mohan Chandra Pujari alias Manoj Kumar Pandey Vs State of Uttrakhand
Uttarakhand High Court · (2004) 1 UC 161
Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts29 Aug 2003Allowed
Smt. Madhu Kapoor Vs The Basic Shiksha Adhikari and Others
Uttarakhand High Court · (2003) 08 UK CK 0022
Constitution of India, 1950 — Article 21, 311Uttar Pradesh Recognized Basic Schools (Junior High School) (Recruitment and Conditions of Services of Teachers) Rules, 1978 — Rule 15, 16
High Courts29 Aug 2003Allowed
Food Corporation of India Vs Virendra Singh Pargai and Others
Uttarakhand High Court · (2003) 08 UK CK 0012
Police Act, 1861 — Section 29United Provinces Rakshak Dal Act, 1948 — Section 17, 17(1), 17(2), 7, 8Uttar Pradesh Industrial Disputes Act, 1947 — Section 2