High Courts27 Aug 2003Allowed
Dinesh Chand Paliwal Vs Swami Sukhdevanand Trust and Another
Uttarakhand High Court · (2005) 3 UC 1555
Provincial Small Cause Courts Act, 1887 — Section 25
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,070 of 1,081
High Courts27 Aug 2003Dismissed
State of Uttaranchal Vs Amanullah Khan and Others
Uttarakhand High Court · AIR 2005 Utt 6 : (2005) 3 UC 1783
High Courts27 Aug 2003
Km. Shilpi Saini Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2004 Utt 34 : (2005) 1 UC 168 : (2004) 1 UD 340
Constitution of India, 1950 — Article 371
High Courts26 Aug 2003Allowed
Venus Cement Ltd. Vs U.P. Power Corporation and Another
Uttarakhand High Court · (2004) 1 UC 212
Electricity (Supply) Act, 1948 — Section 49, 49(2), 49(3)
High Courts25 Aug 2003Allowed
Embrose Holding Pvt. Ltd. and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · AIR 2004 Utt 46
Stamp Act, 1899 — Section 47A(2), 56Uttar Pradesh Stamp Rules, 1942 — Rule 341
High Courts25 Aug 2003Allowed
Bharat Bhusan Vs G.B. Pant University of Agriculture and Technology and Another
Uttarakhand High Court · AIR 2005 Utt 12
Constitution of India, 1950 — Article 14Govind Ballabh Pant University of Agriculture and Technology for Admission, Enrolment and Continuance of Students Regulations — Regulation 44, 46Uttar Pradesh Krishi Evam Prodyogik Vishavidyalaya Adhiniyam, 1958 — Section 30
High Courts22 Aug 2003Allowed
Jahid Hussain and Others Vs Additional Chief Revenue Commissioner and Others
Uttarakhand High Court · (2003) 08 UK CK 0023
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 161, 229B
High Courts22 Aug 2003
Keshi Hotels Pvt. Ltd. and Another Vs Mussorie Dehradun Development Authority and Another
Uttarakhand High Court · AIR 2004 Utt 41 : (2004) 1 UC 353
Constitution of India, 1950 — Article 226Uttar Pradesh Urban Planning and Development Act, 1973 — Section 15
High Courts22 Aug 2003
Girish Chandra Vs State of Uttrakhand
Uttarakhand High Court · (2003) 2 UC 1378
Arms Act, 1959 — Section 25
High Courts21 Aug 2003Dismissed
Shamsher Bahadur Vs State of Uttrakhand
Uttarakhand High Court · (2003) CriLJ 4797 : (2003) 1 UD 657
Penal Code, 1860 (IPC) — Section 376
High Courts21 Aug 2003Allowed
Jabar Singh and Others Vs Presiding Officer, Labour Court and Others
Uttarakhand High Court · (2003) 08 UK CK 0013
Factories Act, 1948 — Section 2, 2(1), 4KIndustrial Disputes (Amendment) Act, 1953 — Section 3Industrial Disputes (Amendment) Ordinance, 1953 — Ordinance 5
High Courts21 Aug 2003
Bhopal Singh Jalal Vs The Managing Director and Others
Uttarakhand High Court · (2004) 1 UC 139
Constitution of India, 1950 — Article 226
High Courts21 Aug 2003Allowed
The Mahalaxmi Sugar Mills and Another Vs Deputy Labour Commissioner and Others
Uttarakhand High Court · (2003) 08 UK CK 0003
Penal Code, 1860 (IPC) — Section 147, 148, 323, 436, 438Uttar Pradesh Industrial Disputes Act, 1947 — Section 4Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3, 3(1), 3(2), 4, 5
High Courts11 Aug 2003
State of U.P. and Others Vs Bipin Chandra Bhagat and Another
Uttarakhand High Court · (2003) 08 UK CK 0015
Constitution of India, 1950 — Article 226Uttar Pradesh Subordinate Offices Ministerial Staff (Direct Recruitment) Rules, 1985 — Rule 17, 6
High Courts11 Aug 2003Dismissed
Kali Ram and Others Vs Addl. District Judge, Hardwar and Others
Uttarakhand High Court · (2005) 3 UC 1546
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227
High Courts08 Aug 2003Allowed
Kumaun Plaza Pvt. Ltd. and another Vs Dr. Arvind Sharma and another
Uttarakhand High Court · (2005) 1 UC 429
Transfer of Property Act, 1882 — Section 111(g), 114A, 53A, 54
High Courts08 Aug 2003Dismissed
Kumaun Plaza Pvt. Ltd. and Another Vs Dr. Arvind Sharma and Another
Uttarakhand High Court · (2005) 1 UC 429
Provincial Small Cause Courts Act, 1887 — Section 25Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 106, 108, 111, 114
High Courts06 Aug 2003
Commissioner of Central Excise, Meerut Vs M/s Rishabh Valveleen (P) Ltd., Haridwar
Uttarakhand High Court · (2004) 1 UC 640
Central Excises and Salt Act, 1944 — Section 35H
High Courts06 Aug 2003
T.K. Rangarajan Vs Govt. of Tamil Nadu and Others
Uttarakhand High Court · (2003) 08 UK CK 0011
Constitution of India, 1950 — Article 136, 19(1), 226, 227, 32Essential Services Maintenance Ordinance, 1960 — Section 3, 4, 5, 7
High Courts05 Aug 2003Dismissed
Dr. Shailendra Kumar Vs Sri Alok Kumar Jain and Others
Uttarakhand High Court · (2003) 08 UK CK 0021
Uttar Pradesh Reorganisation Act, 2000 — Section 2, 73, 75, 75(1)