High Courts05 Aug 2003Dismissed
Dr. Jagmohan Sharma Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 08 UK CK 0010
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,071 of 1,081
High Courts05 Aug 2003Dismissed
Vinay Kishore Pharasi Vs The Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2003) 08 UK CK 0005
Industrial Disputes Act, 1947 — Section 11, 11A, 6
High Courts01 Aug 2003Dismissed
Km. I. Gupta Vs District Judge and Others
Uttarakhand High Court · AIR 2004 Utt 16 : (2004) 1 AWC 924 : (2003) 1 UD 667
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 226
High Courts01 Aug 2003Dismissed
Ishwar Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 08 UK CK 0014
Constitution of India, 1950 — Article 311, 311(2)
High Courts31 Jul 2003Allowed
V.K. Gupta (Dr.) Vs Principal Judge, Family Court and Another
Uttarakhand High Court · (2004) 2 DMC 767 : (2004) 1 UC 679
Hindu Marriage Act, 1955 — Section 13
High Courts30 Jul 2003Dismissed
Sri Ram Gopal Vs Addl. District Judge and Others
Uttarakhand High Court · AIR 2005 Utt 8
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Jul 2003
Yudhvir Singh Vs Mahendra Singh and Others
Uttarakhand High Court · (2003) 07 UK CK 0011
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 198(4A), 333Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 285(1)
High Courts28 Jul 2003Allowed
Asha Devi and Others Vs U.P. State Road Transport Corporation and Another
Uttarakhand High Court · (2004) 1 ACC 195 : (2005) ACJ 517 : (2003) 1 UD 510
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A, 110DMotor Vehicles Act, 1988 — Section 166, 173
High Courts25 Jul 2003
Smt. Rajendra Kaur Vs Civil Judge (Senior Division) and Others
Uttarakhand High Court · (2003) 07 UK CK 0021
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)(a)
High Courts25 Jul 2003Allowed
Mehra Gramodhyog Sansthan Vs District Judge and Another
Uttarakhand High Court · (2003) 07 UK CK 0014
Societies Registration Act, 1860 — Section 13, 5A, 5A(1)
High Courts24 Jul 2003Allowed
Veer Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 898
Uttar Pradesh Panchayat Raj Act, 1947 — Section 110, 11A(2), 12(5), 2, 5A
High Courts23 Jul 2003Dismissed
Sri Virendra Kumar Pal and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 07 UK CK 0020
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 17(1), 3, 4(1), 6
High Courts22 Jul 2003Allowed
Anant Kumar Singh Vs The Central Bureau of Investigation
Uttarakhand High Court · (2003) 2 UC 878
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts19 Jul 2003Allowed
Ranjeet Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 07 UK CK 0015
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 11(1), 48
High Courts19 Jul 2003
Pappan and Another Vs State of Uttaranchal
Uttarakhand High Court · (2003) 07 UK CK 0013
Evidence Act, 1872 — Section 134, 27Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 34
High Courts18 Jul 2003Dismissed
Dharmanand Kandpal Vs Joint Director, Education, Kumaun Division
Uttarakhand High Court · (2003) 07 UK CK 0012
Constitution of India, 1950 — Article 226Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 3, 4, 5, 5A, 6
High Courts18 Jul 2003
Sohan Singh Vs District Magistrate and Others
Uttarakhand High Court · AIR 2004 Utt 45 : (2004) 1 UC 303
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Jul 2003Dismissed
National Insurance Company Ltd. Vs Addl. District Judge, M.A.C.T.
Uttarakhand High Court · (2003) 07 UK CK 0004
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 173
High Courts17 Jul 2003Dismissed
Rajesh Kumar Gautam Vs Maha Mandleshwar Vedabayasanad Geeta Ashram
Uttarakhand High Court · AIR 2004 Utt 30
High Courts16 Jul 2003Dismissed
Deewan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 4586 : (2004) 2 UC 830 : (2003) 1 UD 709
Penal Code, 1860 (IPC) — Section 300, 302