High Courts16 Jul 2003Allowed
Bachan Lal Vs State of Uttaranchal
Uttarakhand High Court · AIR 2004 Utt 23 : (2003) 2 UC 1410 : (2003) 1 UD 513
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,072 of 1,081
High Courts15 Jul 2003Dismissed
Smt. Sabira Banu and Others Vs Mohan Singh and Another
Uttarakhand High Court · AIR 2004 Utt 17 : (2003) 1 UD 271
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(7)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 25
High Courts15 Jul 2003Dismissed
Sunit Gupta Vs State of Uttrakhand
Uttarakhand High Court · (2004) CriLJ 562 : (2003) 1 UD 589
Penal Code, 1860 (IPC) — Section 300
High Courts14 Jul 2003Dismissed
Ali Hasan Vs State of Uttrakhand
Uttarakhand High Court · (2004) CriLJ 1660 : (2003) 1 UD 263
Penal Code, 1860 (IPC) — Section 300
High Courts11 Jul 2003Dismissed
Rajendra Prasad Vs State of Uttaranchal
Uttarakhand High Court · AIR 2004 Utt 6 : (2004) 1 AWC 913 : (2004) 96 RD 345 : (2004) 2 UC 1078
Uttar Pradesh Land Revenue Act, 1901 — Section 34
High Courts11 Jul 2003Dismissed
Narendra Singh and Others Vs Addl. S.D.M. and Others
Uttarakhand High Court · (2004) CriLJ 751 : (2003) 1 UD 286
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 Jun 2003Allowed
Oil and Natural Gas Corporation Ltd. Vs Deputy Commissioner of Income Tax and Others
Uttarakhand High Court · (2004) 187 CTR 462 : (2003) 262 ITR 648
Income Tax Act, 1961 — Section 147, 148
High Courts26 Jun 2003
Subhash Chandra Vs Senior Supdt of Police, Dehradun
Uttarakhand High Court · (2004) 1 UC 417
Penal Code, 1860 (IPC) — Section 201, 302
High Courts19 Jun 2003
Hari Ram and Another Vs State of Uttaranchal
Uttarakhand High Court · (2004) 1 UC 109
Penal Code, 1860 (IPC) — Section 300, 302, 307, 324, 34
High Courts16 Jun 2003Allowed
Chandra Mohan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 3988
Penal Code, 1860 (IPC) — Section 300
High Courts09 Jun 2003
Govind Ram Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 4189 : (2004) 1 UC 1 : (2003) 1 UD 481
Penal Code, 1860 (IPC) — Section 300
High Courts28 May 2003Dismissed
Km. Neetika Gupta Vs The Director of Medical Education and Others
Uttarakhand High Court · AIR 2004 Utt 7 : (2004) 1 AWC 915 : (2004) 1 UC 97 : (2003) 1 UD 451
Constitution of India, 1950 — Article 226Uttar Pradesh Reorganisation Act, 2000 — Section 71
High Courts27 May 2003Dismissed
Dr. Asha RaniVartak Vs District Judge Nainital and Others
Uttarakhand High Court · (2004) 1 UC 691
Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 38, 41
High Courts26 May 2003
Harbans Lal Sahni and another Vs Indian Oil Corporation Ltd. and others
Uttarakhand High Court · (2003) 2 UC 1361
High Courts24 May 2003Allowed
Poddar Pharmaceutical Ltd. and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1379
Constitution of India, 1950 — Article 14Drugs and Cosmetics Rules, 1945 — Rule 69, 71, 74, 75, 76Uttar Pradesh Excise Act, 1910 — Section 37A
High Courts16 May 2003
Gurukul Kangri Haridwar Vs Assistant Labour Commissioner, Devpura Haridwar
Uttarakhand High Court · (2004) 1 UC 622
High Courts06 May 2003Dismissed
Shaukat and Others Vs Chandra Shekhar Bhatt and another
Uttarakhand High Court · (2003) 2 UC 999
High Courts24 Apr 2003Dismissed
Rajesh Bharadwaj Vs State of Uttrakhand
Uttarakhand High Court · (2003) 04 UK CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 397(1), 482Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 217
High Courts22 Apr 2003Dismissed
Sri Rajendra Kumar Kulshrestha and Others Vs State. of U.P. and Others
Uttarakhand High Court · (2003) 2 UC 1089
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482
High Courts19 Apr 2003Dismissed
Manish Kumar Vs Jai Prakash Kothari and Others
Uttarakhand High Court · AIR 2003 Utt 14 : (2003) 1 UD 162
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4