High Courts08 Apr 2003Dismissed
Bal Krishan Vs Oil and Natural Gas Corporation, Limited and Others
Uttarakhand High Court · (2004) 1 UC 623
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,073 of 1,081
High Courts08 Apr 2003Allowed
Balbir Singh and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2004) CriLJ 1169 : (2003) 2 UC 938 : (2003) 1 UD 212
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 204, 482
High Courts07 Apr 2003Dismissed
Kishore Kharola Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) CriLJ 2486 : (2004) 1 UC 385 : (2003) 1 UD 178
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts05 Apr 2003Dismissed
Shri Manoj Prabhakar Vs State of Uttaranchal
Uttarakhand High Court · (2003) 2 UC 1093
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 406, 420, 471
High Courts28 Mar 2003Allowed
Sri Shamir Chandra Vs State of Uttaranchal and another
Uttarakhand High Court · (2003) 2 UC 889
Criminal Procedure Code, 1973 (CrPC) — Section 244, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts27 Mar 2003Allowed
Ganesh Atwal Vs State of Uttaranchal
Uttarakhand High Court · (2004) 1 UC 488
Uttar Pradesh Excise Act, 1910 — Section 72
High Courts25 Mar 2003
Vijai Pal Singh Gusai Vs District Magistrate and Others
Uttarakhand High Court · (2003) 2 UC 1062
Uttar Pradesh Subordinate Revenue Ministerial (Registrar Kanungo and Assistant Registrar Kanungo) Service Rules, 1958 — Rule 4, 7, 8, 9
High Courts25 Mar 2003Dismissed
Uttaranchal Forest Development Corporation Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2004) 1 UC 13
Civil Procedure Code, 1908 (CPC) — Section 80Industrial Disputes (Central) Rules, 1957 — Rule 42, 42(1), 42(2), 42(3), 43Prevention of Food Adulteration Act, 1954 — Section 20(1)
High Courts07 Mar 2003Allowed
Arvind Kumar Singh Vs Superintendent of Police and Others
Uttarakhand High Court · (2003) 2 UC 1315
Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 — Rule 20, 4
High Courts05 Mar 2003Dismissed
Smt. Manjula Pujari Vs State Bank of India and Others
Uttarakhand High Court · (2003) 2 UC 1068
State Bank of India Employees Pension Fund Rules, 1955 — Rule 20
High Courts05 Mar 2003Allowed
Naresh Kumar Vs Union of India (UOI) and Others
Uttarakhand High Court · (2003) 2 UC 1326
High Courts04 Mar 2003
Dhiraj Singh Rawat Vs State of U.P. and Others
Uttarakhand High Court · (2003) 2 UC 1154
Constitution of India, 1950 — Article 226
High Courts27 Feb 2003Dismissed
Jai Chand Chauhan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 2 UC 1193
Uttar Pradesh Subordinate Educational (Trained Graduates Grade) Service Rules, 1983 — Rule 15, 15(2)
High Courts26 Feb 2003Dismissed
Mohan Chandra Tewari Vs Harish Chandra Bhandari and etc.
Uttarakhand High Court · AIR 2003 Utt 10 : (2003) 2 UC 1355 : (2003) 1 UD 149
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, 2(2), 96Provincial Small Cause Courts Act, 1887 — Section 25
High Courts26 Feb 2003Dismissed
Tahir Raza Khan Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 02 UK CK 0002
Constitution of India, 1950 — Article 19(1), 226
High Courts11 Feb 2003Dismissed
Smt. Archana Jain Vs Principal Judge, Family Court, Dehradun and Another
Uttarakhand High Court · (2004) 1 UC 669
Hindu Marriage Act, 1955 — Section 13
High Courts17 Dec 2002
Rashtriya Inter College Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) 1 AWC 845 : (2003) 2 UC 1419 : (2003) 1 UD 316
Uttar Pradesh Intermediate Education Act, 1921 — Section 16G
High Courts09 Dec 2002Dismissed
Ravi Dhingra and Others Vs Judge, Small Causes/A.D.J.
Uttarakhand High Court · (2003) 1 AWC 844
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 2(2)
High Courts25 Nov 2002Dismissed
State of U.P. Vs Raj Kumar and Others
Uttarakhand High Court · (2003) 1 UC 326
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402
High Courts25 Nov 2002
Trilok Singh Vs State of Uttaranchal
Uttarakhand High Court · (2003) 1 ACR 967
Penal Code, 1860 (IPC) — Section 354, 376, 511