High Courts19 Sept 2002Allowed
Irfan and Others Vs State of Uttaranchal and Others
Uttarakhand High Court · (2003) CriLJ 2398 : (2003) 2 UC 1294 : (2003) 1 UD 311
Criminal Procedure Code, 1973 (CrPC) — Section 231, 232
COURT ARCHIVE
Uttarakhand High Court judgments
21,620 judgments · page 1,075 of 1,081
High Courts11 Sept 2002
Nathi Singh Tomar Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 1 ACR 965
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203
High Courts04 Sept 2002Dismissed
Virendra Kumar Jain Vs State of Uttaranchal and another
Uttarakhand High Court · (2003) 1 UC 423
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts02 Sept 2002Dismissed
Devendra Singh @ Mama Vs State of Uttranchal and Others
Uttarakhand High Court · (2002) 2 UC 441
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 504
High Courts20 Aug 2002
Dev Ram alias Chintu Vs State of Uttrakhand
Uttarakhand High Court · (2003) 1 ACR 970
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 50, 55, 57
High Courts19 Aug 2002Dismissed
Raj Kumar Vs State of Uttaranchal and Another
Uttarakhand High Court · (2003) 2 UC 1121
Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts25 Jul 2002Dismissed
Dilbag Singh Vs State of Uttaranchal and Others
Uttarakhand High Court · (2002) 2 UC 377
Criminal Procedure Code, 1973 (CrPC) — Section 161, 207, 208, 311, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts17 Jul 2002Dismissed
Indian Drugs and Pharmaceuticals Ltd. Vs Presiding Officer, Labour Court and Another
Uttarakhand High Court · (2003) 96 FLR 135 : (2003) 1 LLJ 269 : (2003) 2 UC 1384
Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 19, 2Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
High Courts01 Jul 2002Dismissed
Bal Krishna Pandey Vs Sanjeev Bajpayee
Uttarakhand High Court · AIR 2004 Utt 1 : (2004) 1 AWC 908 : (2003) 2 UC 1448 : (2003) 1 UD 86
Guardians and Wards Act, 1890 — Section 10
High Courts25 Jun 2002Dismissed
Prakash Pant Vs The Speaker of Uttaranchal Assembly and Another
Uttarakhand High Court · AIR 2002 Utt 11 : (2003) 2 UC 982 : (2003) 1 UD 46
Constitution of India, 1950 — Article 118, 166, 208, 226
High Courts21 Jun 2002Dismissed
National Hydroelectric Power Corporation Ltd. Vs Asian Techs Rani Constructions Joint Venture and Others
Uttarakhand High Court · AIR 2003 Utt 1 : (2003) 2 UC 1252 : (2003) 1 UD 74
Arbitration Act, 1940 — Section 8, 9Arbitration and Conciliation Act, 1996 — Section 2(1), 34, 36, 85(2)Limitation Act, 1963 — Section 14
High Courts16 Jun 2002Allowed
Chandra Mohan Singh Vs State of Uttaranchal
Uttarakhand High Court · (2002) 06 UK CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302
High Courts04 Jun 2002
Vikram Singh Bhandari Vs State of U.P. and Others
Uttarakhand High Court · (2003) 2 UC 985 : (2003) 1 UD 174
Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 24
High Courts17 May 2002
Km. Ranjana Barthwal Vs Director, Wild Life Institute of India
Uttarakhand High Court · (2002) 2 UC 443
Industrial Disputes Act, 1947 — Section 2(A), 2(j), 2(oo), 2(oo)(bb), 25F
High Courts15 May 2002
Man Mohan alias Bhuri Vs State of Uttaranchal
Uttarakhand High Court · (2003) CriLJ 4506 : (2003) 2 UC 1122 : (2003) 1 UD 194
Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 20Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts14 May 2002Dismissed
Charan Singh Chauhan Vs Sessions Judge and Another
Uttarakhand High Court · (2003) CriLJ 4165 : (2003) 2 UC 1224 : (2003) 1 UD 67
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 451
High Courts26 Apr 2002Dismissed
Khem Singh Vs State and Others
Uttarakhand High Court · (2003) 2 UC 1445
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2), 354, 354(1), 482
High Courts26 Apr 2002Allowed
Ajay Kumar and Another Vs State of Uttaranchal and Another
Uttarakhand High Court · (2002) 2 ACR 1992 : (2002) 2 UC 33
Criminal Procedure Code, 1973 (CrPC) — Section 197, 200, 204Penal Code, 1860 (IPC) — Section 482, 500, 501Uttar Pradesh Urban Planning and Development Act, 1973 — Section 27(1)
High Courts26 Apr 2002Allowed
Jai Prakash Vs Rajeshwar Prasad and Others
Uttarakhand High Court · (2003) CriLJ 4278 : (2003) 1 UC 243 : (2003) 1 UD 171
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 146(1), 246, 397
High Courts24 Apr 2002
Raj Vinod Vs Smt. Durga Devi
Uttarakhand High Court · (2003) 1 DMC 231 : (2002) 2 UC 2
Hindu Marriage Act, 1955 — Section 13, 13B, 9